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Union of India - Act

The Companies (Registration Offices and Fees) Rules, 2014

UNION OF INDIA
India

The Companies (Registration Offices and Fees) Rules, 2014

Rule THE-COMPANIES-REGISTRATION-OFFICES-AND-FEES-RULES-2014 of 2014

  • Published on 31 March 2014
  • Commenced on 31 March 2014
  • [This is the version of this document from 31 March 2014.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Companies (Registration Offices and Fees) Rules, 2014Published vide Notification No. G.S.R. 268(E), 31st March, 2014Last Updated 4th October, 2019Ministry of Corporate AffairsG.S.R 268(E). - In exercise of the powers conferred by section 396, 398, 399, 403 and 404, read with sub-sections (1) and (2) of section 469 of the Companies Act, 2013 (18 of 2013) and in supersession of Companies (Central Government's) General Rules and Forms, 1956, except as respects things done or omitted to be done before such supersession, the Central Government hereby makes the following rules, namely :-

1. Short title and commencement.

(1)These rules may be called of the Companies (Registration Offices and Fees) Rules, 2014.
(2)They shall come into force on the 1st day of April, 2014.

2. Definitions.

(1)In these rules, unless the context otherwise requires,-
(a)"Act" means the Companies Act, 2013 (18 of 2013);
(b)"Annexure" means Annexure to these rules;
(c)"Certifying Authority" for the purpose of "Digital Signature Certificate" means a person who has been granted a licence to issue it under section 24 of the Information Technology Act, 2000 (21 of 2000).
(d)"Digital Signature" means digital signature as defined under clause (p) of sub-section (1) of section 2 of the Information Technology Act, 2000; (21 of 2000);
(e)"Digital Signature Certificate" means a Digital Signature Certificate as defined under clause (q) of sub-section (1) of section 2 of the Information Technology Act, 2000 (21 of 2000);
(f)"electronic record" means electronic record as defined under clause (t) of sub-section (1) of section 2 of the Information Technology Act, 2000; (21 of 2000);
(g)"electronic registry" means an electronic repository or storage system of the Central Government in which the information or documents are received, stored, protected and preserved in electronic form;
(h)"electronic mail" means message sent, received or forwarded in digital form using any electronic communication mechanism such that the message so sent, received or forwarded is storable and retrievable;
(i)"Form" or "e-form" means a form set forth in Annexure to these rules which shall be used for the matter to which it relates;
(j)"Regional Director" means the person appointed by the Central Government in the Ministry of Corporate Affairs as a Regional Director;
(k)"Registrar's Facilitation Office" means an office maintained by the Central Government or an agency authorized by it to facilitate e-filing of documents into the electronic registry and their inspection and viewing;
(l)"Straight Through Process" means the process in which an e-form is approved through system without manual interruption.
(2)Words and expressions used in these rules but not defined and defined in the Act and the Information Technology Act, 2000 (21 of 2000) or in Companies (Specification of definitions details) Rules, 2014 shall have the meanings respectively assigned to them in those Acts and the said rules.

3. Business activity.

- Every company including foreign company which carries out its business through electronic mode, whether its main server is installed in India or outside India, which-
(i)undertakes business to business and business to consumer transactions, data interchange or other digital supply transactions;
(ii)offers to accept deposits or invites deposits or accepts deposits or subscriptions in securities, in India or from citizens of India;
(iii)undertakes financial settlements, web based marketing, advisory and transactional services, database services or products, supply chain management;
(iv)offers online services such as telemarketing, telecommuting, telemedicine, education and information research; or
(v)undertakes any other related data communication services, whether conducted by e-mail, mobile devices, social media, cloud computing, document management, voice or data transmission or otherwise, shall be deemed to have carried out business in India.

4. Registration offices.

(1)The Central Government shall establish such number of offices at such places as it thinks fit, specifying their jurisdiction for the purpose of exercising such powers and discharge of such functions as are conferred on the Central Government by or under this Act or under the rules made there under and for the purposes of registration of companies under the Act.
(2)The office of the Registrar shall observe such normal working hours as may be approved by the Central Government and shall be open for the transaction of business with the public on all days except Saturday, Sunday and public holidays during working hours between 10.30 a.m. and 3.30 p.m.
(3)The offices other than the office of the Registrar shall observe such normal working hours as may be approved by the Central Government.

5. Powers and duties of Registrars.

(1)The Registrars shall exercise such powers and discharge such duties as are conferred on them by the Act or the rules made there under or delegated to them by the Central Government, wherever the power or duty has been conferred upon the Central Government by the Act or the rules made there under.
(2)Whenever according to the Act, any function or duty is to be discharged by the Registrar, it shall, until the Central Government otherwise directs, be done by the Registrar, or in his absence, by such person as the Central Government may for the time being authorize:Provided that in the event of the Central Government altering the constitution of the existing registry offices or any of them, any such function or duty shall be discharged by such officer and at such place, with reference to the local situation of the registered offices of the companies concerned, as the Central Government may appoint.

6. Seal of Registrar.

- The Registrar shall have a seal and such seal shall bear the words "Registrar of Companies, _______(Place and State)".

7. Manner and conditions of filing.

- Every application, financial statement, prospectus, return, declaration, memorandum, articles, particulars of charges, or any other particulars or document or any notice, or any communication or intimation required to be filed or delivered or served under the Act and rules made there under, shall be filed or delivered or served in computer readable electronic form, in portable document format (pdf) or in such other format as has been specified in any rule or form in respect of such application or form or document or declaration to the Registrar through the portal maintained by the Central Government on its web-site or through any other website notified by the Central Government:Provided that where the documents are required to be filed on Non-Judicial Stamp Paper, the company shall submit such documents in the physical form, in addition to their submission in electronic form, unless the Central Government, by an order, does not require submission in physical form and proof of delivery of documents submitted in physical form shall be scanned and form part of attachment to the e-form.Provided further that if stamp duty on such documents is paid electronically through the portal maintained by the Central Government or through any other website notified by the Central Government, then, the company shall not be required to make physical submission of such documents, in addition to their submission in the electronic form:Provided also that in respect of certain documents filed under the Act which are not covered for payment of stamp duty through the portal of the Central Government, and stamp duty payable on such documents in the respective State is equal to or less than one hundred rupees, the company shall scan such stamped documents complete in all respects and shall file electronically for evidencing by the Registrar and shall not be required to submit such documents, except those which are required to be filed for compounding of offences or adjudication of penalties or applications to Central Government or Regional Director in the physical form separately:Provided also that unless otherwise stated in any law for the time being in force, the company shall retain such documents duly stamped in original permanently for the documents relating to incorporation and matters incidental thereto, changes in any of the clauses of the Memorandum and Articles of Association and in other cases for a minimum period of eight years from the date of filing of the documents and shall be required to produce the same as and when the same is required for inspection and verification by the competent authority under any law for the time being in force:Provided also that any correspondences (physically or electronically) and documents to be filed by any person shall contain name, designation, address, membership number or Director Identification Number, as the case may be, of the person signing such document and make sure correctness thereof and in no case, correspondence, merely with signature and writing authorized signatory shall be acceptable.Provided also that no request for recording any event based information or changes shall be accepted by the Registrar from such defaulting companies, unless they file their updated Balance Sheet and Profit and Loss Account and Annual Return with the Registrar of Companies except,-
(i)filing of order of Court or other authorities,
(ii)Balance Sheet and Profit and Loss Account,
(iii)Compounding application,
(iv)Form for transfer of money to Investor Education and Protection Fund,
(v)Application for removal of the Auditor and
(vi)GNL-1 for making company active.

