Section 82(iv) in The Rajasthan Financial Corporation General Regulations, 2002
(iv)A dividend shall be paid by cheque or warrant drawn on the Corporation's bankers at the place where its Head office is situated, and shall be sent to the registered address in India of the Shareholder entitled or in the case of joint holder to the registered address in India of the one whose name stands first on the register in respect of the joint holding, and Every cheque or warrant so sent shall be made payable to the order of the shareholder to whom it is sent. In the event of dematted shares, the dividend shall be credited directly in the bank account of the shareholders to credit under the ECS.
