(5)The following shall be required to be annexed with the complaint, namely: -(a)copy of the identity proof as specified in the form of complaint;(b)registration or incorporation certificate of the organisation, on whose behalf the complaint is being made, if it is a board, body, corporation, company, limited liability partnership, authority, society, association of persons or trust;(c)copy of authorization certificate in favour of the signatory if the complaint is being made on behalf of the board, body, corporation, company, limited liability partnership, authority, society, association of persons or trusts;(d)an Affidavit in the form as specified in the Part D of the Annexure; and(e)duly signed detailed statement making out the allegation.
