Section 5 in The Jammu and Kashmir Municipal Ombudsman Act, 2010
5. Removal of Ombudsman.
(1)The Ombudsman shall not be moved from his office except by an order made by the Governor on the ground of proved misbehaviour or incapacity after the High Court, on reference being made to it by the Governor has, on inquiry held in accordance with the procedure prescribed in that behalf by the High Court, reported that the Ombudsman ought on any such ground be removed.(2)Notwithstanding anything in sub-section (1), the Governor may by order remove from office the Ombudsman if he -(i)is adjudged as insolvent; or(ii)engages during his term of office in any paid employment outside the duties of his office ; or(iii)is unable to continue in office by reason of infirmity of mind or body; or(iv)is of unsound mind and stands so declared by a competent court; or(v)is convicted of an offence involving moral turpitude ; or(vi)is without leave of absence, absent from his office for thirty days.