8. Authentication of documents.

(1)An electronic form shall be authenticated by authorized signatories using digital signature.
(2)Where there is any change in directors or secretaries, the form relating to appointment of such directors or secretaries has to be filed by an continuing director or the secretary of the company.
(3)The authorized signatory and the professional, if any, who certify e-form shall be responsible for the correctness of the contents of e-form and correctness of the enclosures attached with the electronic form.
(4)Every person authorized for authentication of e-forms, documents or applications etc., which are required to be filed or delivered under the Act or rules made there under, shall obtain a digital signature certificate from the Certifying Authority for the purpose of such authentication and such certificate shall not be valid unless it is of class II or Class III specification under the Information Technology Act, 2000 (21 of 2000).
(5)The electronic forms required to be filed under the Act or the rules thereunder shall be authenticated on behalf of the company by the Managing Director or Director or Secretary of the Company or other key managerial personnel.
(6)Scanned image of documents shall be of original signed documents relevant to the e-forms or forms and the scanned document image shall not be left blank without bearing the actual signature of authorized person.
(7)It shall be the sole responsibility of the person who is signing the form and professional who is certifying the form to ensure that all the required attachments relevant to the form have been attached completely and legibly as per provisions of the Act, and rules made thereunder to the forms or application or returns filed.
(8)The documents or form or application filed may contain a power of attorney issued to an Advocate or Chartered Accountant or Cost Accountant or Company Secretary who is in whole time practice and to any others person supported by Board resolution to make representation to the registering or approving authority failing which a Director or key managerial personnel can make representation before such authority.
(9)Where any instance of filing document, application or return etc, containing a false or misleading information or omission of material fact, requiring action under section 448 or section 449 is observed, the person shall be liable under section 448 and 449 of the Act.
(10)Without prejudice to any other liability, in case of certification of any form, document, application or return under the Act containing wrong or false or misleading information or omission of material fact or attachments by the person, the Digital Signature Certificate shall be de-activated by the Central Government till a final decision is taken in this regard.
(11)The Central Government shall set up and maintain for filing of electronic forms, documents and applications, and for viewing and inspection of documents in the electronic registry or for obtaining certified copies thereof-
(a)a website or portal to provide access to the electronic registry; and
(b)as many Registrar's Facilitation Offices as may be necessary and at such places and for such time as the Central Government may determine.

9. Maintaining documents electronically.

(1)The Central Government shall set up and maintain a secure electronic registry in which all the applications, financial statement, prospectus, return, register, memorandum, articles, particulars of charges, or any particulars or returns or any other documents filed under the Act to be electronically stored.
(2)Every document or certificate or notice or other document required to be registered or authenticated by the Registrar or an officer of the Central Government under the Act or rules made there under, shall be registered or authenticated through a valid digital signature of such person or a system generated digital signature.
(3)The Registrar shall issue document, certificate, notice, receipt, approval or communicate endorsement or acknowledgment in the electronic mode:Provided that where the Registrar is not able to issue any certificate, receipt, endorsement, acknowledgment or approval in electronic mode for the reasons to be recorded in writing, he may issue such certificate or receipt or endorsement, acknowledgment or approval in the physical form under manual signature affixing seal of his office.
(4)The Registrar may send any document, certificate, notice or any other communication to the company or its authorized representative or directors or both in the electronic manner for which the company shall create and maintain at all times a valid electronic addresses including e-mail, user identifications capable of receiving and acknowledging the receipt of the document, certificate, notice or other communication, automated or otherwise.

10. Procedure on receipt of any application or form or document electronically.

(1)The Registrar shall examine or cause to be examined every application or e-Form or document required or authorized to be filed or delivered under the Act and rules made thereunder for approval, registration, taking on record or rectification by the Registrar, as the case may be:Provided that save as otherwise provided in the Act, the Registrar shall take a decision on the application, e-form or documents within thirty days from the date of its filing excluding the cases in which an approval of the Central Government or the Regional Director or any other competent authority is required:Provided further that the e-Forms or documents identified as informative in nature and filed under Straight Through Process may be examined by the Registrar at any time on suo-motu or on receipt of any information or complaint from any source at any time after its filing:Provided also that nothing contained in the first proviso shall affect the powers of the Registrar to call information or explanation in pursuance of section 206.
(2)Where the Registrar, on examining any application or e-Form or document referred to in sub-rule (1), finds it necessary to call for further information or finds such application or e-form or document to be defective or incomplete in any respect, he shall give intimation of such information called for or defects or incompleteness, by e-mail on the last intimated e-mail address of the person or the company, which has filed such application or e-form or document, directing him or it to furnish such information or to rectify such defects or incompleteness or to re-submit such application or e-Form or document within the period allowed under sub-rule (3):Provided that in case the e-mail address of the person or the company in question is not available, the intimation shall be given by the Registrar by post at the last intimated registered office address of the company or the last intimated address of the person, as the case may be and the Registrar shall preserve the facts of the intimation in the electronic record.
(3)Except as otherwise provided in the Act, the Registrar shall allow fifteen days' time to the person or company which has filed the application or e-Form or document under sub-rule (1) for furnishing further information or for rectification of the defects or incompleteness or for re-submission of such application or e-form or document.[Provided that Registrar shall allow fifteen days’ time for re-submission in case of reservation of a name through web service – RUN for rectifications of defects if any.] [Substituted by Notification No. G.S.R. 435(E), dated 7.5.2018 (w.e.f. 31.3.2014).]
(4)In case where such further information called for has not been provided or has been furnished partially or defects or incompleteness has not been rectified or has been rectified partially or has not been rectified as required within the period allowed under sub-rule (3), the Registrar shall either reject or treat the application or e-form or document, as the case may be, as invalid in the electronic record, and shall inform the person or company, as the case may be, in the manner as specified in sub-rule (2).
(5)Where any document has been recorded as invalid by the Registrar, the document may be rectified by the person or company only by fresh filing along with payment of fee and additional fee, as applicable at the time of fresh filing, without prejudice to any other liability under the Act.
(6)In case the Registrar finds any e-form or document filed under Straight Through Process as defective or incomplete in any respect, at any time suo-motu or on receipt of information or compliant from any source at any time, he shall treat the e-form or document as defective in the electronic registry and shall also issue a notice pointing out the defects or incompleteness in thee-Form or document at the last intimated e-mail address of the person or the company which has filed the document, calling upon the person or company to file the e-Form or document afresh along with fee and additional fee, as applicable at the time of actual re-filing, after rectifying the defects or incompleteness within a period of thirty days from the date of the notice:Provided that in case the e-mail address of the person or the company in question is not available, the intimation shall be given by the Registrar by post at the last intimated registered office address of the company or the last intimated address of the person, as the case may be and the Registrar shall preserve the facts of the intimation in the electronic record.
(7)[ Any further information or documents called for, in respect of application or e-form or document, filed electronically with the Ministry of Corporate Affairs shall be furnished in Form No. GNL-4 as an addendum.] [Inserted by Notification No. G.S.R. 122(E), dated 24.2.2015 (w.e.f. 31.3.2014)]

