Section 4(1) in Manipur Rural Local Bodies Ombudsman Act, 2013
(1)A person 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 to the Governor, resign from his office; and(b)the person appointed as Ombudsman may be removed from his office In the manner provided in section 5.
