Section 2 in The Investor Education and Protection Fund (awareness and protection of investors) Rules, 2001
2. Definitions.
- In these rules, unless the context otherwise requires;(a)'Act' means the Companies Act, 1956;(b)'Fund' means the Investor Education and Protection Fund (IEPF) established under sub-section (1) of 205C of the Act, 1956 (1 of 1956);(c)"Ministry" or "Department" means Ministry or Department of the Central Government dealing the Company Affairs;(d)'Committee'/'Sub Committee' means the Committee specified by Central Government under sub-section (4) of section 205C of the Act to administer the Fund.(e)'Form' means forms prescribed by these rules;(f)Words and expressions used in these rules and not defined herein but defined in the Act shall have the meaning respectively assigned to them in the Act.