11. Vacation or removal of directors.

(1)In the event of vacation or removal of directors before approving or invalidating Form No DIR-12, the Registrar shall verify the documents as to correctness of contents and whether adequate supporting documents namely, copy of board resolution, copy of notices sent for calling board meeting or copy of minutes of board of directors reflecting voted for or against.
(2)If the Registrar on verification of documents further finds that the company has violated any of the provisions of the Act or rules, he shall refer the matter to the Regional Director concerned, who shall enquire the matter by giving an opportunity to the person who has been removed or vacated as director and convey the decision of the matter to the Registrar within ninety days from the date of reference to him by the Registrar.

12. Fees.

(1)The documents required to be submitted, filed, registered or recorded or any fact or information required or authorized to be registered under the Act shall be submitted, filed, registered or recorded on payment of the fee or on payment of such additional fee as applicable, as mentioned in Table annexed to these rules.
(2)For the purpose of filing the documents or applications for which no e-form is prescribed under the various rules prescribed under the Act, the document or application shall be filed through Form No. GNL.1 or GNL.2 along with fee as applicable and in case a single form is prescribed for multiple purposes, the fee shall be paid for each of the purposes contained in the single form.
(3)For the purpose of filing information to sub-clause (60) of section 2 of the Act, such information shall be filed in Form No. GNL.3 along with fee as applicable.

13. Mode of Payment.

- The fees, charges or other sums payable for filing any application, form, return or any other document in pursuance of the Act or any rule made thereunder shall be paid by means of credit card; or internet banking; or remittance at the counter of the authorized banks or any other mode as approved by the Central Government.

14. Inspection, production and evidence of documents kept by Registrar.

- The inspection of the documents maintained in the electronic registry so set up in pursuance of rule 9 and which are otherwise available for inspection under the Act or rules made thereunder, shall be made by any person in electronic form.

15. Inspection of documents.

- Any person may -(a)inspect any document kept by the Registrar, being documents filed or registered by him in pursuance of this Act or the Companies Act, 1956 (1 of 1956) or making a record of any fact required or authorized to be recorded or registered in pursuance of this Act, on payment for each inspection of fee.(b)require a certificate of incorporation of any company, or a copy or extract of any other document or any part of any other document to be certified by the Registrar, on payment of fee.[Provided that no person shall be entitled under section 399 to inspect or obtain copies of resolutions referred to in clause (G) of sub-section (3) of section 117 of the Act.] [Inserted by Notification No. G.S.R. 438(E), dated 29.5.2015 (w.e.f. 31.3.2014)][Form No. GNL-1] [Substituted by Notification No. G.S.R. 493 (E), dated 6.5.2016 (w.e.f. 31.3.2014).]
FORM NO. GNL-1   Form for filling an application with Registrarof Companies
[Pursuant to rule 12(2) of the Companies(Registration offices and Fees) Rules, 2014]
Form Language   English   Hindi
Note – All fields marked in * are to be mandatorilyfilled.
1. * Category of applicant {|
 
|-| 2.| * Name of office of the Registrar of Companies (Roc) to whichapplication is being made|-|-|| {||-||}|}
3. (a) Corporate identity number (CIN) or foreign companyregistration number (FCRN) of the company or Form NIC-1 {|
 
||-||| Reference number (Service request number (SRN) of Form INC-1)|-|| (b)| Global location number (GLN) of company|
 
||}
4. (a) Name of the company {|
 
|-| (b)| Address of the registered office or of the principal place ofbusiness in India of the Company|
 
|-| (c)| E-mail ID of the company|
 
|}
5. Details of applicant (in case category is others)
(a) Name {|
 
|-| (b)| Address| Line I|
 
|-|| Line II|
 
|-| (c)| City|
 
|-| (d)| State|
 
|-| (e)| ISO country code|
 
|-| (f)| Country|
 
|-| (g)| Pin code|
 
|-| (h)| e-mail ID|
 
|}
6. * Application filed for
  Computing of offences
  Extension of period of annual general meeting by three months
  Scheme of arrangement, amalgamation
  Others
7. If others, then specify
  {|
 
|-| 8.| * Details of application|-|
 
|}
9. In case of application for compounding of offences, providethe following details
(a) Whether application for compounding offence is filed inrespect of
    Company   Director   Manager or Secretary   Other
(b) Number of person(s) for whom the application is being filed  
(c) Details of person(s) for whom the application is being filed
(i)| Category| | Director identification number (DIN) or income-tax permanent account number (income-tax PAN) or passport number| | |-
| Name| |-
(ii)| Category| | DIN or income-tax or passport number| | |-
| Name| |-
(iii)| Category| | DIN or income-tax or passport number| | |-
| Name| |-
(iv)| Category| | DIN or income-tax or passport number| | |-
| Name| |-
(v)| Category| | DIN or income-tax or passport number| | |-
| Name| |-
(vi)| Category| | DIN or income-tax or passport number| | |-
| Name| |-
(vii)| Category| | DIN or income-tax or passport number| | |-
| Name| |-
(viii)| Category| | DIN or income-tax or passport number| | |-
| Name| |-
  (d) Whether application is being filed
    Suo-motu   In pursuance to notice received from RoC or any other competent authority
(e) Notice number and date of notice
 
