MANIPUR GAZETTE
No. 2
EXTRAORDINARY
PUBLISHED BY
AUTHORITY
Imphal,
Monday,
April 1, 2013
(Chaitra 11,
1935)
GOVERNMENT OF
MANIPUR
SECRETARIAT :LAW&LEGISLATIVE AFFAIRS DEPARTMENT
NOTIFICATION
Imphal, the26th
March, 2013 No.
2/19/2013-Leg/L
: The
following
Act of
the
Legislature, Manipur
which received assent of the
Governor of
Manipur
on 26th
March,
2013 is
hereby published
in the Official
Gazette:
THE MANIPUR
RURAL LOCAL BODIES
OMBUDSMAN
ACT,
2013
(MANIPUR ACTNO. 4 OF
2013)
AN
ACT
eo estabHsh a .Local ? ?
ror Ure
purpose
or i'nves6ga:tfng c::hiiuyes of
c:on-updon or?Infs:t:radon Inrura/ loc:al Goverrunent f? .In
Ure
Stam
or?
Be
it enacted In the
Sixty-fourth
Year of the
Republic
of'
India
by the
Legislature
of
Manipor
as follaws:-
1.
Short:.
tfl::kt..
e:xt,ent: and
c:onunenc:enMtft'L -
(1.)
This
Act:
may be called the
.Manipur
Rural. Local Bodies Ombudsman
?
2013.
(2.) :rt:extends toalt
rural areasexthe
Stateof'
Manipur-
(3) It:shallcomeintoforceonsuch dateastheState Gclvemment may,. by
notificationintheOfficial
Gazette,. appoint.. 2.. DeftnitiOns.-
In this
?
unless there
is
anything
repugnant
in the subject orcontext:
(a) 'a-•ion" means action ·taken ?wayofdedsk)n, recommendation, resolution or
finding
orinexecution thereof' orin·exercise
of admin.isb ative or
·Jegail
functions In
any
other
mannerandincludes wilful
default in
taking
actionoromission and aH ot:her expressions connoting such
action shallbeconstrued accordingly; (b)
?
allegation',.
-
(i) in
relation toapubuc
servant means,anyaffirmation
t:hat such public
servant, -
[ 2 )
as such
for any gain or
any ,other person or to
hardship toanyother (a)
(b)
(c)
has at>used
his pos::it:ion favour tohlrnseff' orto cause undue
harm or
person; was actuated
in the discharge of'his such public
servant:: by' personal
improper orcorrupt mcrt;jv,eS;
_
is guilty
of ?.. favourltiSm, ladk of' integrtt.Y; f'unctions as
interest: or or
(d) is
guilty ofanyaction as
public servant vwhk:h f'acl"Ji.t:ates orc:ausestomake any losS, wast:e or
rnisappplicat:ion ofmoney orother
property d the
Panchayat:sJDist:rict
Coundts;
(ii) inrelatlon t:oPanc:hayat;/Disbiet:
Oouno't
means..any affinnat:ion thatsuchPanehayat:/DiStrlct
Council has clelautted or acted inexcess dtts
piowers inthedischarge of tt:sf'unctionS imposed onit: by laworin
implementing the lawful
orders and direct:jons of'the
State Government;
(c) 'c:::IOlll'Dplaint"'
means ast;at:ernent c,1.allegation that a public
servant or a Panc:hayat'/Oist:riet:
Council
is
gufft.y
or
c::orruption or maladrninist:ratk>n and lndudes any reference to anallegation in
respect; of which suomoto enqulry has been
pn::,posed or?
for
enquiry hasbeen made
by
•st.at:e Governrnent; (d)
?
