(1)The Ombudsman shall have a Secretary, and such other officers and employees as the Government may determine in consultation with the Ombudsman to assist the Ombudsman in the exercise of its powers and discharge of its functions under this Act.(2)The appointment and conditions of service of the Secretary and the employees shall be such as may be specified by the Government and as far as possible appointment on deputation from Government Department shall be resorted to.(3)The Ombudsman may require the assistance of any Officer of any Government Department in order to ascertain the veracity of an allegation under investigation and such officer shall be bound to render such assistance in addition and without detriment, to his official duties.(4)The Ombudsman may utilise the services of any person having experience and expertise in any particular subject in deciding the questions before it.
