Section 9(3) in Manipur Rural Local Bodies Ombudsman Act, 2013
(3)Where the allegation contained in a complaint is about the loss or waste or misapplication of the fund of the Panchayat/District Council or in respect of the loss or inconvenience caused to a citizen, the Ombudsman may, during enquiry, collect evidence, determine the loss and direct in its order the amount to be realised from the person responsible.