C'.ICM"T'U.pt:ion'
includes
anything punishable
under
Chapt:er X of
the Indian Penal
Code
(Certb
al Act 45 cl
1860) orunder the PreVentiOn
of' Corruption
Ad:.. 1968
(Cent:ral Act49d
1988);• (e)
'Dlsta ic::t: Counc:lr
rne&r'lS an Aut:onOmOUS District council established
underthe
Manipur (Hffl
Areas)
District Councils
.Act, 1971 as amended fromt:i1ne to
time; (f)
"k>c:::al bad.__...
means Pan<:h,ayati Raj :ln$Ut.'Utions and
Di.st:nCt ·
Councils of'the
State;
(g) "'an,alaclanllrdsll:ratlon"'
means action tat
orpurporting
to
have been taken
in the e,cerc;ise
d adrninisb
atfve fu.nctJon in any
case,. - {i)
wheresuchactiOn, adrnirdSb
at:ive procedure or
practice governing such
ac::tion isunreasonable, unjust;. oppressive,
cftscriminab:>ie'Y ornepot:ic andwillresult in
Ulegtt:imate gain
or lossorin
deny!ing
deserving benefits; or
(ii)
where t:hiere iswilful
negligence or delaY
in
taking
such action, ortheadrninist:r
atiVe proca:ture or method
regulating such.acti<>n vmlc::ause undue delay and includ.es
the action leading to·1oss orwasb:!: or misUSe or fund
by malf'ea,sance or?nee;
2
[ 3
]
(I)
"panchayat' means a
panchayat
oonstltuted under the
Manipur Panchayati Raj Act,
1994 as
amended
from time to time and indudes both gram
panchayat
and zHla
parlshad; (j} "'prescribed ..
means as
prescribed
by
rules under this
Act; (k)
'public servant' means an
employee"'
or officer under
the
District COuncil/Panchayat oran efected or a
nominated or an ex-officio member of
the District
Coundl/Panchayat including
Its
pradhan
or adhyaksa and
includes an
employee
or officer on
temporary,. permanent,.
deputationjt casual, ad-hoc,
contract or
dally wage basis and
also includes an
employee
or officer .of
any office or institution trarisferred to the
District
Council/Panchayat
of any office or institution
transferred to or attached
mth the
District Coundl/Panchayat
underthe
provisions
of the
Manlpur (Hill Areas) Distnct Coundfs
Act,
1971 and
the
Manipur
Panchayati Raj Act, 1994 as
amended from time
to
time and
the rules
framed thereunder, andunder any
other
law for the time
being
in
force, lndudlng the
Mahatma
Gandhi National
.
Rural
Employment Guarantee
Act,
2005 as
amended
fron, time to
time;
(I)
'rural
local
body"
means the
gram panchayat
and
the zma parlshad as
established under the
Manipt.Jr
Pandlayati Raj Act,, 1994 as amended from time to trme and
indudes the Autonomous District
Council established under the
Manipur (HUI Areas)
Distrtct Councils
.Act,.
1971 as amended from
ttme to
time; (rn)
"5ecl'etary" means the
5eaetary
of the
Ombudsman
referred to
In section
6; (n)
'State
Governtnent' means the Govemment of
Manipur; (o)
"'state ..
means the
State of
Manipur.
3.
Establishment and
appointment:
of
OrnbudSR18n
-
(1)
There shad! be an authority for
Panchayats/District
councils constituted for a
group of
pistricts known as '
Ombudsman• for
making
investlgatlons
and
enquiries,
in
respect
of charges on
any
action
invohring COffUption
or maladminiStration or
irregularities in
the
discharge
of
administrative functions
by
Panchayats/Disb1ct
Councils and public
servants
working
under
them,
ln
accordance
with the
provisions
of the Manipur Panchayat.i Raj Act,
l:994
and the
Manipur (Hilf
Areas)
District Councils Act, 1971 forthe
disposal of
complaints
in accordance with section 17.
( 4 ]
(2) TheOmbudsman shall bea
.single
member
body appointed
by theGovernor on the recommendation of a commiittee
consfstfng
of
the c:hief
Minister of
the State, the
Speaker of the
State
LegiSlative .Assembly and theLeader ofthe Opposition inthe
Legislative
Assembly.
(3) TheOmbudsman shall beselected froma
panel ofretlred
.Judges of
High
Courts.
(4) A
person appointed tobetheOmbudsman shaU,
before he
enters upon office, make andsubscr1be beforethe
Governor orsome
person appointed in that behalf
by
htm, anoathor.affirmation
according tothe form
prescribed.
