Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(11) in Companies (Share Capital and Debentures) Rules, 2014

(11)Where the nominee is a minor, the holder of the securities, making the nomination, may appoint a person in [Form No. SH. 13] [Substituted by Notification No. 210(E), dated 18.3.2015 (w.e.f. 31.3.2014).] specified under sub-rule (1), who shall become entitled to the securities of the company, in the event of death of the nominee during his minority.
Form No. SH-1|- Share Certificate|- [Pursuant to sub-section (3) of section 46 of the Companies Act, 2013 and rule 5(2) of the Companies (Share Capital and Debentures) Rules 2014]|- ...............Limited/Private Limited...............(Corporate Identification Number)(Incorporated under...the Companies Act, 1956/2013)Registered Office.........................................................................|- This is to certify that the person(s) named in this Certificate is/are the Registered Holder(s) of the within mentioned share(s) bearing the distinctive number(s) herein specified in the above named Company subject to the Memorandum and Articles of Association of the Company and the amount endorsed herein has been paid up on each such share.
ENQITY SHARES EACH OF RUPEES.................................................(Nominal value)AMOUNT PAID-UP PER SHARE RUPEES..................................................................|- |- Register Folio No: Certificate No:Name(s) of the Holder(s):No. of shares held:................................... .......................................................(in words) (in figures)Distinctive No.(s):Form................................................To........................................(Both inclusive)|- |- Given under the common seal of the Company this............day of.........20.....|- (1) Director:(2)Director:(3)Secretary/any other authorised person:|- |- Note :No transfer of the Share(s) comprised in the Certificate and be registered unless accompanied by this Certificate.
Form No. SH-2|- Register of Renewed and Duplicate Share Certificates|- [Pursuant to sub-section (3) of section 46 of the Companies Act, 2013 and rule 6(3)(a) the Companies (Share Capital and Debentures) Rules 2014]|- {|
S.No. Filo No. Name of the person(s) to whom Renewed/Duplicateshare certificate is issued Date of approval of issue of Renewed/Duplicateshare certificate Class of shares
1 2 3 4 5
         
|-| {||-| Date of issue of original share certificate| Original share certificate number| Total number of shares in the Original ShareCertificate| Distinctive No. of shares| Date of issue of Renewed/Duplicate ShareCertificate|-| From| To|-| 6| 7| 8| 9| 10|-||||||}|-| {||-| Reasons for issue of Renewed/ Duplicate ShareCertificate| Number of the Renewed share certificate, ifapplicable| Total number of shares in the Renewed/Duplicateshare Certificate| Reference to entry in Register of Members| Remarks|-| 11| 12| 13| 14| 15|-||||||}|}
Form No. SH-3|- Register of Sweat Equity Shares|- [Pursuant to sub-section 54 of the Companies Act, 2013 and rule 8(14) of the Companies (Share Capital and debentures) Rules 2014]|- {|
S.No. Reference to entry in register of member Name of the allottee Status of the allottee – whether directoror employee Date of passing of Board resolution
1 2 3 4 5
         
|-| {||-| Date of the special resolution authorizing theissue of sweat equity shares| Date of issue of sweat equity shares| Number of sweat equity shares issued| Certificate No./Folio No.|-| 6| 7| 8| 9|-|||||}|-| {||-| Face value of the share| Price at which the shares are issued| Amount to be treated as paid up| Total consideration paid, if any, by the employee/ director|-| Consideration received in cash| Particulars of consideration other than cash|-| 10| 11| 12| 13| 14|-||||||}|-| {||-| Lock in period| The date of expiry of lock-in-period| Remarks, if any| Date of Joining| Fair value obtained by Valuer| Basis of Valuation| Name of valuer|-| 15| 16| 17| 5| 12| 13| 14|-||||||||}|}
Form No. SH-4|- Securities Transfer Form|- [Pursuant to section 56 of the Companies Act, 2013 and sub-rule (1) of rule 11 of the Companies (Share Capital and debentures) Rules 2014]|- Date of execution...................|- {|
FOR THE CONSIDERATIONStated below the“Transferor(s)” named do hereby transfer to the“Transferee(s)” named the securities specified belowsubject to the conditions on which the said securities are nowheld by the Transferor(s) and the Transferee(s) do hereby agreeto accept and hold the said securities subject to the conditionsaforesaid.
|-| {||-| CIN:Name of the company (in full)Name of the Stock Exchange where the company is listed, if any:|}|-| DESCRIPTION OF SECURITIES:|-| {||-| Kind / Class of securities