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[Cites 0, Cited by 1] [Section 271G] [Entire Act]

State of Kerala - Subsection

Section 271G(4) in Kerala Panchayat Raj Act, 1994

(4)A person appointed as Ombudsman shall hold office for a term of three years from the date on which he enters upon his office:Provided that, -
(a)the Ombudsman may, by writing under this hand addressed to the Governor, resign his office; and
(b)the person appointed as Ombudsman may be removed from his office in the manner provided in Section 271 H.