Section 15 in Mizoram (Establishment of Independent Local Body) Ombudsman Act, 2011
15. State Government To Place Records Before Ombudsman In Certain Cases.
- If the State Government feels that there is need to take immediate action against the Village Councils or their elected representatives on one or more of the grounds of abuse of office, corruption etc., it shall place the records before the Ombudsman for urgent investigation. In all such cases the Ombudsman will send his report to the Governor in a specific period.
