Section 18 in The Small Industries Development Bank Of India (General Regulations), 2000*
18. Control over shares and registers .-Subject to the provisions of the Act and these regulations, and such directions as the Board may give from time to time, the register kept at the head office shall be maintained by and be under the control of the Board and the decision of the Board as to whether or not a person is entitled to be registered as a shareholder in respect of any share shall be final:
Provided that nothing contained in this regulation shall apply to the shares held with a depository. The register of beneficial owners maintained by a depository under section 11 of the Depositories Act, 1996 (22 of 1996) shall deem to be the register of share holders for the purpose of this regulation.
