Section 11(2) in Mizoram (Establishment of Independent Local Body) Ombudsman Act, 2011
(2)Notwithstanding anything contained in this Act the State Government may refer any allegation of corruption or maladministration against a Village Council or a public servant which is within its knowledge or brought to its notice, to the Ombudsman and the Ombudsman shall enquire into it as if it was a complaint filed under this Act.
