Section 7(1)(c) in Manipur Municipality Ombudsman Act, 2013

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State of Manipur - Subsection

Section 7(1)(c) in Manipur Municipality Ombudsman Act, 2013

(c)pass an order on the allegation in the following manner, namely:

(i)Where the Irregularity involves a criminal offence committed by a public servant, the matter shall be referred to the appropriate authority for investigation

(ii)Where toe irregularity causes tees or inconvenience to a citizen, direct toe municipality to give him compensation and to reimburse toe loss from the person responsible for the Irregularity;

(iii)Where the Irregularity involves loss or waste or misuse of the fund of the local government institution, direct the municipality to realize such toss from those who are responsible for such Irregularity, and

(iv)Where the irregularity is due to omission or inaction, cause to supply the omission and to rectify the mistake.

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State of Manipur - Subsection

Section 7(1)(c) in Manipur Municipality Ombudsman Act, 2013