Detailed General
Power of Attorney
TO ALL TO WHOM THESE PRESENTS SHALL COME,
I,
....................... son of .............................. resident of
................... at present residing at ................
Whereas I own various
movable and immovable properties in various parts of India described in the
Schedule I hereto and I have interest in various firms, companies, association
of persons, trusts, societies as partner, proprietor, shareholder, member,
trustee, beneficiary, etc. and/or otherwise, described in the Schedule II
hereto.
And Whereas I am
presently residing out of India as mentioned hereinabove for the time being, I
am personally unable to attend to my day to day affairs and for reasons of
convenience it is necessary that I should appoint an attorney and confer upon
him the powers hereinafter stated.
Now Know ye by these
Presents that I the said ................. do hereby nominate and constitute
and appoint Shri .......................... son of late .......................
at present residing at ...................... as my true and lawful Attorney
for me in the name and on behalf of myself and/or my said Attorney and in any
of my said capacities and in the name and on behalf of any partnership firm,
association of persons, trustee, beneficiary or businesses in which 1 am now or
may in future in any manner become interested to do exercise, execute and
perform all or any of the following acts, deeds and things, namely:-
1.
Commercial;
1.1. To transact business:-To commence,
transact, manage, carry on, close down any of my business and to do all things
requisite or necessary or connected therewith including correspondence with any
person or authority.
1.2. To buy and sell:-To buy, receive,
store and hold and to sell, pledge, hypothecate, give on hire or otherwise deal
with any goods, articles, things or movable property.
1.3. To open branches:-To open, establish,
conduct, shift and/or close any branch of any business at any place or places.
1.4. To contract:-To enter into, sign,
execute, vary, alter, terminate, suspend, and repudiate any contracts.
1.5. Partnership business:-To act as a
partner in the firm or firms in which I am a partner at present or become a
partner in future and commence, carry on, close, dissolve or retire from any
business of any partnership with any person and for the said purpose to do all
acts as partner or partners therein including banking operations, execution of
partnership, retirement, dissolution or other deeds and documents.
2.
Property
2.1. To acquire and to transfer:-To purchase,
take on lease, to take charge or mortgage on and to acquire in any manner and
to sell, mortgage, settle, charge, lease, grant tenancy or otherwise transfer
and/or in any manner and/or on any terms deal with any immovable or real
property or properties or any interest therein.
2.2. To manage and maintain:-To hold,
defend possession, manage and maintain movable, or immovable properties
described in Schedule 1 herein and other immovable properties acquired by me
hereafter.
2.3. To receive rents, etc.:-To demand, recover
and receive rents, mesne profits, licence fees, maintenance charges,
electricity charges, corporation taxes and all other sums of moneys receivable
in respect of my properties and to make all just and reasonable allowance
therein in respect of rates, taxes, repairs and other outgoings and to take all
necessary steps whether by action, distress or otherwise to recover any
property or sums of money in arrear.
2.4. To pay outgoings:-To pay all taxes,
rates, assessments, charges, expenses and other outgoings whatsoever payable
for or on account of my properties or any part thereof and to insure any
buildings thereon against loss or damage by fire and other risks as be deemed
necessary and/or desirable and to pay all premia for such insurances.
2.5. To serve notice on tenants:-To sign
and give any notice to any occupier of any property belonging to me to quit or
to repair or to abate any nuisance or to remedy any breach of covenant or for
any other purpose whatsoever.
2.6. To construct, repair and/or
reconstruct:-To take down, demolish, rebuild and/or repair any of my house,
building or other structure of whatever nature.
2.7. To get utilities:-To apply for and
obtain electricity, gas, water, sewerage and/or connections of any utilities
and/or to make alterations and/or close down and/or have disconnected the same
in my properties.
2.8. To view the condition of any
property:-To enter upon any of my property or any part of it as often as be
desired to view the state of repair thereof and to require any occupier as a
result of such view to remedy any want of repair or abate any nuisance.
2.9. To enforce covenants:-To enforce any
covenant in any lease, licence or tenancy agreement or any other document
affecting any of my property and if any right to re-enter arises in any manner
under such covenants or under notice to quit, then to exercise such rights
amongst others.
