Section 17(2) in The Companies (Appointment and Qualification of Directors) Rules, 2014
(2)In addition to the details of the directors or key managerial personnel, the company shill also include in the aforesaid Register the details of securities held by them in the company, its holding company, subsidlaries, subsldiaries of the company's holding company and associate companies relating to -(a)the number, description and nominal value of securities;(b)the date of acquisition and the price or other consideration paid;(c)date of disposal and price and other consideration received;(d)cumulative balance and number of securities held after each transaction;(e)mode of acquisition of securities;(f)mode of holding - physical or in dematerialized form; and(g)whether securities have been pledged or any encumbrance has been created on the securities.
