Section 131 in The Orissa Municipal Corporation Act, 2003
131. Functions and powers of Corporation Ombudsman.
(1)The Corporation Ombudsman shall devote his whole time to the affairs of his office.Provided that Government may, if in its opinion it is considered necessary so to do permit the Corporation Ombudsman to undertake such part time honorary work as is not likely to interfere with his duties under this Act.(2)The Corporation Ombudsman shall have the powers -(a)to receive complaints from any person relating to the provision of Corporation services;(b)to consider the complaints as aforesaid and to facilitate their satisfaction or settlement by agreement through conciliation and mediation between a Corporation and the aggrieved person by passing an award in this behalf in the manner prescribed; and(c)to resolve, by way of arbitration, such disputes between Corporation or between a Corporation and its citizens as may be agreed upon by the contesting parties in accordance with the provisions of the Arbitration and Conciliation Act, 1996.