4. Term
of office and coodiitions of Service of
the
Ombudsman -
(1)
A
person appointed asOmbudsman shaH hold office foratermoffiveyears from
the dateon which he enters uponhisoffice:
Provided
that, *
(a) theOmbudsman may,.:bywriting tothe
Governor., resign from his
office;
and
(b) theperson appointed asOmbudsmanmayberemoved from his office
Inthemanner
provided Insection5.
(2) Theperson appointed asombudsman shaH beentitled for
salary and aJtowances as
prescribed
by
the State
Government.
(3) On
expiry ofhistermofofficeasOmbudsman, heshall notbe
eligible for reappointment asOmbudsmanorforfurther
appointment to any
officeof
profit under the
State Govemment orfn
any corporation,
cornparw, society or university by orunderthecontrol of theState, Govemment s. Removal
of Ombudsman - ( 1) TheOmbudsman
shallnotberemoved fromhis
office,
except by an order of
the
Governor, passed
afteranaddress
by
the State
Legislative
Assembly, supported by a
majority ofthe
total
membership ofthe
House, hasbeen presented to the
Governor inthesamesessionforsuch
removal, onthe
ground of
proved
misbehaviour,or
incapacity.
(2) The
procedure ofthe
presentatkln ofanaddress
under sub-section
(1)
and for the
investigation and
proof of themiSbehaviour or
Incapacity ofthe Ombudsman shaU
beas
provided inthe
J,udges {Inquiry)
Act,. 1968 inrefation to the removal ofa
Judge
and
accordingly
the
proviSions
of that Act
shallr
mutatis mutandiS,.
apply in
refatiOn totheremoval oftheOmbudsman as theyapply in
relatkln totheremoval ofa
Judge.
[ 5
]
6.
Staff of
Ombudsinan -
(1)
The
Ombudsman shaH have a
Secretary., andsuch
other
officers and
employees as the Staie
Government may determine in consuttauon With the
Ombudsman to
assist
the
Ombudsman in
the
exercise ofits
powers
and
discharge
of
its
functions under this Act. {2) The
appointment and
conditions d ser..tk::e at-
the
Secretary and the employees shall be such as
may be
:specified
by
the
State
Government and as far as
POSSible
appointment on
deputation from the
State
Government shall beresorted to. {3) The
Ombuc:lsrnan may require
the
assistance of
any off"if<:er at- any State Government Department in
order to
ascertain
the
veracity
of an
ailegatfonunder
Jnvestigation and such
officer shall be
bound to
render such
assistance In addition and without detriment to
his offld,al
duties.
(
4)
The
Ombudsman may
utillse the services
of
any person
having experienceand
expertise
in
any
particular
subject
in
deciding
the
questions before It.
7.
Functions Of
the
Ombudsman -
(1)
The
Ombudsman shall
perform
au or any of
the
fotlowing functions, namety,
- (a)
investigate into any
allegation contained in a
complaint or
on a reference from State
Government, or that has come
to
the notice of the Ombudsman; {b) enquire
into
any
complaint in
\!\lhid1
corruption or mafadmlniistraoon of a
public servant
is
alleged;
(c) pass an
order on the
allegation in the
following manner,.
namely,
-
(i) where the
in:egutartty involves a
criminal
offence committed
by
a
public servant,
the matter
shall be referred to
the
appropriate
authority
for
'inVestigation; {ii) where the
Irregularity causes loss or
inconvenience to a citizen, dlr;ect the
Panchayat/Dist:rjct Council, as the case may
be, to
giVe
him
compensation and to
reimburse the loss
from the person
responsible
for the
Irregularity; (iH) \Nhere the
irregularity Involves loss or
waste or
mlsuse of the fund of
the
Panchay.at/Oistrtct Council?
as
the case may be,
realise such
loss from those
who are
responsibJ.e for .such
irregularity;
and
[ 6
]
(lv)
wherethe
irregularity isdue toomission or Inaction,
ceuse to redress the omission and
to
rectify
the mistake.
