Section 4 in The Securities and Exchange Board of India (Investor Protection and Education Fund) Regulations, 2009
4. Amounts to be credited to the Fund.
- The following amounts shall be credited to the Fund :-(a)contribution as may be made by the Board to the Fund;(b)grants and donations given to the Fund by the Central Government, State Government or any other entity approved by the Board for this purpose;(c)proceeds in accordance with the sub-clause (ii) of clause(e) of sub-regulation (12) and the sub-regulation (13) of regulation 28 of the Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997;(d)security deposits, if any, held by stock exchanges in respect of public issues and rights issues, in the event of de-recognition of such stock exchanges;(e)Amounts in the Investor Protection Fund and Investor Services Fund of a stock exchange, in the event of de-recognition of such stock exchange;(f)interest or other income received out of any investments made from the Fund;(g)such other amount as the Board may specify in the interest of investors.
