Section 11(4) in Jammu and Kashmir Ombudsman for Panchayats Act, 2014
(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 an enquiry has been ordered under the Jammu and Kashmir Commission of Inquiries Act, 1962 or any matter pending before the court ;(c)any complaint filed after the expiry of three years from the date on which the matter complained against has taken place.
