Section 31 in The Companies (Management and Administration) Rules, 2014

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Union of India - Section

Section 31 in The Companies (Management and Administration) Rules, 2014

31. Report on Annual General Meeting.

(1)The report in pursuance of the provisions of sub-section (1) of section 121 shall be prepared in the following manner, namely:-

(a)the report under this section shall be prepared in addition to the minutes of the general meeting;

(b)the report shall be signed and dated by the Chairman of the meeting or in case of his inability to sign, by any two directors of the company, one of whom shall be the Managing director, if there is one and company secretary of the company;

(c)the report shall contain the details in respect of the following, namely:-

(i)the day, date, hour and venue of the annual general meeting;

(ii)confirmation with respect to appointment of Chairman of the meeting;

(iii)number of members attending the meeting;

(iv)confirmation of quorum;

(v)confirmation with respect to compliance of the Act and the Rules, secretarial standards made there under with respect to calling, convening and conducting the meeting;

(vi)business transacted at the meeting and result thereof;

(vii)particulars with respect to any adjournment, postponement of meeting, change in venue; and

(viii)any other points relevant for inclusion in the report.

(d)the Report shall contain fair and correct summary of the proceedings of the meeting.

(2)The copy of the report prepared in pursuance of sub-section (1) of section 121 and sub-rule (1), shall be filed with the Registrar in Form No. MGT.15 within thirty days of the conclusion of the annual general meeting along with the fee.

Form No. MGT-1
Register of members
[Pursuant to section 88 (1)(a) of theCompanies Act, 2013 and rule 3(1) of the Companies(Management andAdministration) Rules, 2014]
Name of the company:
Registered office address:
(TO BE MAINTAINED SEPARATELY FOR EACH CLASS OF SHARES)
{\|
Class of shares:
Nominal value per share (in Rs.):
Total shares held:
FOLIO NO.
Personal details
Name of the member:
Name of joint holders, if any:
Address/ Registered address (in case of body corporate):
E-mail Id:
CIN/ Registration No.:
Unique Identification No:
Father's/ Mother's/ Spouse's name:
Status:
Occupation:
PAN No.
Nationality:
In case member is a minor,
Name of Guardian:
Date of birth of minor:
Details of membership
Date of becoming member:
Date of declaration under section 89, if applicable:
Name and address of beneficial owner:
Date of receipt of nomination, if applicable:
Name and address of nominee:
No. of shares kept in abeyance, if applicable:
Record of lien on shares, if applicable:
Date of cessation of membership:
Instructions
Particulars of dividend mandates, power of attorney and otherinstructions, if any:
Instruction for sending notices etc., if any:
Details of share holding
{\|
Allotment No./ Transfer No.	Date of allotment/ transfer	No. of shares allotted/ transferred	Distinctive numbers (both inclusive)	Folio of transferor, if applicable	Name of the transferor, if applicable
From	To
(1)	(2)	(3)	(4)	(5)	(6)
Date of issue or endorsement of share certificate	Certificate No.	Lock in period, if any	Amount (Rs)	If shares are issued for consideration other thancash, brief particulars thereof
Payable	Paid/ Deemed to be paid	Due


(7)	(8)	(9)	(10)	(11)
Date of transfer/ transmission/ forfeiture /redemption etc	No. of shares transferred/ transmitted/ forfeited/redeemed etc	Distinctive numbers (both inclusive)	Folio of transferee	Name of transferee	Balance shares (after transfer / transmission/forfeiture / redemption etc)
From	To
(12)	(13)	(14)	(15)	(16)	(17)
Remarks	Authentication/ signature
(18)	(19)

|}|}

Form No. MGT-2
Register of debenture holders/ othersecurities holders
[Pursuant to section 88(1)(b) and ( c) of theCompanies Act, 2013 and rule 4 of the Companies(Managementand Administration) Rules, 2014]
Name of the company:
Registered office address:
(TO BE MAINTAINED SEPARATELY FOR EACH CLASS OF DEBENTURES /OTHER SECURITIES IN RESPECT OF EACH HOLDER)
{\|
Class of debentures / other securities:
Nominal value per unit (in Rs.):
Total no. of debentures / other securities held:
FOLIO NO.
Personal details
Name of the debenture holder/other security holder:
Name of joint holders, if any:
Address/ Registered address (in case of body corporate):
E-mail Id:
PAN/ CIN/ Registration No.:
Unique Identification No:
Father's/ Mother's/ Spouse's name:
Occupation, if any:
Nationality:
In case debenture holder/other security holder is a minor:
Name of Guardian:
Date of birth of minor:
Details of holding
Date of becoming debenture holder/ other security holder:
Date of receipt of nomination:
Name and address of nominee:
No. of debentures / securities kept in abeyance, if any:
Record of lien on debentures / securities , if any :
Date of cessation as debenture holder/ other security holder:
Details of Security
Whether repayment of the debentures / other securities issecured: Yes / No
If secured, date of registration of charge with the ROC:
Charge Identification Number allotted for the charge
Brief particulars of the assets to secure such debentures /other securities:
Instructions
Particulars of interest mandates, power of attorney and otherinstructions, if any:
Instruction for sending notices of class meetings, etc., ifany:
Details of debentures / other securities
{\|
Allotment No./ transfer No.	Date of allotment/ transfer	No. of debentures/ othersecurities allotted/ transferred	Distinctive numbers(both inclusive)	Folio of transferor, if applicable	Name of the transferor, if applicable
From	To
(1)	(2)	(3)	(4)	(5)	(6)
Date of issue/ endorsement of certificate	Certificate No.	Amount (Rs.)	If debentures /other securities
Payable	Paid/deemed to be paid	Due	issued for consideration other than cash, brief particularsthereof
(7)	(8)	(9)	(10)
Date of transfer/ transmission/ redemption forfeiture ofsecurities	No. of units transferred/ transmitted/ forfeited/ redeemed	Distinctive numbers (both inclusive)	Folio of transferee	Name of the transferee
		From	To
(11)	(12)	(13)	(14)	(15)
Balance units left (after transfer, transmission, redemptionetc)	Other remarks	Authentication
(16)	(17)	(18)

