Section 3 in Mizoram (Establishment of Independent Local Body) Ombudsman Act, 2011
3. Establishment And Appointment of Ombudsman.
(1)There shall be an authority for Village Councils constituted for the state known as 'Ombudsman' for making investigations and enquiries, in respect of charges on any action involving corruption or maladministration or irregularities in the discharge of administrative functions by Village Councils and Public Servants working under them, in accordance with the provisions of this Act and for the disposal of complaints in accordance with section 17.(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.(3)A person appointed to be the Ombudsman shall, before he or she enters upon his office, make and subscribe before the Governor or some person appointed in that behalf by him, an oath or affirmation according to the form prescribed.
