Section 4(1) in Manipur Municipality Ombudsman Act, 2013
(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.
