Section 5(2) in The Jammu and Kashmir Municipal Ombudsman Act, 2010
(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.
