Report No. 100
Exemption from the Scheme
(xiv) The scheme set out above will not apply to State where an Ombudsman appointed under a State enactment for the time being in force in functioning.1
1. Para. 3.7, infra.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Report No. 100 Exemption from the Scheme (xiv) The scheme set out above will not apply to State where an Ombudsman appointed under a State enactment for the time being in force in functioning.1 1. Para. 3.7, infra. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