(2) Inaddition tothefunctions ,enumerated insub-section (1),. the ombudsman
may pass anInterim order restraining
the Panchayat/District Council from
doing anything
detrimental totheinterestof the
complainant If itis satisFted
that much lossor
injury will becaused tothecomplainant due to the
alleged act.
(3) TheOmbudsman mayby
order,
impose penalty in addition to
compensation if itisof
opinion
that
the
irregularity
involves con-upt practice for
personal
gain.
8. Tinte limit
for
investigation of
complaints.. - Atime limit maybe
prescribed fortheOmbudsman to
complete its
Investigations lnto complaints by the
State Government.
9.
PoWerS of theOmbudsman. -(1)
The Ombudsman shaill, for the
purpose ot any Investigation orenquiry
under
this
Act, have the same
powers asare vested inaavilCourt
while
trying asuit
undertheCode of Civil Procedure,.
.1908
(Centr.i:N Act Vof
1908) in
respect of' the
following
matters,. namely, -
(i)
summoning and
enforcing theattendance of any witness and
examining him;
(ii) requiring the
discovery and
production ofany document;
(iU)
rec;eiVing
evidence onaffidavits; (rv) requisitionrng anypubic
records,, or copythereof from
any court oroffice; (v)
issuing
commissions forthe.examinati()n ofwitnesses;
(vi) suchother powers asareprescribed;
(2)
WheretheOmbUdsman finds that the
aHegatiOn contained Ina
complaint is \l'lllthout
any substanceortriviaf innature It
may by order
directthecomplainant to
pay
to the
opposite
party somuch
ot
the amount specified intheorder
by way of
cost.
(3)
Wherethe
alleg.atfon
contained inacomplaint is about the lossorwasteor mfsapplieation of thefund ofthePanchayat/Distrlct <;:ouncil or in
respect
of the loss or inconvenience
caused toacitizen,
the Ombudsman may, during enquiry., collect evidence,.
detennine the
toss anddirect inits order theamount tobe realised fromthe
.person responsible.
(4) Ifthe
amount
paid as per theorder
passed by the ombudsman
under sub-section (2) orsub-section (3) lSnot:
paid
within the
period specified by It, the same shall
be recoverable by
revenue recovery proceedings as if
it were an arrear of iand revenue.
[ 8
]
after
recording its
findings
:Stating
the
reason therefor, and
communicate thesametothe
complainant
(2) If, theOmbudsman isof
opinion
that: there isa
prima fade caseagainst the person orthe
Panchayat/Disb1ct
Coundl complaiined
of, it shall
record its ftndngs tothiseffect andsend
noncesof the
proposed
enquiry to the complainant andtothe
opposite
party.
(3) ToeOmbudsman shall, subject tothe
provisions of this Actand
the
rules made
thereunder,
have
.power tt;>
regulate its
procedures
by
fixing the time and pt-ace of
sitting.
(4) Inany proceedings
beforetheOmbudsman, nolegal
practitioner -wtH be
permitted to
represent .any
person,
unlesstheOmbudsman .permits,
by an order, a
person tobe
represented
by a
legal practit:iOner for reasonstobe recorded.
13.
Existing
cases to be tra.nsfetted t:oOmbudsman.- (1) Notwithstanding
anything
contained In any
other
·law, ifanyproceedings,.
fifedandnotdisposed of under
the
said
Act,.
before the constitution
of Ombudsman as
per the provisk>ns .ofthis Act,
retate toa
public
servant orPand1ayat/D1strict Cooocil as
per the
provisions
of this
Act,
aH cases With
regard tosuch
proceedings shall be transferred totheOmbudsman and theOmbudsman
shall decide the
casesin accordance with the
provisions
of
this Act.
(2) AH
cases,wfth
regard tothe
toss, and
misappropriation of any :1and ofthe Panchayat/Dtstr1ct
Counol, pending
before theState Government or any other
authority and
disJX)Sed of
just.
before theconstitution ofOmbudsman, the
Ombudsman shall
dispose
of the casesinaccordance with
the
provisions ot this Act.
