Section 6 in Punjab Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome (Ombudsman and Legal Proceedings) Rules, 2019
6. Manner of maintaining records by Ombudsman (Section 24(3)).
(1)The Ombudsman shall -(a)immediately on receipt of a complaint, record it by assigning a sequential unique complaint number in a register maintained solely for that purpose in physical or computerized form;(b)on receipt of the complaint, acknowledge it including by sending the unique complaint number by SMS or e-mail to the complainant where available;(c)record the time of the complaint and the action taken on the complaint in the register; and(d)maintain the register of complaints in a manner that ensures confidentiality of data.(2)The Ombudsman shall comply with data protection measures in accordance with the provisions of section 11 of the Act.
