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Union of India - Section

Section 12 in Company Law Settlement Scheme, 2000

12.

List of enclosures.Place: .............Date: .............Designation/ Signature of the applicant(SEAL OF DECLARANT)VERIFICATIONI .............................son/daughter/wife of Shri.............. in my capacity as ...............in the company, solemnly declare that
(a)The information given in this declaration is true to the best of my knowledge and belief.
(b)The company had failed to comply with the provisions of the Companies Act, 1956 as mentioned above.
(c)I have withdrawn the appeals pending before Court/Company Law Board/Regional Director or other adjudicating authority.
I further declare that this declaration is in my capacity as the Managing Director/Director and that I am competent to make this declaration and verify it.Place : .............Date : .............Designation/Signature of the applicant(Seal of Declarent)Certificate Granting Immunity From Penalty And Prosecution Under The Company Law Settlement Scheme, 2000Whereas ...................(hereinafter referred to as the company) had made a declaration under the Company Law Settlement Scheme, 2000, and had filed the documents mentioned below along with the declaration and also paid the compounding fee of Rs ..........payable as per the said declaration :
Sl. No. Nature of return to be filed Section under which to be filed Status of offence (whether still continuing).
And whereas the applicant has also declared that no petition or appeal before any Court/Company Law Board /Regional Director against any notice or order in respect of the fine payable has been filed by such applicant/had withdrawn such appeal/writ petition from the Court/Company Law Board/Regional Director.Now, therefore, in exercise of the powers conferred under this Scheme, the undersigned hereby issues this certificate to the said company to :
(a)certify receipt of payment from the declarant towards full and final settlement of the compounded fee payable under this Scheme;
(b)grant immunity subject to the provisions contained in the scheme from instituting and proceeding for prosecution for any offence under the Companies Act, 1956 or from the imposition of penalty under the said enactment for the time being in force in respect of matters covered in the aforesaid declaration made by the declarant.
Date: & Place : .........Designated Authority