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 members^andofficials 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) ^ThisActmay^be

called^the

Manipur

Municipality

Ombudsman ^Act,

2013.

(2) ^Itextends^tothe

whole^{of the}

State^of

Manipur.

(3) ^Itshall^comeintoforce^{onsuchdateasthe}State Government^mayby

notification ^{in the} official

Gazette,

appoint. Definitions ^:Inthis

Actt

unless there^is

anything repugnant ^inthe

subject ^orcontext ^:

(_ 1)

"action" means administrative action

taken

by^wayof

decision,

recommendation. resolution or

finding

orⁱⁿexecution thereof ^orinexercise of administrative ^or

legal

functions in any other manner and includes wilful failure

in

taking

action^oromission ^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»r}a'firmation ^{that such} mummcmyhasdefauitedoracxedhexcmofitspowasmme Mtgeofitsmimposedmitbyiawormimthgme msmammmflmwm;

(3)"compiaim' ^{mans a}

statement^of

aiiegation ^thata

pubiic

senent^ofa 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"

means^theOmbudsman referred ^toinsection^3. {7)

"public

servant"

maans ^an

electecf

member^{of 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) ^theOmtmdsman^my,by

writing

Wider^this

hamfi^warm to

the W,

resign

his

office;

and (mthepersonsappomtedasomwsmanmayberemfmm meinmmamerprescfibedmmms.

(2) ^"thesalaries^and

almances

payabie ^{no, and}other ^m and

mm ^oftheservice^oftheOmbudsman

shait

be,

m^as,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

assist^the OmbudsmanmmeememiseofitsmanddMargeofm fummmism.

(2) ^The

apmunent ^{andmmof miceofwe}

Secretary ^andthe mphyeesshafibesuchasmaybespedfiedbymemt

(3) ^Theofficers^andother

mpioyees

Mamet! ^totnsub-seam

(1) ^shah be under ^theadministrative ^and

cfisdpflnanr

contra! ^ofthe Wanao.

(4)

Witfmu:

prejudice ^tothe:

provisions ^ofsubsection

(1), ^the Bowman may^forthepurpose^of

(nominating tram

under this ^Actutiiize^weservice^of:

(a) ^anyofficer ^or

investigating

agency^{of the}

State

Went; ^or

(b) any other agamty

(S) ^TheOmbudsman^mayrequisition ^theservices^ofanypawnhaving 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

order^on

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)

Where^the

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)

Where^the

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)

Where^the

irreguiarity ^isdueto

answer: or

inaction,

cause to supply ^themansion ^and{a

rectify ^the

mismke. {2) ^In

admfim^tothe

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 the}purpose^ofany 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)

Where^the

Ombudsman finds^thatthe

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-vim^of

cfficers^and 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

mntainad^{inthis Act, theWmy} refer any aliegation

of

mpfim ^ormum

against ^a municmafity ^{or a}

pub": ^{who is}within^its

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

frivolous^or

vacations or^isnot^made

in good

faith; ^or

(23) ^{timeis no}

sufficient

ground ^to

inmate

prooeefings;

or (c)

other

remedtes^are

avaéiame^{to 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

Ombudsnan^isof

opinion ^tintthere^{is 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

before^the

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 decide^the

casesⁱⁿ accordance with^the

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,

after^an

investigation ^or

moon-y, ^theOmbudsman finds ^thatthere is a

primawfade ^case

against

me

accused

Involvhg ^acriminal offence, ^theOmbudmn^{mayMe 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) ^TheOmbudsman^mayconsider ^and

dispose ^of

compiaints

other ^than those

humming

criminal

offences, ^inthe

fohowing

manner, —

(an)

award^of

cooper-seam, ^{to a}

citizen ^{incaseof loss or} grievance;

(h)

Greer^therecovery^oflosscaused ^tothelocaé

government. institution ^fromthe 98500 responsible; (c)

order^the

sum ^of

mission ^orrectification ^ofdefects ^due to

motion; (d)

order^therecovery ^{oftossfromthe}

accused

faiiing

which, order reaiisatioo

through ^Woe

Recovery Proceedings; (e)

8

15.

[9]

(2)

Whereas^the

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 the}measwes ^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

salaries^and

allowances and

other conditions

of servioe

of

the Ombudsman, ^his

officers^and

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 may^deemnecessary

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.