6.   Terms and conditions of service and remuneration of Federal Tax Ombudsman :

(1)  The Federal Tax Ombudsman shall be entitled to such salary, allowances and privileges and other terms and conditions of service as the President may determine and these terms shall not be varied during the terms of office of a Federal Tax Ombudsman.

(2)  The Federal Tax Ombudsman may be removed from office by the President on grounds of misconduct or of being incapable of properly performing the duties of his office for reasons of physical or mental incapacity:

Provided that the Federal Tax Ombudsman may, if he sees fit and appropriate to refute any charges, request an open public evidentiary hearing before the Supreme Judicial Council and, if such a hearing is not held within thirty days of the receipt of such request or not concluded within ninety days of its receipt, the Federal Tax Ombudsman may choose to leave his office and shall be entitled to receive full remuneration and benefits for the rest of his term.

(3)  If the Federal Tax Ombudsman makes a request under the proviso to sub-section (2), he shall not perform his functions under this Ordinance until the hearing before the Supreme Judicial Council has concluded.

(4)  A Federal Tax Ombudsman removed from office on the ground of misconduct shall not be eligible to hold any office of profit in the service of Pakistan or for election as a member of Majlis-e-Shoora (Parliament) or a Provincial Assembly or any local body.