Securities And Exchange Board Of India - Subsection
Section 11(1) in The Securities and Exchange Board of India (Investor Protection and Education Fund) Regulations, 2009
(1)The Board shall ensure maintenance of proper and separate accounts and other relevant records in relation to the Fund giving therein the details of all receipts to, and, expenditure from, the Fund and other relevant particulars in accordance with the SEBI (Form of Annual Statement of Accounts and Records) Rules, 1994 as far as such rules apply.
