(2)The application referred to in sub-rule (1), the verification appended thereto, the annexures to the said application and the statements and documents accompanying it, shall be signed,-(a)in the case of an individual,-(i)by the individual himself ;(ii)where, for any unavoidable reason, it is not possible for the indivi-dual to sign the application, by any person duly authorised by him in this behalf :Provided that in a case referred to in sub-clause (ii), the person signing the application holds a valid power of attorney from the individual to do so, which shall be attached to the application ;(b)in the case of a Hindu undivided family,-(i)by the karta thereof, and(ii)where, for any unavoidable reason, it is not possible for the karta to sign the application, by any other adult member of such family ;(c)in the case of a company,-(i)by the Managing Director thereof, or where for any unavoidable reason such Managing Director is not able to sign and verify the application, or where there is no Managing Director, by any Director thereof ;(ii)where, for any unavoidable reason, it is not possible for the Managing Director or the Director to sign the application, by any person duly authorised by the company in this behalf :Provided that in the case referred to in sub-clause (ii), the person signing the application holds a valid power of attorney from the company to do so, which shall be attached to the application ;(d)in the case of a firm, by the managing partner thereof, or where for any unavoidable reason such managing partner is not able to sign and verify the application or where there is no managing partner as such, by any partner thereof, not being a minor ;(e)in the case of an association of persons, by any member of the association or the principal officer thereof ; and(f)in the case of any other person, by that person or by some person competent to act on his behalf.
