Section 7(1)(c) in Manipur Rural Local Bodies Ombudsman Act, 2013

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State of Manipur - Subsection

Section 7(1)(c) in Manipur Rural Local Bodies Ombudsman Act, 2013

(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 the Irregularity causes loss or inconvenience to a citizen, direct the Panchayat/District Council, as the case may be, to give him compensation and to reimburse the loss from the person responsible for the Irregularity;

(iii)where the irregularity involves loss or waste or misuse of the fund of the Panchayat/District Council, as the case may be, realise such loss from those who are responsible for such irregularity; and

(iv)where the irregularity is due to omission or inaction, cause to redress the omission and to rectify the mistake.

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State of Manipur - Subsection

Section 7(1)(c) in Manipur Rural Local Bodies Ombudsman Act, 2013