Company Form No. 29
Registration No. of Company ........................ Nominal Capital Rs. ...................................
THE COMPANIES ACT, 1956
Consent to act as director of a company and/or undertaking to take and pay for qualification shares
[pursuant to section 264(2)/266(I)(a) and 266(1)(b)(iii)]
Name of company .............................................. Limited ..........................................
Presented by ..................................................................................................................
To the Registrar of Companies .......................................................................
I, the undersigned, hereby testify my consent to act as director of the .......................... limited, ................................ pursuant to section 264(2)/266(1)(a) of the Companies Act, 1956 and certify that I have not been disqualified to act as a director under sections 267 and/or 274 of the Companies Act, 1956.
I, the undersigned having consented to act as director of the .............................. Limited, also hereby undertake to take from the said company and pay for .................... shares of Rs. ................. each, being the number/value of the shares prescribed as the qualification shares for the office of director of the said company.
Name and surname in full and father’s names |
Address |
Occupation |
Date of birth |
Nationality |
Signature |
1 |
2 |
3 |
4 |
5 |
6 |
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Signature ..............................
Designation ...........................
Dated the ........................... day of .................... 19
Notes: (1) Delete the portion not applicable.
(2) If a director signs through his agent authorised in writing, the authority must be produced
before the Registrar.
(3) In case of undertaking to take and pay for qualification shares, the from should be
accompanied by the necessary stamp duty.
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