2.1.
2.1.
2.2.
2.3.
2.4.
2.5.
2.6.
2.7.
2.8.
2.9.
2.10. To deal with trespassers:-To warn off
and prohibit and if necessary proceed against in due form of law against all
trespassers on any of my property and to take appropriate steps whether by
action or otherwise and to abate all nuisances.
2.11. To prepare and have sanctioned the
plans:-To get prepared plans for construction of any building or structure
and/or otherwise on any of my property and to have the same sanctioned,
modified and/or altered by any Corporation, Municipality or other authority and
in connection therewith or to make necessary applications, give undertakings,
pay fees, obtain sanctions and such other orders and permissions as may be
expedient.
2.12. To apply for obtaining building
materials:-To apply for and obtain such permission as may be necessary for
obtaining steel, cement, bricks and other construction materials and
construction equipments and to appoint architects and contractors for the
construction of building or buildings to be constructed on the plots belonging
to me.
2.13. To act in proceedings under rent
control legislation:-To appear and represent in any proceedings for fixation of
fair rent and/or for any other purpose or purposes before any court, Rent
Controller or other authority in connection with any matter relating to and/or
arising out of any of my property.
2.14. To obtain any certificate:-To apply
for and obtain such certificate and other permissions and clearances including
certificates and/or permission under any law relating to ceiling on urban land,
or other law relating to land and/or buildings both urban and rural or under
the Income-tax Act or any other law as may be required for execution and/or
registration of any conveyance or other document and/or for transferring any
rights in any land, building or other property belonging to me or acquired by
me hereafter.
2.15. To file declarations:-To prepare,
sign, declare and file declarations, statements, applications and/or returns
and otherwise in connection with holding, possessing, acquiring, transferring,
partitioning or otherwise dealing with any of my property before any
appropriate or other authority as may be required under any law or laws now
prevailing or as may in future become applicable and to do, exercise, execute
and perform any or all the necessary acts, deeds and things required
thereunder.
3.
Companies
3.1. To promote company:-To promote or form
or cause to be promoted or formed or join with any other person in promoting or
forming and to do all things necessary or proper to be done or causing to be
formed and incorporated a company with limited or unlimited liability for any
object and to settle and sign the memorandum and articles of association,
prospectus, application forms, statement in lieu of prospectus and all other
papers required for or in connection with incorporation, commencement of
business of such company and other acts, relating thereto.
3.2. To spend money in promoting a
company:-To expend or agree to expend moneys for promoting and forming any such
company as aforesaid and in taking up and paying for any shares in my name in
any such company as aforesaid.
3.3. To contract to take shares:-To sign
and file with the Registrar of Companies or any other appropriate authorities
contract in writing to take from and/or pay for any share or shares in any such
company as aforesaid in my name.
3.4. To apply for, accept and deal with
shares:-To make application or applications for and take allotment or
allotments or purchase or otherwise acquire or hold any share or shares in any
company in my name and to sell, transfer, pledge, hypothecate and/or deal with
any share or shares held by me or acquired by me hereafter and to execute
and/or deliver all deeds and documents including transfer deeds in connection therewith
and/or for registration of any transfer and/or transmission.
3.5. To consent to act as a director:-To
sign and file with the Registrar of Companies or any other appropriate
authority in my name, consent in writing to act as a director of any company as
aforesaid.
3.6. To exercise shareholder's
privileges:-To attend, vote at and otherwise act in the meetings of any company
or companies or to appoint or act as proxy or representative in respect of any
shares, stock or debentures now held by me or which may hereafter be acquired
by me and generally to exercise all rights and privileges and perform all
duties in respect of any shares, stocks or debentures as the holder, owner
and/or registered owner thereof or as otherwise being interested in any company
including carrying on correspondence and making or consent in the making of any
applications in connection therewith before the Centra4 Government, court or
other authority under the Companies Act or any other law for the time being in
force.
3.7. To transfer securities:-To transfer
any share, stock, debenture or other securities held by me or to be acquired by
me hereafter in any company and to execute transfer deeds, receipts and ail
other papers in connection therewith and also to transmit and/or apply for
and/or to consent to the transmission of any share, stock, debenture and/or
other securities and/or have the same registered and/or to have such
registration altered and/or cancelled in any manner.
