Login

Manipur act 003 of 2013 : The Manipur Municipality Ombudsman Act, 2013

MANIPUR GAZETTE

EXTRAORDINARY

PUBLISHED BY AUTHORITY

N0. 1

Imphal, Monday. April 1,

2013

(Chaitra 11,

1935)

GOVERNMENT .OF

MANIPUR

SECRETARIAT ;

LAW &

LEGISLATIVE AFFAIRS DEPARTMENT

NOTIFICATION

Imphal, the 26th

March, 2013 No.

2/18/2013—Leg/L

:

The

following

Act

of the

Legislature, Manipur

which

received assent of the

Govemor of

Manipur

on

26th

March,

2013 is

hereby published

in the Official Gazette

:

THE

MANIPUR MUNICIPALITY OMB UDSMAN

ACT,

20l3

(MANIPUR ACT NO.3OF

2013)

AN

ACT

to

provide

a

Local.

Government Ombudsman for the purpose of

Investigating

charges

of

corruption

and maladministration

against

the

functionaries of

urban local

bodies.

both

elected membersandofficials and recommend

suitable action in the

State of:

Manipur. Be

it enacted

by

the

Legislature

of the State of

Manipur

in the

Sixty-fourth

Year of the

Republic

of India as

follows :

1. Short

title,

extent

and commencement

: .

(1) ThisActmaybe

calledthe

Manipur

Municipality

Ombudsman Act,

2013.

(2) Itextendstothe

wholeof the

Stateof

Manipur.

(3) ItshallcomeintoforceonsuchdateastheState Governmentmayby

notification in the official

Gazette,

appoint. Definitions :Inthis

Actt

unless thereis

anything repugnant inthe

subject orcontext :

(_ 1)

"action" means administrative action

taken

bywayof

decision,

recommendation. resolution or

finding

orinexecution thereof orinexercise of administrative or

legal

functions in any other manner and includes wilful failure

in

taking

actionoromission toactand all

other

expressions relating tosuch action shall

be construed

accordingly;

IQ

[2}

(2)

"allegation"

(a) in

relation toa

public

servant means, anyaffirmation thatsuch

public

servant; (i)

hasabusedhisposiflmforanygamcrfavourtommseiforto anyofiaermmmmatsemharmorhmipmaw

Wm;or

(ii) was

actuated

mmdisdzargeofhisfmcflawsassuch

public mntbypersonaimmtorfinpmperormmm;or (138$ guilty of

"nation,

favoufifism, mpotisn ortadof

integrlty; (Ivjisgufltycfanyacfionasptflicmtmmdmor causestzomakeanym,wasteormwuflonofmneyor mmdfiemflmiw.

(b) in

relation":toa

Win? mans am»ra'firmation that such mummcmyhasdefauitedoracxedhexcmofitspowasmme Mtgeofitsmimposedmitbyiawormimthgme msmammmflmwm;

(3)"compiaim' mans a

statementof

aiiegation thata

pubiic

senentofa munidpatityisgnfltyufcomxptbnormaladmafistrafionand

indudesany refmtoan

aiminrespeaofwfidtszDWermlry

hasbeen pmposedorrecommendafionforenquiyhasbeenmadebycovemment;

(4) "Won"W

anytmng

punishable

under

Chapter Xofthe

Indian Penal Code

(Central

M45

0:13am: undathePrevention

ofCorruption Act, 3388

(Central Act 49

1988); {5)

"mministmfion'musacting": taken or

Wm; Infumebeen takenmmeexa'dsedadnfinmaflvefum

hamcasewnere

(i) and: m,

ammmwe

prooamre or

:3:an

governing such action is

Burma, mm 0W,

dWmmam or

nepotic and will

make

ffiagifimate

gain or loss orwin

deny

deseming benefits; or

(ii)

there ismm

nagfigence or

data: in

taking such

action, orthe mimafivepmcedureormethodregmafingsudnadmwmm unduadelayandindudesmeacfimleadmmmorwasceor misuse of fund

by

maxim 0rMama.

(6)

"ombudsman"

meanstheOmbudsman referred toinsection3. {7)

"public

servant"

maans an

electecf

memberof the

munia'pafity

including its

Grairpersm or an

empm'ee orm under

the

munidpalftyand

[3]

Wananpbyeeumofanyofibeorimfimumedm filemnidwfity; .

(8)'Wmeansthe$eaem0fme0mbudsmanremedtoln sections;

(9)

'W W

means anmauthorised by {he Wtomminmgatmmrespedofanafiegafionor Wat.

