Section 4 in The Investor Education and Protection Fund (awareness and protection of investors) Rules, 2001
4. Manner of Accounting.
- (i) (A) All amounts received shall be accounted for under the following Heads of account, which shall thereafter be transferred to the Fund.Major Head 0075-Miscellaneous General Services.Minor Head 104-Unclaimed and unpaid dividends, deposits and debentures etc. of Investors In Companies :(a)Unpaid dividend.(b)Unpaid application money received by Companies for allotment of securities and due for refund.(c)Unpaid Matured Deposit.(d)Unpaid Matured Debentures.(e)Interest accrued on (a) to (d).(i)Interest on unpaid dividend.(ii)Interest on unpaid application money received by Companies for allotment of securities and due for refund.(iii)Interest on unpaid matured deposits.(iv)Interest on unpaid matured debentures.Note: (a) to (d) shall be sub-heads, e(i) to (iv) shall be detailed heads.(i)(B)Grants and donations given to the Fund by State Governments, Companies or any other Institutions will be credited under a separate Sub-Head under the Minor Head '800 - Other Receipts below the Major Head '0075-Miscellaneous General Service(ii)All expenditure for the purposes of carrying out the objects for which the Fund has been established shall be incurred under the functional Head expenditure head of Department of Company Affairs and equivalent amount will be shown as deduct entry by transfer of amount from the fund.(iii)Surplus amount, if any, from the fund accounts shall not, for the present, be utilised for investment purpose.
