In this Scheme, unless the context otherwise requires,-(a)"Act" means the Companies Act, 1956;(b)"company" means all companies registered under the Act and includes Government companies and companies incorporated outside India to the extent to which the Act is applicable;(c)"declaration" means the company making the declaration under this Scheme and includes an officer of such company as defined in clause 30 of Section 2 of the Act in relation to the offence mentioned in the declaration filed under this Scheme ;(d)"designated authority" means the Registrar of Companies having jurisdiction over the registered office of the company on the date of notification;(e)"offence" means the non-compliance with the provisions of the Act in relation to the filing of any documents specified in the Act in respect of non-compliance of which a fine or imprisonment or both has been prescribed but shall not include any non-compliance referred to in clause 8 of this Scheme;(f)All other words and expressions used and not defined under this Scheme, but defined in the Act, shall have the meanings respectively assigned to them in the Act.
