63. Appointment and tenure of Municipal Ombudsman.
(1)The State Government may, on the recommendation of a Selection Committee of three persons constituted by the Government for the purpose, appoint one or more persons to be known as Municipal Ombudsman to carry out the functions entrusted under section 64 or State Government if considers it necessary, then recommend such deeds to State Ombudsman.(2)The Selection Committee referred to in sub-section (1) shall consist of -(a)the Chief Secretary to the State Government,(b)a member of the State Public Service Commission, nominated by the Chairman of the said Commission, and(c)a person of repute having not less than twenty years experience in public administration.(3)The minimum age of a person for appointment as Municipal Ombudsman shall be fifty-five years.(4)The appointment of a Municipal Ombudsman may be made for a period not exceeding three years:Provided that the period of appointment of a Municipal Ombudsman may, subject to the recommendation of the Selection Committee referred to in sub-section (1), be extended for a further period not exceeding two years, subject however to the age limit of sixty-five years.(5)Where the State Government is satisfied that in the public interest or for reason of incapacity of a Municipal Ombudsman, it is necessary so to do, may, for reasons to be recorded in writing, and by giving him three months' notice or by paying him three months' consolidated emoluments in lieu of the notice as aforesaid, remove him from office.
