(23EE)any specified income of such Core Settlement Guarantee Fund, set up by a recognised clearing corporation in accordance with the regulations, as the Central Government may, by notification in the Official Gazette, specify in this behalf:Provided that where any amount standing to the credit of the Fund and not charged to income-tax during any previous year is shared, either wholly or in part with the specified person, the whole of the amount so shared shall be deemed to be the income of the previous year in which such amount is so shared and shall, accordingly, be chargeable to income-tax.Explanation.—For the purposes of this clause,—(i)"recognised clearing corporation" shall have the same meaning as assigned to it in clause (o) of sub-regulation (1) of regulation 2 of the Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 201219 made under the Securities and Exchange Board of India Act, 1992 (15 of 1992) and the Securities Contracts (Regulation) Act, 1956 (42 of 1956);(ii)"regulations" means the Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012* made under the Securities and Exchange Board of India Act, 1992 (15 of 1992) and the Securities Contracts (Regulation) Act, 1956 (42 of 1956);(iii)"specified income" shall mean,—(a)the income by way of contribution received from specified persons;(b)the income by way of penalties imposed by the recognised clearing corporation and credited to the Core Settlement Guarantee Fund; or(c)the income from investment made by the Fund;(iv)"specified person" shall mean,—(a)any recognised clearing corporation which establishes and maintains the Core Settlement Guarantee Fund;(b)any recognised stock exchange, being a shareholder in such recognised clearing corporation, or a contributor to the Core Settlement Guarantee Fund; and(c)any clearing member contributing to the Core Settlement Guarantee Fund;
