(1)The Ombudsman may consider and dispose of complaints other than those involving criminal offences, in the following manner, -(i)award of compensation, to a citizen in case of loss or grievance;(ii)Order the recovery of loss caused to the Local Self Government Institution from the person responsible;(iii)Order the supply of omission or rectification of defects due to inaction;(iv)Order the recovery of loss from the accused failing which, order realisation through Revenue Recovery Proceedings;(v)Order other necessary remedial measures considering the facts and circumstances of the case.
