Securities And Exchange Board Of India - Subsection
Section 14(1) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
(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.
