Report No. 100

Administrative Matters

(xi) All Ministries and Departments of the Government should be bound to co-operative with the Litigation Ombudsman by rendering him such assistance and supplying him such information as he may require for the proper discharge of his duties.

(xii) The Annual Report of the Litigation Ombudsman shall be placed before Parliament or State Legislatures, as the case may be.

(xiii) The Annual Report of the Ministry or Department concerned shall state the action taken on the preceding year's Report of the Litigation Ombudsman.