(i) Any organisation/entity/person who has a viable project proposal on investors education and protection should be eligible for assistance from the Fund.

(ii) The limit for each person/organisation for assistance from the Fund should be subject to 5% of the budget of IEPF during that financial year and not exceeding 50% of the amount to be spent on the proposed programme/activity.

(iii) The associations or institutions or organisations already engaged in activities relating to investor awareness, education and protection and proposing to take up investors programmes, organising seminars, symposia etc. shall undertake projects for investor protection including research activities.

(iv) The associations or institutions or organisations shall be registered under the Societies Registration Act or formed as Trusts or incorporated companies.

(v) Associations or institutions or organisations, shall unless specific exemption has been made in this regard by the Committee on IEPF, be in existence for a minimum period of 2 years prior to its date of application for registration.

(vi) Associations or institutions or organisations shall have a minimum of 20 Members and a proven record of 2 years.

(vii) The association or institution or organisation shall have rules, regulations and or by-laws for the governance and management of the association or institution or organisation. These rules, regulations and or by-laws shall be in conformity with the conditions of registration. The association or institution or organisation shall be managed by a governing Board/management committee.

(viii) No profit making association or institution or organisation shall be eligible for registration for the purposes of financial assistance from the fund.

(ix) Notwithstanding the above the Committee on IEPF can give a project to any organisation.

(x) The amount of grant assistance given from the Fund shall be subject to an audit by the Department of Company Affairs to ensure its proper utilization.

(xi) While considering the proposals the Committee will take into account the audited accounts and the annual reports of the last three years of the organisation seeking assistance from the Fund.