Section 6(3) in The Rajasthan High Court Ordinance 1949
(3)A Judge may be removed from his office by an order of the Rajpramukh on the ground of misbehaviour or infirmity of mind or body if an independent tribunal composed of persons not below the rank of a Judge of a High Court appointed by the Rajpramukh in consultation with the Government of India reports that the Judge ought on any such ground to be removed.
