Section 5(2) in Jammu and Kashmir Ombudsman for Panchayats Act, 2014
(2)Notwithstanding anything contained 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.
