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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Manipur - Subsection

Section 3(2) in Manipur Rural Local Bodies Ombudsman Act, 2013

(2)The Ombudsman shall be a single member body appointed by the Governor on the recommendation of a committee consisting of the chief Minister of the State, the Speaker of the State Legislative Assembly and the Leader of the Opposition in the Legislative Assembly.