Section 11(4) in The Ombudsman Scheme for Non-Banking Financial Companies, 2018
(4)The Ombudsman may deem the complaint as resolved, in any of the following circumstances:-(a)Where the grievance raised by the complainant has been resolved by the NBFC with the intervention of the Ombudsman; or(b)The complainant agrees, whether in writing or otherwise, to the manner and extent of resolution of the grievance by the Ombudsman based on the conciliation and mediation efforts;(c)In the opinion of the Ombudsman, the NBFC has adhered to the extant norms and practices in vogue and the complainant has been informed to this effect through appropriate means and complainant's objections, if any, to the same are not received by Ombudsman within the time frame provided.