'

3.

Appdnhmtofmm:

(1)1112

Governr

shafLon

mammofmemmm, appointa

person asOmtsmnan:

vaidad thatthe

person apminted as

Ombudm

shout! haveheld fiepostofalndgeofaflightomt:

mmmmecmefmmmbeforemdedng

advicetao mWshalkwmuwaimeWafmeLegmmmww mmmmmwwmwmmwdtm

State.

(2) A

pawn appointed tobetheWW9

513313, We

entering upon effingmakeandsubsmbebeforememmranoathoraffirmaflon memasprmibed.

4..

Yaw-m

otoffioeandwndfimsofmfimofiomm:

(1)9amnsappoinmda50rnmxismanshafibddafficeforamofflve mrsfiargfiaedatemwhichheentasumnhfisofice; Provided

that.

(a) theOmtmdsmanmy,by

writing

Widerthis

hamfiwarm to

the W,

resign

his

office;

and (mthepersonsappomtedasomwsmanmayberemfmm meinmmamerprescfibedmmms.

(2) "thesalariesand

almances

payabie no, andother m and

mm oftheserviceoftheOmbudsman

shait

be,

mas,my beprwcdhedbymsmmnmem.

5.

[4]

{3) Onexpiryafhistaermofomceasmmmsmamhamnnotbe eagibie for

re-appointmmt asOWWn. . mam:

(1)1?1e0mbumanshafinotberemedmhisoflficemptbyan ordercfmeewemor,passadaflaeranaddressbyfi1esm Legislamre,amportedbyamiorityofmetataimanbashipofthe Homagmbeenmdtomemmmmemmfor

such

mat,

on

mgrmndofprmed

misbehavmror

incapacity. (2}Theprocedureofmepresamtationofan

addressunderwb—secfion (1} and

fortheinmfigaflm and

ptoofofme

flashehaviouror

incapadty omeOmbudsmanshaflbeasmvidedinmeludgsamuirflm, 1968inre£atioc1totmmdameandaccadngythe mmammmitmmmutam,apmmmmme

mainfthembudsmanasmeyappiyinremionmmremovaiof am.

Staff of thoMWm

(1)1116Wfl5h39fi3V83W,aMsmhotheroffmsand emptoyeas astheWmydetamine to

assistthe OmbudsmanmmeememiseofitsmanddMargeofm fummmism.

(2) The

apmunent andmmof miceofwe

Secretary andthe mphyeesshafibesuchasmaybespedfiedbymemt

(3) Theofficersandother

mpioyees

Mamet! totnsub-seam

(1) shah be under theadministrative and

cfisdpflnanr

contra! ofthe Wanao.

(4)

Witfmu:

prejudice tothe:

provisions ofsubsection

(1), the Bowman mayforthepurposeof

(nominating tram

under this Actutiiizeweserviceof:

(a) anyofficer or

investigating

agencyof the

State

Went; or

(b) any other agamty

(S) TheOmbudsmanmayrequisition theservicesofanypawnhaving expaieme and

exoa'tm inanynew

sumac: in

deciéing the

questions

before it.

[5]

Functions at

the

0mm":

(1) The

Ombudsman Shea

perfonn

at":

any

of

the

fnliowirg {Ln-beams, nameiy:

(a)

invesugate into

any

aflegation

contained

in a

mpiaint

or

on

a reference from

Government,

or

that 1333 come to

the notice of the Ombudsman;

(b) enquire into

any

complaint

3::

which

corruption

or

maiadministratm of a

public

servant.

of a

local

mmmmt

Institution is

aiieged;

(c) pass an

orderon

the

aimafim-m

the

foilming manner, mew:

(i)

Where the

irreguiarity

31mm 3 aimina!

offence committed

by

a pubiic want, thematter

snail be

referred

to

the

agorapriate mthority for

investigation (ii)

Wherethe

irregularity

causes m or

immvmience to a

citizent mm the

munidpaffty

to

give

him

compensation

and

to

reimburse the

{ass from the

person

responsibie

for the

irregularity; (iii)

Wherethe

Irregularity

invokes £055or

waste

or

misuse

of

the fund of the iocai

9mm

mm,

direct the

municipaiity

to reatise such

tea from mse

who are

mnsibhe

for such irreguiarity, and (iv)

Wherethe

irreguiarity isdueto

answer: or

inaction,

cause to supply themansion and{a

rectify the

mismke. {2) In

admfimtothe

functions enumerated ifi

sub-section

{1),

the Wm" may

pass

fitterim

order

rmining

the

municipality from

doing

anything

detrimentai to

the

interest of

the

mpiainant

if it

is 53W

that much

loss or

injury

wili

be

caused

to

the comptainant due to the

afleged act.

