Section 6 in The Jammu and Kashmir Municipal Ombudsman Act, 2010
6. Staff of the Ombudsman.
(1)The Ombudsman shall have a Secretary and such other officers and employees as the Government may determine in consultation with the Ombudsman to assist the Ombudsman in the exercise of his powers and discharge of his functions under the Act.(2)The appointment and conditions of service of the Secretary and the employees shall be such as may be prescribed.(3)The officers and other employees referred to in sub-section (1) shall be under the administrative and disciplinary control of the Ombudsman.(4)Without prejudice to the provisions of sub-section (1), the Ombudsman may for the purpose of conducting investigations under the Act utilize the services of any officer or investigating agency of the Government.(5)The Ombudsman may requisition the services of any person having experience and expertise in any particular subject in deciding the question before it.
