Section 13 in Manipur Municipality Ombudsman Act, 2013
13. Initiation of prosecution.
(1)If, alter an investigation or inquiry, the Ombudsman finds that there is a prima-fade case against the accused involving a criminal offence, the Ombudsman may refer the complaint and the findings to a competent authority with recommendation to initiate prosecution.(2)The authority responsible for initiating such prosecution shall conduct a detailed enquiry if necessary and charge a case.
