Section 101(1) in The Dadra and Nagar Haveli Panchayat Regulation, 2012
(1)There shall be an authority for the Gram Panchayats and the District Panchayats known as "Ombudsman" for conducting investigations and enquiries, in respect of any action involving corruption or maladministration or irregularities in the discharge of administrative functions by Panchayats and public servants working for them.
