MANU/DCAF/0054/2019

Ministry : Ministry of Corporate Affairs

Notification No. : GSR343(E)

Date of Notification : 01.05.2019

Date of Publication : 01.05.2019

Notification/ Circulars Referred : Number G.S.R. 854(E), dated the 5th September, 2016 MANU/DCAF/0122/2016;G.S.R. 1267(E) dated 13th October, 2017 MANU/DCAF/0088/2017;G.S.R. 472(E) dated 22nd May, 2018 MANU/DCAF/0060/2018

Citing Reference:
Number G.S.R. 854(E), dated the 5th September, 2016 MANU/DCAF/0122/2016  Modified

G.S.R. 1267(E) dated 13th October, 2017 MANU/DCAF/0088/2017  Referred

G.S.R. 472(E) dated 22nd May, 2018 MANU/DCAF/0060/2018  Referred

Investor Education and Protection Fund Authority (Accounting, Audit, Transfer and Refund) Amendment Rules, 2019

G.S.R.343(E).--In exercise of the powers conferred by sub-sections (1), (2), (3), (4), (8), (9), (10) and (11) of section 125 and sub-section (6) of section 124, read with section 469 of the Companies Act, 2013 (18 of 2013), the Central Government hereby makes the following rules, further to amend the Investor Education and Protection Fund Authority (Accounting, Audit, Transfer and Refund) Rules, 2016, namely:-

1.       (1) These rules may be called the Investor Education and Protection Fund Authority (Accounting, Audit, Transfer and Refund) Amendment Rules, 2019.

(2) They shall come into force on the date of their publication in the Official Gazette.

2. In the Investor Education and Protection Fund Authority (Accounting, Audit, Transfer and Refund) Rules, 2016 (hereinafter referred to as the said rules), in rule 2, in sub-rule(1), in clause (d), for the words, brackets, letter and figures "and 'subsidiary bank' as defined in clause (k) of section 2 of State Bank of India (Subsidiary Bank) Act, 1959 (38 of 1959)", the words, figures, brackets and letter ", State Bank of India constituted under section 3 of the State Bank of India Act, 1955 (23 of 1955), ' subsidiary bank' as defined in clause (k) of section 2 of the State Bank of India (Subsidiary Bank) Act, 1959 (38 of 1959) and includes any other entity which is required to transfer any fund to Investor Education and Protection Fund in accordance with any Act or statute governing it" shall be substituted.

3. In the said rules, in rule 3, in sub-rule (2) in clause (g), after the words, figures, letter and brackets "section 10B of the Banking Companies (Acquisition and Transfer of Undertaking) Act, 1980", the words, figures, letter, and brackets ", sub-section (3) of section 38A of the State Bank of India Act, 1955" shall be inserted.

[F. No. 05/01/2019-IEPF]
ANURAG AGARWAL, Jt. Secy.

Note : The principal rules were published in the Gazette of India vide number G.S.R. 854(E), dated the 5th September, 2016 and amended vide notification number G.S.R 178(E) dated 28th February, 2017, G.S.R. 1267(E) dated 13th October, 2017 and G.S.R. 472(E) dated 22nd May, 2018.