Securities And Exchange Board Of India - Subsection
Section 17(2) in Securities And Exchange Board Of India (Ombudsman) Regulations, 2003
(2)The award on adjudication shall be made by Ombudsman within a period of three months from the date of the filing of the complaint.Provided that no award shall be invalidated by reason alone of the fact that the award was made beyond the said period of three months.
