Section 7(ii) in The Rajasthan Financial Corporation General Regulations, 2002
(ii)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 register as a shareholder in respect of any share shall be final.
