Section 31 in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
31. Disclosure and corporate governance norms.
(1)The disclosure requirements and corporate governance norms as specified for listed companies shall mutatis mutandis apply to a depository.(2)The governing board of a depository shall confirm compliance of sub-regulation (1) in writing on half yearly basis to the Board.(3)Depository shall disclose resources committed towards strengthening regulatory functions and towards ensuring compliance with regulatory requirements applicable to the depository, backed by an activity based accounting in the report under section 134 of the Companies Act, 2013.(4)The fees and charges levied by a depository shall be placed for review before the Oversight Committee of such depository.
