Section 16(1) in Jammu and Kashmir Ombudsman for Panchayats Act, 2014
(1)The Ombudsman may consider and dispose of complaints other than those involving criminal offences, in the following manner.(i)award of compensation to a citizen in case of loss or grievance ;(ii)order the recovery of loss caused to the Panchayat from the person responsible ;(iii)order to make good any omission or rectification of defects due to inaction ;(iv)order the recovery of loss from the accused failing which, direct the recovery of such loss as arrears of land revenue ; and(v)order other necessary remedial measures considering the facts and circumstances of the case.
