Section 133 in The Orissa Municipal Corporation Act, 2003
133. Qualifications, remuneration, and office.
- The Corporation Ombudsman to be appointed shall be a person -(a)who must not be less than fifty five years of age; and(b)must be having experience in public or municipal administration, or in civic services or in management sector.(2)Where an officer of the Government is appointed as Corporation Ombudsman, he shall not be below the rank of Secretary to Government or, where an officer belonging to judicial service is appointed as Corporation Ombudsman he shall not be below the rank of District Judge.(3)The salaries and allowances payable to and the other terms and conditions of service of the Corporation Ombudsman and the additional member, if any, shall be such as may be prescribed by the Government :Provided that neither the salary and allowances nor the other terms and conditions of service of the Corporation Ombudsman or additional member shall be varied to his disadvantage after his appointment.(4)The Government shall provide the Corporation Ombudsman with necessary employees for efficient functioning.
