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Central Forms |
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Ministry of Corporate Affairs
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1.
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Forms Relating to the Registration of Resolution(s) and Agreement(s)
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2.
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Form for submission of compliance certificate with the Registrar
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3.
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Particulars of annual return for the company not having share capital
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4.
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Form for filing annual return by a company having a share capital with the Registrar
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5.
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Form for filing Profit and Loss account and other documents with the Registrar
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6.
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Form for filing balance sheet and other documents with the Registrar
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7.
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Form Relating to Declaration of Compliance with the Provisions of Section 149(2A) and (2B)
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8.
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Application for Approval of the Central Government for Change of Name or Conversion of a Public Company into a Private Company
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9.
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Application for Reservation or Change of Name
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10.
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Application to Central Government for modification in the matters to be stated in the company's balance sheet or profit and loss account
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11.
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Application for exemption from attaching the annual accounts of the subsidiary companies
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12.
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Application to Central Government for not providing depreciation
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13.
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Form of application to the Central Government for appointment of cost auditor
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14.
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Form for filing application for giving loan, providing security or guarantee in connection with a loan
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15.
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Form of application to the Central Government for obtaining prior consent for holding of any office or place of profit in the company by certain persons
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16.
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Form for filing application for declaration as Nidhi Company
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17.
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Form for filing application or documents with Central Government
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18.
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Form of application for approval for declaration of dividend out of reserves
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19.
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Form of application for removal of disqualification of directors
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20.
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Form of application for approval of the Central Government for the appointment of sole selling agents by the company
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21.
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Form of application for approval of the Central Government for the appointment of sole buying agent by a company
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22.
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Application for confirmation by Regional Director for change of registered office of the company within the state from the juridiction of one Registrar to the juridiction of another Registrar
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23.
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Form for filing application to Regional Director
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24.
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Form for filing application for opening branch(s) by a nidhi company
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25.
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Application for requesting refund of fees paid
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26.
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Form for filing an application with Registrar of Companies
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27.
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Application for striking off the name of company under the Easy Exit Scheme (EES), 2010
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28.
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Application for grant of immunity certificate under CLSS 2010
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29.
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Application for striking off the name of company under the Easy Exit Scheme
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30.
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Application form for availability or change of a name
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31.
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Form for intimating to Registrar of Companies of conversion of the company into limited liability partnership (LLP).
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32.
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Notice of consolidation, division, etc. or increase in share capital or increase in number of members
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33.
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Notice of situation or change of situation of registered office
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34.
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Particulars of appointment of managing director, directors, manager and secretary and the changes among them or consent of candidate to act as a managing director or director or manager or secretary of a company and/ or undertaking to take and pay for qualification shares
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35.
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Return of alteration in the charter, statute or memorandum and articles of association, address of the registered or principal office and directors and secretary of a foreign company
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36.
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otice of (A) alteration in names and addresses of persons resident in India authorized to accept service on behalf of a foreign company (B) alteration in the address of principal place of business in India of a foreign company (C) list of places of business established by a foreign company (D) cessation to have a place of business in India
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37.
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Particulars for creation or modification of charges (other than those related to debentures
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38.
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Particulars for registration of charges for Debenture
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39.
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Appointment or cessation of receiver or manager
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40.
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Particulars for satisfaction of charges
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41.
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Receiver's or manager's abstract of receipts and payments
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42.
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Application for allotment of Director Identification Number
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43.
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Intimation of change in particulars of Director to be given to the Central Government
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44.
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Application or declaration for incorporation of a company
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45.
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Application form for availability or change of a name
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46.
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Notice of situation or change of situation of registered office
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47.
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claration of compliance with the provisions of section 149(i)(a), (b) and (c) of the Companies Act,1956
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48.
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Declaration of compliance with the provisions of section 149(2)(b) of the Companies Act,1956
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49.
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Declaration of the compliance with the provisions of section 149(2A) and (2B)
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50.
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Particulars of appointment of managing director, directors, manager and secretary and the changes among them or consent of candidate to act as a managing director or director or manager or secretary of a company and/ or undertaking to take and pay for qualification shares
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51.
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Application by an existing joint stock company or by an existing company (not being a joint stock company) for registration as a public limited or private limited or an unlimited company
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52.
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Registration of an existing company as a limited company
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53.
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Documents delivered for registration by a foreign company
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54.
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Application for rectification of mistakes apparent on record
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55.
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Statement of amounts credited to investor education and protection fund
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56.
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Return of allotment
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57.
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Particulars of contract relating to shares alloted as fully or partly paid-up otherwise than in cash
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58.
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Statement of amount or rate percent of the commission payable in respect of shares or debentures and the number of shares or debentures for which persons have agreed for a commission to subscribe for absolutely or conditionally
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59.
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Return in respect of buy Back of Shares
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60.
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Statutory Report
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61.
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Registration of resolution(s) and agreement(s)
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62.
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Information by Auditor to Registrar
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63.
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Return of appointment of managing director or whole time director or manager
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64.
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Form for submission of documents with Registrar of Companies
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65.
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Form of annual return of a foreign company having a share capital
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66.
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Form for filing cost audit report and other documents with the Central Government
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67.
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Report by a public company
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68.
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Voluntary reporting of Corporate Social Responsibility (CSR)
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69.
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Particulars of person(s) or director(s) or changed or specified for the purpose of clause(f) or (g) of section 5
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70.
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Notice of the court or the company law board order
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71.
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Form of return to be filed with the Registrar
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72.
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Registration of resolution(s) and agreement(s)
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73.
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Notice of address at which books of account are maintained
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74.
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Information to be furnished in relation to any offer of a scheme or contract involving the transfer of shares or any class of shares in the transferor company to the transferee company
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75.
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Form for filing complaint(s) against the company
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76.
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Form of application to the Central Government for increase in the number of directors of the company
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77.
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Form of application to the Central Government for approval of appointment or reappointment and remuneration or increase in remuneration or waiver for excess or over payment to managing or whole-time director(s) or manager and commission or remuneration or expression of opinion to directors
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78.
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Form of application to Central Government for approval to amendment of provisions relating to managing, whole time or non rotational director
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79.
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Form of application for removal of disqualification of directors
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80.
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Form for filing annual return by a company having a share capital with the Registra
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81.
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Particulars of annual return for the company not having share capital
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82.
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Form for filing balance sheet and other documents with the Registrar
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83.
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Form for filing Profit and Loss account and other documents with the Registrar
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84.
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Form for submission of compliance certificate with the Registrar
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85.
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Form for filing addendum for rectification of defects or incompleteness
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86.
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Particulars of appointment of managing director, directors, manager and secretary and the changes among them or consent of candidate to act as a managing director or director or manager or secretary of a company and/ or undertaking to take and pay for qualification shares
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