Section 4(1) in The Jammu and Kashmir Municipal Ombudsman Act, 2010
(1)The Ombudsman shall hold office for a term of three years from the dated which he enters upon his office :Provided that Ombudsman shall not hold office after he has attained the age of seventy years :Provided further that the Ombudsman may, -(a)by writing under his hand addressed to the Governor, resign his office ; and(b)be removed from office in the manner provided in section 5.
