Section 14 in Mizoram (Establishment of Independent Local Body) Ombudsman Act, 2011
14. Power To Investigate And Recommend Action In Certain Cases.
- The Ombudsman shall have the power to investigate and recommend action in complaints or grievance regarding abuse of office, corruption, maladministration against the Village Councils or its elected members, or where suspension of any resolution passed by the Village Councils or dissolution of the Village Councils is alleged. The State Government shall not have power to suspend or rescind any resolution passed by the Village Councils or take action against the elected representatives on the ground of abuse of office, corruption etc. or to supersede or dissolve the Village Councils. In all such cases, Ombudsman will send his report to the Governor for further action.
