Section 97 in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
97. Monitoring of Compliance/Non Compliance & Adequacy/Accuracy of the disclosures.
(1)The recognised stock exchange(s) shall monitor compliance by the listed entity with provisions of these regulations.(2)The recognised stock exchange(s) shall also monitor adequacy/accuracy of the disclosures made by listed entity with respect to provisions of these regulations.(3)The recognised stock exchange(s) shall submit a report to the Board, with respect to the obligations specified in sub-regulations (1) and (2), in the manner specified by the Board.(4)The recognised stock exchange(s) shall put in place appropriate framework including adequate manpower and such infrastructure as may be required to comply with the provisions of this regulation.
