Section 20 in The Small Industries Development Bank Of India (General Regulations), 2000*
20. Particulars to be entered in the register .-(1) In addition to the particulars specified in section 20-B of the Act, except in the cases wherein shares are held with a depository, 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 Development Bank, the public sector banks, the General Insurance Corporation, the Life Insurance Corporation and other institutions owned or controlled by the Central Government, the name of previous holder and the folio on which the share was last entered;(b)whether the shareholder is the Development Bank, the public sector banks, the General Insurance Corporation, the Life Insurance Corporation and other institutions owned or controlled by the Central Government or belongs to a category of shareholders other than the Development Bank, the public sector banks, the General Insurance Corporation, the Life Insurance Corporation and other institutions owned or controlled by 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 Development Bank, the public sector banks, the General Insurance Corporation, the Life Insurance Corporation and other institutions owned or controlled by the Central Government and persons other than the Development Bank, the public sector banks, the General Insurance Corporation, the Life Insurance Corporation and other institutions owned or controlled by the Central Government; and (b) preference shares held by the Development Bank, the public sector banks, the General Insurance Corporation, the Life Insurance Corporation and other institutions owned or controlled 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 Small Industries 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.(5)The register of beneficial owners maintained by a depository under section 11 of the Depositories Act, 1996 (22 of 1996) shall be deemed to be the register of shareholders for the purpose of this regulation.
