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.gif){kind=small} FORM NO. 1A Application form for
availability of names |
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| FORM NO. 1AA Particulars of
person(s)/director(s)/charged/specified for the purpose of clause (f)/(g) of section 5 |
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| FORM NO. 1AB Consent of the person
charged by the Board with the responsibility of complying with the provisions of the Act |
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| FORM NO. 1AC Particulars of
person(s)/director(s)/charged/specified for the purpose of clause (f)/(g) of section 5 |
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| FORM NO. 1B Application for the
approval of the Central Government for conversion of a public company into a private
company |
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| FORM NO. 2 Return on allotments |
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| FORM NO. 2A COMPANIES ACT, 1956
Memorandum containing salient features of prospectus [See section 56(3)] |
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| FORM NO. 3 Particulars
of contract relating to shares [Pursuant to section 75(2)] |
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| FORM NO. 4 Statement
of the amount or rate percent of the commission payable in respect
of shares/Debentures and of the number of shares/debentures for which
persons have agreed for a commission to subscribed for absolutely
or conditionally [pursuant of section 76] |
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| FORM NO. 5 Notice of consolidation,
division, etc.,/increase in share capital/increase in number of members [Pursuant to
sections 95, 97/94A(2)/81(4)] |
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| FORM No. 7B Share Transfer Form
[Pursuant to section 108(IA)1] |
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| FORM NO. 7BB [Pursuant to sub-rule
(2A) of rule 5A Companies (Central Government's) General Rules and Forms, 1956 read with
section 108(1A) of the Companies Act, 1956] |
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| FORM 7C Application for extension of
time under section 108(1D) [pursuant to section 108(1D)] |
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| FORM NO. 7D (See rule 5B) Form of
application for approval of the Central Government for acquisition of shares |
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| FORM NO. 7E Form of intimation to the
Central Government of the Proposal to transfer shares: form of application for approval of
the Central Government for transfer of shares of Foreign Companies |
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| FORM NO. 8 Modification of charges |
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| FORM NO.10 Particulars of a series of
debentures, containing or giving by reference to any other instruments, any charge, to the
benefit of which the debenture-holders of the said series, are entitled pari passu,
created by a company registered in India and also of any issue of debenture in a series |
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| FORM NO. 12 Chronological index of
charges [pursuant to section 131] |
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| FORM NO. 13. Register of charges |
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| FORM NO. 15 Notice of appointment of
receiver or manager |
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| FORM NO. 16 Notice to be given by
receiver/manager on ceasing to act as such |
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| FORM NO. 17 Memorandum of complete
satisfaction of charge |
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| FORM NO. 18 Notice of the
situation/change of situation of registered office |
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| FORM NO. 19 Declaration of compliance
with the provisions of section 149(1)(a), (b) and © of the Companies |
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| FORM NO. 20 Declaration of compliance
with the provisions of section 149(2)(b) |
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| FORM NO. 20A Declaration of compliance
with the provisions of section 149(2A) or of the section 149(2B) [pursuant to section
149(2A)(ii)] |
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| FORM NO. 21 Notice of the
court's/Company Law Board's Order |
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| FORM NO. 21A [pursuant to section 160]
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| FORM NO. 22 Statutory report |
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| FORM NO. 22A Consent of shareholder
for shorter notice |
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| FORM NO. 23 Registration of
Resolution(s) and Agreement(s)] [Pursuant to section 192] |
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| FORM NO. 23A Form of Application to
the Central Government for obtaining for the previous approval for Appointment/Continuance
of the former Managing Agents or Secretaries and Treasurers [pursuant to section 204A(1)] |
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| FORM NO. 23AA Notice of address at
which books of accounts are maintained [pursuant to provision to section 209(1)] |
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| FORM NO. 23AB (See Rule 7A) Statement
contenting salient features of balance sheet and profit and loss account, etc. as per
section 219(1)(b)(iv) |
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| FORM NO.23B Notice by auditor
[pursuant to section 224(1A)] |
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| FORM NO. 23C Form of application to
the Central Government for the appointment of cost Auditors [Pursuant to section 233B(2)] |
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| FORM NO. 24. Form of application to
Central Government for increasing the number of directors of company [pursuant to section
259] |
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| FORM NO. 24A Form of application to
the Central Government for obtaining for obtaining the previous approval for entering into
contracts with the company for the sale, purchase or supply of any goods, materials or
services [pursuant to proviso section 297(1)] |
