Section 3(2) in Mizoram (Establishment of Independent Local Body) Ombudsman Act, 2011
(2)The Ombudsman shall be a single member body appointed by 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. The Ombudsman shall be selected from a panel of eminent persons of impeccable integrity and shall not be a serving State Government official.
