Section 4(2) in The Companies (Incorporation) Rules, 2014
(2)The name of the person nominated under sub-rule (1) shall be mentioned in the memorandum of One Person Company and [such nomination in Form No. INC-32 (SPICe) along with consent of such nominee obtained in Form No. INC-3] [Substituted 'such nomination in Form No INC.2 along with consent of such nominee obtained in Form No INC.3' by Notification No. G.S.R. 1184(E), 29th December, 2016 (w.e.f. 31.3.2014).] and fee as provided in the Companies (Registration offices and fees) Rules, 2014 shall be filed with the Registrar at the time of incorporation of the company along with its memorandum and articles.
