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[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 41 in The Companies (Incorporation) Rules, 2014

41. Application under section 14 for conversion of public company into private company.

(1)An application under the second proviso to sub-section (1) of section 14 for the conversion of a public company into a private company, shall, within sixty days from the date of passing of special resolution, be filed with Regional Director in e-Form No. RD-1 along with the fee as provided in the Companies (Registration Offices and Fees) Rules, 2014 and shall be accompanied by the following documents, namely: -
(a)a draft copy of Memorandum of Association and Articles of Association , with proposed alterations including the alterations pursuant to sub-section (68) of section 2;
(b)a copy of the minutes of the general meeting at which the special resolution authorising such alteration was passed together with details of votes cast in favour and or against with names of dissenters;
(c)a copy of Board resolution or Power of Attorney dated not earlier than thirty days, as the case may be, authorising to file application for such conversion;
(d)declaration by a key managerial personnel that pursuant to the provisions of sub-section (68) of section 2, the company limits the number of its members to two hundred and also stating that no deposit has been accepted by the company in violation of the Act and rules made thereunder;
(e)declaration by a key managerial personnel that there has been no non-compliance of sections 73 to 76A, 177, 178, 185,186 and 188 of the Act and rules made thereunder;
(f)declaration by a key managerial personnel that no resolution is pending to be filed in terms of sub-section (3) of section 179 and also stating that the company was never listed in any of the Regional Stock Exchanges and if was so listed, all necessary procedures were complied with in full for complete delisting of the shares in accordance with the applicable rules and regulations laid down by Securities Exchange Board of India:
Provided that in case of such companies where no key managerial personnel is required to be appointed, the aforesaid declarations shall be filed any of the director.
(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.
(3)There shall be attached to the application, a list of creditors, debenture holders, drawn up to the latest practicable date preceding the date of filing of application by not more than thirty days, setting forth the following details, namely: -
(a)the names and address of every creditor and debenture holder of the company;
(b)the nature and respective amounts due to them in respect of debts, claims or liabilities;
(c)in respect of any contingent or unascertained debt, the value, so far as can be justly estimated of such debt:
Provided that the company shall file an affidavit, signed by the Company Secretary of the company, if any, and not less than two directors of the company, one of whom shall be managing director, where there is one, to the effect that they have made a full enquiry into affairs of the company and, having done so, have formed an opinion that the list of creditors and debenture holders is correct, and that the estimated value as given in the list of the debts or claims payable on contingency or not ascertained are proper estimates of the values of such debts and claims that there are no other debts, or claims against, the company to their knowledge.
(4)A duly authenticated copy of the list of creditors and debenture holders shall be kept at the registered office of the company and any person desirous of inspecting the same may, at any time during the ordinary hours of business, inspect, and take extracts from the same on payment of ten rupees per page to the company.
(5)The company shall, atleast twenty-one days before the date of filing of the application_
(a)advertise in the Form No.INC.25A, in a vernacular newspaper in the principal vernacular language in the district and in English language in an English newspaper, widely circulated in the State in which the registered office of the company is situated;
(b)serve, by registered post with acknowledgement due, individual notice on each debenture holder and creditor of the company; and
(c)serve, by registered post with acknowledgement due, a notice to the Regional Director and Registrar and to the regulatory body, if the company is regulated under any law for the time being in force.
(6)
(a)Where no objection has been received from any person in response to the advertisement or notice referred to in sub-rule (5) and the application is complete in all respects, the same may be put up for orders without hearing and the concerned Regional Director shall pass an order approving the application within thirty days from the date of receipt of the application.
(b)Where the Regional Director on examining the application finds it necessary to call for further information or finds such application to be defective or incomplete in any respect, he shall within thirty days from the date of receipt of the application, give intimation of such information called for or defects or incompleteness, on the last intimated e-mail address of the person or the company, which has filed such application, directing the person or the company to furnish such information, to rectify defects or incompleteness and to re-submit such application within a period of fifteen days in e-Form No. RD-GNL-5:
Provided that maximum of two re-submissions shall be allowed.
(c)In cases where such further information called for has not been provided or the defects or incompleteness has not been rectified to the satisfaction of the Regional Director within the period allowed under sub- rule (6), the Regional Director shall reject the application with reasons within thirty days from the date of filing application or within thirty days from the date of last re-submission made, as the case may be.
(d)Where no order for approval or re-submission or rejection has been explicitly made by the Regional Director within the stipulated period of thirty days, it shall be deemed that the application stands approved and an approval order shall be automatically issued to the applicant.
(9)
(i)Where an objection has been received or Regional Director on examining the application has specific objection under the provisions of Act, the same shall be recorded in writing and the Regional Director shall hold a hearing or hearings within a period thirty days , as required and direct the company to file an affidavit to record the consensus reached at the hearing, upon executing which, the Regional Director shall pass an order either approving or rejecting the application along with reasons within thirty days from the date of hearing, failing which it shall be deemed that application has been approved and approval order shall be automatically issued to the applicant.
(ii)In case where no consensus is received for conversion within sixty days of filing the application while hearing or otherwise, the Regional Director shall reject the application within stipulated period of sixty days:
Provided that the conversion shall not be allowed if any inquiry, inspection or investigation has been initiated against the company or any prosecution is pending against the company under the Act.
(10)On completion of such inquiry, inspection or investigation as a consequence of which no prosecution is envisaged or no prosecution is pending, conversion shall be allowed.
(11)The order conveyed by the Regional Director shall be filed by the company with the Registrar in Form No.INC-28 within fifteen days from the date of receipt of approval along with fee as provided in the Companies (Registration Offices and Fees) Rules, 2014.]
[FORM NO. INC.1] [Substituted by Notification No. G.S.R. 284(E), dated 23.3.2018 (w.e.f. 31.3.2014)][Pursuant to section 4(4) of The CompaniesAct, 2013 and pursuant to rule 8 & 9 of The Companies(Incorporation) Rules 2014]   RUNReserve Unique Name
 
New Request
SRN
{|
Enter SRN which is under RSUB status    
|-| Entity Type|-| Select if you are reserving the name for a Company to be incorporated|-| CIN|-|
Enter CIN only if you are applying for change of name for an existing company
|-| Proposed Name 1|-|
Enter you proposed name    
|-|-| Proposed Name 2|-|
Enter you proposed name    
 
|-| Comments|-|
Please make sure to mention the objects of the proposed company and any other relevant comments. Please attach sectoral regular approvals, NOCs or any other required documents below, if applicable
|-| No file chosen|-| Once you have submitted the name reservation request it will then be checked and, if found feasible, approved by the Central Registration Centre (CRC). You will receive an email from the CRC advising the outcome of the name reservation request.|}
 
