Section 6 in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
6. Compliance Officer and his Obligations.
(1)A listed entity shall appoint a qualified company secretary as the compliance officer.(2)The compliance officer of the listed entity shall be responsible for-(a)ensuring conformity with the regulatory provisions applicable to the listed entity in letter and spirit.(b)co-ordination with and reporting to the Board, recognised stock exchange(s) and depositories with respect to compliance with rules, regulations and other directives of these authorities in manner as specified from time to time.(c)ensuring that the correct procedures have been followed that would result in the correctness, authenticity and comprehensiveness of the information, statements and reports filed by the listed entity under these regulations.(d)monitoring email address of grievance redressal division as designated by the listed entity for the purpose of registering complaints by investors:Provided that the requirements of this regulation shall not be applicable in the case of units issued by mutual funds which are listed on recognised stock exchange(s) but shall be governed by the provisions of the Securities and Exchange Board of India (Mutual Funds) Regulations, 1996.
