Section 8 in Mahatma Gandhi National Rural Employment Guarantee (Appointment, Powers and Duties of the Ombudsman) Madhya Pradesh Rules, 2013
8. Procedure of filing of grievance and disposal.
(1)Any person who has a grievance against the Scheme Authority or worker may, himself or through his authorised competent representative, make a grievance against the Scheme Authority or worker in writing or oral to the Ombudsman.(2)A complaint may be filed as far as possible by a person or persons themselves or through such competent representative for whom Ombudsman permits.(3)The grievance shall be duly signed by the complainant or his authorised competent representative, if any, and shall state clearly the name and address of the complainant, the name of the office and official of the Department against whom the grievance is made, the facts giving rise to the grievance supported by documents, if any, relied on by the complainant and the relief sought from the Ombudsman.(4)A grievance made through electronic means shall also be accepted by the Ombudsman and a print out of such grievance shall be taken on the record of the Ombudsman(5)A printout of the grievance made through electronic means shall be signed by the complainant at the earliest possible opportunity before the Ombudsman takes steps for disposal.(6)The signed printout shall be deemed to be the grievance and it shall relate back to the date on which the grievance was made through electronic means.(7)No grievance to the Ombudsman shall lie if the grievance is in respect of the same subject matter which was disposed by the Office of the Ombudsman in any previous proceedings whether or not received from the same complainant or along with any one or more complainants or any one or more of the parties concerned with the subject matter.(8)No grievance shall be made to the Ombudsman on an issue which has been or is the subject matter of any proceeding in an appeal, revision, reference or writ before any Tribunal or Court.(9)On receipt of the grievance, the Ombudsman may refer the grievance to the appropriate Scheme Authorities for disposal within 7 days. In the event of failure of the Scheme Authority to dispose the grievance within the said time limit, the matter may be taken up by the Ombudsman for disposal.(10)The Ombudsman shall cause to serve a notice to Scheme worker or the Scheme Authority against whom complaint is made along with a copy of the grievance.(11)When facts of the case are admitted by the Scheme Authority, the Ombudsman shall dispose the case in accordance with law.(12)On receiving of complaint the Ombudsman shall adopt such procedure for disposal of complaint that appears to him to be fair and proper, but during this process the Ombudsman shall follow the principles of natural justice.
