Section 13(1) in Manipur Rural Local Bodies Ombudsman Act, 2013
(1)Notwithstanding anything contained in any other law, if any proceedings, filed and not disposed of under the said Act, before the constitution of Ombudsman as per the provisions of this Act), relate to a public servant or Panchayat/District Council as per the provisions of this Act, all case with regard to such proceedings shall be transferred to the Ombudsman and the Ombudsman shall decide the cases in accordance with the provisions of this Act.
