Section 7 in The Rajasthan Financial Corporation General Regulations, 2002
7. Share Register.
- (i) The Corporation shall maintain, at its Head office, a register of share holders qualified by the Act to be registered therein either in manual or in accordance with and subject to the provisions of Information Technology Act, 2000 and the rules, made thereunder in the format enclosed as at Annexure 'A'.(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.(iii)A separate ledger shall be maintained in the Share Register for each class of shareholders referred to in Sections 4 and 4A.(iv)In the case of joint holders of any shares, the particulars required by clause (i) shall be entered under the name of any one of such joint holders specified by them and the names of other holders shall be entered after the name of such specified joint holder.(v)A shareholder resident outside India shall furnish to the Corporation an address in India and such address when entered in the register shall be deemed to be his registered address for the purposes of the Act and these Regulations.(vi)Nothing contained hereinabove in these Regulations shall apply to shares held with the depository under the Depository Act, 1996.(vii)The register of beneficial owners maintained by a depository under Section 11 of depository Act, 1996 shall be deemed to be a register of shareholders.
