Power of Attorney by the
Promoters of the Company for Submission of Memorandum and Articles of
Association before The Registrar of Companies
Know All Men By These
Presents that we (1) A, son of B, resident of ........................ and (2)
C, son of D, resident of ..................... hereinafter called the "the
promoters" do hereby nominate, appoint and constitute (1) Shri ...............................
having his office at ........................ and (2) Shri
.............................. having his office at
.............................. (hereinafter referred to as the "said
attorneys") as our true and lawful attorneys and authorise each of them
severally to do the following acts, deeds and things in our name and on our
behalf namely:
1.
To
subscribe memorandum of association of the company.-To sign in our name and on
our behalf as the subscribers to the Memorandum and Articles of Association of
.................... (Proposed) or in such other name as may be permitted by
the Registrar of Companies, New Delhi (hereinafter referred to as the
"said Proposed Company") and to agree thereunder on our behalf to
take such number of shares in the capital of the said proposed company as the
said Attorneys or any of them may consider appropriate and to write on our
behalf opposite our names the number of shares which we agree to purchase as
subscribers to the said Memorandum and Articles of Association;
2.
To
make correction, etc. in the memorandum and articles of association.-To make
corrections, additions, alterations or deletions in the Memorandum and Articles
of Association as may be considered necessary by any of the said Attorneys for
this purpose;
3.
To
sign other required forms.-To sign such other forms required to be filed under
the provisions of the Companies Act, 1956 in order to procure incorporation of
the said proposed company;
4.
To
appoint substitute and to revoke the same.-To appoint any substitute or
substitutes in their place and to delegate to such substitute or substitutes
any one or more of the powers hereunder delegated by us to the said Attorneys
and to revoke the appointment of such substitute or substitutes at their
pleasure; and
5.
To
do all other necessary acts for incorporation of company.- To do all such acts,
deeds and things as may be necessary for or incidental to procuring
incorporation of the said proposed company.
And we do hereby
agree and undertake to ratify all acts, deeds and things which may be done by
any of the said Attorneys for and on our behalf in pursuance of these presents.
And that the powers
herein delegated shall be exercised by any of the said Attorneys severally
and/or jointly to the end and intent that the said attorneys may act upon this
power of attorney either jointly or severally.
Made at ............
on this .............. day of ..............., 2000.
IN WITNESS WHEREOF,
this power of attorney has been executed on the day and year hereinabove
written in the manner hereinafter appearing.
Signed and delivered
by the said Shri A
Signed and delivered
by the said Shri C
WITNESSES;
1.
2.
Identified by me
Before me
( )
Advocate Notary
