Section 132 in The Orissa Municipal Corporation Act, 2003
132. Local jurisdiction of Corporation Ombudsman.
(1)The Government shall specify the local limits to which the Corporation Ombudsman shall exercise the powers conferred under this Act.(2)The office of the Corporation Ombudsman shall be located at such place as may be specified by the Government :Provided that the Corporation Ombudsman may, for expeditious disposal of complaints hold sittings at such places, within the local limits of his jurisdiction, as he may consider necessary.
