Section 4 in Punjab Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome (Ombudsman and Legal Proceedings) Rules, 2019
4. Appointment and jurisdiction of Ombudsman (Section 23(1)).
- The State Government shall designate the Civil Surgeons of the following five divisions of Punjab as Ombudsman of their respective jurisdiction, namely:-Jalandhar (Jalandhar, Gurdaspur, Pathankot, Amritsar, Taran Taran, Kapurthala, Hoshiarpur);Ropar (Ropar, Mohali, Nawan Shahar);Ferozepur (Ferozepur, Moga, Muktsar, Fazilka);Patiala (Patiala, Sangrur, Barnala, Fatehgarh, Ludhiana); andFaridkot (Faridkot, Bathinda, Mansa):Provided that the State Government shall provide him the assistance from the Department of Legal and Legislature Affairs on legal issues that may arise in the course of his work, if so requested:Provided that the State Government shall provide capacity building within thirty days from the date of appointment of the Ombudsman.
