(3)Every application for approval under sub-rule (1) shall be accompanied by the following documents, namely :-(a)a copy of the trust deed registered under the provision of the Registration Act, 1908 or a certificate of incorporation under the Companies Act, 1956 (1 of 1956);(b)balance sheets and profit and loss accounts for three previous years immediately preceding the previous year in which the application is made;(c)Forms 56BA and 56CA duly filled in and signed by the applicant; and(d)a copy of the certificate of registration issued by the Securities and Exchange Board of India under sub-section (1) of section 12 of the Securities and Exchange Board of India Act, 1992 (15 of 1992).