(3) TheOmbudsman may by

order,

impasse penaity m

addition to '

compensation

if

it

(5

of

opinfion

that

the

irreguiarfty

invoives

corrupt practice for

persona! gain. Pumas

of the

Ombudmn;

(1) The

Ombudsman

shafi, for thepurposeofany investigation or

enquiry underthisAct,havethammepowersasarevestedlnaCivfiCourt while

twfng a

suit under the Code

of Civil

Procedure, 1908

(Central Act: v

of

1908)

in

respect

of the

fotbwmg

matters,

namefy:

5

[6]

(a) summing and

enforcing theattendance of any witness and mmfnfing him;

(b) making the

discovery and

reduction ofany

documeniz;

(c) receiving

evidence on

affidavits; (d)requis§tioninganyp®ficrmds,orcopyttaeoffromany Courtoromce;

(e)

magmmmmrfineexanmofwimess; (f)

mwia'powersasaeprmbed. {2)

Wherethe

Ombudsman findsthatthe

afiegafion

contained

in mwmismammmormadaiinnamreamayby am

directtflemplahamto payto

meoppositeparty

an

amnt spedfiedmmmhywaydm

(3)

Wheretieafiegation mandinacomplamwabouttheiossor mempmafionoffiwfmdofmemwficipafityormrespect of the

toss o:

fmmvenimca caused to a

citim,

the

Ombudsman my,durim

may,ch evidence,

mmmetheiossanddirect masordermeamomtmberaisedfrommepasonraponsible. (4)1fmeamomtmbe'padaspermea'derpmdbythe0mbudsman unfiersuirsectionfi)ors:b—sectim(3)lsmtpaidwififinfl1epafiod speciflwwmthesameshaflberemverablebyaevermeaecovew Proceedingsasifltwe'emarrearoflandm.

9.

MOB of WI:

Department:

The

Government may,

at

the ream ofthe

0mm, make

availam meset-vimof

cfficersand W of theW

induding poiicae

personnei to

assist the Ombzxisman in

the conduct of

:33th

and

enquiry

and in

respect of suchfunmssuchomcerorempbyeeshaflbedeemedmbetheofficea anybyeeofmeOmbudma-L

immirestigaflnm

(I)

TheOmbud'sman

mamaocommgmthenbvbiomofmisuawqm into any

complaintfised

beforeitmda: thisAct.

(2) Notwimstanding

anytifing

mntainadinthis Act, theWmy refer any aliegation

of

mpfim ormum

against a municmafity or a

pub": who iswithinits

lambdge or

brought:

toitsmficeofmeomnaadflwcmbmsraflmimmm it as if it was a

mptaint

med W this

Act.

[7]

(3) The

Ombudsman may,

on

remipt

of a

complaint,

conduct an Winthemattarandwhaathmispfimafadecaseitmay Wamfiedenqm.

(4) The

(Amman shat; not

mire

mm mm

rdaflng

to:

(a) (b) (c) (d) any

matter in

respect.

of

which a

W and

pubfic enquiry

has beenorderedbyGovemen-ct; anymttainrespoctofwhicharemedyisavafiablefrmm Tribunais'formunlcipaifly;

anymMrespectofManenquiryhasbeenordered under the

Commission of

Inquiries Act,

1952

(Centrai

Mt 60 of 1952)oranymat¥aerpendingbefaeacowt; anymotaimfibdamrfiiemryofmreemsfmmmedabe onwhichmematteroompsamd against

Mempiace:

Provided that the Ombudsman may entertain

such complaint if the

complainant

satisfies that

be

had sufficient reason for not

flfing

the

compiaint

within the

specified period.

11.