{|
FORM NO. INC. 2[Pursuant to section 3(1) and 7(1) of the CompaniesAct, 2013 and rule 4, 10, 12 & 15 of the Companies(Incorporation) Rules 2014]   One Person Company-Application for Incorporation
  Form languageEnglishHindi
  Refer the instruction kit for filing the form.
1. *Service Request Number (SRN) of Form INC. 1 {|
 
||}
2. (a) Name of the company {|
 
|}
  (b) Type of Company is {|
 
| (c)| Class of Company|
 
|}
  (d) Category {|
 
| (e)| Sub Category|
 
|}
  * (f) Whether the company is (Radio Button)Having share capitalNothaving share capital
3. (a) Name of the state/ Union territory in which the company is tobe registered
  {|
 
|-|| (b)| Name of the office of the Registrar of Companies in which thecompany is to be registered|-||
 
|}
4. * Whether the address for correspondence will be the addressof Registered office of the Company
  YesNo
I Address for correspondence till the date registered office ofthe company is established
  {|
* Line I {|
 
|-| Line II|
 
|-| * City|
 
|-| * State/ Union Territory|
 
| * Pin code|-| * District|
 
|-| ISO Country Code|-| Country|
 
|-| * Ph. (with STD/ ISD code)|
 
|
 
|-| Fax|
 
|-| e-mail ID of the company|
 
|}|}
II (a) Address of the registered office of the company from thedate of incorporation is
  {|
* Line I {|
 
|-| Line II|
 
|-| * City|
 
|-| * State/ Union Territory|
 
| * Pin code|-| * District|
 
|-| ISO Country Code|-| Country|
 
|-| * Ph. (with STD/ ISD code)|
 
|
 
|-| Fax|
 
|-| e-mail ID of the company|
 
|}|}
  (b) Registered Office is  
    Owned by Company Owned by Director (Not taken on lease by company)
    Taken on Lease by company Owned by any other entity Person (Not taken on lease bycompany)
  (c) The full address of the police station under whosejurisdiction the registered office of the company is situated
    {|
* Police Station Name {|
 
|-| * Address| Line I|
 
|-|| Line II|
 
|-| * City||
 
|-| * State||
 
|-| * Pin code||
 
|}|}
  (d) * Particulars of the Utility Services Bill depicting theaddress of the Registered office (not older than two months) {|
 
|}
5. * Capital structure of the company, in case of company havingshare capital
  {|
(a) Authorized capital of the company (in Rs.) {|
 
|-|| (i)| Number of equity sharesNominal amount per equity share|-||| Total amount of equity shares (in Rs.)|
 
|-|| (ii)| Number of preferences sharesNominal amount per preferenceshare|-||| Total amount of preference shares (in Rs.)|
 
|-| (b)| Subscribed capital of the company (in Rs.)|
 
|-|| (i)| Number of equity sharesNominal amount per equity share|-||| Total amount of equity shares (in Rs.)|
 
|-|| (ii)| Number of preferences sharesNominal amount per preferenceshare|-||| Total amount of preference shares (in Rs.)|
 
|}|}
6. * Main division of industrial activity of the company
  Descriptiom of the main division
  {|
 
|-| 7.| Particulars of Promoter (first subscriber to the MOA)|-|| *Whether the promoter shall be the sole director of thecompanyYesNo|}
  {|
Director Identification number (DIN) {|
 
||-| *Income-tax permanent a/c no. (PAN)|
 
||-| *First name|
 
|-| Middle Name|
 
|-| *Surname|
 
|-| Family Name|
 
|-| *Father's nameMother's nameSpouse's name|-|
 
|-| * GenderMaleFemaleTransgender|-| * Nationality| * Date of Birth|
 
|-| * Place of Birth (District & State)|
 
|-| * Educational qualification|
 
|-| * Occupation TypeSelf-employedProfessionalHomemakerstudentServiceman|-| Area of Occupation|
 
|-| Permanent address||-| *Line I|
 
|-| Line II|
 
|-| *City|
 
|-| *State/ Union Territory|
 
| * Pin code|-| *ISO Country code|-| Country|
 
|-| *Phone (with STD/ ISD code)-|
 
|-| Mobile (with country code)-|
 
|-| Fax|
 
|-| email id|
 
|-| *Duration of stay at present addressyear(s)month(s)|-| If Duration of stay at present address is less than one yearthen address of previous residence|-|
 
|-| *Proof of identity|
 
|-| *Residential Proof|
 
|-|||-| If already a director or promoter of a company(s), specifydetails of such company(s) (In case director or promoter in morethan three companies, attach seperate sheet as an optionalattachment)|-| Director Promoter CIN|-||-| Name of the company|
 
|-| Director Promoter CIN|-||-| Name of the company|
 
|-| Director Promoter CIN|-||-| Name of the company|
 
|}|}
8. * (a) Nomination
  I(Small description box), the subscriber to thememorandum of association of(Small description box)dohereby nominate (Drop down – values; Mr., Ms.)(Smalldescription box)who shall become the member of the companyin the event of my death or incapacity to contract. I declarethat the nominee is eligible for nomination within the meaning ofRule 3 of the Companies (Incorporation and Incidental) Rules2014.
  (b) Particulars of the Nominee
  {|
Director Identification number (DIN) {|
 
||-| *Income-tax permanent a/c no. (PAN)|
 
||-| *First name|
 
|-| Middle Name|
 
|-| *Surname|
 
|-| Family Name|
 
|-| *Father's nameMother's nameSpouse's name|-|
 
|-| * GenderMaleFemaleTransgender|-| * Nationality| *Date of Birth|
 
|-| *Place of Birth (District & State)|
 
|-| *Educational qualification|
 
|-| * Occupation TypeSelf-employedProfessionalHomemakerstudentServiceman|-| Area of Occupation|
 
|-| Permanent address||-| *Line I|
 
|-| Line II|
 
|-| *City|
 
|-| *State/ Union Territory|
 
| * Pin code|-| *ISO Country code|-| Country|
 
|-| * Phone (with STD/ ISD code)-|
 
|-| Mobile (with country code)-|
 
|-| Fax|
 
|-| email id|
 
|-| *Whether present address is same as the permanent addressYesNo|-| *Line I|
 
|-| Line II|
 
|-| *City|
 
|-| *State/ Union Territory|
 
| * Pin code|-| *ISO Country code|-| Country|
 
|-| * Phone (with STD/ ISD code)-|
 
|-| Mobile (with country code)-|
 
|-| Fax|
 
|-| email id|
 
|-| *Duration of stay at present addressyear(s)month(s)|-| If Duration of stay at present address is less than one yearthen address of previous residence|-| *Proof of identity|
 
