Section 9 in The Ombudsman Scheme for Non-Banking Financial Companies, 2018
9. Procedure for Filing Complaint.
(1)Any person who has a grievance against a Non-Banking Financial Company on any one or more of the grounds mentioned in Clause 8 of the Scheme may, himself or through his authorised representative (other than an Advocate), make a complaint to the Ombudsman within whose jurisdiction the Branch/ Registered Office of the Non-Banking Financial Company complained against, is located.(a)The complaint, when in writing, shall be duly signed by the complainant or his authorized representative and shall be, as far as possible, in the form specified in `Annex II' or as near as thereto as circumstances admit, stating clearly:(i)the name and address of the complainant,(ii)the name and address of the branch or registered office of the Non-Banking Financial Company against which the complaint is made,(iii)the facts giving rise to the complaint,(iv)the nature and extent of the loss caused to the complainant, and(v)the relief sought for.(b)A complaint made through electronic means shall also be accepted by the Ombudsman and a print out of such complaint shall be taken on the record of the Ombudsman.(c)The Ombudsman shall also entertain complaints covered by this Scheme received by the Central Government or Reserve Bank or other financial regulators and forwarded to him for disposal.
