Section 6 in Mahatma Gandhi National Rural Employment Guarantee (Appointment, Powers and Duties of the Ombudsman) Madhya Pradesh Rules, 2013
6. Duties of the Ombudsman.
- The Ombudsman shall have the following duties, namely:-(a)he shall be responsible for the conduct of business in his office;(b)he shall maintain confidentiality of any information or document coming into his knowledge or possession in the course of discharging his duties and not disclose such information or document to any person except with the consent of the person furnishing such information or document:Provided that nothing in this clause shall prevent Ombudsman from disclosing information or documents furnished by a party in a grievance to the other party or parties, to the extent considered by him to be reasonably required to comply with the principles of natural justice and fair play in the proceedings;(c)he shall send a report to the State Government after making an inquire recommending appropriate action. The report shall specially highlight cases where action needs to be taken against erring Scheme functionaries. The report will be accompanied with primary evidence needed to initiate action against the delinquent person;(d)he shall furnish a report every year containing a general review of activities of the office of the Ombudsman during the preceding financial year to the State Government along with such other information as may be considered necessary by him. In the annual report, the Ombudsman, on the basis of grievances handled by him, will review the quality of the working of the Scheme Authorities and make recommendations to improve implementation of the Scheme. The report shall be put on the Scheme website;(e)he shall compile a list of reports sent by him between April and March of each financial year in respect of every Scheme Authority complained against and report it to the State Government. This report shall also be kept on the Scheme website.(f)if he finds fatal injustice or grief to a person, due to maladministration he may pass an award in favour of the complainant.
