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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(9) in Mahatma Gandhi National Rural Employment Guarantee (Appointment, Powers and Duties of the Ombudsman) Madhya Pradesh Rules, 2013

(9)On receipt of the grievance, the Ombudsman may refer the grievance to the appropriate Scheme Authorities for disposal within 7 days. In the event of failure of the Scheme Authority to dispose the grievance within the said time limit, the matter may be taken up by the Ombudsman for disposal.