Section 7(9) in The Investor Education and Protection Fund Authority (Accounting, Audit, Transfer and Refund) Rules, 2016
(9)In case, claimant is a legal heir or successor or administrator or nominee of any other registered security or in cases where request of transfer or transmission of shares is received after the transfer of shares by company to the Authority, the company shall verify all requisite documents required for registering transfer or transmission and shall issue letter to the claimant indicating his entitlement to the said security and furnish a copy of the same to the Authority while verifying the claim of such claimant [through its e-verification report:Provided that the authority shall dispose such request of transfer or transmission based on the e-verification report of the company subject to verification of such request.] [Inserted by Notification No. G.S.R. 571(E), dated 14.8.2019 (w.e.f. 5.9.2016).][***] [Omitted 'sub-rule (10)' by Notification No. G.S.R. 571(E), dated 14.8.2019 (w.e.f. 5.9.2016).]
