(1)Every application form for placing a deposit with a Nidhi shall contain the following particulars, namely:-(a)Name of Nidhi;(b)Date of incorporation of Nidhi;(ba)[ The date of declaration or notification as Nidhi] [Inserted by Notification No. G.S.R. 467(E), dated 1.7.2019 (w.e.f. 31.3.2014).](c)The business carried on by Nidhi with details of branches, if any;(d)Brief particulars of the management of Nidhi (name, addresses and occupation of the directors, including DIN);(e)Net profits of Nidhi before and after making provision for tax for the preceding three financial years;(f)Dividend declared by Nidhi during the preceding three financial years;(g)Mode of repayment of the deposit;(h)Maturity period of the deposit;(i)Interest payable on the deposit;(j)The rate of interest payable to the depositor in case the depositor withdraws the deposit prematurely;(k)The terms and conditions subject to which the deposit may be accepted or renewed;(l)A summary of the financials of the company as per the latest two audited financial statements as given below:(i)Net Owned Funds(ii)Deposits accepted(iii)Deposits repaid(iv)Deposits claimed but remaining unpaid(v)Loans disbursed against -(a)immovable property;(b)deposits; and(c)gold and jewellery(vi)Profit before tax(vii)Provision for tax(viii)Profit after tax(ix)Dividend per share(m)any other special features or terms and conditions subject to which the deposit is accepted or renewed.
