Section 6 in Manipur Municipality Ombudsman Act, 2013
6. Staff of the Ombudsman.
(1)The Ombudsman shall have a Secretary, and such other officers and employees as the Government may determine to assist the Ombudsman In the exercise of Its powers and discharge of Its functions under this Act.(2)The appointment and conditions of service of the Secretary and the employees shall be such as may be specified by the Government.(3)The officers and ether 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 this Act utilize the service of:(a)any officer or Investigating agency of the State Government; or(b)any other agency.(5)The Ombudsman may requisition the services of any person having experience and expertise In any particular subject In deciding the questions before it.
