Section 12(1) in Tamil Nadu Non-Trading Companies Rules, 1981
(1)Any Association which is desirous of being incorporated as a company with limited liability without the addition to its name of the word "Limited" or the words "Private Limited" shall make an application in writing to the Government for a licence under section 25. The application shall be accompanied by the following documents, namely :-(a)Three printed or typewritten copies of the memorandum in Form No. 5 in Appendix A and Articles of Association of the proposed company.(b)A declaration by an advocate of the Supreme Court or of a High Court, an Attorney or a Pleader entitled to appear before a High Court or a Chartered Accountant practising in India that the Memorandum and Articles of Association have been drawn up in conformity with the provisions of the Act and that all the requirements of the Act and the rules made thereunder have been duly complied with in respect of registration or matters incidental or supplementary thereto.(c)Three copies of list of the names description addresses and occupations of the promoters (and where a firm is a promoter, of each partner in the firm) as well as of the members of the proposed board of directors, together with the names of companies. Association and other institutions, in which such promoters, partners and members of the proposed Board of Directors are directors or hold responsible positions, if any, with descriptions of the positions so held.(d)If the association is one which is already in existence, three copies of the following documents submitted by the management there of to its members, for each of the two of the financial years immediately preceding the date of the application, or where the association has functioned only, for one such financial year, for such year :-(i)the accounts;(ii)the balance-sheets; and(iii)the reports on the working of the association.(e)A statement showing in detail the assets (with the estimated value thereof) and the liabilities of the association as on the date of the application or within seven days of that date.(f)An estimate of the future annual income and expenditure of the proposed company, specifying the sources of the income and the objects of the expenditure.(g)A statement giving brief description of the work, if any, already done by the Association of the work proposed to be done by it after registration in pursuance of section 25.(h)A statement specifying briefly the grounds on which the application is made; and(i)A declaration by each of the persons making the application in Form No. 6 in Appendix - A.
