Section 8 in Orissa State Financial Corporation General Regulations, 1957
8. Share Register.
(1)The corporation shall maintain, at its Head Office a register of shareholders qualified under the Act to be registered therein, and shall enter there in the following particulars ;(a)the name of each shareholder and a statement of the shares held by him distinguishing each share by its number;(b)the postal address of each shareholder or the address at which the shareholder has his principal place of business;(c)the Clauses of Sub-section (3) of Section 4 under which the shareholder qualified to be so registered and the class of shareholders to which he belongs;(d)the date on which each person is entered as a shareholder, the manner in which he acquired his share and except in the case of first allotment, the name of the previous holder of the shares;(e)the date on which any person ceases to be a shareholder and the name of the person to whom and the ledger to which the shares are transferred.(2)A separate ledger shall be maintained in the share register for each class of shareholders.(3)In the case of Joint holders of any shares, their names and the other particulars required by the Sub-regulation (1) shall be grouped under the name of the first of such joint holders.