(f) Section for which application is being filed
 
(g) Brief particulars as to how the default has been made good
   
10. In case of application is made for extension of period of anAGM or annual accounts year end date in respect of which theapplication is being filed   (DD/MM/YYYY)
11. (a) Service request number of Form MGT-14 {|
 
||-| (b)| Date of passing special or ordinary resolution| {||-||}| (DD/MM/YYYY)|-| (c)| Date of filling Form MGT-14| {||-||}| (DD/MM/YYYY)|}
12. Particulars of payment(s) for which details to be entered  
Total number of stamp-duty paper (in Rs.) {|
 
|}
(i) State or Union territory in respect of which stamp duty ispaid {|
 
|-| Total amount of stamps or stamp paper (in Rs.)||-| Particulars of instrument(s) on which stamp duty is paid||-| Moode of payment of stamp duty||-| Name of vendor authorized to collect stamp duty or to sellstamp papers on behalf of the Government||-| Serial number of stamps or stamp paper||-| Registration number of vendor||-| Date of purchase of stamps or stamp paper| {||-||}| (DD/MM/YYYY)|-| Place of purchase of stamps or stamp paper||}
| Attachments| | List of attachments|- 1.| Board resolution| |
2.| Scheme of arrangement, amalgamation| |- 3.| * Detailed application| |- 4.| Optional attachment(s) - if any| |- 5.| Optional attachment(s) - if any| |- | | |
| Verification
| To the best of my knowledge and belief, the information given in this application and its attachments is correct and complete.
| I have been authorized by the Board of directors resolution number *dated *(DD/MM/YYYY) to sign and submit this form.
| I am duly authorized to sign and submit this application.
To be digitally signed by
Managing Director or Director Manager or Secretary or CEO orCFO (in case of an Indian company) or an authorizedrepresentative (in case of a foreign company) or other {|
 
|-| Designation| {||-||}|-| DIN of the Director or Managing Director; or income-tax PAN ofthe Manager or authorized representative; or CEO or CFO or| {||-||}|-| Membership number of the Secretary|}
To be digitally signed by {|
 
|}
  Chartered accountant (in whole-time practice) or Cost accountant (in whole-time practice) or
  Company accountant (in whole-time practice)
Whether associate or fellow Associate Fellow  
Membership number or certificate of practice number   {|
 