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| FORM NO. 24AA Notice by the interested
director [Pursuant to section 299] |
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| FORM NO. 24B Form of application to
the Central Government for obtaining prior consent for the holding by certain persons of
any office or place of profit in a company [Pursuant to section 314(1B)] |
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| FORM NO. 25A Form of application to
the Central Government for approval of appointment/re-appointment and remuneration payable
to managing/whole-time director(s) or manager [Pursuant to sections 269, 198(4), 309(3),
311, 387 and 388] |
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| FORM NO. 25B Form of application to
the Central Government for approval to amendment of provisions relating to managing,
whole-time or non-rotational directors [pursuant to section 268] |
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| FORM NO.25C Return of appointment of
Managing Director/Whole-time Director/Manager [pursuant to section 269(2) and schedule
XIII] |
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| FORM NO. 26 Form of application to the
Central Government for increasing the remuneration of managing/whole-time director/manager
[Pursuant to sections 310, 311 and 388] |
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| FORM NO 29 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)] |
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| FORM NO. 32 Particulars of appointment
of directors and manager and changes among them [Pursuant to section 303(2)] |
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| FORM No. 34 Register of Directors,
Managing Director ,Manager and Secretary, etc. [Pursuant to section 306] |
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| FORM No. 34AA Form of application |
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| FORM No. 34B Form
of application to the Central Government for purchase by companies
of shares of other companies (Please see section 372) |
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| FORM No. 35 Notice
to dissenting shareholders [Pursuant to section 395 1 |
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| FORM No. 35A Information to be
furnished in relation to any offer of a scheme or contract involving the transfer of
shares or any class of shares in the transferor company to the transferee company
[Pursuant to section 395(4A)(a)(i)] |
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| FORM No. 36 Receiver's or manager's
abstract of receipts and payments [Pursuant to section 424, read with section 421] |
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| FORM No. 37 Application by an existing
joint stock company for registration as a limited/an unlimited company [Pursuant to
sections 565, 566 and 567] |
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| FORM No. 38 Application by an existing
company (not being a joint stock company) for registration as a limited/an unlimited
company [Pursuant to sections 565 and 568] |
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| FORM No. 39 Registration' of an
existing company List of Members [Pursuant to section 5671 |
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| FORM No. 40 Registration of an
existing company as a limited company Statement specifying certain particulars [Pursuant
to section 567(c)l |
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| FORM No. 41 Registration of an
existing company as a limited company copy of resolution assenting to registration with
limited liability [Pursuant to section 565(1) proviso, Clauses (v) and (vii) 1] |
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| FORM No. 42 List of
the names, addresses and occupations of the directors and the manager,
if any, of the existing company not being, a joint stock company [Pursuant
to section 568(a)l |
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| FORM No. 44 Documents
delivered for registration by a foreign company [Pursuant to section
5921] |
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| FORM No. 49 Return of alteration in
the (A) Charter, statutes or memorandum and articles of association (B) Address of the
registered or principal office and (C) List of particulars of the directors and Secretary
of a foreign company [Pursuant to section 593 (a)l(b)l(c)] |
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| FORM No. 52 Notice
of (A) Alteration in the names and addresses of persons resident in
India authorised to accept service on behalf of a foreign company,
B) alternation in the address of principal place of business in India
of a foreign company, (C) list of places of business established by
a foreign company in India, (D) cessation to have a place of business
in India [pursuant to sections 593(d), (e), 594(3), 597(3)l] |
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| FORM No. 55 Particulars
of charge' on property in India created by a foreign company after
the 15th January, 1937 [Pursuant to section 600 read with section
1251 |
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| FORM No. 56 Particulars
of charge' subject to which property in India has been acquired by
a foreign company after 15th January, 1937 [Pursuant to section 600
read with section 127) |
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| FORM No. 57 Particulars
of an issue of debentures in a series by a foreign company [Pursuant
to section 600 read with section 128, proviso |
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| FORM No. 58 Particulars
of series of debentures containing, or giving by reference to any
other instrument, any charge, the benefit of which the debenture holders
of the said series are entitled pari passu created by a foreign company
[Pursuant to section 600 read with sections 128 and 129] |
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| FORM No. 59 Particulars of
modifications of charge' created by a foreign company [Pursuant to section 600(1) read
with section 135] |
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| FORM No. 60 Memorandum
of complete satisfaction of charge' created by a foreign company [Pursuant
to section 600 read with section 1381] |
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