(1)A Municipal Ombudsman shall be a person of repute and shall have experience in civil services or public or municipal administration or management, and if such person is a civil servant, he shall be not below the rank of a Secretary to the State Government or a District Judge having jurisdiction within the State.(2)The remuneration and other perquisites payable to a Municipal Ombudsman shall be such as may be determined by the State Government, from time to time.(3)A Municipal Ombudsman shall be provided with an office with necessary complement of officers and other staff.(4)A Municipal Ombudsman shall exercise general powers of superintendence and control over his office and shall be responsible for the conduct of business thereof.(5)A Municipal Ombudsman shall prepare an annual budget for his office in consultation with the State Government and shall have the power to incur expenditure for his office from the allotment provided in the budget.
