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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Jharkhand - Subsection

Section 63(4) in Jharkhand Municipal Act, 2011

(4)The appointment of a Municipal Ombudsman may be made for a period not exceeding three years:Provided that the period of appointment of a Municipal Ombudsman may, subject to the recommendation of the Selection Committee referred to in sub-section (1), be extended for a further period not exceeding two years, subject however to the age limit of sixty-five years.