- The Government may make rules in respect of the following matters, namely: -(i)The conditions of service of [the person of the Ombudsman and Ombudsman's] [Substituted by Act 12 of 2001.] staff;(ii)The manner of filing complaints before the Ombudsman and the manner or filling 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 be summary proceedings;(vi)The manner of implementing the order of the Ombudsman and further proceedings;(vii)The form for filing complaints to Ombudsman;(viii)Any other matter which the Government may deem necessary to prescribe.
