Report No. 100

The office, and its organisation

(i) The office of Litigation Ombudsman should be created by each State Government for the State and by the Central Government for such of the Ministries of that Government as may be specified by that Government.

(ii) The Litigation Ombudsmen should be a person who is a retired Judge of the High Court in the case of state or a retired Judge of the Supreme Court in the ease of the Centre.

(iii) His appointment should be made, at the Centre, in consultation with the Chief Justice of India and in the States, in consultation with the Chief Justice of the High Court.

(iv) His appointment should be made for a term of three year and he should not be removable from his office except in the manner laid down in the Constitution for the removal of a High Court Judge or of a Supreme Court Judge, as the case may be.

(v) Where necessary, he should be assisted by such number of deputies as may be required.