Section 5 in Punjab Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome (Ombudsman and Legal Proceedings) Rules, 2019
5. Manner of inquiring into complaints by Ombudsman (Section 24(1)).
(a)The Ombudsman shall act in an objective and independent manner when inquiring into complaints made under the Act;(b)While inquiring into complaints under the Act, the Ombudsman shall not be bound by any rules of evidence and may follow such procedure as he considers just and proper;(c)No cross-examination shall be permitted in inquiries before the Ombudsman;(d)The Ombudsman may, in the interests of justice, take the assistance of experts, including protected persons and persons vulnerable to HIV, and persons working in the fields of HIV and AIDS, public health or health delivery systems;(e)The Ombudsman shall have the power to pass interim orders in cases of medical emergency without hearing the parties;(f)The Ombudsman shall have the power to pass orders, including to, withdrawal and rectification of the violation, counseling, social service etc;(g)The Ombudsman shall inform the complainant of the action taken; and(h)The Ombudsman shall inform the parties to the complaint of their right to seek judicial review from the Ombudsman's order.
