Section 11(2) in Manipur Rural Local Bodies Ombudsman Act, 2013
(2)Notwithstanding anything contained in this Act, the State Government may refer any allegation of corruption or maladministration against a Panchayat/District 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.
