(c)dispose of the complaints, in limine, under the following conditions, namely:-(i)where the contents of the complaint are illegible;(ii)where the contents of the complaint are vague or ambiguous;(iii)where the contents of the complaint are trivial or frivolous;(iv)where the complaint does not contain allegation against a public servant;(v)where the complaint is not filed within the period of limitation under section 53 of the Act; and(vi)where the cause of the complaint is pending before any other Court or Tribunal or Authority.
