Section 5 in The Investor Education and Protection Fund Authority (Accounting, Audit, Transfer and Refund) Rules, 2016
5. Statement to be furnished to the Fund.
- [(1) Any amount required to be credited by the companies to the Fund as provided under clauses (a) to (n) of sub-section (2) of section 125 of the Act shall be remitted online along with a Statement in Form No. IEPF 1 containing details of such transfer to the Authority within a period of thirty days of such amounts becoming due to be credited to the Fund.] [Substituted by Notification No. G.S.R. 571(E), dated 14.8.2019 (w.e.f. 5.9.2016).][***] [Omitted 'sub-rules (2), (3) and (4)' by Notification No. G.S.R. 571(E), dated 14.8.2019 (w.e.f. 5.9.2016).](4A)[ The companies which have transferred any amount referred to in clauses (a) to (d) of sub-section (2) of section 205C of the Companies Act, 1956 (1 of 1956) to Investor Education and Protection Fund or Central Government, but have not filed the statement or have filed the statement in any format other than in excel template, as required under sub-rule (1) of rule 5, shall submit details mentioned in sub-rule (1) of rule 5 in Form No. IEPF 1A along with excel template within sixty days of notification of these amended rule.] [Inserted by Notification No. G.S.R. 571(E), dated 14.8.2019 (w.e.f. 5.9.2016).](5)The amount may also be remitted by Electronic Fund Transfer in such manner, as may be specified by the Central Government.(6)(a)On receipt of the statement, the Authority shall enter the details of such receipt in a Register maintained physically or electronically by it in respect of each company every year, and reconcile the amount so remitted and collected, with the concerned designated bank on monthly basis.(b)Each designated bank shall furnish an abstract of such receipts during the month to the Authority within seven days after the close of every month.(c)[ The company shall maintain the record filed under sub rule (1) in the same format along with all supporting documents and the Authority shall have the powers to inspect such records.] [Substituted by Notification No. G.S.R. 571(E), dated 14.8.2019 (w.e.f. 5.9.2016).](7)The provisions of this rule shall be applicable mutatis mutandis in respect of the amounts to be credited to the Fund in pursuance of clauses (h) to (m) of sub-section (2) of section 125.(8)[ Every company shall within a period of sixty days after the holding of Annual General Meeting or the date on which it should have been held as per the provisions of section 96 of the Act, whichever is earlier and every year thereafter till completion of the seven years period, identify the unclaimed amounts, as referred in sub-section (2) of section 125 of the Act, as on the date of closure of financial year the account of which are to be adopted in the Annual General Meeting as per sub-section (1) of section 137 of the Act, separately furnish and upload on its own website and also on website of Authority or any other website as may be specified by the Government, a statement or information of unclaimed and unpaid amounts separately for each of the previous seven financial years through Form No. IEPF-2, containing following information, namely: -(a)the names and last known addresses of the persons entitled to receive the sum;(b)the nature of amount;(c)the amount to which each person is entitled;(d)the due date for transfer into the Investor Education and Protection Fund; and(e)such other information as may be considered necessary].
