Section 6 in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
6. Removal of Lokayukt.
(1)The Lokayukt shall not be removed from his office except by an order of the Governor passed after an address by the Madhya Pradesh Legislative Assembly supported by a majority of the total membership of the Legislative Assembly and by a majority of not less than two-thirds of the members thereof 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 the investigation and proof of the misbehaviour or incapacity of the Lokayukt under sub-section (1) shall be as provided in the Judge (Inquiry) Act, 1968 (No. 51 of 1968), in relation to the removal of a Judge and, accordingly, the provisions of that Act shall, subject to necessary modifications, apply in relation to the removal of the Lokayukt as they apply in relation to the removal of a Judge.
