Section 7(2) in Companies (Share Capital and Debentures) Rules, 2014
(2)The following persons shall be responsible for the maintenance, preservation and safe custody of all books and documents relating to the issue of share certificates, including the blank forms of share certificates referred to in sub-rule (1), namely:-(a)the committee of the Board, if so authorised by the Board or where the company has a company secretary, the company secretary; or(b)where the company has no company secretary, a Director specifically authorised by the Board for such purpose.
