Section 3(2) in The Investor Education and Protection Fund Authority (Accounting, Audit, Transfer and Refund) Rules, 2016
(2)There shall be credited to the Fund, the following amounts, namely:-(a)all amounts payable as mentioned in clause (a) to (n) of sub-section (2) of section 125 of the Act;(b)all shares in accordance with sub-section (6) of section 124 of the Act;(c)all the resultant benefits arising out of shares held by the Authority under clause (b);(d)all grants, fees and charges received by the Authority under these rules;(e)all sums received by the Authority from such other sources as may be decided upon by the Central Government;(f)all income earned by the Authority in any year;(g)[ all amounts payable as mentioned in sub-section (3) of section 10B of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970, section 10B of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 [sub-section (3) of section 38A of the State Bank of India Act, 1955] [Substituted 'all amounts payable as mentioned in sub-section (3) of section 10B of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 and section 10B of Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980; and' by Notification No. G.S.R. 178(E), dated 28.2.2017 (w.e.f. 5.9.2016).] and section 40A of the State Bank of India (Subsidiary Bank) Act, 1959; and](h)all other sums of money collected by the Authority as envisaged in the Act.
