Section 20 in Manipur Rural Local Bodies Ombudsman Act, 2013
20. Power to make rules.
- The State Government may make rules in respect of the following matters, namely: -(a)The conditions service of the Om an and Ombudsman's staff;(b)The manner of filing complaints before the Ombudsman and the manner or firing cases either suo moto or on reference by State Government(c)The manner and procedure of conducting investigation;(d)Procedure for the appropriate authority for the initiation of prosecution;(e)Procedure to be followed during the inquiry, which as far as possible should be summary proceedings;(f)The manner of implementing the order of the Ombudsman and further proceedings;(g)Any other matter the State Government may deem necessary to prescribe.
