Section 3(1) in Mizoram (Establishment of Independent Local Body) Ombudsman Act, 2011
(1)There shall be an authority for Village Councils constituted for the state known as 'Ombudsman' for making investigations and enquiries, in respect of charges on any action involving corruption or maladministration or irregularities in the discharge of administrative functions by Village Councils and Public Servants working under them, in accordance with the provisions of this Act and for the disposal of complaints in accordance with section 17.
