SCHEDULE A
of IPEF
Instructions for Claiming
1. The following entities are eligible
for claiming reimbursement of expenses on workshops conducted by them under the
aegis of the SEBI Investor Protection and Education Fund:
i.
Investors’
Associations recognized by SEBI; and
ii. NGOs and other groups working in the
area of financial literacy/ investor education.
2. An entity can claim reimbursement
if:
a. the workshop has been conducted by itself;
b. the workshop has been organized at a
place decided in consultation with SEBI;
c. it has intimated SEBI of the
proposed workshop at least 15 days in advance, providing the following
details:-
i.
Date,
time and venue of workshop along with special occasion, if any;
ii.
Speakers,
including Chief Guest, if any, and their topics;
iii.
Target
audience and their expected number; and
iv.
Mode
of publicity used.
d. the workshop carried the banner “Workshop under the aegis of the SEBI IPEF”.
e. the standard reading material provided
by SEBI were distributed in the workshop.
3. The following expenses can be
claimed subject to an aggregate limit of Rs.35,000/- in metropolitan cities and
Rs.25,000/- in all other places:
i.
Hiring
of premises for the workshop;
ii. Invitation costs;
iii. Banner and related venue charges in
connection with the workshop;
iv.
Refreshments
provided during the workshop;
v. Traveling, lodging & boarding
expenses for upto a maximum of 2 personnel of the
applicant;
vi. Honorarium/conveyance expenses upto Rs 1000/- per speaker for a maximum of 2 speakers (For
speakers other than the members of the applicant); and
vii. Photography costs.
4. The claim shall be made in the
following manner:
f.
The
claim shall be made strictly in the format prescribed by SEBI;
g. Separate claims shall be submitted
for each workshop.
h. The claims shall be duly certified
by the auditor of the entity.
i.
The
claim shall be supported by original bills and receipts, issued in the name of
the entity.
j.
The
claim shall be supported by two photographs of the workshop, one of the
speakers on the dais and the other of the audience.
k. No document / bill for which SEBI
does not provide reimbursement shall be sent.
l.
Reimbursement
shall be made by account payee cheque drawn in favour of the entity.
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Instructions for Claiming Reimbursement of Expenses
from the SEBI Inve
1. An Investors' Association is
eligible for one time reimbursement for purchase of the following items for bonafide use by
its members and investors:
2. The claim shall be made only after
the Investors’ Association has been granted a recognition
for three years.
3. The maximum amount reimbursable is
Rs.2.5 lakh, which may be claimed in maximum of three
installments.
4. The Association shall submit a
proposal, with the approval of its Governing Board/Management Committee, detailing
items proposed to be purchased and estimated costs, for prior permission of
SEBI, in the format provided.
5. The claim shall be submitted in the
format prescribed by SEBI.
6. The claims shall be duly certified
by the auditor of the Investors' Association.
7. All the supporting bills and
receipts shall be in original and in the name of the Investors' Association
only.
8. The claims shall be preferred within
one month of purchase of the items.
9. Prior to submission of original
bills, the Investors’ Association shall ascertain that the items and their
estimates are those already approved by SEBI.
10. Each item for which reimbursement is
claimed shall carry a sign – “Funded by the SEBI - IPEF”
11. The Investors' Association shall
indicate the place and address where the items have been installed/set up.
12. SEBI reserves the right to inspect
the premises where the items purchased under the scheme are placed.
13. Austerity should be observed in
expenditure.
14. Non adherence to these instructions would
result in action as deemed fit by SEBI including action against office bearers
of the association.
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