Section 8(1) in Orissa State Financial Corporation General Regulations, 1957
(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.
