Section 3(4)(a) in The Investor Education and Protection Fund Authority (Accounting, Audit, Transfer and Refund) Rules, 2016

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Union of India - Subsection

Section 3(4)(a) in The Investor Education and Protection Fund Authority (Accounting, Audit, Transfer and Refund) Rules, 2016

(a)All the money, which accrue under sub section (2) [***] [Omitted 'except clause (g)' by Notification No. G.S.R. 571(E), dated 14.8.2019 (w.e.f. 5.9.2016).] of section 125 of the Act shall be deposited in the Consolidated Fund of India under the Major Head '0075-Miscellaneous General Services - 104 - Unclaimed and Unpaid dividends, deposits and debentures etc.' Such sums along with amount deposited under section 205C of the Companies Act, 1956 shall be transferred to the Fund in the non-interest bearing Public Account after taking due approval of Parliament through Appropriation Act. This non-interest bearing Public Account shall be termed as IEPF Fund and shall be utilized for the purposes provided under sub-section (3) of section 125 of the Act.

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Union of India - Subsection

Section 3(4)(a) in The Investor Education and Protection Fund Authority (Accounting, Audit, Transfer and Refund) Rules, 2016