Section 4 in The Jammu and Kashmir Municipal Ombudsman Act, 2010
4. Term of office and conditions of service of Ombudsman.
(1)The Ombudsman shall hold office for a term of three years from the dated 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.] [Substituted by Governor Act No. 39 of 2018, dated 12.12.2018.](3)On expiry of his term of office as Ombudsman, he shall not be eligible for reappointment as Ombudsman or for further appointment to my office of profit under the Government or in any corporation, company, society or university owned, controlled or financed by the Government.