|}|}

Form No. MGT-3
Notice of situation or change of situation ordiscontinuation of situation, of place where foreign registershall be kept
[Pursuant to section 88(4) of the CompaniesAct, 2013 and rule 7(2) of the Companies(Management andAdministration) Rules, 2014]
1. (a) CIN:
(b) GLN:
2. (a) Name of the company:
(b) Registered office address:
(c) E-mail id:
3. This notice is in respect of:
	Situation of office where foreign register is kept
	Change of situation of office where foreign register is kept
	Discontinuance of maintenance of foreign register
4. Foreign register relates to
	Register of members
	Register of debenture holders
	Register of other security holders
	Beneficial owners
Part A: Notice of situation of office where foreignregister is kept
5. Notice is hereby given that the foreign register shall bekept at:
{\|
Address	Line I
	Line II
City
District
State
ISO Country Code	Country
Pin Code
E-mail ID

|-| Part B: Notice of change of situation where foreignregister is kept|-| 6. Existing situation of the office where the foreign registeris kept:|-| 7. Purpose for changing such office:|-| 8. Notice is hereby given that the foreign register shall bekept with effect from……… at:|-| {||-| Address| Line I|-|| Line II|-| City||-| District||-| State||-| Country||-| Pin Code||-| E-mail ID||}|-| Part C: Notice of change of situation where foreignregister is kept|-| 9. Existing situation of the office where the foreign register is kept:|-| 10. Reason for such discontinuance:|-| 11. Notice is hereby given that the foreign register is discontinued to be maintained at the existing situation with effect from……… and all the entries in the said register is transferred to|-|| Another foreign register maintained at………|-|| The principal register|-| Date:|-| Place:|-| Signature:|}

Form No. MGT-4
Declaration by the registered owner of shareswho does not hold the beneficial interest in such shares
[Pursuant to section 89(1) of the CompaniesAct, 2013 and rule 9(1) of the Companies(Management andAdministration) Rules, 2014]
To-
Name of the company
Registered office address:
1. Particulars of the Registered owner of shares:
(i) Name :
(ii) Father's / Mother's / Spouse'name:
(iii) Occupation :
(iv) Whether citizen of India	Yes	No
(v) Nationality
(vi) Date of Birth
(vii) Gender	Male	Female
(viii) PAN No.
(ix) Proof of Identity :
For Indian Nationals :
(Any of the following):
Income-tax permanent accountnumber
Voter's identity card number
Passport number
Driving License
Unique Identification Number (UIN)
For Foreign nationals and Non Resident Indians :
Passport
Others
(x) Permanent Residential Address
{\|
ISO Country Code	Country
Phone	Mobile
Fax	Email ID

|-| (xi) Whether present residentialaddress is same as the permanent residential address :|-| {||-| Yes No||-| If no, present residential address||-| ISO Country Code| Country|-| Phone| Mobile|-| Fax| Email ID|}|-| 2. Particulars of the shares in respect of whichdeclaration is being made by the registered owner:|-| (i) Class of shares:|-| (ii) Number of shares:|-| (iii) Distinctive numbers:From………. To………..|-| (iv) Certificate No.:|-| (v) Folio No.|-| (vi) Nominal value of shares:|-| (vii) Paid up value of shares:|-| 3. Declaration:|-| In pursuance of sub-section (1) of section 89 of the CompaniesAct, 2013, I ………………herebydeclare that the person (s) name below hold(s) the beneficialinterest in the above mentioned shares registered in my name inthe register of members of the company:|-| {||-| Sl. No.| Name of the beneficial owner(s)| Address and Email id| Date of birth/Age| Father’s/Spouse’s name|-| (1)| (2)| (3)| (4)| (5)|-| Occupation| Nationality| PAN/ UIN/ CIN (in case of company)| Passport No. (in case of foreign national)| Distinctive No.,if applicable.|-| (6)| (7)| (8)| (9)||}|-| 4. Details of the beneficial interest:|-| (i) Nature of the beneficialinterest:|-| (ii) Date of creation of thebeneficial interest:|-| (iii) Reasons for not registeringshares in the name of the beneficial owner(s):|-| (iv) Particulars of theinstrument/ document, if any, showing the creation of suchbeneficial interest:|-| 5. Particulars of change in beneficial interest:|-| (i) Date of change:|-| (ii) Nature of the change in thebeneficial interest:|-| (iii) Brief particulars of suchchange:|-| (iv) Reason for such change:|-| (v) Particulars of the instrument/document, if any, showing the change in such beneficial interest:|-| Date:|-| Place:|-| Signature of the registered owner|-| Enclosures:|-| (a) Proof of identity of theregistered owner and beneficial owner|-| (b) Instrument/ document underwhich the beneficial interest is created/ transferred/ changed.|}

