Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

SEBI guidelines on utilisation of Investor Protection Fund- (Securities and Exchange Board of India) (07 Jun 2016)

MANU/SDEP/0001/2016

Capital Market

SEBI issued guidelines on utilisation and investment aspects of the Investor Protection Fund.

It notified use of the Fund for investor education and awareness, and to ‘foster research activities for promotion/development of the securities market’.

Also prescribed is the constitution of the IPF Trust to utilise Fund monies in the prescribed manner.

Investment of the Fund will be carried out with the objective of capital protection, with emphasis on safety over market risk. Central Government securities and fixed deposits with scheduled banks have been encouraged.

Relevant : Mandatory transfer of securities from CM pool account to beneficiary account MANU/SSMD/0022/2001

Tags : INVESTOR PROTECTION FUND   DEPOSITORIES   TRUST   INVESTMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved