Section 8(13) in Companies (Share Capital and Debentures) Rules, 2014
(13)The Board of Directors shall, inter alia, disclose in the Directors' Report for the year in which such shares are issued, the following details of issue of sweat equity shares namely:-(a)the class of director or employee to whom sweat equity shares were issued;(b)the class of shares issued as Sweat Equity Shares;(c)the number of sweat equity shares issued to the directors, key managerial personnel or other employees showing separately the number of such shares issued to them, if any, for consideration other than cash and the individual names of allottees holding one percent or more of the issued share capital;(d)the reasons or justification for the issue;(e)the principal terms and conditions for issue of sweat equity shares, including pricing formula;(f)the total number of shares arising as a result of issue of sweat equity shares;(g)the percentage of the sweat equity shares of the total post issued and paid up share capital;(h)the consideration (including consideration other than cash) received or benefit accrued to the company from the issue of sweat equity shares;(i)the diluted Earnings Per Share (EPS) pursuant to issuance of sweat equity shares.
