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State of Rajasthan - Section

Section 89 in The Rajasthan Financial Corporation General Regulations, 2002

89. General Provision.

- If any dispute arises as the the interpretation or otherwise of these Regulations, the decision of the Board shall be final and binding.
See Regulation Annexure-“A”
Date of exit Share Register Class qualified under
  Clause ( ) of Sub-Section (3) of Section 4 of theAct
NAME OCCUPATION REMARKS
 
 
ADDRESS
 
 
SHARES ACQUIRED
Date of Registeration HOW ACQUIRED ACQUIRED FROM Register No.
Allotment No. Transfer No. Name
1 2 3 4 5
         
SHARES ACQUIRED-contd.
Category of shares No. of shares DISTICTIVE ACQUIRED Initial
From To
6 7 8 9 10
         
Transfer No. TRANSFERRED TO Register No. Category of shares
Name
11 12 13 14
       
No of shares SHARES TRANSFERRED-contd. Balance shares held
DISTICTIVE NUMBERS
From To
15 16 17 18
       
Rajasthan financial CorporationrfcRajasthan financial CorporationShare Certificate
......Shares each of Amount paid up her share Rs. 100.00
  Rs. 100.00
Registered :Folio No. : …...................................................................................................................................…....................................................................................................................................
Certificate No. : ........................................................................................................................................
Name(s) of :Holder(s) : .........................................................................................................................................
Address ............................................................................................................................................................................................................................................................................................................................................................................................................................
 
No.Shares (s) held ..........................................................................................................................................
Amount : .........................................................................................................................................
Distinctive :Number(s) ..............................................to....................................................................
Date : ..........................................................................................................................................
Chairman & Managing Director :  
Director :  
Checked by :  
  Annexure-“B”
rfc See Regulation 12 (1)
Rajasthan Financial Corporation
(Incorporated under the State FinancialCorporation Act, 1951)
Head Office : Udyog Bhawan, Tilak MargJaipur-302005
SHARE CERTIFICATE
This is certify that the person(s) named in this Certificateis/are the Registered Holder(s) of the within mentionedshares(s) bearing the distinctive number(s) herein specified inthe Rajasthan Financial Corporation subject to the applicableprovisions of the State Financial Corporations Act, 1951 andRules and Regulations made thereunder and that the amountendorsed herein has been paid up on each such share.
…...................... shares each of Rs. 100.00
Amount paid up per share Rs. 100.00
 
Registered Folio No.
Certificate No.
Name(s) of Holder(s)
 
No. of Shares(s) held
Distinctive Number(s)
Given under the Common Seal of the said Corporation on this…..................................
CHAIRMAN & MANAGING DIRECTOR DIRECTOR
NB : No transfer ofany share(s) comprised in this Certificate will be registeredunless accompanied by this Certificate.  
(Back side of Share Certificate)Memorandum of Transfer(S)
Date No. of Transfer To Whom transferred Register Folio Initials Authorised Signatory
           
           
           
           
           
           
Annexure-"CRajasthan Financial CorporationSee Regulation 80Balance Sheet as on 31st March............
Capital & Liabilities Property & Assets
Rs. Rs. Rs. Rs.
1. Capital.AuthorisedIssued and Paid Up.   1. (a) Cash in hand & balance with Bankers in currentaccount.(b) Other deposits with Bankers.  
2. Investment :GovernmentSecurities.  
2. Reserve Fund.  
3. Bonds and Debentures.  
4. Fixed Deposits.   3. Loans and advances.  
5. Contingent Liabilities under guarantees and underwritingagreements per contra.   4. Debentures.  
6. Provisions for taxation.   5. Guarantees and underwriting agreement per contra.  
7. Other Liabilities. ____________ 6. Other assets. ______________________________
8. Profit and Loss account. ____________
Annexure-"D"Rajasthan Financial CorporationSee Regulation 80Profit and Loss Account for the period/year ending 31st March..............
  Rs. Rs.   Rs. Rs.
Establishment. Director's fees and expenses.   Interest, Commission etc., (after making usual & necessaryprovision)  
 
Auditor's fees   Transfer fees  
Rent, Taxes, Insurance, lighting, etc.   other receipts if any  
Law Charges.      
Postage, Telegraph and Telephone charge.      
Stationery, Printing etc.      
Depreciation and repairs to Corporation's property      
Interest paid.      
Contribution to Staff and Superannuation funds.      
Miscellaneous Expenses.      
Net Profit carried to Balance Sheet      
Annexure-"E"See regulation 88 (a) (i)Nomination Form(To be filled in by individual (s) applying singly or jointly)I/We and and.. the holders of Shares/ debentures/Deposit Receipt bearing number (s) ............ of M/s............wish to make a nomination and do hereby nominate the following person (s) in whom all rights of transfer and/or amount payable in respect of shares or debentures or deposits shall vest in the event of my or our death :-Name (s) and address (es) of Nominee (s)Name : ...........................................Address : .......................................................................................................................Date of Birth* :...............................* (to be furnished in case the nominee is a minor)** The Nominee is a minor whose guardian is..........................................Name and Address..........................................................(** to be deleted if not applicable)Signature : .............................................Name : ..................................................Address : ...............................................Date : ....................................................Signature : .............................................Name : ...................................................Address : ...............................................Date : ....................................................Signature : ............................................Name : ..................................................Address : ..............................................Date : ....................................................Address, Name and Signature of witnesses :
Name and Address Signature with Date
1.  
2.  
Instructions: