Appointment of an Attorney in Place of Another

Let it be known to all men through these presents thatI.........................s/o................r/o..................had appointed Shri........s/o........r/o...........to be my attorney for a specific purpose with specific powers under power of attorney dated..............executed by me.

That now I intended to remove the aforesaid attorney Shri.................s/o............r/o............and want to appoint Shri............s/o.................r/o.................as my attorney in his place.

THE POWER OF ATTORNEY, THEREFORE, WITNESSES AS UNDER:

1.      Now I hereby revoke and cancel all the powers and authorities given by me to my attorney Shri..........s/o..............r/o.....................under the power of attorney dated.........

2.      I do hereby appoint Shri..............s/o...........r/o............my attorney in my name and on my behalf to perform all acts and exercise all powers and authorities stated in the said power of attorney date............

The name of Shri..............s/o.....................r/o.............as my attorney shall be deemed to have been inserted in place of Shri................s/o..........r/o.................in the power of attorney dated..........since the very beginning.

All acts lawfully executed by the aforesaid Shri.................for me under powers given in the power of attorney dated.........and this present deed shall be duly ratified and confirmed by me.

IN WITNESS WHEREOF etc. etc.