Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Entire Act]

State of Kerala - Section

Section 271P in Kerala Panchayat Raj Act, 1994

271P. Initiation of prosecution.

(1)If, after an investigation or inquiry, the Ombudsman finds that there is a prima-facie case against the accused involving a criminal offence, the Ombudsman may refer the complaint and the findings to a competent authority with recommendation to initiate prosecution.
(2)The authority responsible, for initiating such prosecution shall conduct a detailed enquiry if necessary and charge a case.