Section 15 in Manipur Rural Local Bodies Ombudsman Act, 2013
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 Panchayat/District Council or their elected representatives on one or more of the grounds of abuse of office, corruption, etc., it should place the records before the Ombudsman for urgent investigation. In all such cases, the Ombudsman shall send his report to the Governor in a specific period.
