Section 7(4) in The Companies (Incorporation) Rules, 2014
(4)The company shall file an application in Form No.INC.6 for its conversion into One Person Company along with fees as provided in in the Companies (Registration offices and fees) Rules, 2014, by attaching the following documents, namely:-(i)The directors of the company shall give a declaration by way of affidavit duly sworn in confirming that all members and creditors of the company have given their consent for conversion, the paid up share capital company is fifty lakhs rupees or less or average annual turnover is less than two crores rupees, as the case may be;(ii)the list of members and list of creditors;(iii)the latest Audited Balance Sheet and the Profit and Loss Account; and(iv)the copy of No Objection letter of secured creditors.
