Section 22(10) in The Companies (Incorporation) Rules, 2014
(10)On receipt of the approval of the Regional Director,(i)the company shall convene a general meeting of its members to pass a special resolution for amending its memorandum of association and articles of association as required under the Act consequent to the conversion of the section 8 company into a company of any other kind;(ii)the Company shall thereafter file with the Registrar. -(a)a certified copy of the approval of the Regional Director within thirty days from the date of receipt of the order in Form No.INC.20 along with the fee;(b)amended memorandum of association and articles of association of the company.(c)a declaration by the directors that the conditions, if any imposed by the Regional Director have been fully complied with.
