General Power of
Attorney by Company to Its Agent
Know All Men by These
Presents that M/s.
. Ltd., having its Head Office at
(here-in-after called the company) appoint Mr. CL, s/o Mr. ML, r/o
,
(herein after called the attorney) as its attorney to do all deed and acts,
which the Company is aurthorised to do through an attorney. The said attorney
shall have the power to do the following:
1.
That
attorney shall carry out the business of the company to best of his ability and
capacity in the interest of the work.
2.
The
attorney shall purchase or otherwise acquire any movable or immovable property
in the interest of the company.
3.
The
attorney shall work, manage and develop the properties or undertakings in the
interest of the firm.
4.
The
attorney shall manage and supervise manufacture, and sales of the goods in the
best interest of the company.
5.
The
attorney shall be the over all in-charge of the staff. He shall appoint,
suspend, and terminate Manager, Accountant, Steno, Typist and peons etc. as and
when he thinks proper in the best interest of the company.
6.
The
attorney is authorised to enter into any kind of contract, execute and perform
all obligations and receive and accept all benefits for and on behalf of the
company.
7.
The
attorney is authorised to enter into, make, sign and do all such agreements,
receipts, payments and contracts, etc. as he thinks proper and expedient in the
interest of the company. The attorney can mortgage property if he thinks proper
and expedient for carrying on affairs of the company smoothly.
8.
The
attorney shall adjust, settle, compromise and submit to arbitrators all
accounts, debts, claims, demand, disputes and matters which may a rise between
company and persons/persons from time to time.
9.
The
attorney shall draw, accept, endorse, negotiate, retire , pay or satisfy any
bills of exchange, promissory notes, hundis, cheques, drafts etc. which he
thinks necessary and expedient in the interest of the company.
10.
That
attorney shall draw, accept , endorse, negotiate, retire, pay or satisfy any
bills of exchange, promissory notes, hundis, cheques, drafts etc. which he
things necessary and expedient in the interest of the company.
11.
The
attorney shall borrow from time to time any sums by pledging movable or
immovable properties the company on such terms and conditions as he thinks
proper in the interest of the company.
12.
The
attorney shall open a bank account in the name of the company in any of the
Nationalised Bank and shall operate it as General Manager of the Company. The
attorney is authorised to close the bank account, already running, and open the
account to some other Nationalised bank as and when he thinks it proper in the
best interest of the company.
13.
The
attorney is empowered to invest the money of the company in the best interest
of the company, as and when he thinks it proper.
14.
The
attorney is empowered to commence and prosecute, and to defend compound and
abandon all actions proceedings, suits and claims in relation to the business
and property of the company. He is empowered to appoint advocate/advocates to
look after the matter in the courts and Government offices.
15.
The
attorney shall represent the company before any Department of the State
Government or the Central Government , or before any local authorities and vote
at any meeting in any firms, companies, or Government departments for and on
behalf of the company.
16.
The
attorney shall appoint some insurance agent for insurance of the stock,
buildings, plant and machinery and other movable and immovable properties.
17.
Generally
the attorney shall do all other works concerning with the affairs of the
company to the best of his ability in the best interest of the company.
18.
The
company agrees that all the works done by the said attorney shall be binding on
the company.
I execute this power
of attorney in the presence of the following witnesses.
Witnesses:
1.
. For
. Ltd.
2.
..
Signature
..
Director (seal)
Signature of Director
