Section 131(2) in The Orissa Municipal Corporation Act, 2003
(2)The Corporation Ombudsman shall have the powers -(a)to receive complaints from any person relating to the provision of Corporation services;(b)to consider the complaints as aforesaid and to facilitate their satisfaction or settlement by agreement through conciliation and mediation between a Corporation and the aggrieved person by passing an award in this behalf in the manner prescribed; and(c)to resolve, by way of arbitration, such disputes between Corporation or between a Corporation and its citizens as may be agreed upon by the contesting parties in accordance with the provisions of the Arbitration and Conciliation Act, 1996.