|}
       
| For office use only :| |
| eForm Service request number (SRN)| | eForm filing date| | (DD/MM/YYYY)
| Digital signature of the authorizing officer
| This e-Form is hereby approved| | | |- | This e-Form is hereby rejected| | |
| Date of signing| (DD/MM/YYYY)| | |
FORM NO. GNL-2[Pursuant to rule 12(2) of the Companies (Registration Officers and Fess) Rules, 2014]| Form for submission of documents with the Registrar
| Form Language| English| Hindi|
Note - All fields marked in *are to be mandatorily filled.
1.| (a) *Corporate identify number (CIN) of company| |
| (b) Global location number (GLN) of company| |
2.| (a) Name of the company|
| (b) Address of the registered office of the company|
2.| *Please indicate the documents being filed
| Prospectus
| Information Memorandum
| Private placement offer letter
| Record of a private placement offer to be kept by the company
| Circular for inviting deposits
| Circular in the form of advertisement for inviting deposits
| Return of deposits
| Declaration of Solvency
| Form 149 of the Companies (Court) Rules, 1959
| Form 152 of the Companies (Court) Rules, 1959
| Form 153 of the Companies (Court) Rules, 1959
| Form 154 of the Companies (Court) Rules, 1959
| Form 156 of the Companies (Court) Rules, 1959
| Form 157 of the Companies (Court) Rules, 1959
| Form 158 of the Companies (Court) Rules, 1959
| Form 159 of the Companies (Court) Rules, 1959
| Others
5.| If Others, then specify.
|
5.| (a) Service request number of Form MGT-14| |
| (b) Date of passing special or ordinary resolution| | (DD/MM/YYYY)
| (c) Date of filing Form MGT-14| | (DD/MM/YYYY)
6.| Section(s) of the Companies Act, 2013 or Companies Act, 1956 under which the documents is being filed
|
7.| *Details of the documents being filed
|
8.| Date of event| | (DD/MM/YYYY)
9.| Financial year to which the document relates
| (a) Form| | (DD/MM/YYYY)| (b) To| | (DD/MM/YYYY)
| Attachments| | List of attachments|- 1.| Copy of prospectus or information memorandum or private placement offer letter or record or to be keptby the company| |
2.| Form 149 or form 152 or form 153 or form 154 or form 156 or form 157 or form 158 or form 159 of the Companies (Court) Rules, 1959| |- 3.| Form SH. 9 Declaration of sovency| |- 4.| Return of deposits or cicular for inviting deposits or circular in the form of advertisement for inviting deposits.| |- 5.| Optional attachment(s) - if any| |- | | |
| Verification
| To the best of my knowledge and belief, the information given in this form and its attachments is correct and complete.
| I have been authorized by the board of directors resolution dated*(DD/MM/YYYY)to sign and submit this form.
| To be digitally signed by| |
| Managing director or director or manager or secretary or CEO/CFO of the company
| Designation| |
| Director identification number of the director or membership number of the secretary|- | or DIN/PAN of Manager/CEO/CFO| |
| Verification
| To the best of my/our knowledge and belief, the information given in this form and its attachments is correct and complete. I am/We are duly authorized to sign and submit this form.
| To be digitally signed by
| Liquidators of the company| | | | | |
| | |
| For office use only :
| This e-Form is hereby registered
| Digital signature of the authorizing officer| |
| Submit to BO| |
FORM NO. GNL-3[Pursuant to the Companies Act, 2013 and sub-rule (3) of rule 12 of the Companies (Registration Offices and Fees) Rules, 2014]| Particulars of person(s) or key managerial personnel charged or specified for the purpose of sub-clause (iii) or (iv) of clause 60 of section 2
| Form Language| English| Hindi|
| Note - All fields marked in *are to be mandatorily filled.
| Refer instruction kit for filing the form.| |
| (a) *Corporate identification number (CIN) of the company
| (b) Global location number (GLN) of the company| |
1.| (a) Name of the company|
| (b) Address of the registered office of the company|
| (c) *e-mail ID|
3.| *Number of person(s) or key managerial personnel(s) charged| |
4.| Particulars of person(s) or key managerial personnel charged
| (i) *Whether consent is accepted or withdrawnAcceptanceWithdrawal or revocation
| *Director Identification Number (DIN) or Income-tax Permanent Account
| Number (income-tax PAN) (Please provide DIN in case of Director)| |
| *Name|
| *Designation|
| If other please specify|
| *Date of birth| | | (DD/MM/YYYY)| Qualification|
| | | | | Nationality|
| *Father's nameHusband's name|
|
| *Pernmanent residential address
| *Line I|
| *Line II|
| *City|
| *State| | *Pin code|
| *ISO country code| | |
| Country|
| Phone| | Mobile| | Fax|
| *e-mail ID|
| Whether present residential address is same as permanent residential addressYesNo
| Present residential address
| Line I|
| Line II|
| City|
| State| | Pin code|
| ISO country code| | |
| Country|
| Phone| | Fax|
| Date of consent or revocation given under sub-clause (iii) of clause (60) of section 2 (DD/MM/YYYY)|
| Provision(s) of the Companies Act to which the consent relates
|
| (ii) *Whether consent is accepted or withdrawnAcceptanceWithdrawal or revocation
| * Director Identification Number (DIN) or Income-tax Permanent Account
| Number (income-tax PAN) (Please provide DIN in case of Director)| |
| Name|
| Designation|
| If other please specify|
| Date of birth| | | (DD/MM/YYYY)| Qualification|
| | | | | Nationality|
| Father's nameHusband's name|
|
| Pernmanent residential address
| *Line I|
| Line II|
| *City|
| *State| | *Pin code|
| *ISO country code| | |
| Country|
| Phone| | *Mobile| | Fax|
| *e-mail ID|
| Whether present residential address is same as permanent residential addressYesNo
| Present residential address
| Line I|
| Line II|
| City|
| State| | Pin code|
| ISO country code| | |
| Country|
| Phone| | Fax|
| Date of consent or revocation given under sub-clause (iii) of clause (60) of section 2 (DD/MM/YYYY)|
| Provision(s) of the Companies Act to which the consent relates
|
| (iii) *Whether consent is accepted or withdrawnAcceptanceWithdrawal or revocation
| * Director Identification Number (DIN) or Income-tax Permanent Account
| Number (income-tax PAN) (Please provide DIN in case of Director)| |
| Name|
| Designation|
| If other please specify|
| Date of birth| | | (DD/MM/YYYY)| Qualification|
| | | | | Nationality|
| *Father's nameHusband's name|
|
| *Pernmanent residential address
| *Line I|
| Line II|
| *City|
| *State| | *Pin code|
| *ISO country code| | |
| Country|
| Phone| | *Mobile| | Fax|
| *e-mail ID|
| Whether present residential address is same as permanent residential addressYesNo
| *Present residential address
| Line I|
| Line II|
| City|
| State| | Pin code|
| ISO country code| | |
| Country|
| Phone| | Fax|
| Date of consent or revocation given under sub-clause (iii) of clause (60) of section 2 (DD/MM/YYYY)|
| Provision(s) of the Companies Act to which the consent relates
|
5.| *Date of board resolution| | (DD/MM/YYYY)|
| Attachments| | List of attachments|- 1.| *Copy of the board resolution| |
2.| Optional attachment(s) - if any| |- | | |
| Verification
| To the best of my knowledge and belief, the information given in this form and its attachments is correct and complete.
| I or We have been authorized by the Board of directors resolution number *dated *(DD/MM/YYYY) to sign and submit this form.
| I or hereby consent to act as the person(s) charged for the purpose of Section 2(60) (iii) of the Companies Act, 2013.
| To be digitally signed by
| 1. The person charged| | | | | |
| 2. Managing director or director or manager or secretary or CEO or CFO of the company|
| *Designation| |
| *DIN of the director or Managing Director; or Income-tax PAN of the manager or CEO or CFO; or Membership number of the secretary.|
| | |
| For office use only :| |
| eForm Service request number (SRN)| | eForm filing date| | (DD/MM/YYYY)
| Digital signature of the authorizing officer
| This e-Form is hereby approved| | | |- | This e-Form is hereby rejected| | |
| Date of signing| | (DD/MM/YYYY)| |
OR
| This eForm has been taken on file maintained by the registrar or companies through electronic mode and on the basis of statement of correctness given by the company.
AnnexureTable of Fees[pursuant to rule 12 of the Companies (Registration of Offices and Fees) Rules, 2014]I. Fee for filings etc. under section 403 of the Companies Act, 2013Table of fees for the documents required to be submitted, filed, registered or recorded or for any fact or information required or authorized to be registered under the Act, shall be submitted filed, registered or recorded within the time specified in the relevant provision on payment of fee as prescribed hereunder :-[A. Table of Fees to be Paid to the Registrar [Substituted by Notification No. G.S.R. 48(E), dated 20.1.2018(w.e.f. 31.3.2014)]
