Section 6(2) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
(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.
