(4)The complaint shall also be liable for rejection in limine by the Chairperson or Members, as the case may be, for any of the following reasons, namely,-(a)that the complaint does not disclose an allegation which may be inquired by the Chairperson or Members, as the case may be;(b)that the complaint is frivolous, vexatious, or not made in good faith;(c)that there are no sufficient grounds for inquiring the complaint; and(d)that an earlier complaint based on the same allegations as those made in the present complaint was previously disposed of by the Chairperson or Members, as the case may be.
