Section 32 in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012
32. Appointment of compliance officer.
(1)Every recognised stock exchange and recognised clearing corporation shall appoint a compliance officer who shall be responsible for monitoring the compliance of the Act, the Companies Act, 1956, the Securities and Exchange Board of India Act, 1992, rules, regulations, or directions issued thereunder and for the redressal of investors' grievances.(2)The compliance officer shall, immediately and independently, report to the Board any non-compliance of any provision stated in sub-regulation (1) observed by him.
