Section 13(1) in The Ombudsman Scheme for Non-Banking Financial Companies, 2018
(1)The Ombudsman may reject a complaint at any stage if it appears to him that:a. the complaint made is not on the grounds of complaint referred to in Clause 8 of the Scheme; orb. the compensation sought is beyond the pecuniary limit specified under the Scheme;c. the complaint made is requiring consideration of elaborate documentary and oral evidence and the proceedings before the Ombudsman are not appropriate for adjudication of such complaint; ord. the complaint made is without any sufficient cause; ore. the complaint made is not pursued by the complainant with reasonable diligence required to be taken; orf. in the opinion of the Ombudsman there is no loss or damage or inconvenience caused to the complainant.
