Section 7 in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
7. Removal of member.
(1)The member shall not be removed from his office except by an order of the Governor passed after an address by the State Legislative Assembly supported by a majority of the total membership of the House and by a majority of not less than two-thirds of the members of the Legislative Assembly present and voting has been presented to the Governor in the same session for such removal on the ground of proved misbehaviour or incapacity.(2)The procedure of the presentation of an address and for the investigation and proof of the misbehaviour or incapacity of the member under sub-section (1) shall be as provided in the Judges (Inquiry) Act, 1968, (Central Act 51 of 1968).