Form No. MGT-5
Declaration by the beneficial owner who holdsor acquires beneficial interest in shares but whose name is notentered in the register of member
[Pursuant to sub-section (2) and (3) ofsection 89 of the Companies Act, 2013 and rule 9(2) oftheCompanies (Management and Administration) Rules, 2014]
To-
Name of the company
Registered office address:
1. Particulars of the shares in which beneficial interestis held by the person making declaration:
(i) Class of shares:
(ii) Number of shares:
(iii) Distinctive numbers:From………. To………..
(iv) Certificate No.:
(v) Folio No.
(vi) Nominal value of shares:
(vii) Paid up value of shares:
2. Particulars of the beneficial owner
{\|
Sl. No.	Name of the beneficial owner(s)	Address and Email id	Date of birth/ Age	Father’s/ Mother’s Spouse’sname
(1)	(2)	(3)	(4)	(5)
Occupation	Nationality	PAN/ UIN/ CIN (in case of company)	Passport No. (in case of foreign national)
(6)	(7)	(8)	(9)

|-| 3. Declaration|-| In pursuance of sub-section (2) of section 89 of the CompaniesAct 2013, I …………………herebydeclare that I hold / have acquired the beneficial interest inthe above mentioned shares of the company which are registered inthe name of the person whose particulars are furnished below:|-| 4. Particulars of the registered owner|-| {||-| Sl. No.| Name of the beneficial owner(s)| Address and Email id| Date of birth/ Age| Father’s/ Mother’s Spouse’sname|-| (1)| (2)| (3)| (4)| (5)|-| Occupation| Nationality| PAN/ UIN/ CIN (in case of company)| Passport No. (in case of foreign national)||-| (6)| (7)| (8)| (9)||}|-| 5. Details of the beneficial interest:|-| (i) Date of creation / acquisitionof beneficial interest:|-| (ii) Mode of acquisition ofbeneficial interest: Allotment / Transfer / others, specify|-| (iii) Nature of the beneficialinterest:|-| (iv) Reasons for not registeringshares in my name:|-| (v) Particulars of the instrument/document, if any, showing the creation of such beneficialinterest:|-| 6. Particulars of the person from whom the beneficialinterest is acquired, if applicable:|-| (i) Name of the transferor ofbeneficial interest:|-| (ii) Whether shares wereregistered in his name:|-| (If not, whether any declarationunder sub-section (2) of section 89 was filed by him to thecompany. If so, date of such declaration)|-| (iii) Particulars of theinstrument/ document, if any, showing the transfer of suchbeneficial interest :|-| 7. Particulars of change in beneficial interest:|-| (i) Date of change:|-| (ii) Nature of the change in thebeneficial interest:|-| (iii) Brief particulars of suchchange:|-| (iv) Reason for such change:|-| (v) Particulars of the instrument/document, if any, showing the change in such beneficial interest:|-| Date:|-| Place:|-| Signature of beneficial owner|-| CERTIFICATE|-| I hereby certify that the beneficial interest in the sharesmentioned above has been transferred by me on …………….|-| Signature of the person who has transferred the beneficialinterest in the shares|-| Date:|-| Place:|-| Enclosures:|-| 1. Proof of identity of theregistered owner and beneficial owner;|-| 2. Instrument/ document underwhich the beneficial interest is created/ transferred/ changed.|}

{\|
[FORM NO. MGT-6] [Substituted by Notification No. G.S.R. 175(E), dated 16.2.2018 (w.e.f. 31.3.2014).][Pursuant to section 89(6) of The CompaniesAct, 2013 and pursuant to rule 9(3) of TheCompanies (Management andAdministration) Rules, 2014]		Return to the Registrar in respectofdeclaration under section 89 received by thecompany

Form languageEnglishHindi

Refer the instruction kit for filing the form.

