Section 6(11) in The Karnataka Lokayukta Act, 1984
(11)If the report of the Chief Justice of the High Court of Karnataka or the Judge of the High Court contains a finding that the Lokayukta or Upalokayukta against whom charges were framed is guilty of any misbehaviour or suffers from any incapacity, then the motion referred to in sub-section (2) shall, together with the report of the Chief Justice of the High Court of Karnataka or the Judge of the High Court, as the case may be, taken up for consideration by the House or the Houses of the State Legislature in which the motion is pending.
