Section 3(1) in Manipur Rural Local Bodies Ombudsman Act, 2013
(1)There shall be an authority for Panchayats/District Councils constituted for a group of districts known as Ombudsman' for making investigations and enquiries, in respect of charges on any action involving corruption or maladministration or irregularities in the discharge of administrative functions by Panchayats/District Councils and public servants working under them, in accordance with the provisions of the Manipur Panchayat Raj Act, 1994 and the Manipur (Hill Areas) District Councils Act, 1971 for the disposal of complaints in accordance with section 17.