|-| *Residential Proof|
 
|}|}
9. (a) *Whether the Articles are entrenched or notYesNo
    (If yes, entrenched Articles should be annexed thereto)
  (b) Number of Articles to which provisions of entrenchment shallbe applicable
    Details of Articles to which provisions of entrenchment shallbe applicable
  {|
Sr. No. Article Number Content
     
     
|}
10. Particulars of payment of stamp duty
  (a) State or Union Territory in respect of which stamp duty ispaid or to be paid {|
 
||-|| (b)| * Whether stamp duty is to be paid electronically throughMCA21 systemYesNoNot applicable|-||| (i) Details of stamp duty to be paid|-||
Type of document/ Particulars Form INC.2 Memorandum of association Articles of association
Amount of stamp duty to be paid (in Rs.) {|
 
|
 
|
 
|}|}
  (ii) Provide details of stamp duty already paid
  {|
Type of document/ Particulars Form 1 Memorandum of association Articles of association Others{|
 
|-| Total amount of stamp duty paid (in Rs.)|
 
|
 
|
 
|
 
|-| Mode of Payment of stamp duty|
 
|
 
|
 
|
 
|}
Name of vendor or Treasury or Authority or anyother competent agency authorised to collect stamp duty or tosell stamp papers or to emboss the documents or to dispense stampvouchers on behalf of the Government        
Serial number of embossing or stamps or stamppaper or treasury challan number        
Registration number of vendor        
Date of purchase of stamps or stamp paper orpayment of stamp duty (DD/MM/YYYY) {|
 
|
 
|
 
|
 
|-| Place of purchase of stamps or stamp paper orpayment of stamp duty|||||}|}
  Attachments
  1. *Memorandum of Association  
  2. *Articles of Association  
  3. *Proof of identity of the member and the nominee  
  4. *Residential proof of the member and the nominee  
  5. *Copy of PAN card of member and nominee  
  6. *Consent of Nominee in form INC.3  
  7. *Affidavit from the subscriber and first Director to thememorandum in Form No. INC.9  
  8. List of all the companies (specifying their CIN)having the same registered office address, if any;  
  9. Specimen Signature in Form INC.10  
  10. Entrenched Articles of Association  
  11. Proof of Registered Office address (Conveyance/Lease deed/ Rent Agreement etc. along with rent receipts)  
  12. Copies of the utility bills as mentioned above (not older thantwo months)  
  13. Proof that the Company is permitted to use theaddress as the registered office of the Company if the same isowned by any other entity/ Person (not taken on lease by company)  
  14. Consent from Director  
  15. Optional Attachment, if any  
Declaration
  I, a person named in the articles assubscriber as well as the sole director of the company do herebydeclare that all the requirements of the Companies Act, 2013 andthe rules made thereunder in respect to the registration of thecompany and matters precedent or incidental thereto have beencomplied with. It is further declared and verified that:
  1. Whatever is stated in this form and in theattachments thereto is true, correct and complete and noinformation material to the subject matter of this form has beensuppressed or concealed and is as per the original recordsmaintained by the promoters subscribing to the Memorandum ofAssociation and Articles of Association.
  2. All the required attachments have beencompletely, correctly and legibly attached to this form.
  3. I have not been convicted of any offence inconnection with the promotion, formation or management of anycompany during the preceding five years;
  4. I have not been found guilty of any fraud ormisfeasance or of any breach of duty to any company under thisAct or any previous company law during the preceding five years;
  5. I am not a director/ promoter of any companywhich is defaulting in filing of financial statements and annualreturn and/ or any company which has been declared as vanishingcompany; and
  6. I have also understood the provisions ofsections 7(5), 7(6), 447, 448 and 449 of the Companies Act, 2013and understand that I shall be liable for punishment in terms ofsection 7(5) and 7(6) of the Companies Act, 2013 in case offurnishing of false or incorrect information or for suppressionof material information for registration of captioned company.
Declaration
  I, a person named in the articles as a *(Dropdown){Values: Director/ Manager/ Company Secretary} declarethat all the requirements of the Companies Act, 2013 and therules made thereunder in respect to the registration of thecompany and matters precedent or incidental thereto have beencomplied with. I am authorized by the promoter subscribing to theMemorandum of Association and Articles of Association and thefirst director(s) to give this declaration and to sign and submitthis Form. It is further declared and verified that
  1. Whatever is stated in this form and in theattachments thereto is true, correct and complete and noinformation material to the subject matter of this form has beensuppressed or concealed and is as per the original recordsmaintained by the promoters subscribing to the Memorandum ofAssociation and Articles of Association.
  2. All the required attachments have been completely, correctlyand legibly attached to this form.
  * To be digitally signed by
  *DIN of the director or DIN or Income tax PAN of the manageror Membership no. of the company secretary
  Note: Attention is drawn to provisions ofsection 7(5) and 7(6) which,inter-alia, provides that furnishingof any false or incorrect particulars of any information orsuppression of any material information shall attract punishmentfor fraud under section 447. Attention is also drawn toprovisions of sections 448 and 449 which provide for punishmentfor false statement and punishment for false evidencerespectively.
  {|
       
For office use only:      
eForm Service request no. (SRN) eForm filing date (DD/MM/YYYY)
This e-Form is hereby approved
Digital signature of the authorizing officer
Date of signing   (DD/MM/YYYY)  
|}|}
{|
[FORM NO. INC. 3] [Substituted by Notification No. G.S.R. 49(E), dated 20.1.2018 (w.e.f. 31.3.2014)][Pursuant to section 3(1) of the CompaniesAct, 2013 and pursuant to Rule 4 (2), (3), (4), (5) & (6) of the Companies(Incorporation) Rules 2014]   One Person Company-Nominee Consent Form
  Form languageEnglishHindi
  Refer the instruction kit for filing the form.
1. (a) *SRN of RUN (In case of new company) or {|
 
||-|| Corporate identity number (CIN) of the company (In case of existing company)|}
  (b) Global location number (GLN) {|
 
|}
2. (a) Name of the One Person Company {|
 
|}
3. *Consent
  {|
I   hereby give my consent to become the member of  
in the event of death of   subscribe/ member of the company or his incapacity to contract
|-| 4.| Particulars of the nominee|-||
Director Identification number (DIN) {|
 
