Section 5 in Mahatma Gandhi National Rural Employment Guarantee (Appointment, Powers and Duties of the Ombudsman) Madhya Pradesh Rules, 2013
5. Powers of the Ombudsman.
(1)The Ombudsman of the Scheme shall have the following powers, namely :-(a)to receive grievances from Scheme workers and other person on any one or more issues specified in rule 7;(b)to consider the grievances and facilitate their disposal in accordance with these rules.(2)The Ombudsman of the Scheme shall have the powers namely :-(a)summoning and enforcing the attendance of any person the from any part of the State and examining him on oath;(b)requiring the discovery and production of any document;(c)receiving evidence on affidavits;(d)receiving any public record or copy thereof from any office;(e)issuing commission for examination of witnesses and documents.(3)The Ombudsman may require the Scheme authority to provide any information and to furnish certified copies of any document relating to the subject matter of the grievance which is or is alleged to be in his possession:Provided that in the event of failure of such authority to comply with the requisition without any sufficient cause, the Ombudsman of the Scheme may, if he deems fit, draw the inference that the information, if provided, or copies, if furnished, would be unfavorable to the concerned Scheme Authority.(4)The Ombudsman may issue direction for conducting spot investigation.(5)The Ombudsman may Initiate proceedings suo motu in the event of any circumstances arising within his jurisdiction that may cause any grievance.(6)The Ombudsman may engage experts for facilitating the disposal of grievance.(7)The Ombudsman may investigate into a complaint and report its finding to the State Government and may also recommend disciplinary and punitive action, if deems appropriate.
