(3)The Fund shall be utilised for—(a)the refund in respect of unclaimed dividends, matured deposits, matured debentures, the application money due for refund and interest thereon;(b)promotion of investors’ education, awareness and protection;(c)distribution of any disgorged amount among eligible and identifiable applicants for shares or debentures, shareholders, debenture-holders or depositors who have suffered losses due to wrong actions by any person, in accordance with the orders made by the Court which had ordered disgorgement;(d)reimbursement of legal expenses incurred in pursuing class action suits under sections 37 and 245 by members, debenture-holders or depositors as may be sanctioned by the Tribunal; and(e)any other purpose incidental thereto,in accordance with such rules as may be prescribed:Provided that the person whose amounts referred to in clauses (a) to (d) of sub-section (2) of section 205C transferred to Investor Education and Protection Fund, after the expiry of the period of seven years as per provisions of the Companies Act, 1956 (1 of 1956), shall be entitled to get refund out of the Fund in respect of such claims in accordance with rules made under this section.Explanation.—The disgorged amount refers to the amount received through disgorgement or disposal of securities.