3.8. General:-To do such acts and deeds and
to execute such papers and documents as may be necessary in any capacity as
shareholder, debtor, creditor or otherwise in relation to any company which may
be required to be done by me.
3.9. To receive bonus shares and other
benefits:-To receive and to hold and to deal with bonus shares and all other
benefits that may accrue as a shareholder or otherwise in relation to any
company.
4.
Investments
4.1. To sell investments:-To acquire or
sell, transfer, assign or join in acquiring or selling, transferring or
assigning ail or any stocks, shares, annuities, debentures, stocks, bonds,
obligations, government securities, units and other securities or investments
of any nature whatever which do now or shall hereafter stand in my name or to
which I am now or may at any time hereafter be entitled to and for that purpose
to employ and pay brokers and other agents in that behalf and to receive and
give receipts for the purchase money payable in respect of such sales and to
transfer any investments so sold to the purchaser or purchasers thereof or as
he or they direct and for these purposes to sign and execute all such
contracts, transfer deeds and other writings and do all such other acts as may
be necessary for effectually transferring or assigning the same.
4.2. Allotment of shares in companies:-To
apply for and accept allotments of shares in my name in any company,
corporation or body corporate or any statutory body.
4.3. To receive dividends and repaid
capital sums:-To demand, sue for and receive from any company, corporation,
government or other body politic or person all deposits, dividends, interest,
bonuses or any other sums that may become due in respect of any investment and
likewise any capital sum represented by or comprised in any investment held by
me as and when the same shall be payable or repayable and for any such purpose
to sign, indorse and execute all receipts, dividends and interest warrants,
cheques, releases, discharges, reconveyances or other deeds, documents,
instruments and other writings whatsoever that may be required or necessary for
the purpose.
4.4. Investment in and dealing with
provident funds:- To operate, open, withdraw and deal with funds in the Public
Provident Fund Account or any other provident fund accounts whatsoever in my
name.
4.5. Investments in company deposits,
shares, etc.:- To invest my monies in company deposits, shares, stocks,
debentures, bonds, units or other corporate securities or securities of local
authorities, any other statutory bodies or corporations, whether incorporated
in India or in any other country, in such manner and upon such securities as my
attorney shall in his absolute discretion think fit and from time to time
withdraw any such moneys and apply the same to any purpose as he may think fit.
4.6. To initiate proceedings:-To give all
notices, commence any legal proceedings or use any other lawful means that may
appear to my attorney desirable or necessary in order to safeguard or enforce
my rights in or in connection with any of the investments with full power to
prosecute or discontinue any such proceeding and to compromise or submit to
arbitration any matter in dispute or doubt.
4.7. To pay all calls:-To pay all calls
that may be lawfully made or other expenses that may be incurred in relation to
any of my investments and to give security for the payment of the same.
4.8. To assent to arrangements:-To assent
(if it seems to my attorney necessary or desirable) to any arrangement
modifying any rights, privileges or duties in relation to any of my investments
and to agree to any scheme or arrangement for the increase or reduction of the
value or amount of the same or of the capital of any company or corporation and
for any such purpose to deposit, surrender or exchange any of the investments
or the documents of title relating thereto and to pay any contribution or incur
any other necessary expense in connection with any such scheme or arrangement.
4.9. To apply for and contract for
investments:-To tender, contract for, purchase, accept and sign the transfer
into my name any government securities, securities of local authorities or any
statutory body, shares, stocks or debentures in any such company, corporation
or body as aforesaid or other stocks, funds, debentures and securities of any
and every description whatsoever or any other properties.
5.
Banker/Banking
5.1. Banking operation:-To open, operate,
continue or close any account including any overdraft or other loan account
and/or saving account, current, fixed or other accounts and also safe deposit
lockers and all accounts whatsoever in my name and on my behalf with any bank
or banks that may be existing or may in future be opened in my name or in the
name of my firm or firms or business or businesses or in my capacity as trustee
or beneficiary of any trust with any bank or banks including Postal Savings
Bank.
