Section 33 in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019
33. Appointment of compliance officer.
(1)Every designated depository participant shall appoint a compliance officer who shall be responsible for monitoring the compliance of the Act, rules and regulations, notifications, guidelines and instructions issued by the Board or the Central Government.(2)The compliance officer shall immediately and independently report any non-compliance observed by him to the Board.
