Section 18 in The West Bengal Backward Classes Development And Finance Corporation Act, 1995.
18. Capital of the Corporation. -
(1)The State Government may provide to the Corporation such capital as in the form of equity the State Government may consider necessary for the purpose of carrying out all or any of its functions under this Act, subject to such terms and conditions, not inconsistent with the provisions of this Act, as the State Government may determine.(2)The Corporation may supplement its capital by the issue of shares when so authorised by the State Government.(3)The authorised capital of the Corporation shall be one hundred crores of rupees which shall be divided into such number of shares as the State Government may determine, and the number of shares which may be subscribed by the State Government and the members of the public shall also be determined by the State Government:Provided that the value of the shares to be subscribed by the State Government shall at any point of time be not less than fifty-one per cent. of the authorised capital.(4)The allotment of shares to the members of the public under subsection (3) shall be made by the Corporation in such manner as may be prescribed.(5)The shares of the Corporation shall not be transferable except in accordance with such rules as may be made under this Act.(6)The Corporation may, at any time, with the previous approval of the State Government, redeem the shares issued to the members of the public in such manner as may be prescribed.