||-| *Income-tax permanent account number (PAN)|
 
||-| *First name|
 
|-| Middle Name|
 
|-| *Surname|
 
|-| Family Name|
 
|-| *Father's nameMother's nameSpouse's name|-|
 
|-| * GenderMaleFemaleTransgender|-| * Nationality| *Date of Birth|
 
|-| *Place of Birth (District & State)|
 
|-| *Educational qualification|
 
|-| * Occupation TypeSelf-employedProfessionalHomemakerstudentServiceman|-||-| Permanent Residence address||-| *Line I|
 
|-| Line II|
 
|-| *City|
 
|-| *State/ Union Territory|
 
| * Pin code|-| *ISO Country code|-| Country|
 
|-| * Phone (with STD/ ISD code)-|
 
|-| Mobile (with country code)-|
 
|-| Fax|
 
|-| email id|
 
|-| *Whether present address is same as the permanent addressYesNo|-| Present Address|-| *Line I|
 
|-| Line II|
 
|-| *City|
 
|-| *State/ Union Territory|
 
| * Pin code|-| *ISO Country code|-| Country|
 
|-| * Phone (with STD/ ISD code)-|
 
|-| Mobile (with country code)-|
 
|-| Fax|
 
|-| email id|
 
|-| *Duration of stay at present addressyear(s)month(s)|-| If Duration of stay at present address is less than one yearthen address of previous residence|-|
 
|-| *Proof of identity|
 
|-| *Residential Proof|
 
|}|}
Declaration
I do solemnly declare that I am an Indian citizen and resident in India and I have not been convicted of any offence in connection with the promotion, formation or management of any company or LLP and have not been found guilty of any fraud or misfeasance or of any breach of duty to any company under this Act or any previous company law or LLP Act in the last give year. I further declare that I am not a nominee in any other One Person Company and I shall comply with eligibility criteria specified in Rule 3(3) within the prescribed period. I understand that the person nominating me may withdraw my nomination without my consent.
To be physically signed by
Nominee {|
 
|}
* Date {|
 
|-| * Place|
 
|}
Enclosures
1. Copy of PAN card
2. Proof of identity
3. Residential Proof
   
Note: Attention is drawn to provision of section 7(5) and 7(6) whichinter-aliathat furnishing of any false or incorrect particulars of any information or suppression of any material information shall attract punishment for fraud under section 447. Attention is also drawn to provision of section 448 and 449 which provide for punishment for false statement and punishment for false evidence respectively.
This is a non e-Form. User is required to fillthe form electronically and duly signed copy should be attachedwith e-Form INC-4 or INC-6, as the case may be.
|}
{|
FORM NO. INC. 4[Pursuant to section 3(1) of the CompaniesAct, 2013 and Rules 4(4), (5) & (6) of the Companies(Incorporation) Rules 2014]   One Person Company-Change in Member/Nominee
  Form languageEnglishHindi
  Refer the instruction kit for filing the form.
1. * This form is for
  Notice of withdrawal of consent by the nominee
  Intimation about change in the name of the nominee
  Intimation of cessation of member
2. *(a) Corporate identity number (CIN) of company {|
 
||}
  (b) Global Location Number of the company {|
 
|}
3. (a) Name of One Person Company {|
 
|-|| (b)| Address of registered office of the company|-||
 
|}
  (c) email Id of the company {|
 
|}
4. Notice of withdrawal of consent
  Notice is hereby given that {|
 
|}
  who was nominated as the nominee of {|
 
|}
  has withdrawn his/ her consent vide his/ her notice dated *acopy of which is attached herewith.
5. Intimation about change in nomination
  Notice is hereby given that {|
 
|}
  , member of {|
 
|}
  has nominated * {|
 
|}
  vide intimation dated *as his/ her nominee in place of
  {|
 
|}
  who shall become the member of the company inthe event of his/ her death or his/ her incapacity to contract.He/ she declares that the nominee is eligible for nominationwithin the meaning of Rule 3 of the Companies (Incorporation andIncidental) Rules 2014.
6. Intimation of cessation of member
  (a) Intimation is hereby given that {|
 
|}
  has ceased to be the member of {|
 
|}
  w.e.f. *due to *{Drop down - Values: Death of the member,Incapacity of member to contract,
  change in ownership} and * {|
 
|}
  *(Drop down: his/ her nominee, the transferee) has become thesole member of the above mentioned company.
  (b) *Whether the nominee is same (In case of change in ownership)YesNo
7. Intimation about the change of nominee
  Further notice is given that * {|
 
|}
  *(Drop down - values: member, new member) {|
 
|}
  has nominated * {|
 
|}
  as his nominee w.e.f. *who shall become themember of the company in the event of his/ her death orincapacity to contract. He/ she declares that the nominee iseligible for nomination within the meaning of Rule 3 of theCompanies (Incorporation and Incidental) Rules 2014.
8. Particulars of the New Nominee
  {|
Director Identification number (DIN) {|
 
||-| *Income-tax permanent a/c no. (PAN)|
 
||-| *First name|
 
|-| Middle Name|
 
|-| *Surname|
 
|-| Family Name|
 
|-| *Father's nameMother's nameSpouse's name|-|
 
|-| * GenderMaleFemaleTransgender|-| * Nationality| *Date of Birth|
 
|-| *Place of Birth (District & State)|
 
|-| *Educational qualification|
 
|-| * Occupation TypeSelf-employedProfessionalHomemakerstudentServiceman|-| Area of Occupation|
 
|-| Permanent address||-| *Line I|
 
|-| Line II|
 
|-| *City|
 
|-| *State/ Union Territory|
 
| * Pin code|-| *ISO Country code|-| Country|
 
|-| * Phone (with STD/ ISD code)-|
 
|-| Mobile (with country code)-|
 
|-| Fax|
 
|-| email id|
 
|-| *Whether present address is same as the permanent addressYesNo|-| Present Address|-| *Line I|
 
|-| Line II|
 
|-| *City|
 
|-| *State/ Union Territory|
 
| * Pin code|-| *ISO Country code|-| Country|
 
|-| * Phone (with STD/ ISD code)-|
 
|-| Mobile (with country code)-|
 
|-| Fax|
 
|-| email id|
 
|-| *Duration of stay at present addressyear(s)month(s)|-| If Duration of stay at present address is less than one yearthen address of previous residence|-| *Proof of identity|
 
|-| *Residential Proof|
 
|}|}
9. Particulars of the new member
  {|
Director Identification number (DIN) {|
 
||-| *Income-tax permanent a/c no. (PAN)|
 
||-| *First name|
 
|-| Middle Name|
 
|-| *Surname|
 
|-| Family Name|
 
|-| *Father's nameMother's nameSpouse's name|-|
 
|-| * GenderMaleFemaleTransgender|-| * Nationality| *Date of Birth|
 
|-| *Place of Birth (District & State)|
 
|-| *Educational qualification|
 
|-| * Occupation TypeSelf-employedProfessionalHomemakerstudentServiceman|-| Area of Occupation|
 
