Section 4 in Manipur Municipality Ombudsman Act, 2013
4. term or office and conditions of service of Ombudsman.
(1)Persons appointed as Ombudsman shall hold office for a term of five 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 persons appointed as Ombudsman may be removed from office in toe manner prescribed In Section 5.(2)The salaries and allowances payable to, and other terms and conditions of the service of the Ombudsman shall be, such as, may be prescribed by toe State Government.(3)On expiry of his term of office as Ombudsman, be shall not be eligible for re-appointment as Ombudsman.