1.*(a)	Corporate identity 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|

I.	Particulars of shares in respect of which the person whosename is entered in the register of members of the company as aholder of shares does not hold the beneficial interest in suchshares

1.(a)	*Number of shares	{\|

||-| (b)| Distinctive number of shares| From| To|-| (c)| *Kind of shares|

|-| (d)| *Face value of shares (Rs.)|

||-| (e)| *Paid-up value of shares (Rs.)|

||}

2.(a)	*Name of the person in whose name the above shares have been registered as holder in the register of members
{\|

|-| (b)| *Address Line I|

|-|| Line II|

|-| (c)| *City|

|-| (d)| *State||-| (e)| *Country|

|-| (f)| *Pin code|

|-| (g)| *Nationality|

|-| (h)| Father's name or Husband's nameFather's nameHusband's name|-|

|-| (i)| Name of the Authorized person|

|-| (j)| *Date of entry of name in register| (DD/MM/YYYY)|-| (k)| *Date of declaration| (DD/MM/YYYY)|-| (l)| *Date of receipt of declaration by the company| (DD/MM/YYYY)|}

3.(a)	*Name of person who holds a beneficial interest in such shares
{\|

|-| (b)| *Address Line I|

|-|| Line II|

|-| (c)| *City|

|-| (d)| *State||-| (e)| *Country|

|-| (f)| *Pin code|

|-| (g)| *Nationality|

|-| (h)| *Date of declaration| (DD/MM/YYYY)|-| (i)| *Date of receipt of declaration by the company| (DD/MM/YYYY)|}

II.	Particulars of shares in respect of which the person whosename is entered in the register of members of the company as aholder of shares does not hold the beneficial interest in suchshares

1.(a)	Number of shares	{\|

||-| (b)| Distinctive number of shares| From| To|-| (c)| Kind of shares|

|-| (d)| Face value of shares (Rs.)|

||-| (e)| Paid-up value of shares (Rs.)|

||}

2.(a)	Name of the person in whose name the above shares have been registered as holder in the register of members
{\|

|-| (b)| Address Line I|

|-|| Line II|

|-| (c)| City|

|-| (d)| State||-| (e)| Country|

|-| (f)| Pin code|

|-| (g)| Nationality|

|-| (h)| Father's name or Husband's nameFather's nameHusband's name|-|

|-| (i)| Name of the Authorized person|

|-| (j)| Date of entry of name in register| (DD/MM/YYYY)|-| (k)| Date of declaration| (DD/MM/YYYY)|-| (l)| Date of receipt of declaration by the company| (DD/MM/YYYY)|}

3.(a)	Name of person who holds a beneficial interest in such shares
{\|

|-| (b)| Address Line I|

|-|| Line II|

|-| (c)| City|

|-| (d)| State||-| (e)| Country|

|-| (f)| Pin code|

|-| (g)| Nationality|

|-| (h)| Date of declaration| (DD/MM/YYYY)|-| (i)| Date of receipt of declaration by the company| (DD/MM/YYYY)|}

III.	Particulars of shares in respect of which the person whosename is entered in the register of members of the company as aholder of shares does not hold the beneficial interest in suchshares

1.(a)	Number of shares	{\|

||-| (b)| Distinctive number of shares| From| To|-| (c)| Kind of shares|

|-| (d)| Face value of shares (Rs.)|

||-| (e)| Paid-up value of shares (Rs.)|

||}

2.(a)	Name of the person in whose name the above shares have been registered as holder in the register of members
{\|

|-| (b)| Address Line I|

|-|| Line II|

|-| (c)| City|

|-| (d)| State||-| (e)| Country|

|-| (f)| Pin code|

|-| (g)| Nationality|

|-| (h)| Father's name or Husband's nameFather's nameHusband's name|-|

|-| (i)| Name of the Authorized person|

|-| (j)| Date of entry of name in register| (DD/MM/YYYY)|-| (k)| Date of declaration| (DD/MM/YYYY)|-| (l)| Date of receipt of declaration by the company| (DD/MM/YYYY)|}

3.(a)	Name of person who holds a beneficial interest in such shares
{\|

|-| (b)| Address Line I|

|-|| Line II|

|-| (c)| City|

|-| (d)| State||-| (e)| Country|

|-| (f)| Pin code|

|-| (g)| Nationality|

|-| (h)| Date of declaration| (DD/MM/YYYY)|-| (i)| Date of receipt of declaration by the company| (DD/MM/YYYY)|}

IV.	Particulars of shares in respect of which the person whosename is entered in the register of members of the company as aholder of shares does not hold the beneficial interest in suchshares

1.(a)	Number of shares	{\|

||-| (b)| Distinctive number of shares| From| To|-| (c)| Kind of shares|

|-| (d)| Face value of shares (Rs.)|

||-| (e)| Paid-up value of shares (Rs.)|

||}

2.(a)	Name of the person in whose name the above shares have been registered as holder in the register of members
{\|

|-| (b)| Address Line I|

|-|| Line II|

|-| (c)| City|

|-| (d)| State||-| (e)| Country|

|-| (f)| Pin code|

|-| (g)| Nationality|

|-| (h)| Father's name or Husband's nameFather's nameHusband's name|-|

|-| (i)| Name of the Authorized person|

|-| (j)| Date of entry of name in register| (DD/MM/YYYY)|-| (k)| Date of declaration| (DD/MM/YYYY)|-| (l)| Date of receipt of declaration by the company| (DD/MM/YYYY)|}