(I) In respect of a company having a share capital: Other than OPCs and Small Companies (in rupees) OPC and Small Companies (in rupees)
1. (a) For registration of OPC and smallcompanies whose nominal share capital is less than or equal toRs.10,00,000. - -
(b) For registration of OPC and small companieswhose nominal share capital exceed Rs. 10,00,000, , the fee ofRs. 2000 with the following additional fees regulated accordingto the amount of nominal capital: For every Rs.10,000 of nominalshare capital or part of Rs.10,000 after the first Rs.10,00,000and up to Rs. 50,00,000. - 200
2. (a) For registration of a company (other thanOPC and small companies) whose nominal share capital is less thanor equal to Rs. 10,00,000 at the time of incorporation. - -
(b) For registration of a company (other thanOPC and small companies) whose nominal share capital exceed Rs.10,00,000, the fee of Rs.36,000 with the following additionalfees regulated according to the amount of nominal capital : -  
(i) for every Rs. 10,000 of nominal sharecapital or part of Rs 10,000 after the first Rs. 10,00,000 uptoRs. 50,00,000. 300 -
(ii) for every Rs. 10,000 of nominal sharecapital or part of Rs. 10,000 after the first Rs. 50,00,000 uptoRs. one crore. 100 -
iii) for every Rs. 10,000 of nominal sharecapital or part of Rs. 10,000 after the first Rs. 1 crore. 75 -
Provided further that where the additional fees,regulated according to the amount of the nominal capital of acompany, exceed a sum of rupees two crore and fifty lakh, thetotal amount of additional fees payable for the registration ofsuch company shall not, in any case, exceed rupees two crore andfifty lakhs.    
3. For filing a notice of any increase in thenominal share capital of a company, the difference between thefees payable on the increased share capital on the date of filingthe notice for the registration of a company and the fees payableon existing authorized capital, at the rates prevailing on thedate of filing the notice:    
(a) For OPC and small companies whose nominalshare capital does not exceed Rs. 10,00,000. - 2000
(b) For OPC and small companies, for every Rs.10,000 of nominal share capital or part of Rs. 10,000 after thefirst Rs. 10,00,000 and upto Rs. 50,00,000. - 200
Other than OPC and small companies (c) Forincrease in nominal capital of a company whose nominal sharecapital does not exceed Rs. 1,00,000. 5000  
(d) For increase in nominal capital of a companywhose nominal share capital exceed Rs. 1,00,000, the above fee ofRs. 5,000 with the following additional fees regulated accordingto the amount of nominal capital :    
(i) for every Rs. 10,000 of nominal sharecapital or part of Rs. 10,000 after the first Rs. 1,00,000 uptoRs. 5,00,000. 400 -
(ii) for every Rs. 10,000 of nominal sharecapital or part of Rs 10,000 after the first Rs. 5,00,000 uptoRs. 50,00,000. 300 -
(iii) for every Rs. 10,000 of nominal sharecapital or part of Rs. 10,000 after the first Rs. 50,00,000 uptoRs. one crore. 100 -
(iv) for every Rs. 10,000 of nominal sharecapital or part of Rs. 10,000 after the first Rs. 1 crore. 75 -
Provided further that where the additional fees,regulated according to the amount of the nominal capital of acompany, exceed a sum of rupees two crore and fifty lakh, thetotal amount of additional fees payable for the registration ofsuch company shall not, in any case, exceed rupees two crore andfifty lakhs.    
4. For registration of any existing company,except such companies as are by this Act exempted from payment offees in respect of registration under this Act, the same fee ischarged for registering a new company.    
5. For submitting, filing, registering orrecording any document by this Act required or authorised to besubmitted, filed, registered or recorded:    
(a) in respect of a company having a nominalshare capital of less than Rs. 1,00,000. 200  
(b) in respect of a company having a nominalshare capital of Rs. 1,00,000 or more but less than Rs. 5,00,000. 300  
(c) in respect of a company having a nominalshare capital of Rs. 5,00,000 or more but less than Rs.25,00,000. 400  
(d) in respect of a company having a nominalshare capital of Rs.25,00,000 or more but less than Rs. 1 croreor more. 500  
(e) in respect of acompany having a nominal share capital of Rs. 1 crore or more.Provided that in case of companies to beincorporated with effect from 26.01.2018 with a nominal capitalwhich does not exceed rupees ten lakhs fee shall not be payable. 600  
6. For making a record of or registering anyfact by this Act required or authorised to be recorded orregistered by the Registrar:    
(a) in respect of a company having a nominalshare capital of less than Rs. 1,00,000. 200  
(b) in respect of a company having a nominalshare capital of Rs. 1,00,000 or more but less than Rs.5,00,000. 300  
(c) in respect of a company having a nominalshare capital of Rs. 5,00,000 or more but less than Rs.25,00,000. 400  
(d) in respect of a company having a nominalshare capital of Rs.25,00,000 or more but less than Rs. 1 croreor more. 500  
(e) in respect of a company having a nominalshare capital of Rs. 1 crore or more. 600  
(II) In respect of a company not having ashare capital :    
7. For registration of a company whose number ofmembers as stated in the articles of association, does not exceed20. -  
8. For registration of a company whose number ofmembers as stated in the articles of association, exceeds 20 butdoes not exceed 200. 5000  
9. For registration of a company whose number ofmembers as stated in the articles of association, exceeds 200 butis not stated to be unlimited, the above fee of Rs.5,000 with anadditional Rs. 10 for every member after first 200.    
10. For registration of a company in which thenumber of members is stated in the articles of association to beunlimited. 10000  
11. For registrationof any increase in the number of members made after theregistration of the company, the same fees as would have beenpayable in respect of such increase, if such increase had beenstated in the articles of association at the time of registration:Provided that no company shall be liable to payon the whole a greater fee than Rs. 10,000 in respect of itsnumber of members, taking into account the fee paid on the firstregistration of the company.    
12. For registration of any existing companyexcept such companies as are by this Act exempted from payment offees in respect of registration under this Act, the same fee asis charged for registering a new company.    
13. For filing orregistering any document by this Act required or authorized to befiled or registered with the Registrar.Provided that in case of companies to beincorporated with effect from 26.01.2018 whose number of membersas stated in the articles of association, does not exceed 20, feeshall not be payable. 200  
14. For making a record of or registering anyfact by this Act required or authorised to be recorded orregistered by the Registrar.] 200  
(1)The above table prescribed for small companies [as defined under section 2(85) of the Act] and one person companies defined under Rule related to Chapter II read with 2(62) of the Act shall be applicable provided the said company shall remain as said class of company for a period not less than one year from its incorporation.
(2)The above table of fee shall be applicable for any such intimation to be furnished to the Registrar or any other officer or authority under section 159 of the Act, filing of notice of appointment of auditors or Secretarial Auditor or Cost Auditor.
(3)The above table of fee and calculation of fee as applicable for increase in authorized capital shall be applicable for revised capital in accordance with sub-section (11) of 233 of the Act, (after setting off fee paid by the transferor company on its authorized capital prior to its merger or amalgamation with the transferee company).
(4)The above table of fee shall be applicable for filing revised financial statement or board report under section 130 and 131 of the Act.][B. Following Table of additional fee shall be applicable for delay in filing of forms other than for increase in Nominal Share Capital or forms under section 92/137 of the Act.] [Substituted by Notification No. G.S.R. 435(E), dated 7.5.2018 (w.e.f. 31.3.2014).]Table
SI. No. Period of delays [Forms excluding charge documents] [Substituted 'Forms including charge documents' by Notification No. G.S.R. 340(E), dated 30.4.2019.]
01 upto 15 days (sections 139 and 157) One time
02 More than 15 days and upto 30 days (Sections 139 and 157) and upto 30 days in remaining forms. 2 times of normal filling fees
03 More than 30 days and upto 60 days 4 times of normal filing fees
04 More than 60 days and up to 90 days 6 times of normal filing fees
