Section 3(1) in Manipur Municipality Ombudsman Act, 2013
(1)The Governor shall, on the advice of the Chief Minister, appoint a person as Ombudsman:Provided that the person appointed as Ombudsman should have held the poet of a judge of a High Court:Provided further that the Chief Minister before tendering advice to the Governor shall consult with the Speaker of the Legislative Assembly of the State and the Leader of Opposition in the Legislative Assembly of the
