Section 85 in The Rajasthan Financial Corporation General Regulations, 2002
85. Issue and Allotment of fresh capital.
- (i) Issue and allotment of fresh capital and reissue of surrendered shares shall be made in such manner as may be decided by the Board.(ii)The Board may refuse to allot any shares in the name of any person on any one or more of the following grounds, namely:-(a)The allotment of the shares is in contravention of the provisions of the Act or Regulations made thereunder or any other law;(b)The allotment of the shares in the opinion of the Board, is prejudicial to the interests of the Financial Corporation or to the public interest;(c)The allotment of shares is prohibited by an order of a court, tribunal or any other authority under any law for the time being in force.
