Companies Unpaid Dividend (Transfer to General Revenue Account of The Central Government) Rules, 1978

Contents
Sections	Particulars
1	Short title and commencement
2	Definitions
3	Transfer of moneys to the General Revenue Account of the Central Government
4	Statement to Registrar
4A	Every company shall inform the shareholders
5	Maintenance of account by the registrar
6	Claim for payment
Forms
Form No. I	Statement of unpaid or unclaimed dividend and interest thereon transferred to general revenue account of the Central Government
Form No. II
Part A	Application to the Central Government for an order for payment of the dividend amount out of the General Revenue Account of the Central Government pursuant to section 205B of the Companies Act, 1956
Part B	Payment Order by the Registrar
	Foot Notes

[See section 205A of the Companies Act, 1956]

In exercise of the powers conferred by sub-section (1) of section 642 read with sub-section (6) of section 205A of the Companies Act, 1956 (1 of 1956), the Central Government hereby makes the following rules, namely:-