Section 16 in Jammu and Kashmir Ombudsman for Panchayats Act, 2014
16. Disposal of complaints.
(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 Panchayat from the person responsible ;(iii)order to make good any omission or rectification of defects due to inaction ;(iv)order the recovery of loss from the accused failing which, direct the recovery of such loss as arrears of land revenue ; and(v)order other necessary remedial measures considering the facts and circumstances of the case.(2)Where the Ombudsman finds that the procedure or practice regarding the administration of Panchayat gives room for complaint, it may give suggestions to the Government or the Panchayat relating to the measures for avoiding the recurrence of such complaint.
