Trustees (Declaration of Holdings of Shares and Debentures) Rules, 1964

Contents
Sections	Particulars
1	Short title
2	Definitions
3	Declaration of shares and debentures
4	Change in holdings and other particulars
5	Maintenance of records
Annexure
Form I	Form of declaration by a trustee under sub-section (1) of section 153B of the Companies Act, 1956
Form II	Form of report to the public trustee in the event of any change in the holding or other particulars declared by a trustee
Form III	Register of declaration of trust

[See section 153B(1) of the Companies Act, 1956]

In exercise of the powers conferred by sub-section (1) of section 642, read with sub-section (1) of section 153B of the Companies Act, 1956 (1 of 1956), the Central Government hereby makes the following rules, namely:-