Section 14 in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
14. Appointment of compliance officer.
(1)An intermediary shall appoint a compliance officer for monitoring the compliance by it of the requirements of the Act, rules, regulations, notifications, guidelines, circulars and orders made or issued by the Board or the Central Government, or the rules, regulations and bye-laws of the concerned stock exchanges, or the self-regulatory organization, where applicable: Provided that the intermediary may not appoint compliance officer if it is not carrying on the activity of the intermediary.(2)The compliance officer shall report to the intermediary or its board of directors, in writing, of any material non-compliance by the intermediary.
