Section 7 in Punjab Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome (Ombudsman and Legal Proceedings) Rules, 2019
7. Manner of making complaints to Ombudsman (Section 25).
(1)Any person may make a complaint to the Ombudsman within whose jurisdiction the alleged violation took place, within three months from the date that the alleged violation took place:Provided that the Ombudsman may, for reasons to be recorded in writing, extend the time limit to make the complaint by a further period of three months, if he is satisfied that circumstances prevented the complainant from making the complaint within the stipulated period.(2)All complaints shall be made to the Ombudsman in writing in accordance with the form set out in the Appendix appended to these rules:Provided that where a complainant cannot make a complaint in writing, the Ombudsman shall render all reasonable assistance to the complainant to produce the complaint in writing.(3)In cases of medical emergency, the Ombudsman or his assistant may visit the complainant at the location of the alleged violation or any other convenient place to enable written documentation of the complaint.(4)The Ombudsman may receive complaints made in person, via post, telephonically, or through electronic form through the Ombudsman's website:Provided that the State Government, within seven days of the appointment of the Ombudsman shall establish a website of the Ombudsman.
