Securities And Exchange Board Of India - Subsection
Section 15(m) in Securities and Exchange Board of India {KYC (Know Your Client) Registration Agency} Regulations, 2011
(m)KRA shall appoint a compliance officer who shall be responsible for monitoring the compliance of the Act, rules and regulations, notifications, guidelines, instructions, etc., issued by the Board or the Central Government and for redressal of client's grievances. The compliance officer shall immediately and independently report to the Board any non-compliance observed by him.
