Section 2(h) in The Orissa Lokpal and Lokayuktas Act, 1995
(h)"maladministration" means action taken or purporting to have been taken in the exercise of administrative function in any case-(i)where such action or the administrative procedure or practice governing such action is unreasonable, unjust oppresive or improperly discriminatory; or(ii)where there has been negligence or undue delay in taking such action or the administrative procedure or practice governing such action involves undue delay;
