Section 14(vii) in The Investor Education and Protection Fund (awareness and protection of investors) Rules, 2001
(vii)The Committee shall cause to draw at the end of each Financial year, a statement of that Receipts from various sources indicated in section 205C of the Companies Act 1956 and the grants disbursed or the expenditure incurred in connection with the activities organised by the Committee or Sub Committee and other expenditure incurred for holding the meetings.
