Securities And Exchange Board Of India - Subsection
Section 5(2) in The Securities and Exchange Board of India (Investor Protection and Education Fund) Regulations, 2009
(2)Without prejudice to the generality of the object in sub-regulation (1), the Fund may be used for the following purposes, namely :-(a)Educational activities including seminars, training, research and publications, aimed at investors;(b)Awareness programmes including through media - print, electronic, aimed at investors;(c)Funding investor education and awareness activities of Investors' Associations recognized by the Board;(d)Aiding investors' associations recognized by the Board to undertake legal proceedings in the interest of investors in securities that are listed or proposed to be listed;(e)Refund of the security deposits which are held by stock exchanges and transferred to the Fund consequent on derecognition of the stock exchange as mentioned in clause (d) of regulation 4, in case the concerned companies apply to the Board and fulfill the conditions for release of the deposit;(f)Expenses on travel of members of the Committee, who are not officials of the Board, and special invitees to the meetings of the Committee, in connection with the work of the Committee;(g)Salary, allowances and other expenses of office of Ombudsman; and(h)Such other purposes as may be specified by the Board.
