Section 10 in Manipur Municipality Ombudsman Act, 2013
10. Investigation.
(1)The Ombudsman may, according to the provisions of this Act, inquire into any complaint filed before it under this Act.(2)Notwithstanding anything contained in this Act, the Government may refer any allegation of corruption or maladministration against a municipality or a public servant who is within Its knowledge or brought to its notice of the Ombudsman and the Ombudsman shaft inquire into it as if it was a complaint filed under this Act.(3)The Ombudsman may, on receipt of a complaint, conduct an investigation in the matter and where there is prima facie case it may conduct a detailed enquiry.(4)The Ombudsman shall not inquire Into matters relating to;(a)any matter in respect of which a formal and public enquiry has been ordered by Government;(b)any matter In respect of which a remedy Is available from the Tribunal for municipality;(c)any matter In respect of which an enquiry has been ordered under the Commission of inquiries Act, 1952 (Central Act 50 of 1952) or any matte- pending before a court;(d)any complaint tiled after the expiry of three years from the date on which the matte- complained against have taken place:Provided that the Ombudsman may entertain such complaint If the complainant satisfies that he had sufficient reason for net filing the complaint within the specified period.
