Section 130(4) in The Orissa Municipal Corporation Act, 2003
(4)The Corporation Ombudsman shall hold office for a period of three years from the date on which he enters upon his office, but shall be eligible for reappointment subject to the recommendation of the Selection Committee for another term of two years:Provided that, no Corporation Ombudsman shall hold office as such after he attained the age of sixty-five years.