3.(a)	Name of person who holds a beneficial interest in such shares
{\|

|-| (b)| Address Line I|

|-|| Line II|

|-| (c)| City|

|-| (d)| State||-| (e)| Country|

|-| (f)| Pin code|

|-| (g)| Nationality|

|-| (h)| Date of declaration| (DD/MM/YYYY)|-| (i)| Date of receipt of declaration by the company| (DD/MM/YYYY)|}

V.	Particulars of shares in respect of which the person whosename is entered in the register of members of the company as aholder of shares does not hold the beneficial interest in suchshares

1.(a)	Number of shares	{\|

||-| (b)| Distinctive number of shares| From| To|-| (c)| Kind of shares|

|-| (d)| Face value of shares (Rs.)|

||-| (e)| Paid-up value of shares (Rs.)|

||}

2.(a)	Name of the person in whose name the above shares have been registered as holder in the register of members
{\|

|-| (b)| Address Line I|

|-|| Line II|

|-| (c)| City|

|-| (d)| State||-| (e)| Country|

|-| (f)| Pin code|

|-| (g)| Nationality|

|-| (h)| Father's name or Husband's nameFather's nameHusband's name|-|

|-| (i)| Name of the Authorized person|

|-| (j)| Date of entry of name in register| (DD/MM/YYYY)|-| (k)| Date of declaration| (DD/MM/YYYY)|-| (l)| Date of receipt of declaration by the company| (DD/MM/YYYY)|}

3.(a)	Name of person who holds a beneficial interest in such shares
{\|

|-| (b)| Address Line I|

|-|| Line II|

|-| (c)| City|

|-| (d)| State||-| (e)| Country|

|-| (f)| Pin code|

|-| (g)| Nationality|

|-| (h)| Date of declaration| (DD/MM/YYYY)|-| (i)| Date of receipt of declaration by the company| (DD/MM/YYYY)|}

VI.	Particulars of shares in respect of which the person whosename is entered in the register of members of the company as aholder of shares does not hold the beneficial interest in suchshares

1.(a)	Number of shares	{\|

||-| (b)| Distinctive number of shares| From| To|-| (c)| Kind of shares|

|-| (d)| Face value of shares (Rs.)|

||-| (e)| Paid-up value of shares (Rs.)|

||}

2.(a)	Name of the person in whose name the above shares have been registered as holder in the register of members
{\|

|-| (b)| Address Line I|

|-|| Line II|

|-| (c)| City|

|-| (d)| State||-| (e)| Country|

|-| (f)| Pin code|

|-| (g)| Nationality|

|-| (h)| Father's name or Husband's nameFather's nameHusband's name|-|

|-| (i)| Name of the Authorized person|

|-| (j)| Date of entry of name in register| (DD/MM/YYYY)|-| (k)| Date of declaration| (DD/MM/YYYY)|-| (l)| Date of receipt of declaration by the company| (DD/MM/YYYY)|}

3.(a)	Name of person who holds a beneficial interest in such shares
{\|

|-| (b)| Address Line I|

|-|| Line II|

|-| (c)| City|

|-| (d)| State||-| (e)| Country|

|-| (f)| Pin code|

|-| (g)| Nationality|

|-| (h)| Date of declaration| (DD/MM/YYYY)|-| (i)| Date of receipt of declaration by the company| (DD/MM/YYYY)|}

Attachments
1. *Declaration by person referred to in section 89(1)
2. *Declaration by person referred to in section 89(2) or89(3)
3. Optional attachment(s) – if any
	List of attachments
	{\|

|-| Declaration||-| To the best of my knowledge and belief, the information givenin this form and its attachments is correct and complete. I havebeen authorized by the board of directors' resolution dated *(DD/MM/YYYY) to sign and submit this form.|}

*To be digitally signed by

*Designation

*Director identification number ofthe director; orDIN or PAN of the manager or CEO orCFO; orMembership number of the Company secretary	{\|

Note: Attention is also drawn to provisions of Section 448 abd 449 which provide for punishment for false statement and punishment for false evidence respectively

This eForm has been taken on file maintained by the Registrar of Companies through electronic mode and on the basis of statement of correctness given by the company.

[FORM NO.MGT-7] [Substituted by Notification No. G.S.R. 862(E), dated 16.11.2015 (w.e.f. 31.3.2014).][Pursuant to sub-section (1) of section 92 of the Companies Act, 2013 and sub-rule (1) of rule 11 of the Companies (Management and Administration) Rules, 2014]|

Annual Return

Form language O English O HindiRefer the instruction kit for filing the form.

