Section 2(d) in Manipur Rural Local Bodies Ombudsman Act, 2013
(d)is guilty of any action as public servant which facilitates or causes to make any loss, waste or misapplication of money or other property of the Panchayats/District Councils;(ii)in relation to Panchayat/District Council means, any affirmation that such Panchayat/District Council has defaulted or acted in excess of its powers in the discharge of its functions imposed on it by law or in implementing the Lawful orders and directions of the State Government;
