Section 5(6) in The Investor Education and Protection Fund Authority (Accounting, Audit, Transfer and Refund) Rules, 2016
(6)(a)On receipt of the statement, the Authority shall enter the details of such receipt in a Register maintained physically or electronically by it in respect of each company every year, and reconcile the amount so remitted and collected, with the concerned designated bank on monthly basis.(b)Each designated bank shall furnish an abstract of such receipts during the month to the Authority within seven days after the close of every month.(c)[ The company shall maintain the record filed under sub rule (1) in the same format along with all supporting documents and the Authority shall have the powers to inspect such records.] [Substituted by Notification No. G.S.R. 571(E), dated 14.8.2019 (w.e.f. 5.9.2016).]
