Section 14(2) in The Ombudsman Scheme for Non-Banking Financial Companies, 2018
(2)The Appellate Authority shall, after giving the parties a reasonable opportunity of being heard;a. dismiss the appeal; orb. allow the appeal and set aside the Award; orc. remand the matter to the Ombudsman for fresh disposal in accordance with such directions as the Appellate Authority may consider necessary or proper; ord. modify the Award and pass such directions as may be necessary to give effect to the Award so modified; ore. pass any other order as it may deem fit.
