Section 20 in Mizoram (Establishment of Independent Local Body) Ombudsman Act, 2011
20. Procedures To Be Prescribed.
- The State Government may make rules in respect of the following matters, namely: -(i)The conditions of service of the Ombudsman and Ombudsman's staff;(ii)The manner of filing complaints before the Ombudsman and the manner of filing cases either suo moto or on reference by State Government(iii)The manner and procedure of conducting investigation;(iv)Procedure for moving the appropriate authority for the initiation of prosecution;(v)Procedure to be followed during the inquiry, which as far as possible should be summary proceedings;(vi)The manner of implementing the order of the Ombudsman and further proceedings;(vii)Any other matter which the State Government may deem necessary to prescribe.
