Section 19 in Manipur Rural Local Bodies Ombudsman Act, 2013
19. Reasons for disagreement with the report to be pieced in public domain.
- If there is disagreement with the recommendations of the Ombudsman in case of complaints and grievances regarding corruption and maladministration against the Panchayat/District Council in general and its elected functionaries, the Governor must place the reasons in the public domain.
