Section 41(2) in The Companies (Incorporation) Rules, 2014
(2)Every application filed under sub-rule (1) shall set out the following particulars, namely: -(a)the date of the Board meeting at which the proposal for alteration of Memorandum and Articles was approved;(b)the date of the general meeting at which the proposed alteration was approved;(c)reason for conversion into a private company, effect of such conversion on shareholders, creditors, debenture holders, deposit holders and other related parties;(d)details of any conversion made within last five years and outcome thereof along with copy of order;(e)details as to whether the company is registered under section 8.
