Securities And Exchange Board Of India - Subsection
Section 9(2) in Securities And Exchange Board Of India (Ombudsman) Regulations, 2003
(2)A person shall be eligible to be appointed as Stipendiary Ombudsman who:-(i)has held a judicial post or an executive office under the Central or State Government for atleast ten years or(ii)is having experience of at least ten years in matters relating to consumer or investor protection or(iii)has been a legal practitioner in corporate matters for atleast 10 years or(iv)has served for a minimum period of ten years in any public financial institution within the meaning of section 4A of the Companies Act, 1956 (1 of 1956) or a regulatory body.