|-| Permanent address||-| *Line I|
 
|-| Line II|
 
|-| *City|
 
|-| *State/ Union Territory|
 
| * Pin code|-| *ISO Country code|-| Country|
 
|-| * Phone (with STD/ ISD code)-|
 
|-| Mobile (with country code)-|
 
|-| Fax|
 
|-| email id|
 
|-| *Whether present address is same as the permanent addressYesNo|-| Present Address|-| *Line I|
 
|-| Line II|
 
|-| *City|
 
|-| *State/ Union Territory|
 
| * Pin code|-| *ISO Country code|-| Country|
 
|-| * Phone (with STD/ ISD code)-|
 
|-| Mobile (with country code)-|
 
|-| Fax|
 
|-| email id|
 
|-| *Duration of stay at present addressyear(s)month(s)|-| If Duration of stay at present address is less than one year then address of previous residence|-|
 
|-| *Proof of identity|
 
|-| *Residential Proof|
 
|}|}
Attachment(s)
  (1) *Consent of the nominee in Form No. INC.3  
  (2) *Copy of PAN card of the new nominee and/or new member  
  (3) *Proof of identity of the new nominee and/or new member  
  (4) *Residential proof of the new nominee and/or new member  
  (5) Notice of withdrawal of consent filed by the nominee  
  (6) Copy of intimation given by member for change in nominee  
  (7) Proof of Cessation of member  
  (8) Optional attachment(s) - if any.  
  * To be digitally signed by member
  * Income-tax PAN or Director identification number of themember {|
 
|}
  To be digitally signed by Director
  Director identification number ofthe director; orDIN or PAN of the manager or CEO or CFO; orMembership number of company secretary {|
 
|}
Note: Attention is drawn to provisions ofsections 448 and 449 which provide for punishment for falsestatement and punishment for false evidence respectively.
       
This eForm has been taken on file maintainedby the registrar or companies through electronic mode and on thebasis of statement of correctness given by the company.
|}
{|
FORM NO. INC. 5[Pursuant to Rule 6(4) of the Companies(Incorporation) Rules 2014]   One Person Company-Intimation of exceedingthreshold
  Form languageEnglishHindi
  Refer the instruction kit for filing the form.
1. (a) *Corporate identity number (CIN) of the company {|
 
||}
  (b) Global location number (GLN) {|
 
|}
2. (a) Name of the company {|
 
|-|| (b)| Address of registered office of the company|-|||
 
|-|| (c)| email Id of the company|
 
|}
3. Date of incorporation of the one person company {|
 
|}
4. (a) *Which of the following has exceeded beyond the thresholdlimit
    Paid up share capitalAverage annual turnover
  (b) *Amount exceeding beyond the threshold limit {|
 
|}
  (c) * Date on which the paid up share capital oraverage annual turnover of the company, as the case may be, hasexceeded the threshold limit {|
 
|}
5. I *the (drop down) (values: director/ Manageror Company Secretary or CEO or CFO) of the one person companyhereby affirm that: As the paid up share capital of the captionedcompany has exceeded fifty lakh rupees or its average annualturnover during the relevant period has exceeded two crorerupees, the company has ceased to be a one person company; andconsequently the company is required to be converted into aprivate company or public company, as the case may be. Necessarysteps are being taken for giving effect to such conversion inaccordance with the provisions of section 18 read with section122 of the Act;
Attachments
  1. *Copy of board resolution authorizing giving of notice;  
  2. *Copy of the duly attested latest financial statement;  
  3. Certificate from a Chartered Accountant in practice forcalculation of the average annual turnover during the relevantperiod in case of conversion is on the basis of such criteria;  
  4. Optional attachment(s), if any.  
Declaration
  I *declare that all the requirements of theCompanies Act, 2013 and the rules made thereunder have beencomplied with. To the best of my knowledge and belief, theinformation given in this application and its attachments iscorrect and complete.
  *To be digitally signed by
  Designation
  *Director identification number ofthe director; orDIN or PAN of the manager or CEO or CFO; orMembership number of the Company Secretary {|
 
|}
Note: Attention is drawn to provisions ofsections 448 and 449 which provide for punishment for falsestatement and punishment for false evidence respectively.
       
This eForm has been taken on file maintainedby the registrar or companies through electronic mode and on thebasis of statement of correctness given by the company.
|}
{|
FORM NO. INC. 6[Pursuant to section 18 of the Companies Act, 2013and Rule 7(4) the Companies (Incorporation) Rules 2014]   One Person Company -Application for Conversion
  Form languageEnglishHindi
  Refer the instruction kit for filing the form.
1. * Application for Conversion of OPC into private company
Conversion of OPC into public company
Conversion of Private company into OPC
2. (a) * Corporate identity number (CIN) of the company {|
 
||}
  (b) Global location number (GLN) {|
 
|}
3. (a) Name of the company {|
 
|}
  (b) Category {|
 
|}
  (c) Sub-category of the company {|
 
|-|| (d)| Address of Registered office of the company|-||
 
|}
  (e) Date of incorporation of the company {|
 
|}
  (f) email ID of the company {|
 
|}
  (g) Whether company is having share capital or not {|
 
|}
4. * Name of the company at the time of incorporation (to bedisplayed in the certificate)
  {|
 
|-| Part A|}
5. (a) *Whether the conversion is mandatory by provisions of theCompanies Act, 2013
    YesNo
  (b) * Mention which of the following has exceeded the thresholdlimit
    Paid up share capitalAverage annual turnover
  (c) * Mention the SRN of form INC.5 {|
 
|}
6. *(a) Date of exceeding the threshold limit {|
 
|}
  *(b) Amount so exceeded the threshold limit {|
 
|}
  *(c) Specify the relevant period {|
 
|}
7. I *the director of the one person company hereby affirmthat : -
  1. As the paid up share capital of the captionedcompany has exceeded fifty lakh rupees or its average annualturnover during the relevant period has exceeded two crorerupees, the company has ceased to be a one person company; andconsequently the company is required to be converted into aprivate company or public company, as the case may be;
  2. Necessary steps are being taken for giving effect to suchconversion in accordance with the provisions of section 18 readwith section 122 of the Act.
Part B
8. * Existing number of directors in the company {|
 
|-|| (Number of directors shall be minimum 2 in case of conversioninto pvt. company or 3 in case of conversion into publiccompany)|}
9. Particulars of special resolution
  (a) * SRN of Form MGT.14 {|
 
