(1)The Ombudsman shall perform all or any of the following functions, namely: -(i)Investigate into any allegation contained in a complaint or on a reference from Government, or that has come to the notice of the Ombudsman;(ii)Enquire into any complaint in which corruption or maladministration of a public servant or a Local Self Government Institution is alleged;(iii)Pass an order on the allegation in the following manner, namely: -(a)Where the irregularity involves a criminal offence committed by a public servant, the mater shall be referred to the appropriate authority for investigation.(b)Where the irregularity causes loss or inconvenience to a citizen, direct the Local Self Government Institution to give him compensation and to reimburse the loss from the person responsible for the irregularity;(c)Where the irregularity involves loss or waste or misuse of the fund of the Local Self Government Institution, realise such loss from those who are responsible for such irregularity, and(d)Where the irregularity is due to omission or inaction cause to supply the omission and to rectify the mistake.
