Section 8 in The Investor Education and Protection Fund Authority (Accounting, Audit, Transfer and Refund) Rules, 2016
8. Power to direct payment of amount due to the Fund.
- [***] [Omitted 'sub-rule (1)' by Notification No. G.S.R. 571(E), dated 14.8.2019 (w.e.f. 5.9.2016).][***] [Omitted 'sub-rule (2)' by Notification No. G.S.R. 571(E), dated 14.8.2019 (w.e.f. 5.9.2016).](3)Authority shall furnish a report to the Central Government within sixty days of end of financial year giving details of companies who have failed to transfer the due amount to the Fund.(4)Authority shall also furnish a report to the Central Government by end of next financial year giving details of companies who have failed to file information referred to in sub-rule (8) of rule 5.