|}
  (b) * Date of filing Form MGT.14 {|
 
|}
  (c) * Date of passing the special resolution {|
 
|}
10. I. Capital structure of the company
  {|
(a) Authorized capital of the company (in Rs.) {|
 
|-|| *(i)| Number of equity shares|
 
| Nominal amount per equity share|-||| Total amount of equity shares (in Rs.)|
 
|-|| *(ii)| Number of preference sharesNominal amount per preference share|-||| Total amount of preference shares (in Rs.)|
 
|-| *(b)| Paid up capital of the company (in Rs.)|
 
|-|| (i)| Number of equity shares|
 
| Nominal amount per equity share|-||| Total amount of equity shares (in Rs.)|
 
|-|| (ii)| Number of preference sharesNominal amount per preference share|-||| Total amount of preference shares (in Rs.)|
 
|}|}
  II. Number of members
  {|
(a) Maximum number of members
(b) Maximum number of members excluding proposed employees
(c) Number of members
(d) Number of members excluding proposed employee(s)
|}
Part C
11. Particulars of the person who will be sole member of the OPCsubsequent upon conversion
  {|
Director Identification number (DIN) {|
 
||-| *Income-tax permanent a/c no. (PAN)|
 
||-| *First name|
 
|-| Middle Name|
 
|-| *Surname|
 
|-| Family Name|
 
|-| *Father's nameMother's nameSpouse's name|-|
 
|-| * GenderMaleFemaleTransgender|-| * Nationality| *Date of Birth|
 
|-| *Place of Birth (District & State)|
 
|-| *Educational qualification|
 
|-| * Occupation TypeSelf-employedProfessionalHomemakerstudentServiceman|-| Area of Occupation|
 
|-| Permanent address||-| *Line I|
 
|-| Line II|
 
|-| *City|
 
|-| *State/ Union Territory|
 
| * Pin code|-| *ISO Country code|-| Country|
 
|-| * Phone (with STD/ ISD code)-|
 
|-| Mobile (with country code)-|
 
|-| Fax|
 
|-| email id|
 
|-| *Whether present address is same as the permanent addressYesNo|-| Present Address|-| *Line I|
 
|-| Line II|
 
|-| *City|
 
|-| *State/ Union Territory|
 
| * Pin code|-| *ISO Country code|-| Country|
 
|-| * Phone (with STD/ ISD code)-|
 
|-| Mobile (with country code)-|
 
|-| Fax|
 
|-| email id|
 
|-| *Duration of stay at present addressyear(s)month(s)|-| If Duration of stay at present address is less than one year then address of previous residence|-|
 
|-| *Proof of identity|
 
|-| *Residential Proof|
 
|}|}
12. Nomination
  I(Small description box), the member of*(Small description box)do hereby nominate(Smalldescription box)who shall become the member of the companyin the event of my death or incapacity to contract. I declarethat the nominee is eligible for nomination within the meaning ofRule 3 of the Companies Rules, 2014.
13. Particulars of the person who will be nominee of the solemember subsequent upon conversion
  {|
Director Identification number (DIN) {|
 
||-| *Income-tax permanent a/c no. (PAN)|
 
||-| *First name|
 
|-| Middle Name|
 
|-| *Surname|
 
|-| Family Name|
 
|-| *Father's nameMother's nameSpouse's name|-|
 
|-| * GenderMaleFemaleTransgender|-| * Nationality| *Date of Birth|
 
|-| *Place of Birth (District & State)|
 
|-| *Educational qualification|
 
|-| * Occupation TypeSelf-employedProfessionalHomemakerstudentServiceman|-| Area of Occupation|
 
|-| Permanent address||-| *Line I|
 
|-| Line II|
 
|-| *City|
 
|-| *State/ Union Territory|
 
| * Pin code|-| *ISO Country code|-| Country|
 
|-| * Phone (with STD/ ISD code)-|
 
|-| Mobile (with country code)-|
 
|-| Fax|
 
|-| email id|
 
|-| *Whether present address is same as the permanent addressYesNo|-| Present Address|-| *Line I|
 
|-| Line II|
 
|-| *City|
 
|-| *State/ Union Territory|
 
| * Pin code|-| *ISO Country code|-| Country|
 
|-| * Phone (with STD/ ISD code)-|
 
|-| Mobile (with country code)-|
 
|-| Fax|
 
|-| email id|
 
|-| *Duration of stay at present addressyear(s)month(s)|-| If Duration of stay at present address is less than one year then address of previous residence|-|
 
|-| *Proof of identity|
 
|-| *Residential Proof|
 
|}|}
Attachments
1. *Altered Memorandum of association  
2. *Altered Articles of association  
3. *Copy of the duly attested latest financial statement.  
4. *Copy of board resolution authorizing giving of notice;  
5. Certificate from a Chartered Accountant inpractice for calculation of the average annual turnover duringthe relevant period in case of conversion is on the basis of suchcriteria.  
6. Affidavit confirming that all the members of thecompany have given their consent for conversion, the paid upcapital of the company is Rs 50 lakhs or less and turnover isless than Rs 2 crores in the immediately preceding year.  
7. Copy of minutes, list of creditors and list of members.  
8. Copy of NOC of every creditors with the application forConversion.  
9. Consent of the nominee in Form No. INC.3  
10. Copy of PAN card of the nominee and member  
11. Proof of identity of the nominee and member  
12. Residential proof of the nominee and member  
13. Optional attachment(s) - if any.  
Declaration
  I *a *(Drop down){Values: Director/Manager/ Company Secretary/ CEO/ CFO} of the company declare thatall the requirements of the Companies Act, 2013 and the rulesmade thereunder in respect to the conversion of the company andmatters precedent or incidental thereto have been complied with.I am authorized by the board of directors to give thisdeclaration and to sign and submit this Form. It is furtherdeclared and verified that
    * Whatever is stated in this form and in theattachments thereto is true, correct and complete and noinformation material to the subject matter of this form has beensuppressed or concealed and is as per the original recordsmaintained by the promoters subscribing to the Memorandum ofAssociation and Articles of Association.
    No objection certificate has been received from the membersand creditors allowing conversion from private company into OPC.
    *All the required attachments have been completely, correctlyand legibly attached to this form.
  * To be digitally signed by
  Designation
  * Director identification number ofthe director; orDIN or PAN of the manager/ CEO/CFO; orMembership number of the Company Secretary {|
 
|}
  To be digitally signed by
  Member (In case of conversion of OPC)
  PAN or DIN of member
       