I.	Registration and Other Details
(i)	*Corporate Identification Number (CIN) of the company	{\|
{\|

Pre-fill

|}|-| (ii)| Global Location Number (GLN) of the company|

(ii)	(a) Name of company	{\|

|-|| (b) Registered office address||-||

|-|| (c) *email-ID of the company|

|-|| (d) *Telephone number with STD code|

|-|| (e) Website|

(iii)	Date of Incorporation	{\|

|-| (iv)|

Type of Company	Category of the Company	Sub-category of the Company

|-| (v)| Whether company is having share capital| O Yes O No|}

(vi)	*Whether shares listed on recognized Stock Exchange(s)	O Yes O No
	(a) Details of stock exchanges where share are listed
	{\|
S. No.	Stock Exchange Name	Code
1
2

|-|| (b) CIN of the Registrar and Transfer Agent|

Pre-fill

|}|-|| Name of the Registrar and Transfer Agent|-||

|-|| Registered office address of the Registrar and Transfer Agents|-||

(vii)	*Financial year	{\|
From	{\|

| (DD/MM/YYYY)To|

| (DD/MM/YYYY)|}|}

(viii)	*Whether Annual General Meeting (AGM) held	O Yes O No
	(a) If yes, date of AGM	{\|

|-|| (b) Due date of AGM|

|-|| (c) Whether any extension for AGM granted| O Yes O No|-|| (d) If yes, provide the Service Request Number of theapplication form filed for extension|

|-|| (e) Extended due date of AGM after grant of extension|

Pre-fill

|}|-|| (f) Specify the reasons for not holding the same||-||

II.	Principal Business Activities of the Company
	*Number of business activities	{\|

|-||

Sl. No.	Main Activity group code	Description of Main Activity group	Business Activity Code	Description of Business Activity	% to total turnover of company
1
2

III.	Particulars of Holding, Subsidiary, Joint Ventures andAssociate Companies
	*No. of Companies for which information is to be given	{\|
{\|

Pre-fill All

|}|-||

Sl. No.	Name of company	CIN/FCRN	Holding/ Subsidiary/ Joint Ventures/ Associate	% of shares held
1
2

IV.	Share Capital,debentures and Other Securities of theCompany
(i)	*Share Capital
	(a) Equity share capital
	{\|
Particulars	Face Value	Authorized Capital	Issued Capital	Subscribed Capital	Paid Up Capital
Total number of equity shares
Total amount of equity shares (in rupees)

|-||

Number of classes	{\|

|}|-||

Class of shares{|

| Authorized Capital| Issued Capital| Subscribed Capital| Paid Up Capital|-| Number of equity shares|||||-| Nominal value per share (in rupees)|||||-| Total amount of equity shares (in rupees)|||||}|-|| (b) Preference share capital|-||

Particulars	Authorized Capital	Issued Capital	Subscribed Capital	Paid Up Capital
Total number of preference shares
Total amount of preference shares (in rupees)

|-||

Number of classes	{\|

|}|-||

Class of shares{|

| Authorized Capital| Issued Capital| Subscribed Capital| Paid Up Capital|-| Number of preference shares|||||-| Nominal value per share (in rupees)|||||-| Total amount of preference shares (in rupees)|||||}|-|| (c) Unclassified share capital|-||

Particulars	Authorized Capital
Total amount of unclassified shares

|-|| (d) Break-up of paid share capital|-||

Class of Shares	Number of shares	Total Nominal Amount	Total paid-up amount	Total premium
Equity shares
At the beginning of the year
Increase during the year
i. Public Issues
ii. Rights issue
iii. Bonus issue
iv. Private Placement/ Preferential allotment
v. ESOPs
vi. Sweat equity shares allotted
vii. Conversion of Preference share
viii. Conversion of Debentures
ix. GDRs/ADRs
x. Others, Specify{\|

|||||-| Decrease during the year|||||-| i. Buy-back of shares|||||-| ii. Shares forfeited|||||-| iii. Reduction of share capital|||||-| iv. Others, Specify

|||||-| At the end of the year|||||-| Preference shares|||||-| At the beginning of the year|||||-| Increase during the year|||||-| i. Issues of shares|||||-| ii. Re-issue of forfeited shares|||||-| iii. Others, Specify

|||||-| Decrease during the year|||||-| i. Redemption of shares|||||-| ii. Shares forfeited|||||-| iii. Reduction of share capital|||||-| iv. Others, Specify

|||||-| At the end of the year|||||}|}

(ii)	Details of stock/consolidation during the year (for each classof shares)	{\|

|-||

Class of shares	(i)	(ii)	(iii)
Before split/Consolidation	Number of shares
Face value per share
After split/Consolidation	Number of shares
Face value per share

(iii)	Details of shares/Debentures Transfers since closure date oflast financial year (or in the case of the first return at anytime since the incorporation of the company)*
	{\|
{\|

| Nil|}|-|| [Details being provided in a CD/Digital Media]O Yes O No ONot applicable|-|| Separate sheet attached for details of transfersO Yes O No|-|| Note:In case list of transfer exceeds 10, option forsubmission as a separate sheet attachment or submission in aCD/Digital Media may be shown.|}