5.2. Drawing and negotiations of
cheques:-To draw, sign, negotiate and/or endorse cheques, payment orders,
drafts, dividend warrants and/or any other instruments and to execute, enter
into, acknowledge, do and present all such deeds, instruments, contracts,
agreements, acts, deeds and things as shall be requisite or deemed fit and
proper for or in relation to all or any of the purposes, matters or things
herein contained or others with any bank or banks.
5.3. To deal with bills of exchange:- For
all or any of the banking purposes to draw, accept, endorse, discount or
otherwise deal with any bills of exchange, bills of lading, mates' receipts,
delivery orders, promissory notes or other mercantile instruments relating to
moneys, goods, properties or otherwise.
5.4. To operate bank locker or safe deposit
vault locker:- To operate any bank locker or safe deposit vault locker and to
deposit therein and withdraw therefrom any articles belonging to me.
6.
Moneys
6.1. To realise loans or borrow money:- To
realise loans and/or borrow money or moneys from time to time from any bank,
institution, or any person or persons, organisation whatsoever against the
security or properties both movable and immovable belonging to me or any of my
firm or firms of business or businesses in which I am now or may hereafter
become interested and to execute, sign and register mortgage, charges, transfer
and/or give other security or securities by any other deed or deeds on such
terms and conditions as my said attorney or his substitute or substitutes may
think fit and proper.
6.2. Loans and advances:- To make and/or to
receive any loan or advance from any bank, financial institution or other
person to such extent and on such terms as the said attorney may deem expedient
and also to secure the same by pledging, hypothecating, mortgaging, charging or
any other manner encumbering any of my movable or immovable property.
6.1.
6.2.
6.1.
6.2.
6.3. Miscellaneous
6.3.1. To agree to charge or
pay any interest or other considerations for any loan and/or advance and to
vary such rates of interests or consideration from lime to time.
6.3.2. To remit, reduce or
settle any claim of any moneys, losses and/or damages.
6.3.3. To draw, execute,
negotiate, cancel, present for payment and/or make or receive payment of any
promissory note, bill of exchange, bond or undertaking regarding any money
receipt and/or advance.
7.
Representations
7.1. To represent before bank or banks,
insurance companies, etc:-To represent me or any of my firm or firms or
business in any of the bank or banks, insurance companies, courts, registration
offices, municipal offices, office of competent authority, urban land ceiling,
post offices, sales tax offices, income-tax offices, customs offices, revenue
offices or any co-operative society, Central or any other State Government or
other authority, society, body corporate or other person for any purpose or
purposes whatsoever and do all acts as may be expedient before the same or in
connection therewith.
7.2. To prepare, sign and file tax
returns:-To prepare, sign, execute and/or file any of my and/or any of my firm
or firms or business or businesses in my personal capacity or as trustee or
beneficiary of any trust, sales tax returns, income-tax returns, wealth- tax
returns, gift tax returns or any other returns under the Income-tax Act, 1961,
Wealth-tax Act, 1957, Gift-tax Act, 1958 and/or any other law for the time
being in force or other returns, statements, papers, documents in connection
with the aforesaid Acts, to sign and/or submit returns, statements of accounts,
balance sheets, declaration forms, to receive refund orders or vouchers from
any of the aforesaid authorities, to apply for and to sign and submit to
necessary authorities and to represent me or any of the firm or firms or
business or businesses, trusts, proprietary concerns in which 1 am now or may
hereafter be interested as proprietor, partner, trustee or beneficiary with
such authority or authorities concerned therewith.
7.3. Appear before Assessing Officer,
etc.:-To appear before any Assessing Officer, Deputy Commissioner and/or
Assistant Commissioner and/or Commissioner and/or Central Board of Direct Taxes
and/or tribunal and/or any other authority or authorities in connection with
any matter or matters and to represent me or my proprietary concerns, firm or
firms, business or businesses, trusts in which 1 am trustee or beneficiary and
to produce, explain accounts, documents and papers as may be necessary and to
pay taxes and other amounts to such authorities and to any other authority by
virtue of these presents and to sign, execute and deliver all other papers,
documents and deeds in connection therewith.