For office use only:      
eForm Service request no. (SRN) eForm filing date (DD/MM/YYYY)
This e-Form is hereby registered
Digital signature of the authorizing officer
Date of signing   (DD/MM/YYYY)  
|}[***] [Omitted 'Form No. INC-7' by Notification No. G.S.R. 49(E), dated 20.1.2018 (w.e.f. 31.3.2014)]
{|
{|
[FORM NO. INC. 7] [Substituted by Notification No. G.S.R. 349(E), dated 1.5.2015 (w.e.f. 31.3.2014).][Pursuant to Section 7(1) of the Companies Act, 2013 and pursuant to Rule 10, 12, 14 and 15 of the Companies (Incorporation) Rules 2014]   Application for Incorporationof Company (Other than OPC)
  Form languageEnglishHindi
  Refer the instruction kit for filing the form.
1. *Service Request Number (SRN) of Form INC. 1 {|
 
||}
2. (a) Name of the company {|
 
|}
  (b) Type of Company is {|
 
| (c)| Class of Company|
 
|}
  (d) Category {|
 
| (e)| Sub Category|
 
|}
  (f) Section 8 license number
  * (g) Company isHaving share capitalNot having share capital
3. (a) Name of the state/ Union territory in which the company is tobe registered
  {|
 
|-|| (b)| Name of the office of the Registrar of Companies in which thecompany is to be registered|-||
 
|-|| (c)| * Whether the address for correspondence will be the address of Registered office of the Company|-||| YesNo|-|| (d)| Address for correspondence till the registered office of the company is established|-||
*Line I {|
 
|-| Line II|
 
|-| *City|
 
|-| *State/ Union Territory|
 
|-| *District|
 
| * Pin code|
 
|-| ISO Country code|
 
|-| Country|
 
|-| *Phone (With STD/ ISD code)|
 
| -|
 
|-| Fax|
 
|-| *email ID of the company|
 
|}|}
4. I. Capital structure of the company
  {|
(a) Authorized capital of thecompany (in Rs.) {|
 
|-|| *(i)| No.of classes of equity sharesTotal number of equity shares|-||| Totalamount of equity shares (in Rs.)| {||-||}|-||| {||-| Numberof equity shares| Nominalamount per equity shares| Totalamount of equity shares|-||||-||||-||||-||||}|-|| *(ii)| Numberof classes of equity sharesTotal number of preference shares|-||| Totalamount of preference shares (in Rs.)| {||-||}|-||| {||-| Numberof equity shares| Nominalamount per equity shares| Totalamount of equity shares|-||||-||||-||||-||||}|-| (b)| Paidup capital of the company (in Rs.)| {||-||}|-|| (i)| No. of classesof equity sharesNominalamount per equity share|-||| Totalamount of equity shares (in Rs.)| {||-||}|-||| {||-| Numberof equity shares| Nominalamount per equity shares| Totalamount of equity shares|-||||-||||-||||-||||}|-|| (ii)| Numberof classes of equity sharesTotalnumber of preference shares|-||| Totalamount of preference shares (in Rs.)| {||-||}|-||| {||-| Numberof equity shares| Nominalamount per equity shares| Totalamount of equity shares|-||||-||||-||||-||||}|}|}
  II. * Details of number of members
  {|
(a) Enter the maximum number of members
(b) Maximum number of members excluding proposed employees
(c) Number of members
(d) Number of members excluding proposed employee(s)
|}
5. * Main division of industrial activity of the company
  Description of the main division
  {|
 
|}
6. *(a) Whether the proposed company shall be conducting anyactivities which require approval from any sectoral regulator(Like RBI in case of NBFI and Banking activities) to commencesuch activities
    YesNo
  (b) If yes, please enter the name of such Regulatory authority and the proposed activity.
7. *Enter the number of promoters (first subscribers to the Memorandum of Association (MOA))Particulars of Promoters (first subscribers to the MOA)
  {|
* Category {|
 
|-| * Director Identification number(DIN) or Income- tax permanent account number (Income-tax PAN) or passportnumber or corporate identity number (CIN) Or foreign companyregistration number (FCRN) or any other registration number|
 
|-||}
* First Name {|
 
|-| Middle Name|
 
|-| * Surname|
 
|-| Family Name|
 
|-| *Father's NameMother's NameSpouse's name|-|
 
|}
* Nationality {|
 
| * Date of Birth|
 
|-| * Gender (Radio button)MaleFemaleTransgender|}
* Place of Birth (District & State) {|
 
|-| * Occupation typeSelf EmployedProfessionalHomemakerStudentServiceman|}
* Area of Occupation {|
 
|}
* Educational qualification {|
 
|}
* Name of the entity {|
 
|}
* Income tax permanent account number {|
 
|}
Permanent Address/ Registered address/ Principal place of business
* Line I {|
 
|}
* Line II {|
 
|}
* City {|
 
|}
* State/ Union Territory {|
 
| * Pin code|
 
|}
* ISO Country Code {|
 
|}
Country {|
 
|}
* Phone (With STD/ ISD code) {|
 
| -|
 
|}
Mobile {|
 
|}
Fax {|
 
|}
* email id {|
 
|}
* Whether present address is same as the permanent addressYesNo (Radio button)
Present Address
* Line I {|
 
|}
* Line II {|
 
|}
* City {|
 
|}
* State/ Union Territory {|
 
| * Pin code|
 
|}
* ISO Country Code {|
 
|}
Country {|
 
|}
* Phone (With STD/ ISD code) {|
 
| -|
 
|}
Mobile {|
 
|}
Fax {|
 
|}
* Duration of stay at present addressYearsMonths
If Duration of stay at present address is less than one year then address of previous residence
 
* Proof of identity {|
 
|}
* Residential Proof {|
 
|}
If already a director or promoter of a company(s), specifydetails of such company(s) (In case director or promoter in morethan three companies, attach seperate sheet as an optionalattachment)
Director Promoter CIN
 
