Section 69A in Kerala Cooperative Societies Act, 1969
69A. [ Co-operative Ombudsman. [Inserted by Kerala Act No. 7 of 2010.]
(1)The Government may, by notification in the official Gazette, frame a scheme to be called the "Kerala Co-operative Ombudsman Scheme" with the object of enabling redressal of complaints relating to deficiency in banking or other services rendered by co-operative societies dealing with banking business.(2)The Government may appoint one or more persons as Ombudsman or Ombudsmen to carry out the functions entrusted to them by or under the scheme.(3)The term of office of the Ombudsman or Ombudsmen, as the case may be, shall be three years from the date of their entering office or [attaining the age of sixty five years], whichever is earlier.(4)[ The Ombudsman or Ombudsmen so appointed under sub-section (2) shall be a person or persons having minimum of ten years of Bar practice and having experience and expertise in banking or co-operative field.] [Substituted by Kerala Act No. 8 of 2013.](5)The functions, powers, duties etc. of the Ombudsman shall be such, as may be specified in the scheme.(6)The Ombudsman shall be under the control of the Government.]
