How to - Documents required to be submitted

Documents required to be submitted

(1) A printed copy each of the Memorandum and Articles of Association of the proposed company-filed along with declaration

	duly stamped with the requisite value of adhesive stamps from the State/ Union Territory Treasury(For value of stamps to be affixed see Schedule printed in Part Ill, Chapter 23.)
	below the subscription clause the subscribers to the Memorandum, should write in his own hand-his full name and father's, or husband's full name in block letters full address, occupation,e.g.,'busidess executive, engineer, housewife, etc. and number of equity shares taken and then put his or her signatures in the column meant for signature.
	Similarly at the end of the Artictes Of Association the subscriber should write in his own hand-7-his full name and father's full name in block letters, full address, occupation.
	the signatures of the subscribers to Mernorandum and the Article of Association should be witnessed by one person preferably by the person representing the subscribers, for registration of the proposed company before the Registrar of Companies.
	Under column 'Total number of equity shares' write the total of the shares taken by the subscribers e.g., 20 (Twenty) only.
	Mention date e.g. 5th day of August, 1996.
	Place-e.g. , 'New Delhi'.

(2) With the stamped copy one spare copy each of the Memorandum and Articles of Association of the proposed company.

(3) Original copy of the letter of the Registrar of Companies intimating the availability of name.

(4) Form No. 18 - Situation of registered office of the proposed company.

(5) Form No. 29--Consent to act as a director etc. Dates on the consent Form and the undertaking letters should be the same as is mentioned in the

Memorandum of Association signed by the director himself. A private company and a wholly-owned Government company are not required to file Form No. 29.

(6) Form No. 32 (in duplicate). Particulars of proposed, directors, manager or secretary.

(7) Power of attorney duly typed on a non-judicial stamp paper of the requisite value. The stamp paper should be purchased in the name of the persons signing the authority.

(8) No objection letter from the persons whose name has been given in application for availability ofname in Form No. 1-A as promoers/directors but are not interested at a later stage should be obtained filed with the Registrar at the time of submitting documents, for registration

(9) The agreements, if any, which the company proposes to enter with any individual for, appointment as managing or whole-time director or manager are also to be filed.