Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Companies (Declaration of Beneficial Interest in Shares) Rules, 1975 CONTENTS 1. Short title and commencement 2. Definitions 3. Form of declarations and the particulars to be contained therein Companies (Declaration of Beneficial Interest in Shares) Rules, 1975 11. See section 187C of the Companies Act, 1956. In exercise of the powers conferred by section 187C, read with clause (a) of sub- section (1) of section 642, of the Companies Act, 1956 (1 of 1956), the Central Government hereby makes the following rules, namely.- 1. Short title and commencement :- (1) These Rules may be called the Companies (Declaration of Beneficial Interest in Shares) Rules, 1975. (2) They shall come into force on the date of their publication in the Official Gazetted 2. Definitions :- In these Rules, unless the context otherwise requires, (i) "Act" means the Companies Act, 1956 (1 of 1956); (ii) "form" means a form annexed to these Rules; (iii) "section" means a section of the Act. 3. Form of declarations and the particulars to be contained therein :- (1) The declaration required to be made by a person referred to in sub-section (1) of section 187C shall, within thirty days from the commencement of these Rules, or within thirty days after his name is entered in the register of members of a company as the holder of a share in that company, whichever is later, be made to the company in Form I in duplicate. (2) The declarations required to be made by a person who holds a beneficial interest in the shares of a company under sub-section (2) or sub-section (3) of section 187C shall be made to the company in Form II in duplicate. (3) The return required to be filed by the company with the Registrar under sub- section (4) of section 187C shall be in Form III and shall be accompanied by a copy each of all the declarations made to the company under sub-rules (1) and (2).