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Union of India - Section

Section 12 in The Companies (Disqualification of Directors under section 274(1)(g) of the Companies Act, 1956) Rules, 2003

12.

On the commencement of these rules all rules, orders or directions in force in relation to any matter for which provision is made in these Rules shall stand repealed, except as respects things done or omitted to be done before such repeal.Form 'DD-A'Companies (Disqualification of Directors under section 274(1)(g) of the Companies Act, 1956) Rules, 2003Intimation by Director[Pursuant 10 Section 274(1)(g)]Registration No. of Company_____________________________________Nominal Capital Rs.____________________________________________Paid-up Capital Rs.____________________________________________Name of Company_____________________________________________Address of its Registered Office___________________________________ToThe Board of Directors of___________________________________I_____________________________son/daughter/wife of____________________________resident of_______________________________ director/managing director/manager in the company hereby give notice that I am/was a director in the following companies during the last 3 years :-
Name of the Company1...................2................... Date of Appointment Date of Cessation
I further confirm that I have incurred disqualification under section 274 (1)(g) of the Companies Act, 1956 in any of the above companies, in the previous financial year, and that I at present, stand free from any disqualification from being a director.orI further confirm that I have incurred disqualifications under section 274(1)(g) of the Companies Act, 1956 in the following company(s) in the previous financial year, and that I at present stand disqualified from being a director.
Name of the Company1...................2................... Date of Appointment Date of Cessation
Signature(Full Name)Dated this__________day of_______Form 'DD-B'Report by a public company[Pursuant to section 274(1)(g) read with rule 5 of Companies (Disqualification of Directors under section 274(1)(g) of the Companies Act, 1956) Rules, 2003]Registration No. of Company_____________________________________Nominal Capital Rs.____________________________________________Paid-up Capital Rs.____________________________________________Name of Company_____________________________________________Address of its Registered Office___________________________________ToThe registrar of Companies______________________It is hereby reported under section 27(a) (g) of Companies Act, 1956, that M/s. have failed to (i) file the annual accounts and annual returns for the last three financial years or (ii) repay deposits or interest on due date being _____________________or redeem its debentures on due date being________________________ or pay dividend declared by the company since____________________________________or both. The period of one year has expired on__________________________________________________.The name and address of directors at the relevant period are as under:-
(a)Director's name in full, without abbreviations.
(b)Director's name as per company's records
(abbreviations may be expanded and shown).
(c)Address of the Director:
(i)Permanent
(ii)Present
(d)Positions held by the director in the last 5 years, prior to disqualification:
Signature Designation*Dated this________day of___________*State whether Director, Managing Director, Manager or Secretary.