Securities And Exchange Board Of India - Subsection
Section 17(1) in Securities And Exchange Board Of India (Ombudsman) Regulations, 2003
(1)In the event the matter is not resolved by mutually acceptable agreement within a period of one month of the receipt of the complaint or such extended period as may be permitted by the Ombudsman, he shall, based upon the material placed before him and after giving opportunity of being heard to the parties, give his award in writing or pass any other directions or orders as he may consider appropriate.
