Section 7(1)(c) in Mizoram (Establishment of Independent Local Body) Ombudsman Act, 2011

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State of Mizoram - Subsection

Section 7(1)(c) in Mizoram (Establishment of Independent Local Body) Ombudsman Act, 2011

(c)Pass an order on the allegation in the following manner, namely: -

(i)Where the irregularity involves a criminal offence committed by a public servant, the matter shall be referred to the appropriate authority for investigation.

(ii)Where the irregularity causes loss or inconvenience to a citizen, direct the Village Council to give him compensation and to reimburse the loss from the person responsible for the irregularity;

(iii)Where the irregularity involves loss or waste or misuse of the fund of the Village Council, realize such loss from those who are responsible for such irregularity, and

(iv)where the irregularity is due to omission or inaction cause to redress the omission and to rectify the mistake.

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State of Mizoram - Subsection

Section 7(1)(c) in Mizoram (Establishment of Independent Local Body) Ombudsman Act, 2011