	{\|
Date of Previous AGM	{\|

|}|-||

Date of Registration of Transfer of Shares	{\|

|-| Type of Transfer|

| 1. Equity, 2. Preference Shares, 3. Debentures, 4. Stock|-| Number of Shares/Debentures Transferred|

| Amount per Share (in Rs.)|

|-| Ledger Folio of Transferor|

|-| Transferor's Name|

|-|| Surname| Middle Name| First Name|-| Ledger Folio of Transferee|

|-| Transferee's Name|

|-|| Surname| Middle Name| First Name|}|-||

Date of Registration of Transfer of Shares	{\|

|-| Type of Transfer|

| 1. Equity, 2. Preference Shares, 3. Debentures, 4. Stock|-| Number of Shares/Debentures Transferred|

| Amount per Share (in Rs.)|

|-| Ledger Folio of Transferor|

|-| Transferor's Name|

|-|| Surname| Middle Name| First Name|-| Ledger Folio of Transferee|

|-| Transferee's Name|

|-|| Surname| Middle Name| First Name|}|}

(iv)	*Indebtedness including debentures (Outstanding as at the endof financial year)
	{\|
Particulars	Number of units	Nominal value per unit	Total value
Non-convertible debentures
Partly convertible debentures
Fully convertible debentures
Secured Loans excluding deposits
Unsecured Loans excluding deposits
Deposit
Total

|-|| Details of debentures|-||

Class of Debentures	Outstanding as at the beginning of the year	Increase during the year	Decrease during the year	Outstanding as at the end of the year
Non-convertible debentures
Partly convertible debentures
Fully convertible debentures

(v)	Securities (other than shares and debentures)	{\|

|-||

Type of Securities	Number of Securities	Nominal Value of each Unit	Total Nominal Value	Paid up Value of each Unit	Total paid up Value


Total

V.	*Turnover and net worth of the company (as defined in theCompanies Act, 2013)
(i)	Total Turnover	{\|

|-| (ii)| Net worth of the Company|

VI.	(a) *Share Holding Pattern - Promoters
	{\|
S. No.	Category	Indian	Foreign
Number of shares	Percentage	Number of shares	Percentage
1.	Individual/HUF
	(i) Indian
	(ii) Non-resident Indian (NRI)
	(iii) Foreign national (other than NRI)
2.	Government
	(i) Central Government
	(ii) State Government
	(iii) Government companies
3.	Insurance companies
4.	Banks
5.	Financial Institutions
6.	Foreign Institutional Investors
7.	Mutual Funds
8.	Venture capital
9.	Body corporate(not mentioned above)
10.	{\|
Others

|||||-|| Total|||||}|-||

Total number of shareholders

|-|| (b) *Share Holding Pattern - Public|-||

S. No.	Category	Indian	Foreign
Number of shares	Percentage	Number of shares	Percentage
1.	Individual/HUF
	(i) Indian
	(ii) Non-resident Indian (NRI)
	(iii) Foreign national (other than NRI)
2.	Government
	(i) Central Government
	(ii) State Government
	(iii) Government companies
3.	Insurance companies
4.	Banks
5.	Financial Institutions
6.	Foreign Institutional Investors
7.	Mutual Funds
8.	Venture capital
9.	Body corporate(not mentioned above)
10.	{\|
Others

|||||-|| Total|||||}|-||

Total number of shareholders

|-||

Total number of shareholders (Promoters + Public)

|-||

(c) *Details of Foreign institutional investors' (FIIs)holding shares of the company	{\|

|}|-||

Name of FII	Address	Date of Incorporation	Country of Incorporation	Number of shares held	% of shares held

VII.	*Number of Promoters, Member, Debenture Holders
	{\|
Details	As at beginning of the year	Addition during the year	Cessation during the year	As at the end of the year
Promoters
Members (other than promoters)
Debenture holders

|-| VIII.| Details of Directors and Key Managerial Personnel|-| (A)| *Composition of Board of Directors|-||

Category	Number of directors at the beginning of theyear	Number of directors at the end of the year	Percentage of shares held by directors as atthe end of the year
Executive	Non-executive	Executive	Non-executive	Executive	Non-executive
A. Promoter
B. Non-promoter
(i) Non-Independent
(ii) Independent
C. Nominee Directors representing
(i) Banks & FIs
(ii) Investing institutions
(iii) Government
(iv) Small share holders
(v) Others
Total

|-||

Number of Directors and key managerial personnel (who isnot director) as on the financial year and date	{\|

|}|-| (B)|

(i) *Details of directors and Key managerial personnel ason the closure of financial year	{\|

|}|-||

Name	DIN/PAN	Designation	Number of equity shares held	Date of cessation(after closure of financialyear : if any)

|-||

(ii) Particulars of change in director(s) and Keymanagerial personnel during the year	{\|

|}|-||

Name	DIN/PAN	Designation at the beginning/ during thefinancial year	Date of appointment/ change in designation/cessation	Nature of change(Appointment/ Change indesignation/ Cessation)

