Section 7(1) in The Jammu and Kashmir Municipal Ombudsman Act, 2010
(1)The Ombudsman shall perform all or any of the following functions, namely : -(i)investigate into any allegation contained in a complaint or on a reference from Government;(ii)enquire into any complaint in which corruption or maladministration of a public servant or a municipality is alleged ;(iii)pass an order on the allegation in the following manner, namely ; -(a)where the irregularity involves a criminal offence committed by a public servant, the matter shall be referred to the appropriate authority for investigation ;(b)where the irregularity causes loss or inconvenience to a citizen, direct the municipality to give him compensation and to reimburse the loss from the person responsible for the irregularity;(c)where the irregularity involves loss or waste or misuse of the fund of the municipality, realize such loss from those who are responsible for such irregularity ; and(d)where the irregularity is due to omission or inaction, cause to supply the omission and to rectify the mistake.
