Section 33 in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012
33. [ Contribution to the Settlement Guarantee Fund. [Substituted by Notification No. SEBI/L.A.D.-N.R.O./G.N./2016-17/011, dated 26.8.2016 (w.e.f. 20.6.2012).]
(1)The contribution to the Fund as specified in regulation 39 shall be made by the recognised stock exchange, the recognised clearing corporation and the clearing members, in the manner as may be specified by the Board from time to time.(2)In case of shortfall in the Fund, the recognised clearing corporation and the recognised stock exchange shall replenish the Fund to the threshold level as may be specified by the Board from time to time.]
