Section 102 in The Daman And Diu Panchayat Regulation, 2012
102. Procedures to be prescribed.
- The Administrator may, by rules, provide for the following matters, namely :(a)staff of the Ombudsman;(b)terms and conditions of service of the Ombudsman and Ombudsman's staff;(c)the manner of filing complaints before the Ombudsman and the manner of filing such complaints either suo motu or on reference by Administration;(d)powers and functions of Ombudsman;(e)the manner and procedure of conducting investigation by the Ombudsman;(f)procedure for moving the appropriate authority for the initiation of prosecution by the Ombudsman;(g)procedure to be followed during the inquiry by the Ombudsman, which as far as possible should be summary proceedings;(h)the manner of implementing the order of the Ombudsman and further proceedings;(i)any other matter, which the Administrator may deem necessary tor the proper discharging of the duties of the Ombudsman.