05 More than 90 days and up to 180 days 10 times of normal filing fees
06 Beyond 180 days 12 times of normal filing fees
Note:. - The belated filing of documents/forms (including increasing in nominal capital and delay caused thereon) which were due to be filed whether in Companies Act, 1956 Act or the Companies Act, 2013 Act i.e due for filing prior to notification of these fee rules , the fee payable at the time of actual filing shall be applicable.C. For increase in authorized capital, the additional fees shall be applicable at the following rates :. -
  Delay upto 6 months Delay beyond 6 months
Slab 2.5 % per month on the fees payable under paraI.3 or II.12 of Table A above as the case may be. 3% per month on the fees payable under para I.3or II.12 of Table A above as the case may be.
(1)The above fee table shall also be applicable for delay in filing application with Registrar under sub-section (11) of section 233 of the Act.II. Fee on Applications (including Appeal) made to Central Government under sub-section (2) of Section 459 of the Companies Act, 2013.
1 For Application made Other than OPCs and Small Companies OPC and Small Companies
(i) By a company having an authorizedshare capital of :-    
a) Upto Rs. 25,00,000 2,000 1000
b) More than Rs. 25,00,000 and upto Rs.50,00,000 5,000 2500
c) More than 50,00,000 and upto Rs. 5,00,00,000 10,000 ---
d) More than Rs. 5,00,00,000 and upto Rs. 10crores 15,000 ---
e) More than Rs. 10 crores 20,000 ---
(ii) By a company limited by guaranteebut not having a share capital 2,000 ---
(iii) By an Association or proposedcompany for issue of license under section 8 of the Act 2,000 ---
(iv) By a company having a valid licenseissued under section 8 of the Act 2000 ---
(v) By a foreign company 5,000 ---
(vi) [ [Substituted by Notification No. G.S.R. 1049 (E), dated 7.11.2016 (w.e.f. 31.3.2014).] For allotment ofDirector Identification Number (DIN) under section 153 of the Act 500 500
(vii) For surrender of Director Identification Number under rule 11(f)of the Companies (Appointment and Qualification of Directors) Rules2014 1000 1000]
(1)Every application to the Registrar of Companies filed by any person for reservation of name under sub-section (4) of section 4 of the Companies Act, 2013 shall be accompanied with the fee of Rs. 1,000.
(2)For every application made to Regional Director (including appeal) or Registrar of Companies (except specifically stated elsewhere), Table of fees as above shall be applicable.Note: The separate fee schedule shall be prescribed under sub-section (2) of section 459 of the Act for applications to be filed before Tribunal.[D. For Forms under section 92 or 137. - (i) In case the period within which a document required to be submitted under section 92 or 137 of the Act expires after 30/06/2018, the additional fee mentioned in Table shall be payable:-
Sl. No. Period of delays Additional fee payable (in Rs.)
01 Delay beyond period provided under Section 92(4) of the Act One Hundred per day
02 Delay beyond period provided under Section 137(1) of the Act One Hundred per day
(ii)In all other cases where the belated annual returns or balance sheet/financial statement which were due to be filed whether in the Companies Act, 1956 or the Companies Act, 2013 the following additional fee mentioned in Table shall be payable:-
Sl. No. Period of delay Additional fee payable (in Rs.) up to30/06/2018 plus Rs. 100 per day with effect from 01/07/2018
1 Up to 30 days 2 times of normal filing fees
2 More than 30 days and up to 60 days 4 times of normal filing fees
3 More than 60 days and up to 90 days 6 times of normal filing fees
4 More than 90 days and up to 180 days 10 times of normal filing fees
5 Beyond 180 days 12 times of normal filing fees
Note: (1) The additional fee shall also be applicable to revised financial statement or board’s report under section 130 and 131 of the Act and secretarial audit report filed by the company secretary in practice under section 204 of the Act.
(2)The belated filing of documents/forms (including increasing in nominal capital and delay caused thereon) which were due to be filed whether in Companies Act, 1956 Act or the Companies Act, 2013 Act i.e due for filing prior to notification of these fee rules, the fee payable at the time of actual filing shall be applicable.][E. Fees for filing charge documents. - (a) charges created or modified before the 2nd November, 2018, and allowed to be filed within a period of three hundred days of such creation or six months from the 2nd November, 2018, as the case may be, the following additional fees shall be payable:-
Sl.No. Period of delay Additional Fee applicable
1. Up to 30 days 2 times of normal fees
2. More than 30 days and up to 60 days 4 times of normal fees
3. More than 60 days and up to 90 days 6 times of normal fees
4. More than 90 days and up to 180 days 10 times of normal fees
5. More than 180 days 12 times of normal fees
(b)For the charges created or modified on or after the 2nd November, 2018: -
(A)The following additional fees or advalorem fees, as the case may be, shall be payable up to 31st July, 2019, by all companies:-
Sl.No. Period of delay Additional/Advalorem Fees applicable
1. Up to 30 days 2 times of normal fees
2. More than 30 days and up to 60 days 4 times of normal fees
3. More than 60 days and up to 90 days 6 times of normal fees
(B)the following additional fees or advalorem fees as the case may be, shall be payable with effect from 1st August, 2019:-
Sl.No. Period of delay Small Companies and One Person Company Other than Small Companies and One PersonCompany
1. Up to 30 days 3 times of normal fees 6 times of normal fees
2. More than 30 days and up to 90 days 3 times of normal fees plus anad valoremfee of 0.025 per cent. of the amount secured by the charge,subject to the maximum of one lakh rupees. 6 times of normal fees, plus anad valoremfee of 0.05 per cent. of the amount secured by the charge,subject to the maximum of five lakh rupees.]
[Inserted by Notification No. G.S.R. 340(E), dated 30.4.2019]III. Annual Fee payable by a dormant company under sub-section (5) of section 455 of the Companies Act, 2013.
1 For Application made Other than OPCs and Small Companies OPC and Small Companies
(i) By a company having an authorized share capitalof:    
a) Upto Rs. 25,00,000 2,000 1000
b) More than Rs.25,00,000 and upto Rs.50,00,000 5,000 2500
c) More than 50,00,000 and upto Rs. 5,00,00,000 10,000 ---
d) More than Rs. 5,00,00,000 and upto Rs. 10crores 15,000 ---
e) More than Rs. 10 crores 20,000 ---
(ii) By a company limited by guarantee but not havinga share capital 2,000 ---
IV. Fee for Inspection and providing certified copies of documents kept by the Registrar under section 399 of the Act.
(i)Under clause (a) of sub-section (1) of section 399 of the Act - Rs. 100
(ii)Under clause (b) of sub-section (1) of section 399 of the Act
(a)For copy of Certificate of Incorporation - Rs. 100
(b)For copy or extract of other documents including hard copy of such document on computer readable media - Rs. 25 per page.
V. Fee for registration of documents under section 385 of the Act.Rs. 6000 for each document.VI. Fees for Removal of Names of Companies from the Registrar of Companies under section 248 (2) of the Act.Rs. 5000.[VII. Fee For Filing e- Form DIR-3 KYC or DIR-3 KYC-WEB under rule 12A of the Companies (Appointment and Qualification of Directors) Rules, 2014. [Substituted by Notification No. G.S.R. 527(E), dated 25.7.2019 (w.e.f. 31.3.2014).]
(i) Subject to serial number (iii) below, fee payable till the 30thSeptember of every financial year in respect of e-form DIR-3 KYC or DIR-3 KYC- WEB through web service, as the case may be, for the immediate previous financial year.[Note:For the financial year ended on 31st March, 2019, no fee shall be payable in respect of e-form DIR-3 KYC or DIR-3 KYC-WEB through web service till 14th October, 2019.] [Inserted by Notification No. G.S.R. 749(E), dated 30.9.2019 (w.e.f. 5.8.2019).] ----
(ii) Fee payable (in delayed case). Rs. 5000
(iii) Fee payable if the individual failed to file e-form DIR-3 KYC or DIR-3 KYC-WEB through web service, as the case may be, for the immediate previous financial year (in delayed case). Rs. 5000]
[VIII. Fee For Filing e-Form Active under rule 25A of the Companies (Incorporation) Rules, 2014. [Substituted by Notification No. G.S.R. 329(E), dated 25.4.2019 (w.e.f. 31.3.2014).]
(i) Fee payable till 15.06.2019 on e-form ACTIVE ----
(ii) Fee payable (in delayed case). Rs. 10,000
[Note : During the financial year (2018-2019), fee of rupees five hundred shall be payable from 21.09.2018 to 05.10.2018 and fee of rupees five thousand shall be payable on or after 06.10.2018.]]Instructions

