(4)Where a notice of a motion referred to in sub-section (2) is admitted, the Speaker or the Chairman, as the case may be, shall keep the motion pending and refer the matter to the Chief Justice of the High Court of Karnataka for the purpose of making an investigation into the grounds on which the removal of Lokayukta or an Upalokayukta is prayed for.Provided that where notices of a motion referred to in sub-section (2) are given on the same day in both the Houses of the Legislature, no reference to the Chief Justice of the High Court of Karnataka shall be made unless the motion has been admitted in both the Houses and where such a motion is admitted in both Houses, the matter shall be referred to the Chief Justice of the High Court of Karnataka jointly by the Speaker and the Chairman.Provided further that where notices of a motion as aforesaid are given in the Houses of Legislature on different dates, the notice which is given later shall stand rejected.
