Section 11(4) in The Jammu and Kashmir Municipal Ombudsman Act, 2010
(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.