1. Payment of fees - Except as otherwise provided elsewhere, the table of fees annexed to the Companies (Registration Offices and Fees), Rules 2014, shall be payable in the following head.

(1)fees payable to the Registrar in pursuance of the Act or any rule or regulation made or notification issued thereunder shall be paid to the Registrar on any authorized bank by the Ministry of Corporate Affairs and acting as the agent of the Reserve Bank of India for credit under the following head, namely :-
Major Head Alphanumeric code description Account Code Serial Code Source category check digit
1475 Other general Economic service 147500105 14750006 113
  Regulation of joint stock companies      
  (a) Registration fees 14750010599 14750032 114
  (b) Filing fees 14750010598 14750033 117
  (c) inspection and copying fee 14750010597 14750034 112
  (d) other fees 14750010596 14750035 119
         
(2)Where application is filed through electronic media or through any other computer readable media, the user may choose any one of the following payment options namely, (i) Credit Card; or (ii) Internet Banking; or (iii) Remittance at the Bank Counter or (iv) any other mode as approved by the Central Government. The requisite fee as specified in Companies (Registration Offices and Fees), Rules 2014 shall be payable through any of the accredited branches of the following Banks.
(a)Punjab National Bank
(b)State Bank of India
(c)Indian Bank
(d)ICICI Bank
(e)HDFC Bank
(f)Union Bank of India
(3)The fees payable to the Registrars may be paid bank drafts payable at drawn on banks, located at the same city or town as the office of the Registrar.
(4)Where a fee payable to the Registrar is paid through bank drafts as, aforesaid it shall not be deemed to have been paid unless and until the relevant drafts are cashed and the amount credited.[Form No. GNL-4] [Substituted by Notification No. G.S.R. 493(E), dated 6.5.2016(w.e.f. 31.3.2014)]
FORM NO. GNL-4   Form for filling addrndum for rectification of defects or incompleteness
[Pursuant to rule 10(7) of the Companies(Registration offices and Fees) Rules, 2014]
Form Language   English   Hindi
Note – All fields marked in * are to be mandatorilyfilled.
1. * Service request number (SRN) of relevant form(s)      
  (Mention SRN of relevant form(s) in respect of which addendumis being field. Ensure that correct SRN is mentioned in thisfield and verify the system displayed details below)
2. (a) Date of SRN   (DD/MM/YYYY)  
  (b) Form numbers  
3. (a) Corporate identity number (CIN) or foreign companyregistration number (FCRN) of the company    
  (b) Global location number (GLN) of company    
4. (a) Name of the company  
  (b) Address of the registered office or of the principal placeof business in India of the company  
  (c) Name of the person filing this form (applicable in case offiling in respect of non-company or company yet to beincorporated)
   
  (d) *e-mail ID  
5. (a) Details of defects pointed out or further informationcalled by the Registrar of Companies (RoC) or any other competentauthority
   
  (b) *Details of rectification of the defects or furtherinformation furnished
   
6. (a) SRN of additional (differential) stamp duty payment      
  Details of additional (differential) stamp duty
  (b) (i) Amount of stamp duty {|
 
| Document here| {||-||}|-|-|-|-|-||| (ii) Amount of stamp duty| {||-||}| Document here| {||-||}|-|-|-|-|-||| (iii) Amount of stamp duty| {||-||}| Document here| {||-||}|-|-|-|-|-|| (Ensure that correct type of document is selected from thelist of document given in the drop down below. Maximum fivedocuments can be attached).|}
7. (a) Type of document {|
 
||-|-|-|-|-|| (b) Type of document| {||-||}||-|-|-|-|-|| (c) Type of document| {||-||}||-|-|-|-|-|| (d) Type of document| {||-||}||-|-|-|-|-|| (e) Type of document| {||-||}||}
  List of attachments
   
   
  Verification
  To the best of my/our knowledge and belief, the informationgiven above and in the attached documents is correct andcomplete.
  To be digitally signed by
1. Director or Managing Director or manager or CEOor CFO or Company secretary (In case of existing company) or anAuthorized representative (In case of a foreign company); orAuthorized person of the bank; or Designated partner of a LLP  
  Designation      
  DIN of the Director or Managing director; or PAN of themanager or CEO orCFO or memberorAuthorized person; orMembership number of the CompanySecretary, or DIN of the designated partner {|
 
|-||}
2. Director or Managing Director {|
 
|-|| Designation| {||-||}||||}
  DIN of the director or Managing Director   {|
 
|}
Charge holder, Applicant, Promoter, Liquidator, Individual, Partner, Auditor, Partner of auditor's firm
1. Designation {|
 
| {||-||}|-| Income tax PAN or Membership number| {||-||}|-| ARC or Assignee, Chairman, Person charged, others| {||-||}|-| Designation| {||-||}|-| Capacity| {||-||}|-| DIN or Income PAN or Membership number| {||-||}|}
Certificate
It ishereby certified that I have verified the above particulars(including attachment(s)) from the records of
 
and found them to be true and correct. I further certify thatall required attachment(s) have been completely attached to thisform.
  Chartered accountant (in whole-time practice) or   Cost accountant (in whole-time practice) or
  Company Secretary (in whole-time practice) {|
 
||}
Whether associate or fellow   Associate   Fellow
Membershipnumber or Certificate of practice number {|
 
|}
       
  This form is not required to be signed by the authorizing officer as this has been filed in respect of an already filed form.
[Inserted by Notification No. G.S.R. 435(E), dated 7.5.2018 (w.e.f. 31.3.2014).]