Power of Attorney by
a Partnership Firm
Know All Men By These
Present that I, SD, partner of the firm M/s ......................, ..................... authorised by the
other partners appoint for and on behalf of my firm Mr. RS, the Manager if the
firm, as attorney of the firm above named to do, execute and transact all such
acts, deeds and things as he thinks necessary, proper, expedient or conducive
to the efficient transaction and carrying n the business of the firm. In
particular he is authorised to do, execute, and transact the following deeds
and matters so long he remains in the service of the firm:
1.
The
said attorney is authorised to make, execute and effect all agreements in
general and agreement for purchase of Cars, Scooters, and Trucks on hire
purchase, in particular.
2.
The
said attorney is authorised to make all kind of sales and purchase and do all
other works concerning with loans and advances as they think necessary and
expedient in the interest of the business of the firm.
3.
The
said attorney is authorised to draw, accept, accept, negotiate, pay or satisfy
bills of exchange, promissory note, hundis, cheque, draft.
4.
The
attorney is authorised to place order on my behalf, retire the documents from
the bank, make payments, receive payments on behalf of the firm.
5.
The
attorney is authorised to conduct, supervise and control the correspondence.
The attorney shall deal with those having dealings with the firm and shall deal
with the Government, Semi Government Offices Semi-Government Offices and Local
Bodies, with firms, companies, persons and individuals for and on behalf of the
firm.
6.
The
attorney is authorised to demand, collect and give effectual bona fide discharge
of all debts, hire monies advances and other dues and to take, prosecute and
use all lawful means for recovery and realisation of the amount of the firm.
7.
The
said attorney is authorised to purchase movable and immovable properties for
and on behalf of the firm and acquire rights, lease, and licenses for and on
behalf of the firm.
8.
The
attorney is authorised to sell or otherwise transfer any property, whether
movable or immovable , in the ordinary course of the business of the firm and
in the interest of the firm.
9.
The
attorney is authorised to borrow the money from the bank and accept deposits
for the purpose of the business of the firm.
10.
The
Attorney is authorised to pledge, mortgage, hypothecation of securities ,
bonds, negotiable instruments or other assets of the firm in the interest of
the business of the firm.
11.
The
attorney is authorised to look after all the matters concerning with sales tax,
income-tax, Semi Government Bodies, local authorities, Corporation , Companies,
firms, persons and individuals including Tribunals and arbitrators.
12.
The
said attorney is authorised to sign plaints, written statements, memorandum of
appeals, revision of all kinds as attorney of the firm.
13.
The
attorney is authorised to appoint advocate/advocates to look after Civil and
Criminal matters of the firm and appoint tax advocate/advocates to look after
the matters concerning with Sale-tax and Income tax.
14.
The
attorney is authorised to file and get back papers and documents and obtain
refunds to stamp duty sales-tax and income-tax for an on behalf of the firm.
15.
The
said attorney is authorised to bid and purchase property at sales in execution
of decree or court orders.
16.
The
attorney is authorised to take delivery of property or goods purchased or of
money realised in execution of decree of the Court or order of any authority.
17.
The
said attorney shall receive summons and notices of the Courts and Government
departments for and on behalf of the firm.
18.
The
attorney shall appoint Manager, Accountant, typist, Steno, clerks and peons,
etc. For the firm on such salaries or remuneration as he thinks proper and
expedient in the interest of the firm.
19.
The
attorney is authorised to suspend or terminate any of the employee of the firm
after proper investigation of the misconduct of the employee who is suspended
or terminated.
20.
The
attorney shall attend all the meetings of any firm, association, companies,
corporations committees, etc for and on behalf of the firm and its partners.
21. Generally the attorney shall act as General Manager and over all in-charge
of the firm and its affairs and do all the things concerning with the firms in
its best interest.
21.
The
firm and its partner agree that all the works done by the attorney in execution
of this duty shall be binding on firm and its partners.
IN WITNESS WHEREOF, I
have signed this power of attorney in the presence of the following witnesses:
Witnesses:
1. ............... For Singh
Automobiles
2. ............... Signature
(SD) Partner
