Section 11 in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017
11. Compliance officer.
(1)An information utility shall designate or appoint a compliance officer who shall be responsible for ensuring compliance with the provisions of the Code applicable to the information utility, in letter and spirit.(2)The compliance officer shall, immediately and independently, report to the Board any non-compliance of any provision of the Code observed by him.(3)The compliance officer shall submit a compliance certificate to the Board annually, verifying that the information utility has complied with the requirements of the Code, and has redressed customer grievances.(4)The Governing Board shall appoint or remove a compliance officer only by means of a resolution passed at its meeting.
