Section 4 in Mahatma Gandhi National Rural Employment Guarantee (Appointment, Powers and Duties of the Ombudsman) Madhya Pradesh Rules, 2013
4. Jurisdiction, tenure, autonomy, remuneration, office, technical and administrative support to Ombudsman of the Scheme.
(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.(2)The State Government shall appoint a member of the Divisional Vigilance Committees as ex-officio Ombudsman of the Scheme for one or more than one districts under his jurisdiction.(3)The State Government may also appoint Ombudsman of the Scheme by designation of the Chairman or Members. Members may be addressed as number 1 and number 2.(4)A member of the Divisional Vigilance Committee shall hold the office of Ombudsman of the Scheme until they are member of the Divisional Vigilance Committee.(5)Ombudsman of the Scheme shall be independent of the jurisdiction of the State Government.(6)Ombudsman of the Scheme shall be paid rupees 500/- per sitting or as fixed by the State Government from time to time, as honorarium.(7)The office of the Ombudsman of the Scheme shall be located in the office of the Divisional vigilance Committee at the divisional headquarters.(8)Technical and administrative support to the Ombudsman of the Scheme shall be given by the concerned office of the Zila Panchayat. The services of one steno and one peon shall be provided to each Ombudsman of the Scheme.