14. Power to, investigate
and recom,nend
action
In certain
cases.- The
Ombudsman shall havethe
power toinvestigate
and recommend action fn complaints or
grievance regarding
abuseof
offi.ce, corruption, maladministration against the
Panchayat/OiStrict
Council oritsmembers is
alleged?
In an
such cases, Ombudsman shall
send
his
report tothe Gover.nor for further
action.
15.
State Government
to
ptace
records before Ombudsman in certain
cases..- If the
State Government
feels that ·there
,Js need totake:immediate action
against
the
Panchayat/District
council ortheir elected
representatives on
one or
more of
the
grounds
of abuse of
office, corruption,
eec., :it should
place the records before
the Ombudsman
for
urgent
investigation. Inau such cases,
the Ombudsman shaH send
his
report tothe
Governorinaspecific period.
7
[ 9
]
16
.. :Initiation of
Pl'Osecutlon .. -
(1) tf,
after an
investigation or
inquiry1
the Ombudsman finds that there iS a
prima
fade case
against
the accused
invoMng
a criminal
offence, the
Ombudsman may
refer
the
complaint and
the
findings
to a competent
authority With :recommendation to
1nitiate prosecution.
(2) The
authority responsible,
for
initiating
such Prosecution
shall
conduct a
detailed enquiry
if
necessary
and
charge a
case.
17
.. Disposals of
complaints.-
(1)
The
Ombudsman may consider and
dispose
of complaints
other than
those
invotvtng criminal
offences,
in
the
following manner,
- (a)
award
compensation to a
citizen in case of
loss or
gne.rance; (b)
order the
recovery
of
loss caused to
the
PanchayatJDistrict Council from the person
responsible; (c)
order
the
supply
of
omission or
rectfffcation of
defects due to
Inaction; ( d)
order
the
recovery
of
loss from the accused
faillng which., order
reallsation through revenue
recovery
PfOCeedings; (e)
order
other
necessary
remedial measures
considering
the
facts and circumstances of
the case.
(2)
Where the
Ombudsman finds
that the procedure or
practk:e
regarding
the administration of
Panchayat/District COuncil
gives room for
complaint?
it
may givesuggestions to
the
State
Government or the
PanchayatJDistrict: Council
raaong
to
themeasures
for
avokfing
the rea.rrrence
of such
complaint
(3) The
Ombudsman shall
give annually
a
detailed
report
regarding
the
performanceof its
functions under
this Act to
the State
Government and
the State
Governmentshall
lay
It
before the
Legislative
Assembay
with an
explanatory memorandum. 1&
Report to
be sent to
Governor
..
-
In case of
complaints
and
grievances regarding corruption
and
maladministration against
the
Panchayat/Disbict Council in general and its
elected, nominated and
ex"'Offido
fund:ionanes, the
Ombudsmanshall send
its
report
to
the
Governor.
19.
Reasons for
disagreement wft:11 the
report to be
·placal
in
publicdomain.- If
there Is
disagreement with the recommendations of the
Ombudsman in case
of
complaints and
grle'Yances
regarding corruption
and
maladministration against the
Panchayat.,IDisbict Council in
general
and its
e:Jed:ed
functionaries, the Governor must
pt.ace
the reasons in the
public
domain.
20. Power to
make
rules..
-
The State
Government may make rules
[ 10]
(a) TheconditiOnsofserviceof theOmbudsman and Ombudsman1s
staff;
(b) Themannerof
filing complaints
before theOmbudsman and the manner or
fUing
cases efthersuomotooronreference
by
State Government
(c) 'Themannerand
procedure of
conducting
investigation; (d)
Procedure for
moving the
appropriate
authority fu<" the initiation of
prosecution; (e)
:Procedure tobefollowed
during the
fnquiry, whictiasfaras possible
should besummary proceedings;
(f) Themannerof
impJernentlng theorderof theOmbudsman and
further
proceedings;
(g) Any
other
matter whichthe
State Government maydeem necessary to
prescribe. TH. KAMIN!
KUMAR
SINGH,
Joint
Secretary
(Law), Government of
Manipur. Printed attheDirectorate of
Printing
&
Stationery,
Govt. of
Manipur/305-C/l-4-2013.
9