Section 63 in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
63. Appointment of Compliance Officer.
- The issuer shall appoint a compliance officer who shall be responsible for monitoring the compliance of the securities laws and for redressal of investors' grievances.Explanation. - For the purpose of this regulation, the term "securities laws" means the Companies Act, 1956, the Act, the Securities Contracts (Regulation) Act, 1956, the Depositories Act, 1996 and the rules and regulations-made thereunder and the regulations, general or special orders, guidelines or circulars made or issued by the Board.
