Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 8 in The Insurance Ombudsman Rules, 2017 8. Term of office of Insurance Ombudsman. - An Ombudsman shall be appointed for a term of three years and shall be eligible for reappointment:Provided that no person shall hold office as an Ombudsman after he has attained the age of seventy years.
