(4)The Ombudsman shall not enquire into matters relating to, -(a)any matter in respect of which a formal and public enquiry has been ordered by Government;(b)any matter in respect of which a remedy is available from the Tribunal for Local Self Government Institutions constituted under Section 271S;(c)any matter in respect of which an enquiry has been ordered under the Commission of Inquiries Act, 1952 (Central Act 60 of 1952) or any matter pending before a court;(d)any complaint filed after the expiry of three years from the date on which the matter complain against have taken place:Provided that the Ombudsman may entertain such complaint if the complainant satisfies that he had sufficient reason for not filing the complaint within the specified period.
