Section 21 in Securities And Exchange Board Of India (Ombudsman) Regulations, 2003
21. Cost and interest.-
(1)The Ombudsman or the Board, as the case may be, shall be entitled to award reasonable compensation along with interest including future interest till date of satisfaction of the award at a rate which may not exceed one percent per mensem.(2)The Ombudsman in the case of an award, or the Board in the case of order passed in petition for review of the award, as the case may be, may determine the cost of the proceedings in the award and include the same in the award or as the case may be, in the order.(3)The Ombudsman or the Board may impose cost on the complainant for filing complaint or any petition for review, which is frivolous.
