(1)The Lokayukta or Upa-Lokayukta 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 House 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 for the presentation of an address and for the investigation and proof of misbehaviour or incapacity of the Lokayukta or Upa-Lokayukta under sub-section (1) shall be as provided in the Judges (Inquiry) Act, 1968 (Central Act 51 of 1968).
