Section 7(1) in Manipur Municipality Ombudsman Act, 2013
(1)The Ombudsman shall perform ail or any of the following functions, namely:(a)investigate into any allegation contained in a complaint or on a reference from Government, or that has come to the notice of the Ombudsman;(b)inquire into any complaint in which corruption or maladministration of a public servant of a local government Institution 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 toe irregularity causes tees or inconvenience to a citizen, direct toe municipality to give him compensation and to reimburse toe loss from the person responsible for the Irregularity;(iii)Where the Irregularity involves loss or waste or misuse of the fund of the local government institution, direct the municipality to realize such toss from those who are responsible for such Irregularity, and(iv)Where the irregularity is due to omission or inaction, cause to supply the omission and to rectify the mistake.
