Section 4(1) in Mahatma Gandhi National Rural Employment Guarantee (Appointment, Powers and Duties of the Ombudsman) Madhya Pradesh Rules, 2013
(1)Members of the Divisional Vigilance Committee notified by the State Government under section 13A of the Madhya Pradesh Lokayukt Evam Up-Lokayukt Adhiniyam, 1981 (No. 37 of 1981) shall act as Ombudsman of the Scheme.
