Section 7 in The Unlisted Companies (Issue Of Sweat Equity Shares) Rules, 2003
7. Disclosure in the Directors' Report.
- The Board of Directors, shall, inter alia, disclose either in the Directors' Report or in the annexure to the Director's Report, the following details of issue of sweat equity shares :-(a)Number of shares to be issued to the employees or the directors;(b)conditions for issue of sweat equity shares;(c)the pricing formula;(d)the total number of shares arising as a result of issue of sweat equity shares;(e)money realised or benefit accrued to the company from the issue of sweat equity shares;(f)diluted Earnings Per Share (EPS) pursuant to issuance of sweat equity shares.
