FORM - V

APPLICATION FORM FOR GRANT OF LICENCE

[See rule 10(2)]

Securities and Exchange Commission of Pakistan,

Government of Pakistan,

Islamabad.

Dear Sir,

            We hereby apply for grant of licence to*.................... under rule 10(2) of the Venture Capital Companies Rules, 2001.

2.  Two copies of the memorandum and articles of association are enclosed. Necessary information required under rule 9 and 10 of the said Rules has been annexed. We undertake to keep this information up-to-date at all times.

Yours faithfully,

Name/Signature of the Secretary or a director of the venture capital fund

________________________

* Name of the venture capital fund.

Annex to Form V

Information to be enclosed at the time of application for grant of licence.

PART I

Please provide information in respect of directors, chief executive and chairman:

(1)  Name, former Name (if any).

(2)  Father's name.

(3)  Nationality.

(4)  Residential address.

(5)  Business address.

PART II

1.  Whether the company has been incorporated as a public limited company under the Companies Ordinance, 1984.

Yes

No

2.  If yes, whether copy of certificate of incorporation issued by CRO and two copies of memorandum and article of association have been enclosed with the application.

Yes

No

3.  Whether processing fee amounting to Rs………. has been deposited in favour of the Securities and Exchange Commission of Pakistan in designated branch of the bank.

Yes

No

4. Feasibility report is enclosed.

Yes

No.