Section 15 in Manipur Municipality Ombudsman Act, 2013
15. Powers to make rules.
- The Government may make rules in respect of the following matters, namely:-(1)the salaries and allowances and other conditions of service of the Ombudsman, his officers and staff;(2)the form and manner of filing complaints before the Ombudsman and the manna' of filling cases either suo moto or on reference by the State Government;(3)the manner and procedure of conducting investigation;(4)procedure for moving the appropriate authority for the initiation of prosecution;(5)procedure to be followed during the inquiry, which as far as possible, be summary proceedings;(6)the manner of implementing the order of the Ombudsman and further proceedings;(7)any other matter which the Government may deem necessary to prescribe.
