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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Mizoram - Subsection

Section 4(3) in Mizoram (Establishment of Independent Local Body) Ombudsman Act, 2011

(3)On expiry of his term of office as Ombudsman, he shall not be eligible for reappointment as Ombudsman or for further appointment to any office of profit under the State Government or in any corporation, company, society or university by or under the control of the State Government.