Section 5 in The Ombudsman Scheme for Non-Banking Financial Companies, 2018
5. Location of Office and Temporary Headquarters.
(1)The office of the Ombudsman shall be located at such places as may be specified by the Reserve Bank.(2)For expeditious disposal of complaints, the Ombudsman may hold periodical meetings at his office or a place within his area of jurisdiction as may be considered necessary and proper by him in respect of complaints or references placed before him.
