(2)Notwithstanding anything contained in sub-section (1) the Governor shall not remove the [Lokpal] [Word 'Presiding Lokpal and Up Lokpal' substituted vide Act No. 1 of 1998.] unless an address by the State Legislature supported by a majority of the total membership of the House and a majority of not less than two third of the members of the House present and voting, has been presented to the Governor in the same session for such removal.
