Section 13 in The Ombudsman Scheme for Non-Banking Financial Companies, 2018
13. Rejection Of The Complaint.
(1)The Ombudsman may reject a complaint at any stage if it appears to him that:a. the complaint made is not on the grounds of complaint referred to in Clause 8 of the Scheme; orb. the compensation sought is beyond the pecuniary limit specified under the Scheme;c. the complaint made is requiring consideration of elaborate documentary and oral evidence and the proceedings before the Ombudsman are not appropriate for adjudication of such complaint; ord. the complaint made is without any sufficient cause; ore. the complaint made is not pursued by the complainant with reasonable diligence required to be taken; orf. in the opinion of the Ombudsman there is no loss or damage or inconvenience caused to the complainant.(2)The Ombudsman, shall, if it appears at any stage of the proceedings that the complaint pertains to the same cause of action, for which any proceedings before any court, tribunal or arbitrator or any other forum is pending or a decree or Award or order has been passed by any such court, tribunal, arbitrator or forum, pass an order rejecting the complaint giving reasons thereof.
