Section 13(4) in The Companies (Incorporation) Rules, 2014
(4)Where the subscriber to the memorandum is a body corporate, the memorandum and articles of association shall be signed by director, officer or employee of the body corporate duly authorized in this behalf by a resolution of the board of directors of the body corporate and where the subscriber is a Limited Liability Partnership, it shall be signed by a partner of the Limited Liability Partnership, duly authorized by a resolution approved by all the partners of the Limited Liability Partnership:Provided that in either case, the person so authorized shall not, at the same time, be a subscriber to the memorandum and articles of Association.
