Section 219 in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
219. Appointment of lead managers and compliance officer.
(1)The issuer shall appoint one or more merchant bankers, which are registered with the Board, as a lead manager(s) to the issue and shall also appoint other intermediaries, in consultation with the lead manager, to carry out the obligations relating to the issue.(2)The issuer shall ensure that the compliance officer, in charge of ensuring compliance with the obligations under this Chapter, functions from within the territorial limits of India.
