Section 32(2) in The Himachal Pradesh Lokayukta Act, 2014
(2)Subject to the provisions of sub-section (4), the Lokayukta shall be removed from his office by order of the Governor on grounds of proved misbehaviour or incapacity after the High Court, on a reference being made to it by the Governor on a petition signed by at least twenty five Members of State Legislative Assembly has, on an inquiry held in accordance with the procedure prescribed in that behalf, reported that the Lokayukta, ought to be removed on such ground.
