Section 10(3) in Tamil Nadu Local Bodies Ombudsman Act, 2014
(3)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 the Government;(b)any matter in respect of which an enquiry has been ordered under the Commission of Inquiries Act, 1952 or any matter pending before a Court;(c)any complaint filed after the expiry of five years from the date on which the occurrence is said to have taken place.
