Section 130 in The Orissa Municipal Corporation Act, 2003
130. Appointment and tenure of Corporation Ombudsman.
(1)The Government may, on the recommendation of a Selection Committee constituted by the Government, appoint one or more persons to be known as Corporation Ombudsman to carry out the functions entrusted to him under this Act.(2)The Selection Committee referred to in Sub-section (1) shall consists of -(a)the Chief Secretary to the Government,(b)a member of the State Public Service Commission, nominated by the Chairman of the said Commission, and(c)a person of repute having not less than twenty years experience in administration.(3)Notwithstanding any thing contained in Sub-section (1), the Government may appoint an additional member to assist the Corporation Ombudsman, who shall not be below the rank of Additional District Magistrate having experience in Municipal Administration, Civil Services and Management Sector.(4)The Corporation Ombudsman shall hold office for a period of three years from the date on which he enters upon his office, but shall be eligible for reappointment subject to the recommendation of the Selection Committee for another term of two years:Provided that, no Corporation Ombudsman shall hold office as such after he attained the age of sixty-five years.(5)The Corporation Ombudsman may resign from his office by giving a notice in writing under his hand addressed to the Government.(6)Where the Government is satisfied that in the public interest or for reason of incapacity of a Corporation Ombudsman, it is necessary so to do, it may, for reasons to be recorded in writing, and by giving him three months notice or by paying him three months consolidated emoluments in lieu of such notice, remove him from his office.
