Section 18 in The Industrial Development Bank Of India General Regulations, 1994
18. Particulars to be entered in the register
.-(1) In addition to the particulars specified in section 13-B of the Act, the following particulars shall be entered in the register, namely:-(a)the manner in which each shareholder acquired his share or shares, and except in the case of allotment of shares to the Central Government, the name of previous holder and the folio on which the share was last entered;(b)whether the shareholders is the Central Government or belongs to a category of shareholders other than the Central Government; and(c)when any person ceases to be a shareholder, the name of the person in whose favour the share or shares are transferred.(2)A separate ledger shall be maintained in respect of (a) the equity shares held by the Central Government and persons other than the Central Government; and (b) preference shares held by the Central Government.(3)In the case of joint-holders of any share, their names and other particulars required by sub-regulation (1) shall be grouped under the name of the first of such joint-holders.(4)A shareholder resident outside India shall furnish to the Development Bank an address in India, and such address shall be entered in the register and be deemed to be his registered address for the purposes of the Act and these regulations.
