Section 2(g) in Manipur Rural Local Bodies Ombudsman Act, 2013
(g)'Maladministration' means action taken or purporting to have been taken in the exercise of administrative function in any case.(i)where such action, administrative procedure or practice governing such action is unreasonable, unjust, oppressive, discriminatory or nepotic and will result in illegitimate gain or loss or in denying deserving benefits; or(ii)where there is wilful negligence or delay in taking such action, or the administrative procedure or method regulating such action will cause undue delay and includes the action leading to loss or waste or misuse of fund by malfeasance or misfeasance;