7.4. To appear before registrar, notary
public, magistrate, etc.:-To appear before any Notary Public, Registrar of
Assurances, District Registrar, Sub-Registrar of Assurances, Metropolitan
Magistrate and other officer or officers or authority having jurisdiction and
to acknowledge and register or have registered and perfected all deeds,
instruments and writings, executed, signed or made by me personally or as
partner of any firm or firms or business or businesses or by my said attorneys
or any of them by virtue of the powers herein conferred.
8.
Trusts
8.1. To execute trusts:-To do all acts,
deeds relating to any matter in which I am a trustee and/or beneficiary and to
exercise all powers and authorities elsewhere hereunder or otherwise as
expedient.
8.2. To exercise powers:-To execute and
exercise in relation to any land or investment or property for the time being
subject to any trust and all powers and description for the lime being vested
in me as such trustee or as beneficiary as aforesaid or under any deed of
trust, settlement or other documents to the extent lawfully possible.
9.
Execution
and registration of documents
9.1. To execute documents (stocks, shares,
annuities):-To execute all deeds and other instruments necessary or proper for
transferring any stock, shares, annuities, debentures, obligations and other
securities held by me or to be acquired by me hereafter to the purchaser or
purchasers thereof.
9.2. To execute and register deeds:-To
sign, execute, enter into, modify, cancel, alter, draw, approve, present for
registration and admit registration of all papers, documents, contracts,
agreements, conveyances, mortgage deeds, leases, grants, assurances,
applications, declarations, trust deeds and other documents as may in any way
be required to be so done for or in connection with any movable or immovable
property belonging to me or to be acquired by me hereafter or of any part
thereof or any interest therein including those held by me as owner, lessor,
lessee, partner, mortgagor, tenant, trustee or otherwise be interested for the
time being including those connected with the management and development of any
business and also in connection with the sale, purchase, lease, transfer and
disposition or construction or sanction of plan or obtaining of clearances or
permits from the Government or for any other purpose whatsoever.
10.
legal
proceedings
10.1. To compound the debts and to submit
claims to arbitration:-To compound with or make allowances to any person for or
in respect of any debt or demand whatsoever which now is or shall or may at any
time hereafter become due or payable to me and to take or receive any
composition or dividend thereof or thereupon and give receipts, releases or
other discharges for the whole of the same debts, sums or demands or to settle,
compromise or submit to arbitration every such debt or demand and every other
claim, right, matter and thing due to or concerning me and for that purpose in
my name to enter into, make, sign, execute such agreements as are necessary in
like cases, execute such agreements for arbitration or other deeds or
instruments as are necessary in like cases and to allow time for the payment of
any such debt or demand (with or without security) upon such terms as the
attorney may think fit.
10.2. To conduct and defend legal
proceedings:-To commence, prosecute, enforce, defend, answer or oppose all
notices, suits, and other legal proceedings and demands touching any of the
matters aforesaid or any other matters in which 1 am now or may hereafter be
interested or concerned and also if thought fit with such consent as aforesaid
to compromise, refer to arbitration, abandon, submit to judgment or become
non-suited in any such action or proceeding as aforesaid before any court,
civil, or criminal, or revenue including the Rent Controller, City Civil and
Small Causes Courts.
10.3. To appoint advocates, etc.:-To appoint
any solicitor, advocate, pleader or counsel as may be necessary for prosecuting
and defending any suit or proceedings, in the matters relating to my
properties, business, firm, trusts, companies or organisations, in which 1 am
interested or become interested hereafter in my name or in the name of my said
attorney as he may think fit and proper and to sign vakalatnamas, warrant of
attorney in favour of any solicitor, advocate, pleader or counsel engaged by
him.
10.4. To sign plaints and other papers:-To
sign, declare and/or affirm any plaints, written statements, petitions, consent
petition, affidavits, memorandum of appeal or any other document or paper in my
name in any proceeding or in any way connected therewith.
10.5. To deposit and receive documents from
court:- To deposit and receive documents and moneys in and from any court or
courts and/or any other person or authority in my name and give valid receipts
and discharges therefor.
11.