Name of the company {|
 
|}
Director Promoter CIN
 
Name of the company {|
 
|}
Director Promoter CIN
 
Name of the company {|
 
|}
* Number of shares subscribed* Total amount of sharessubscribed (in Rs.)
* Particulars of authorized person
a) Name of the authorized person {|
 
|-| b)| Father's NameMother's NameSpouse's name|-||
 
|-| c)| GenderMaleFemaleTransgender|}
d) Nationality {|
 
| e)| Date of Birth|
 
|}
f) Phone (With STD/ ISD code) {|
 
| -|
 
|}
g) email ID {|
 
|}|}
8. (a) * Whether the Articles are entrenched or notYesNo
    (If yes, entrenched Articles should be annexed thereto)
  (b) Number of Articles to which provisions of entrenchment shallbe applicable
    Details of Articles to which provisions of entrenchment shallbe applicable
    {|
Sr. No. Article Number Content
     
     
|}
9. Particulars of payment of stamp duty
  (a) State or Union territory in respect of which stamp duty ispaid or to be paid {|
 
||-|| (b)| * Whether stamp duty is to be paid electronically throughMCA21 systemYesNoNot applicable|-||| (i) Details of stamp duty to be paid|-||
Type of document/ Particulars Form INC.7 Memorandum of association Articles of association
Amount of stamp duty to be paid (in Rs.) {|
 
|
 
|
 
|}|-|| (ii) Details of stamp duty to be paid|-||
Type of documents/ Particulars Form INC 7 Memorandum of association Articles of association Others
Total amount of stamp duty paid (in Rs.) {|
 
|
 
|
 
|
 
|-| Mode of payment of stamp duty|
 
|
 
|
 
|
 
|-| Name of vendor or Treasury orAuthority or any other competent agency authorized to collectstamp duty or to sell stamp papers or to emboss the documents orto dispense stamp vouchers on behalf of the Government|||||-| Serial number of embossing or stamps or stamppaper or treasury challan number|||||-| Registration number of vendor|||||-| Date of purchase of stamps or stamp paper orpayment of stamp duty (DD/MM/YYYY)|
 
|
 
|
 
|
 
|-| Place of purchase of stamps or stamp paper orpayment of stamp duty|||||}|}
10. Additional Information for applying Permanent Account Number(PAN) and Tax Deduction Account Number (TAN)**
  Information specific to PAN
  {|
Area code AO type Range code AO No.
                       
|-|| Information specific to TAN|-||
Area code AO type Range code AO No.
                       
|-|| Source of Income|-|| Income from Business/ professioncapital GainesIncomefrom house property|-|| Income from other sourceNo Income|-|| Business/ Profession code|-| 11.| Additional Information for Employer registration underEmployee State Insurance Corporation (ESIC)|-|| Type of UnitFactoryEstablishment|-||
Exact nature of Work/ Business carried on Work Sub category
{|
Drop Down
|
Drop Down
|}|}
** This information is mandatorily requiredto be filled in case of applicants desirous of applying for PANand or TAN at the time of Incorporation of a company. Thisfacility 15 available at the e-Biz portal only as per separateprocedure prescribed bye-Biz portal.
Attachments
1) *Memorandum of association  
2) *Articles of association  
3) *Declaration in Form No. INC.8  
4) *Affidavit from each of the subscriber to the memorandum inForm No. INC.9  
5) *Proof of residential address  
6) Specimen Signature in Form INC.10  
7) Proof of identity  
8) Entrenched Articles of association  
9) Copy of In-principle approval granted by sectorial regulatorif already taken  
10) NOC in case there is change in the promoters (firstsubscribers to Memorandum of Association)  
11) Proof of nationality (in case the subscriber is a foreignnational)  
12) PAN card (in case of Indian national)  
13) Copy of certificate of incorporation of the foreign bodycorporate and registered office address  
14) Copy of resolution/ consent by all the partners or boardresolution authorizing to subscribe to MOA  
15) Optional attachment, if any  
Declaration
I *a personnamed in the articles as a *declare that all therequirements of the Companies Act, 2013 and the rules madethereunder in respect to the registration of the company andmatters precedent or incidental thereto have been complied with.I am authorized by other promoters subscribing to the Memorandumof Association and Articles of Association and the firstdirectors to give this declaration and to sign and submit thisForm. It is further declared and verified that:
1. Whatever is stated in this form and in theattachments thereto is true, correct and complete and noinformation material to the subject matter of this form has beensuppressed or concealed and is as per the original recordsmaintained by the promoters subscribing to the Memorandum ofAssociation and Articles of Association.
2. I have opened all the attachments to this Form and have verified these to be as per requirements, complete and legible;
3. a/ anhaving Membership number *and/ orcertificate of practice numberhas been engaged to givedeclaration under section 7(1) (b) and such declaration isattached.
4. Ia/ anthe applicant, In the capacity ofdo hereby declare that what is stated above is true to the best of my Information and belief.
To be digitally signed by
Designation
DIN of the director; or DIN or Income tax PAN of the manageror Membership number of the company secretary
Note:Attention is drawn to provisions ofsection 7(5) and 7(6) which, inter-alia, provides that furnishingof any false or incorrect particulars of any information orsuppression of any material information shall attract punishmentfor fraud under Section 447. Attention is also drawn toprovisions of section 448 and 449 which provide for punishmentfor false statement and punishment for false evidencerespectively.
       
For office use only:      
eForm Service request no. (SRN) eForm filing date (DD/MM/YYYY)
This e-Form is hereby registered
Digital signature of the authorizing officer
Date of signing   (DD/MM/YYYY)  
|}|}Form No. INC-8Declaration[Pursuant to section 7(1)(b) and rule 14 of the Companies (Incorporation ) Rules, 2014]Name of the Company:I ,......................,an advocate who is engaged in the formation of the companya Chartered Accountant in India who is engaged in the formation of the companya Cost Accountant in India who is engaged in the formation of the companya Company Secretary in practice in India who is engaged in the formation of the companydeclare that all the requirements of Companies Act, 2013 and the rules made thereunder relating to registration of the company under the Act and matters precedent or incidental thereto have been complied with.
Date: Signature:
Place: Membership No.:
Form No. INC-9[Declaration] [Substituted 'Affidavit' by Notification No. G.S.R. 708(E), dated 27.7.2018 (w.e.f. 31.3.2014).][Pursuant to section 7(1)(c) of the Companies Act, 2013 and rule 15 of the Companies (Incorporation) Rules, 2014]Name of the proposed company:I ......................, being the subscriber to the memorandum / named as first director in the articles, of the above named proposed company, hereby solemnly declare and affirm that:I have not been convicted of any offence in connection with the promotion, formation or management of any company during the preceding five years; andI have not been found guilty of any fraud or misfeasance or of any breach of duty to any company under this Act or any previous company law during the preceding five years; andAll the documents filed with the Registrar for registration of the company contain information that is correct and complete and true to the best of my knowledge and belief.
Date: Signature:
Place:  
[****] [Omitted by Notification No. G.S.R. 743 (E), dated 27.7.2016 (w.e.f. 31.3.2014).]
[FORM NO. INC. 10]Form for verification of signature of subscribers[Pursuant to rule 16 (1) (q) of Companies (Incorporation) Rules, 2014]{|
  {|
Size 4'*4'(passport size)
|-|| to be attested by Banker/ Notary|}