38. Procedure for change of partners or directors or members or occupier.
- Whenever any new partner or member or director is inducted in the partnership firm or society or association or company, as the case may be, without any change in the name of the licence holder firm or society or association or company, the licence holder shall submit application to the licence issuing authority with the following documents for accepting the newly inducted partners or members or directors,-(a)application in appropriate Form as per Part-1 of Schedule II stating the nature of the amendment and the reasons thereof;(b)the names and addresses of newly inducted directors or partners or office-bearers, as the case may be, and in case the occupier is changed, photographs of the new occupier;(c)documentary evidence in respect of induction of directors or partners or office-bearers as the case may be, including their specimen signatures;(d)six passport size photographs of the new occupier signed by him in front along with documentary evidence of nomination as occupier;(e)a certificate of verification of antecedents from the District Authority of the newly inducted directors or partners or office-bearers, as the case may be, where the District Authority is not the licence issuing authority;(f)the original licence together with enclosures to it; and(g)the required amendment fee as prescribed in rule 29.
