Section 10 in Mahatma Gandhi National Rural Employment Guarantee (Appointment, Powers and Duties of the Ombudsman) Madhya Pradesh Rules, 2013
10. Award.
(1)If the facts are not admitted by the parties in a case, the Ombudsman may pass an award, after affording the parties reasonable opportunity to present their case. He shall be guided by the evidence placed before him by the parties, the reports of social audits, if any, the provisions of the Act and Scheme and practice, directions and instruction issued by the State Government or the Central Government from time to time and such other factors which in his opinion are necessary in the interest of justice.(2)The award passed under sub-rule (1) shall be specific consisting of the following components, namely :-(i)Details of the parties of the case;(ii)Brief facts of the case;(iii)Issues for consideration;(iv)Findings against issues along with reasons;(v)Cost, if any.(3)If a complaint is found to be false, malicious or vexatious, the Ombudsman shall, for reasons to be recorded in writing, dismiss the complaint and make an order that the complainant shall pay to the opposite party cost as deemed appropriate by the Ombudsman.(4)A copy of the award shall be sent to the complainant and the Scheme Authority.(5)There shall be no appeal against the award passed by the Ombudsman and the same shall be final and binding on the parties.(6)A representative of Programme Officer or District Programme Coordinator may appear in the cases before the Ombudsman where the Programme Officer or District Programme Coordinator is a party. Programme Officer or District Programme Coordinator shall appear before the Ombudsman only when a proceeding is taken up before the Ombudsman, in which case he or they are accountable and they shall be provided the opportunity of hearing.(7)All cases not involving complicated question of fact or law shall be disposed within 15 days, other cases shall be disposed within 45 days.(8)In any proceeding before the Ombudsman, if the facts reveal a case of illegal gratification, bribery or misappropriation the same shall be referred by him to the State Government for further action in accordance with law.
