Section 4 in Mizoram (Establishment of Independent Local Body) Ombudsman Act, 2011
4. Term of Office And Conditions of Service of The Ombudsman.
(1)A person appointed as Ombudsman shall hold office for a term of three years from the date on which he enters upon his office:Provided that, -(a)the Ombudsman may, by writing to the Governor, resign from his office; and(b)the person appointed as Ombudsman may be removed from his office in the manner provided in section 5.(2)The person appointed as Ombudsman shall be entitled for salary and allowances as may be fixed by the State Government from time to time.(3)On expiry of his term of office as Ombudsman, he shall not be eligible for reappointment as Ombudsman or for further appointment to any office of profit under the State Government or in any corporation, company, society or university by or under the control of the State Government.
