(1)After an investigation 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 initiate 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, it may dispose of the complaint as rejected after recording its findings stating the reason therefore, and communicate the same to the complainant.
