(1)The Banking Ombudsman may reject the complaint at any stage if it appears to him that the complaint made is;(a)frivolous, vexatious, malafide ; or(b)without any sufficient cause or;(c)that it is not pursued by the complainant with reasonable diligence or;(d)prima facie, there is no loss or damage or inconvenience caused to the complainant.(2)The Banking Ombudsman may reject a complaint at any stage, if after consideration of the complaint and evidence produced before him the Banking Ombudsman is of the opinion that the complicated nature of the complaint requires consideration of elaborate documentary and oral evidence and the proceedings before the Banking Ombudsman are not appropriate for adjudication of such complaint. The decision of the Banking Ombudsman in this regard shall be final and binding on the complainant and the bank.
