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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Manipur - Subsection

Section 5(1) in Manipur Rural Local Bodies Ombudsman Act, 2013

(1)The Ombudsman shall not be removed from his office, except by an order of the Governor, passed after an address by the State Legislative Assembly, supported by a majority of the total membership of the House, has been presented to the Governor in the same session for such removal, on the ground of proved misbehaviour or incapacity.