Section 3(2) in The Press Council (Procedure For Inquiry) Regulations, 1979
(2)The complainant while presenting the complaint shall at the foot thereof make and subscribe to a declaration to the effect:(i)that to the best of his knowledge and belief he has placed all the relevant facts before the Council and that no proceedings are pending in any Court of law in respect of any matter alleged in the complaint;(ii)that he shall inform the Council forthwith if during the pendency of the inquiry before the Council any matter alleged in the complaint becomes the subject-matter of any proceeding in Court of law.
