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Union of India - Section

Section 19 in Companies (Share Capital and Debentures) Rules, 2014

19. Nomination by securities holders.

(1)Any holder of securities of a company may, at any time, nominate, in Form No. SH.13, any person as his nominee in whom the securities shall vest in the event of his death.
(2)On the receipt of the nomination form, a corresponding entry shall forthwith be made in the relevant register of securities holders, maintained under section 88.
(3)Where the nomination is made in respect of the securities held by more than one person jointly, all joint holders shall together nominate in Form No.SH.13 any person as nominee.
(4)The request for nomination should be recorded by the Company within a period of two months from the date of receipt of the duly filled and signed nomination form.
(5)In the event of death of the holder of securities or where the securities are held by more than one person jointly, in the event of death of all the joint holders, the person nominated as the nominee may upon the production of such evidence as may be required by the Board, elect, either-
(a)to register himself as holder of the securities; or
(b)to transfer the securities, as the deceased holder could have done.
(6)If the person being a nominee, so becoming entitled, elects to be registered as holder of the securities himself, he shall deliver or send to the company a notice in writing signed by him stating that he so elects and such notice shall be accompanied with the death certificate of the deceased share or debenture holder(s).
(7)All the limitations, restrictions and provisions of the Act relating to the right to transfer and the registration of transfers of securities shall be applicable to any such notice or transfer as aforesaid as if the death of the share or debenture holder had not occurred and the notice or transfer were a transfer signed by that shareholder or debenture holder, as the case may be.
(8)A person, being a nominee, becoming entitled to any securities by reason of the death of the holder shall be entitled to the same dividends or interests and other advantages to which he would have been entitled to if he were the registered holder of the securities except that he shall not, before being registered as a holder in respect of such securities, be entitled in respect of these securities to exercise any right conferred by the membership in relation to meetings of the company:Provided that the Board may, at any time, give notice requiring any such person to elect either to be registered himself or to transfer the securities, and if the notice is not complied with within ninety days, the Board may thereafter withhold payment of all dividends or interests, bonuses or other moneys payable in respect of the securities, as the case may be, until the requirements of the notice have been complied with.
(9)A nomination may be cancelled, or varied by nominating any other person in place of the present nominee, by the holder of securities who has made the nomination, by giving a notice of such cancellation or variation, to the company in Form No. SH.14.
(10)The cancellation or variation shall take effect from the date on which the notice of such variation or cancellation is received by the company.
(11)Where the nominee is a minor, the holder of the securities, making the nomination, may appoint a person in [Form No. SH. 13] [Substituted by Notification No. 210(E), dated 18.3.2015 (w.e.f. 31.3.2014).] specified under sub-rule (1), who shall become entitled to the securities of the company, in the event of death of the nominee during his minority.
Form No. SH-1|- Share Certificate|- [Pursuant to sub-section (3) of section 46 of the Companies Act, 2013 and rule 5(2) of the Companies (Share Capital and Debentures) Rules 2014]|- ...............Limited/Private Limited...............(Corporate Identification Number)(Incorporated under...the Companies Act, 1956/2013)Registered Office.........................................................................|- This is to certify that the person(s) named in this Certificate is/are the Registered Holder(s) of the within mentioned share(s) bearing the distinctive number(s) herein specified in the above named Company subject to the Memorandum and Articles of Association of the Company and the amount endorsed herein has been paid up on each such share.
ENQITY SHARES EACH OF RUPEES.................................................(Nominal value)AMOUNT PAID-UP PER SHARE RUPEES..................................................................|- |- Register Folio No: Certificate No:Name(s) of the Holder(s):No. of shares held:................................... .......................................................(in words) (in figures)Distinctive No.(s):Form................................................To........................................(Both inclusive)|- |- Given under the common seal of the Company this............day of.........20.....|- (1) Director:(2)Director:(3)Secretary/any other authorised person:|- |- Note :No transfer of the Share(s) comprised in the Certificate and be registered unless accompanied by this Certificate.
Form No. SH-2|- Register of Renewed and Duplicate Share Certificates|- [Pursuant to sub-section (3) of section 46 of the Companies Act, 2013 and rule 6(3)(a) the Companies (Share Capital and Debentures) Rules 2014]|- {|
S.No. Filo No. Name of the person(s) to whom Renewed/Duplicateshare certificate is issued Date of approval of issue of Renewed/Duplicateshare certificate Class of shares
1 2 3 4 5
         
|-| {||-| Date of issue of original share certificate| Original share certificate number| Total number of shares in the Original ShareCertificate| Distinctive No. of shares| Date of issue of Renewed/Duplicate ShareCertificate|-| From| To|-| 6| 7| 8| 9| 10|-||||||}|-| {||-| Reasons for issue of Renewed/ Duplicate ShareCertificate| Number of the Renewed share certificate, ifapplicable| Total number of shares in the Renewed/Duplicateshare Certificate| Reference to entry in Register of Members| Remarks|-| 11| 12| 13| 14| 15|-||||||}|}
Form No. SH-3|- Register of Sweat Equity Shares|- [Pursuant to sub-section 54 of the Companies Act, 2013 and rule 8(14) of the Companies (Share Capital and debentures) Rules 2014]|- {|
S.No. Reference to entry in register of member Name of the allottee Status of the allottee – whether directoror employee Date of passing of Board resolution
1 2 3 4 5
         
|-| {||-| Date of the special resolution authorizing theissue of sweat equity shares| Date of issue of sweat equity shares| Number of sweat equity shares issued| Certificate No./Folio No.|-| 6| 7| 8| 9|-|||||}|-| {||-| Face value of the share| Price at which the shares are issued| Amount to be treated as paid up| Total consideration paid, if any, by the employee/ director|-| Consideration received in cash| Particulars of consideration other than cash|-| 10| 11| 12| 13| 14|-||||||}|-| {||-| Lock in period| The date of expiry of lock-in-period| Remarks, if any| Date of Joining| Fair value obtained by Valuer| Basis of Valuation| Name of valuer|-| 15| 16| 17| 5| 12| 13| 14|-||||||||}|}
Form No. SH-4|- Securities Transfer Form|- [Pursuant to section 56 of the Companies Act, 2013 and sub-rule (1) of rule 11 of the Companies (Share Capital and debentures) Rules 2014]|- Date of execution...................|- {|
FOR THE CONSIDERATIONStated below the“Transferor(s)” named do hereby transfer to the“Transferee(s)” named the securities specified belowsubject to the conditions on which the said securities are nowheld by the Transferor(s) and the Transferee(s) do hereby agreeto accept and hold the said securities subject to the conditionsaforesaid.
|-| {||-| CIN:Name of the company (in full)Name of the Stock Exchange where the company is listed, if any:|}|-| DESCRIPTION OF SECURITIES:|-| {||-| Kind / Class of securities
(1)| Nominal value of each unit of security
(2)| Amount called up per unit to security
(3)| Amount paid up per unit of security
(4)|-|||||-|||||}|-| {||-| No. of securities being transferred| Consideration received (Rs.)|-| In figures| In words| In words| In figures|-|||||}|-| {||-| Distinctive number| From|||||||-| To|||||||-| Corresponding Certificate Nos.||||}|-| {||-| Transferor's Particulars-|-| Registered Folio Number: