Section 7 in Tamil Nadu Local Bodies Ombudsman Act, 2014
7. Functions of Ombudsman.
- The Ombudsman shall perform all or any of the following functions, namely :-(i)enquire into any written complaint from the Government or that has come to the notice of the Ombudsman in which corruption or maladministration of a public servant or a local body is alleged;(ii)pass an order on the proved allegation in the following manner, namely :-(a)where the irregularity involves a criminal offence committed by a public servant, the matter shall be referred to the appropriate investigating agency for necessary action;(b)where the irregularity involves loss of the fund of the local body, order recovery of such loss from those who are responsible for such irregularity;(c)where the irregularity is due to wilful negligence or dereliction of duty of any officer or employee of the local body, recommend for departmental action by the appropriate authority under the relevant rules.
