Securities And Exchange Board Of India - Subsection
Section 9(3) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015
(3)Every listed company, [intermediary] [Substituted 'market intermediary' by Notification No. SEBI/LAD-NRO/GN/2018/59, dated 31.12.2018 (w.e.f. 15.1.2015).] and other persons formulating a code of conduct shall identify and designate a compliance officer to administer the code of conduct and other requirements under these regulations.Note: - This provision is intended to designate a senior officer as the compliance officer with the responsibility to administer the code of conduct and monitor compliance with these regulations.