Receipts
and discharges
11.1. Receiving monies and goods:-To demand,
collect, sue for, recover and receive of and from all and every person or
persons, body or bodies, politic or corporate, court or authority including
government and/or local bodies whomsoever concerned or chargeable therewith all
or every sum or sums of money including rent, documents, securities, goods,
effects, dues, duties, interests, rents, profits, income, purchase
consideration, dividends, compensation and/or any other money or moneys which
shall belong or be or become payable to me or to any of my firm or firms,
business or businesses or companies in which I am interested.
11.2. To collect debts:-To demand, collect,
sue for, recover and receive in my name, from all and every person, body,
politic or municipal or corporate or firm or company wheresoever and whatsoever
all sums of money, debts, dues, goods, wares, merchandise, chattels, effects
and things of any nature or description whatsoever which now are or which at
any time or times hereafter shall or may become due or owing or payable to or
recoverable including those from or by the bank by virtue of any
hypothecations, bonds, mortgages, pledges, agreements or other securities
whatsoever or upon or by virtue of any bills of exchange, promissory notes, cheques,
bills of lading or other mercantile or negotiable instruments whatever or
otherwise.
11.3. To give receipts:-To receive and give
effectual receipts and discharges in my name for all monies, securities for
monies, debts, goods, chattels and personal estate which are or may become due,
owing, payable or transferable in or by any right, title, ways or means
howsoever from any person or persons or corporation or other body or authority.
11.4. To receive debts, gifts, legacies,
etc.:-To receive and give good and valid receipts and discharges in my name for
share of assets of any business or for the purchase money of any share therein
or of any part of such share and all such other monies as may be payable to me
in any manner whatsoever.
12.
Agents
12.1. Agency:-To act as agents for any
person or to appoint any person as agent for any purpose in connection with any
business or matter herein contained or otherwise and on such terms and with
such powers and authorities as may be deemed by my said attorney to be
expedient and to vary, modify and/or terminate such appointment and/or
appointments and make other or others.
12.2. To employ persons in any capacity:-To
employ any person in any capacity for my business firm, trusts, companies in
which I am interested and require to employ such person or become interested in
future and require to employ such person and to suspend, dismiss or discharge
any employee so employed as my said attorney may deem fit.
12.3. To employ professionals:- For the
better and more effectually executing the powers or authorities aforesaid or
any of them to retain and employ solicitors, advocates, chartered accountants,
managers, consultants or any other professional persons and/or debt collecting
or other agents.
13.
Miscellaneous
13.1. To enter into bond and indemnities:-
For all or any purpose to give and execute all such bonds, guarantees,
indemnities, covenants and obligations in my name.
14.
To
substitute and appoint in his place (on such terms and conditions as my said
attorney shall think fit and proper) one or more attorneys to exercise for me
as my attorney or attorneys any or all of the powers and authorities hereby
conferred and to revoke any such appointment from time to time and to
substitute or appoint any other person or persons in the place of such attorney
or attorneys as the said attorney shall from time to time think fit and proper.
15.
AND
in case of the death of the said attorney or inability or unwillingness to act
through illness or any other reason to act as my said attorney in relation to
all or any of the matters aforesaid, I hereby appoint Smt.
................................ wife of ...................... resident of
..................................... to act as my attorney in place of the
said attorney after his death or during such inability or unwillingness and in
the latter case during the subsistence of any such inability or unwillingness
as the name of Smt...................... had been inserted in this deed instead
of the name of the said attorney.
16.
And
generally my said attorney shall have the power to do all such acts, deeds and
things on my behalf and I could have lawfully done, if personally present.
AND I do hereby for
myself, my heirs, executors, administrators of acts done and legal
representatives ratify and confirm and agree to ratify and by attorney confirm
all and whatsoever my said attorney or his substitute or substitutes shall
lawfully do or cause to be done by virtue of these presents.
IN WITNESS WHEREOF, I
.............................. have hereunto set my hand this
....................... day of .................... 2000.
Schedule I above
referred to
Schedule II above
referred to
Signed and delivered
by the within named
.................
WITNESSES;
1.
2.
Identified by me
( ) Before me
Advocate Notary
Public
