Section 7(4) in Punjab Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome (Ombudsman and Legal Proceedings) Rules, 2019
(4)The Ombudsman may receive complaints made in person, via post, telephonically, or through electronic form through the Ombudsman's website:Provided that the State Government, within seven days of the appointment of the Ombudsman shall establish a website of the Ombudsman.
