Section 4 in The Punjab Non-Trading Companies Rules, 1963
4. Documents which shall accompany the application.
- The application made under rule 3 shall be accompanied by the following documents, namely :-(i)Three printed or type-written copies of the Memorandum and Articles of Association of the proposed company;(ii)A declaration by an Advocate of the Supreme Court or of a High Court, or Attorney or a Pleader entitled to appear before a High Court or a chartered accountant practising in India that the Memorandum and Articles of Association have been drawn up in conformity with the provisions of the principal Act and that all the requirements of that Act and these rules have been duly complied with in respect of registration and matters incidental or supplementary thereto;(iii)Three copies of a list of the names, descriptions, addresses, and occupations of the promoters (and where a firm is a promoter, of each partner in the firm), as well as of the members of the proposed Board of Directors, together with the names of companies, associations and other institutions, in which such promoters, partners and members of the proposed Board of Directors are directors or hold responsible positions, if any, with descriptions of positions, so held;(iv)If the association is one which is already in existence, three copies of the following documents submitted by the management thereof to its members, for each of the two complete financial years immediately preceding the date of the application, or where the association has functioned only for one such financial year, for such year; -(a)the accounts(b)the balance sheets; and(c)the reports on the working of the association;(v)A statement showing in detail the assets (with the estimated values thereof) and the liabilities of the association, as on the date of the application or within seven days of that date;(vi)An estimate of the future annual income and expenditure of the proposed company, specifying the sources of the income and the objects of the expenditure;(vii)A statement giving a brief description of the work, if any, already done by the Association and of the work proposed to be done by it after registration in pursuance of section 25 of the principal Act;(viii)A statement specifying briefly the grounds on which the application is made.
