Irrevocable Power of
Attorney
Know All Men by These
Presents That We/ M/s..................a public/private ltd. Company incorporated under the
Companies Act, (1 of 1956) with its registered office at................through
Shri.............authorised by the Board of Directors of the Company vide Resolution
dated or Constituted as a Sole/Proprietor ship Concern /Firm under the Indian
Partnership Act, 1932 with its principal place of business at...................through its
partners/Namely Shri..............having executed in favour of the Uttar Pradesh
Financial Corporation a Statutory body incorporated under the State Financial
Corporation an agreement a deed of hypothecation for
Rs........Rupees.........................................only and secured the repayment thereof by deposit of
the Corporation empowering the corporation to execute a deed of mortgage in the
form of an English Mortgage and have the same registered at the cost of the
Company /Firm Concern if and wherever the Corporation find it advisable to do
so during the pendency of the liability of the company firm concern to the
corporation. Do hereby appoint the Corporation to be its attorney for its and
in its name and on its behalf for otherwise for the Company/Firm/Concern for
the purpose hereinafter mentioned.
To execute a mortgage
in the form know as English Mortgage of the whole of the assets of the
company/firm sole proprietor including and building machinery a electric
fittings both present and future in favour of the corporation on terms and
condition contained in the agreement and deed of hypothecation.
To sign the said deed
of mortgage for and behalf of the Company/Firm concern and to have it
registered with proper registering authority by admitting its execution and
passing of consideration on behalf of the company/firm/concern and for the
company/firm/concern.
And also execute and
to do all such other acts and things as our said attorney shall deem fit for
the purpose of securing the said repayment of the loan by the company /firm
concern aforesaid.
To perform and obtain
the Income-tax clearance certificate under Section 230-A (I) of Income-tax Act,
for and on behalf of the borrower.
To apply and obtain
the necessary permission/exemption under Urban Land Ceiling and Regulation Act,
1976 for and on behalf of the borrower, if necessary.
To perform the above
functions either through himself for through lawfully constituted authority.
And the
company/firm/concern hereby do agree to ratify and confirm whatever its said
attorney shall do here under.
IN WITNESS WHEREOF,
I/WE..............................have hereunto set my/our hand(s) this.............day of..............in the year
............
(................)
(................)
Signature
THIS POWER OF
ATTORNEY was this...........day of......... produced and executed before me and the within
named.............who is ./are known to me has/have acknowledged it to be their/his act
and execution.
SIGNATURE AND SEAL OF
THE PUBLIC NOTARY
