Report No. 137

Constitution and Set Up

I

In order to invest the office with appropriate stature, authority and dignity, the office shall be created by a Parliamentary statute and be manned preferably by a retired Chief Justice of a High Court or in any event at least by a retired High Court Judge who shall hold office for 3 years from the date of taking charge. He shall be entitled to the remuneration and privileges enjoyed by him immediately before his retirement.

II

He shall be assisted by a deputy Ombudsman of the rank of a retired district and sessions judge and by the requisite staff.

III

He shall be provided with a computer to enable him to analyse the data furnished in the returns and to make his monitoring effective.