- The State Government may, in consultation with the Municipal Ombudsman make rules, inter alia, for the following matters: -(1)grounds and procedure for filing of complaints/grievances;(2)procedure for redressal of grievances;(3)settlement of complaints by agreement;(4)award by a Municipal Ombudsman;(5)rejection of complaint;(6)proceedings before the Review Authority;(7)powers of Municipal Ombudsman and procedure of functioning as an Arbitrator and notification and enforcement of an award; and(8)any other matter which is, or may be, required to be provided by rules.Chapter - 8 Functional Domain of Municipalities
