Section 7(1) in Manipur Rural Local Bodies Ombudsman Act, 2013
(1)The Ombudsman shall perform all or any of the following functions, namely, -(a)investigate into any allegation contained in a complaint or on a reference from State Government, or that has come to the notice of the Ombudsman;(b)enquire into any complaint in which corruption or maladministration of a public servant is alleged;(c)pass an order on the allegation in the following manner, namely, -(i)where the irregularity involves a criminal offence committed by a public servant, the matter shall be referred to the appropriate authority for investigation;(ii)where the Irregularity causes loss or inconvenience to a citizen, direct the Panchayat/District Council, as the case may be, to give him compensation and to reimburse the loss from the person responsible for the Irregularity;(iii)where the irregularity involves loss or waste or misuse of the fund of the Panchayat/District Council, as the case may be, realise such loss from those who are responsible for such irregularity; and(iv)where the irregularity is due to omission or inaction, cause to redress the omission and to rectify the mistake.