Enquiry:

(1) Akaan

investigation If

the Ombudsman is

safisfied that:

(a) the

molamt is

frivolousor

vacations orisnotmade

in good

faith; or

(23) timeis no

sufficient

ground to

inmate

prooeefings;

or (c)

other

remedtesare

avaéiameto the

complainant

and it mold be more

beneficiat for the

mpiainant

:30

mi; of such remed§es in

vbwofmecfrcumstamoftheoase,

it may

dispose

of

the

compiamt as

rejeched

after

recording its

findings stating

the reason

therefore,

and municate me same so the

mphinant. (2:) If, the

Ombudsnanisof

opinion tintthereis a

prime-fade

case against theperson orthe

ioca!

government

Institution

complained of it

shafl record its

f'mdings

to this effect and

send

notices

ofthe proposed enquiry to the

mmpkainant and{:0the

opposite party.

(3) W

Ombudsman

shals,

SLbjeck tothe

provisions of thisActand the ram

made there

under,

have power

an

reguiahe

its

motives by fixing thetimeand

piace of

sitting.

(4) In

any proceeangs

beforethe

ombudsman, no

logo:

practitioner wilt be

permitted

to

represent any paw, unit-2&9

the Ombudsman

[8]

permits,oyanoroer,apersontoberepresentedbyaiegai practitionerforreaoonstoberecorded.

12.

Existing

cases to be Muster-red mambudsman:

13'

14.

{1)

(2)

Notwifiaanding anything

oontakxad in any

other law, if any proceedings,

filed andnot

dismsed of

under thesaid Act, were the maroon of

Ombudsman as

per the

provisions

of this

Act,

reiate to a

public

servant or

murfldmlity as

per

the

mesons

of

this

Act, an cases with

regard

to

wchpfooeedings

shall be tmsferreo tothe Ombudsman and theOmbudsman

shall decidethe

casesin accordance withthe

provisions of this Act. All oases, with

rewrd

to the

loss,

wastage and

misappropriation

of any land

a"

the

municipality, pending

before the Government or any other

authority

and

disposed

of

just

before the

constitufim of Ombudsman and the

Ombudsman shat!

dispose

of thecasesin accordance with

the

provisions

of this Act. Initiafion ofWon:

(1)

(2)

If,

afteran

investigation or

moon-y, theOmbudsman finds thatthere is a

primawfade case

against

me

accused

Involvhg acriminal offence, theOmbudmnmayMe the

complaint and the

findings to a

competent

authority

with recommemlation toinitiate prosecm.

"me

authorfty

responsible for

initiating

such

prosecution

shail

conduct a

detailed

enquiry

if neoeesary

and

charge

a case. W of

omnpiakats. —

(1) TheOmbudsmanmayconsider and

dispose of

compiaints

other than those

humming

criminal

offences, inthe

fohowing

manner, —

(an)

awardof

cooper-seam, to a

citizen incaseof loss or grievance;

(h)

Greertherecoveryoflosscaused tothelocaé

government. institution fromthe 98500 responsible; (c)

orderthe

sum of

mission orrectification ofdefects due to

motion; (d)

ordertherecovery oftossfromthe

accused

faiiing

which, order reaiisatioo

through Woe

Recovery Proceedings; (e)

order othe' necessary remedied

measwes considering the fans and

cimumfianoes of the meet

8

15.

[9]

(2)

Whereasthe

0:13an finds that the

procedure

or

practice regarding the

ministration of

municipatity

gives

room

for compteint it

may

give suggestions

to

the Government

or

municipaiity relating to themeaswes for

avoiding

the recurrence

of

such - comaiadnt (3') The

Ombudsman shaft submit an

annual!

report

regarding

the performance ofits

functions under

this Act to

the

Government and the

Government shalt

Kay

it

before the

Leglsiattme

Assembiy

with

an expianatory

memorandum. '

Powers to

make nice:

The Government may make rules in

respect

of the

foilmwing matters, nameiyz-

(1) the

salariesand

allowances and

other conditions

of servioe

of

the Ombudsman, his

officersand

staff;

V

(2) theform andme of

fiiing complaints

before the Ombudsman and

the manner

of

tilting

cases either suo

mote or

on

reference by theState

Government;

(3) themanner and

procedure of

omducting investigation;

(4) procedure for

moving

the

aporomiate

authority

for the initiation of

prosecution;

(5) promdue to

be,

foibwed

during

the

inquiry,

which as

far

as me, be

summary

proceedings;

(6) them of

implementing

the order of

the

Ombudsman and father

promedings;

(7) anyother matter

which theGovernment maydeemnecessary

to pram'be.

TH. KAMINI KUMAR

SINGH,

Joint

Secretary (law),

Government of Manipur.

PT'TISd at

the

Directorate of

Printing

&

Stationery,

Govt. of

Manipur/300-C/

1—4—20] 3.