Section 5 in Securities And Exchange Board Of India (Ombudsman) Regulations, 2003
5. Qualification.-
In order to be appointed as an Ombudsman a person shall be-(i)a citizen of India;(ii)of high moral integrity ;(iii)not below the age of forty five years of age; and(iv)either(a)a retired District Judge or qualified to be appointed a District Judge or(b)having at least ten years experience of service in any regulatory body or(c)having special knowledge and experience in law, finance, corporate matters, economics, management or administration for a period not less than ten years, or(d)an office bearer of investors' association recognised by the Board having experience in dealing with matters relating to investor protection for a period not less than 10 years.
