Section 7 in The Orissa State Financial Corporation General Regulations, 2003
7. Share Register.
- (i) The Corporation shall maintain, at its Head Office, a register of shareholders qualified by the Act to be registered therein either in manual or in accordance with and subject to the provisions of Information Technology Act, 2000 and the Rules made thereunder 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 of SFC's Act 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.(ii)Control Over Shares and Registers - Subject to the provisions of the Act and these Regulations and such directions as the Board may give from time to time, the register kept at the Head Office shall be maintained by and be under the control of the Board and the decision of the Board as to whether or not a person is entitled to be registered as a shareholder in respect of any share shall be final.(iii)A separate ledger shall be maintained in the share register for each class of shareholders referred to in Sections 4 and 4A of SFCs Act.(iv)In the case of joint holders of any shares, the particulars required by clause (i) shall be entered under the name of any one of such joint holders specified by them and the names of other holders shall be entered after the name of such specified joint holder.(v)A shareholder resident outside India shall furnish to the Corporation an address in India and such address when entered in the register shall be deemed to be his registered address for the purposes of the Act and these Regulations.(vi)Nothing contained herein above in these Regulations shall apply to shares held with the depository under the Depository Act, 1996.(vii)The register of beneficial owners maintained by a depository under Section 11 of the Depository Act, 1996 shall be deemed to be a register of shareholders.
