Section 4 in Jammu and Kashmir Ombudsman for Panchayats Act, 2014
4. Term of office and conditions of service of Ombudsman.
(1)The Ombudsman shall hold office for a term of three years from the date on which he enters upon his office :Provided that Ombudsman shall not hold office after he has attained the age of seventy years :Provided further that the Ombudsman may,-(a)by writing under his hand addressed to the Governor, resign his office ; and(b)be removed from office in the manner provided in section 5.(2)The Ombudsman shall be entitled to pay and allowances as admissible to a Judge of the State High Court.(3)On expiry of his term of office as Ombudsman, he shall not be eligible for re-appointment as Ombudsman or for further appointment to any office of profit under the Government or in any corporation, company, society or university owned, controlled or financed by the Government.
