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Private Limited Company and Unlisted Public Limited Company (Buy-Back of Securities) Rules, 1999

Published vide Notification No. G.S.R. 502(E), dated 6th July, 1999

Act2703

Ministry of Law, Justice & Company Affairs

(Department of Company Affairs)

(a) from the existing shareholders on a proportionate basis through private offers;

(b) by purchasing the securities issued to employees of the company pursuant to a scheme of stock option or sweat equity.

(a) the letter of offer shall contain true, factual and material information and shall not contain any misleading information and must state that the directors of the company accept the responsibility for the information contained in such document;

(b) the company shall not issue any shares including by way of bonus till the date of the closure of the offer under these rules;

(c) the company shall confirm in its offer the opening of separate bank account testifying the availability of funds earmarked for this purpose and pay the consideration only by way of cash or Bank draft/pay order;

(d) the company shall not withdraw the offer once the draft letter of offer has been filed with the Registrar of Companies; and

(e) the company shall not utilise any money borrowed from Banks/Financial Institutions for the purpose of buying back its shares.

Schedule-I

(See rule 4)

Contents of Explanatory Statement

(i) the date of the Board meeting at which the proposal for buy back was approved by the Board of Directors of the company;

(ii) the necessity for the buy-back;

(iii) the class of security intended to be purchased under the buy-back;

(iv) the method to be adopted for the buy-back;

(v) the maximum amount required under the buy-back and the sources of funds from which the buy back would be financed;

(vi) the basis of arriving at the buy back price;

(vii) the number of securities that the company proposes to buy back;

(viii) the time limit for the completion of buy-back;

(ix) (a) the aggregate shareholding of the promoter and the directors of the promoters, where the promoter is a company and of persons who are in control of the company as on the date of the notice convening the General Meeting;

(b) aggregate number of equity shares purchased or sold by persons including persons mentioned in (a) above during a period of six months preceding the date of the Board Meeting at which the buy back was approved from date till date of notice convening the general meeting;

(c) the maximum and minimum price at which purchases and sales referred to in (b) above were made along with the relevant date;

(x) intention of the promoters and persons in control of the company to tender shares for buy-back indicating the number of shares, details of acquisition with dates and price;

(xi) a confirmation that there are no defaults subsisting in repayment of deposits, redemption of debentures or preference shares or repayment of term loans to any financial institutions or banks;

(xii) a confirmation that the Board of Directors has made a full enquiry into the affairs and prospects of the company and that they have formed the opinion -

(a) that immediately following the date on which the General Meeting is convened there will be no grounds on which the company could be found unable to pay its debts;

(b) as regards its prospects for the year immediately following that date that, having regard to their intentions with respect to the management of the company's business during that year and to the amount and character of the financial resources which will in their view be available to the company during that year, the company will be able to meet its liabilities as and when they fall due and will not be rendered insolvent within a period of one year from that date; and

(c) in forming their opinion for the above purposes, the directors shall take into account the liabilities as if the company were being wound up under the provisions of the companies Act, 1956 (including prospective and contingent liabilities);

(xiii) a report addressed to the Board of Directors by the company's auditors stating that -

(a) they have inquired into the company's state of affairs;

(b) the amount of the permissible capital payment for the securities in question is in their view properly determined; and

(c) the Board of directors have formed the opinion as specified in clause (xii) on reasonable grounds and that the company, having regard to its state of affairs, will not be rendered insolvent within a period of one year from that date.

(xiv) the price at which the buy back of shares shall be made;

(xv) if the promoters intend to offer their shares -

(a) the quantum of shares proposed to be tendered; and

(b) the details of their transactions and their holdings for the last six months prior to the passing of the special resolution for buy back including information of number of shares acquired, the price and the date of the acquisition.

Schedule-II

(See rule 5)

Disclosures to be made in the Letter of Offer

(i) Details of the offer including the total number and percentage of the total paid up capital and free reserves proposed to be bought back and price;

(ii) The proposed time table from opening of the offer till the extinguishment of the certificates;

(iii) Authority for the offer of buy-back;

(iv) A full and complete disclosure of all material facts including the contents of the explanatory statement annexed to the notice for the general meeting at which the special resolution approving the buy back was passed;

(v) The necessity for the buy back;

(vi) The process to be adopted for the buy back;

(vii) The minimum and the maximum number of securities that the company proposes to buy-back, sources of funds from which the buy-back would be made and the cost of financing the buy-back;

(viii) Brief information about the company;

(ix) Audited Financial information for the last 3 years and the company and its Directors shall ensure that the particulars (audited statement and un-audited statement) contained therein shall not be more than 6 months old from the date of the offer document together with financial ratios as may be specified by the Board;

(x) Present capital structure (including the number of fully paid and partly paid securities) and shareholding pattern;

(xi) The capital structure including details of outstanding convertible instruments, if any, post buy-back;

(xii) The aggregate shareholding of the promoter group and of the directors of the promoters, where the promoter is a company and of persons who are in control of the company;

(xiii) The aggregate number of equity shares purchased or sold by persons mentioned in clause (xii) above during a period of twelve months preceding the date of the public announcement and from the date of public announcement to the date of the letter of offer; the maximum and minimum price at which purchases and sales referred to above were made alongwith the relevant date;

(xiv) Management discussion and analysis on the likely impact of buy back on the company's earnings, public holdings, holdings of Non Resident Indians/Foreign Institutional Investors, etc., promoters holdings and any change in management structure;

(xv) The details of statutory approvals obtained;

(xvi) (1) A declaration to be signed by at least two whole time directors that there are no defaults subsisting in repayment of deposit. Redemption of debentures or preference shares or repayment of a term loans to any financial institutions or banks;

(2) A declaration to be signed by at least two whole time directors, one of whom shall be the managing director stating that the Board of Directors has made a full enquiry into the affairs and prospectus of the company and that they have formed the opinion -

(a) as regards its prospects for the year immediately following the date of the letter of offer that, having regard to their intentions with respect to the management of the company's business during the year and to the amount and character of the financial resources which will in their view be available to the company during that year, the company will be able to meet its liabilities and will not be rendered insolvent within a period of one year from the date;

(b) in forming their opinion for the above purposes, the directors shall take into account the liabilities as if the company were being wound up under the provisions of the Companies Act, 1956 (including prospective and contingent liabilities).

(xvii) The declaration must in addition have annexed to it a report addressed to the directors by the company's auditors stating that -

(1) they have inquired into the company's state of affairs, and

(2) the amount of permissible capital payment for the securities in question is in their view properly determined; and

(3) they are not aware of anything to indicate that the opinion expressed by the directors in the declaration as to any of the matters mentioned in the declaration is unreasonable in all the circumstances.

(xviii) Such other disclosures as may be prescribed by the Central Government from time to time.

(xix) The offer document shall be dated and signed by the Board of Directors of the company.

Annexure-'A'

(See rule 9)

Companies Act, 1956
[Pursuant to section 77A (10)]

Return on Buy Back of Securities

'Annexure B'

(See rule 11)

Companies Act, 1956
[Pursuant to section 77A (9)]

Register on Buy Back of Securities