IX.	Meetings of Members/Class of Members/Board/Committees ofthe Board of Directors
A.	Members/Class/Requisitioned/CLB/NCLT/Court Convened Meetings
	{\|
Number of meetings held	{\|

|}|-||

Type of meeting	Date of meeting	Total Number of Members entitled to attendmeeting	Attendance
Number of members attended	% of total shareholding

|-| B.| Board Meetings|-||

*Number of meetings held	{\|

|}|-||

Sl. No.	Date of meeting	Total Number of Directors as on the date ofmeeting	Attendance
Number of directors attended	% of attendance
1.
2.

|-| C.| Committee Meetings|-||

Number of meetings held	{\|

|}|-||

Sl. No.	Type of meeting	Date of meeting	Total Number of Members as on the ate of meeting	Attendance
Number of members attended	% of total shareholding
1.
2.

|-| D.| *Attendance of Directors|-||

S. No.	Name of the Director	No. of Meetings which were entitled to attend	No. of Meeting attended	% of attendance	No. of Meetings Held	No. of Meeting attended	% of attendance	Whether attended last AGM held on{\|

(Y/N/NA)|-| 1.|||||||||}|}

X.	*Remuneration of Directors and Key managerial Personnel
	{\|
{\|

| Nil|}|-| A.|

Number of Managing Director, Whole-time Directors and/orManager whose remuneration details to be entered	{\|

|}|-||

S. No.	Name	Designation	Gross Salary	Commission	Stock Option/ Sweat equity	Others	Total Amount
1.
	Total

|-| B.|

Number of CEO, CFO and Company secretary whose remunerationdetails to be entered	{\|

|}|-||

S. No.	Name	Designation	Gross Salary	Commission	Stock Option/ Sweat equity	Others	Total Amount
1.
	Total

|-| C.|

Number of other directors whose remuneration details to beentered	{\|

|}|-||

S. No.	Name	Designation	Gross Salary	Commission	Stock Option/ Sweat equity	Others	Total Amount
1.
	Total

XI.	Matters related to certification of Compliances andDisclosures
A.	Certification of Compliancies
	Whether company has made all companies and disclosure duringthe yearO Yes O No
	If No, give details along with the reasons and supportingdocuments
	{\|

XII.	Penalty and Punishment – Details Thereof
(A)	{\|
Details of Penalties/Punishment imposed onCompany/Directors/Officers	{\|

| Nil|

|}|-||

Name of the company/ directors/ officers	Name of the court/ concerned Authority	Date of Order	Name of the act and section under whichpenalized/ punished	Details of penalty/ punishment	Details of appeal (if any) including presentstatus

|-| (B)|

Details of Compounding of Offences	{\|

| Nil|

|}|-||

Name of the company/ directors/ officers	Name of the court/ concerned Authority	Date of Order	Name of the act and section under which offencecommitted	Particulars of offence	Amount of compounding (in rupees)

|-| XIII.| Whether complete list of Shareholders, Debenture Holders hasbeen enclosed as an attachmentO Yes O No|-|| (In case of 'No', submit the details separately through methodspecified in instruction kit)|}

XIV.	Compliance of Sub-Section (2) of Section 92, inCase of Listed Companies
	In case of a listed company or a company having paid up sharecapital of Ten Crore rupees or moreorturnover of FiftyCrore rupees or more, details of company secretary in whole timepractice certifying the annual return in form MGT-8.
	{\|
Name	{\|

|}|-|| I/We certify that:|-|| (a) The return states the facts, as they stood on the date ofthe closure of the financial year aforesaid Correctly AndAdequately.|-|| (b) Unless otherwise expressly stated to the contraryelsewhere in this Return, the Company has complied with all theprovisions of the Act during the financial year.|-|| (c) The company has not, since the date of the closure of thelast financial year with reference to which the last return wassubmitted or in the case of a first return since the date of theincorporation of the company, issued any invitation to the publicto subscribe for any securities of the company.|-|| (d) Where the annual return discloses the fact that the numberof members, (except in case of a one person company), of thecompany exceeds two hundred, the excess consists wholly ofpersons who under second proviso to clause (ii) of sub-section

(68)of section 2 of the Act are not to be included in reckoningthe number of two hundred.|-|| Declaration|-|| I am authorized by the Board of Directors of the company videresolution no. dated(DD/MM/YYYY) to sign this form and declarethat all the requirements of the Companies Act, 2013 and therules made thereunder in respect of the subject matter of thisform and matters incidental thereto have been complied with. Ifurther declare that:|-|| 1. Whatever is stated in this form and in the attachmentsthereto is true, correct and complete and no information materialto the subject matter of this form has been suppressed orconcealed and is as per the original records maintained by thecompany.|-|| 2. All the required attachments have been completely andlegibly attached to this form.|-|| Note: Attention is also drawn to the provisions of Section

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Union of India - Section

Section 31 in The Companies (Management and Administration) Rules, 2014

31. Report on Annual General Meeting.