Section 6 in The Securities and Exchange Board of India (Investor Protection and Education Fund) Regulations, 2009
6. Conditions for Aid.
- The aid to investors' associations, as referred to in clause (d) of sub-regulation (2) of regulation 5, shall be given by the Board in accordance with the guidelines made by it and subject to the following conditions :-(a)that the aid shall not exceed seventy five per cent of the total expenditure on legal proceedings;(b)such aid shall not be considered for more than one legal proceeding in a particular matter;(c)if more than one investors' association applies for seeking legal aid, the investors' association whose application is received first, shall be considered for such aid.
