Section 136 in The Orissa Municipal Corporation Act, 2003
136. Power to make rules.
- The Government may make rules, inter alia, for the following matters, namely :-(a)grounds and procedure for filing of complaints;(b)procedure for redressal of grievances;(c)settlement of complaint by agreement;(d)award by a Corporation Ombudsman;(e)rejection of complaint;(f)proceedings before the Appellate Authority;(g)powers of a Corporation Ombudsman and procedure of functioning as an Arbitrator and notification and enforcement of an award; and(h)any other matter which is, or may be, required or felt necessary by the Government to be provided by rules.
