Section 10(4) in Investor Education and Protection Fund Authority (Appointment of Chairperson and Members, holding of meetings and provision for offices and officers) Rules, 2016
(4)Without prejudice to the generality of the provisions, the functions of the Authority shall include the following, namely:-(a)The Authority may constitute permanent Committees for overseeing its functions;(b)Each Committee shall comprise two members, Chief Executive Officer and concerned functional head, who shall be the secretary of the Committee. The Committee shall be headed by an ex-officio member;(c)The Committee may invite experts with special knowledge and expertise, as and when required to assist it on any specific issue;(d)The Authority may outsource, if required, work related to Funds and Shares Management.(e)The broad functional divisions of the Authority shall be as per Schedule II to these rules.
