Section 2(2) in Manipur Municipality Ombudsman Act, 2013
(2)"allegation"(a)in relation to a public servant means, any affirmation that such public servant;(i)has abused his position for any gain or favour to himself or to any other person or to cause undue harm or hardship to any other parson; or(ii)was actuated in the discharge of Ms functions as such public servant by personal interest or improper or corrupt motives; or(iii)Is guilty of corruption, fovourtism, nepotism or lade of integrity;(iv)is guilty of any action as public servant which facilitates or causes to make any loss, waste cm- misapplication of money or other property of the municipality.(b)in relation to a municipality means arty affirmation that such municipality 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 Government;
