Section 10(4) in Tamil Nadu Local Bodies Ombudsman Act, 2014
(4)After an enquiry, if the Ombudsman is satisfied that, -(a)the complaint is frivolous or vexatious or is not made in good faith; or(b)there is no sufficient ground to continue proceedings; or(c)other remedies are available to the complainant and it would be more beneficial for the complainant to avail of such remedies in view of the circumstances of the case, he/she may reject the complaint after recording his/her findings stating the reason therefor, and communicate the same to the complainant.
