Section 3(2) in The Companies (Authorised to Registered) Rules, 2014
(2)A company shall attach and provide the required documents and information to the Registrar along with Form No. URC. 1 in the following manner, namely:-(a)In case of an application by a Limited Liability Partnership or firm for registration as a company limited by shares -(i)a list showing the names, addresses, and occupations of all persons named therein as partners with details of shares held by them respectively, showing separately shares allotted for consideration in cash and for consideration other than cash along-with the source of consideration and distinguishing, in cases where the shares are numbered, each share by its number, who on a day, not being more than six clear days before the day of seeking registration, were partners of the Limited Liability Partnership or firm as the case may be;(ii)a list showing the particulars of persons proposed as the first directors of the company, alongwith Director Identification Number (DIN), passport number, if any, with expiry date, residential addresses and their interests in other firm or body corporate along with their consent to act as directors of the company;(iii)in case of a firm, deed of partnership, bye-laws or other instrument constituting or regulating the firm and in case the deed of partnership was revised at any time in the past, copies of the principal and all subsequent deeds including the latest deed, along with the certificate of the registration issued by the Registrar of Firms, in case the firm is registered;(iv)written consent or No Objection Certificate from all the secured creditors of the applicant;(v)written consent, from the majority of members whether present in person or by proxy at a general meeting, agreeing for such registration;(vi)an undertaking that the proposed directors shall comply with the requirements of the Indian Stamp Act, 1899 (2 of 1899) as applicable;(vii)a copy of the latest income tax return of the Limited Liability Partnership or firm, as the case may be.(b)In case of an application by a Limited Liability Partnership or firm for registration as a company limited by guarantee or as an unlimited company-(i)a list showing the names, addresses and occupations of all persons, who on a day, not being more than six clear days before the day of seeking registration, were partners of the Limited Liability Partnership or firm, as the case may be with proof of membership;(ii)a list showing the particulars of persons proposed as the first directors of the company, alongwith DIN, passport number, if any, with expiry date, residential addresses and their interests in other firm or body corporate along with their consent to act as directors of the company;(iii)in case of a firm, deed of partnership, bye laws or other instrument constituting or regulating the company and in case the deed of partnership was revised at any time in the past, copies of the principal and all subsequent deeds including the latest deed, along with the certificate of the registration issued by the Registrar of Firms, in case the firm is registered;(iv)in the case of a company intended to be registered as a company limited by guarantee, a copy of the resolution declaring the amount of guarantee;(v)written consent or No Objection Certificate from all the secured creditors of the applicant;(vi)written consent from the majority of members whether present in person or by proxy at a general meeting agreeing for such registration;(vii)an undertaking that the proposed directors shall comply with the requirements of the Indian Stamp Act, 1899 (2 of 1899), as applicable;(viii)a copy of the latest income tax return of the Limited Liability Partnership or firm, as the case may be.(c)In case of an application by a society for registration as a company limited by guarantee under section 8-(i)a list showing the names, addresses and occupations of all persons, who on a day, not being more than six clear days before the day of seeking registration, were members of the society with proof of membership;(ii)a list showing the particulars of persons proposed as the first directors of the company, alongwith DIN, passport number, if any, with expiry date, residential addresses and their interests in other firms or bodies corporate along with their consent to act as directors of the company;(iii)a list containing the names and addresses of the members of the governing body of the society;(iv)a certified copy of the certificate of registration of the society;(v)written consent or No Objection Certificate from all the secured creditors of the applicant;(vi)written consent from the majority of members whether present in person or by proxy at a general meeting agreeing for such registration, and the resolution shall also provide for declaration of the amount of guarantee;(vii)an undertaking that the proposed directors shall comply with the requirements of the Indian Stamp Act, 1899 (2 of 1899) as applicable;(viii)a copy of the latest income tax return of the society;(ix)details of the objects of the company alongwith a declaration from all the members that the restrictions and prohibitions as mentioned in clause (b) and clause (c) of sub-section (1) of section 8 of the Act shall be complied.(d)In case of an application by a trust for registration as a company limited by guarantee under section 8-(i)a list showing the names, addresses and occupations of all persons, who on a day, not being more than six clear days before the day of seeking registration, were trustees of the trust with proof thereof;(ii)a list showing the particulars of persons proposed as the first directors of the company, alongwith DIN, passport number, if any, with expiry date, residential addresses and their interests in other firm or body corporate along with their consent to act as directors of the company;(iii)a certified copy of the certificate of registration of the trust and the trust deed;(iv)written consent or No Objection Certificate from all the secured creditors of the applicant;(v)written consent from the majority of members whether present in person or by proxy at a general meeting agreeing for such registration, and the resolution shall also provide for declaration of the amount of guarantee;(vi)an undertaking that the proposed directors shall comply with the requirements of the Indian Stamp Act, 1899 (2 of 1899) as applicable;(vii)a copy of the latest income tax return of the trust;(viii)details of the objects of the company alongwith a declaration from all the members that the restrictions and prohibitions as mentioned in clause (b) and clause (c) of sub-section (1) of section 8 of the Act shall be complied.
