Section 23(1) in The Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome (Prevention and Control) Act, 2017
(1)Every State Government shall appoint one or more Ombudsman,-(a)possessing such qualification and experience as may be prescribed, or(b)designate any of its officers not below such rank, as may be prescribed, by that Government,to exercise such powers and discharge such functions, as may be conferred on Ombudsman under this Act.
