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Companies Act, 1956 Sec 205C - Establishment of Investor Education and Protection Fund. (1) The Central Government shall establish a fund to be called the Investor Education and Protection Fund (hereafter in this section referred to as the "Fund") . (2) There shall be credited to the Fund the following amounts, namely:- (a) amounts in the unpaid dividend accounts of companies: (b) the application moneys received by companies for allotment of any securities and due for refund: (c) matured deposits with companies: (d) matured debentures with companies: (e) the interest accrued on the amounts referred to in clauses (a) to (d): (f) grants and donations given to the Fund by the Central Government, State Governments, companies or any other institutions for the purposes of the Fund: and (g) the interest or other income received out of the investments made form the Fund: Provided that no such amounts referred to in clauses (a) to (d) shall form part of the Fund unless such amounts have remained unclaimed and unpaid for a period of seven years from the date they become due for payment. Explanation :- For the removal of doubts, it is hereby declared that no claims shall lie against the Fund or the company in respect of individual amounts which were unclaimed and unpaid for a period of seven years from the dates that they first became due for payment and no payment shall be made in respect of any such claims. (3) The Fund shall be utilized for promotion of investor awareness and protection of the interests of investors in accordance with such rules as may be prescribed. (4) The Central Government shall, by notification in the Official Gazette, specify an authority or committee, with such members as the Central Government may appoint, to administer the Fund, and maintain separate accounts and other relevant records in relation to the Fund in such form as may be prescribed in consultation with the Comptroller and Auditor-General of India. (5) It shall be competent for the authority or committee appointed under sub-section (4) to spend moneys out of the Fund for carrying out the objects for which the Fund has been established.    |
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