Companies (Central Governments) General Rules Forms, 1956

Contents
Sections	Particulars
1	Short title, commencement and interpretation
2	Definitions
3	Forms
4	Prescribed particulars
4A	Sections 20 and 21
4B	Alteration of articles
4BB	Section 5
4BBA	Change of registered office within a State
4C	Section 43A
4CC	Section 56
4CCC	Section 58A
4CCCA	Section 60A
4D	Section 73
5	Section 75
5A	Section 108
5B	Sections 108A, 108B and 108C
5C	Section 77A
5D	Section 109A
6	Sections 125, 127, 128, 130, 132, 135 and 138
7	Section 170
7A	Section 219
8	Section 235
9	Section 241
10	Section 246
10A	Section 269
10B	Section 310
10C	Section 314
11-11A	[***]
11B	Section 370
11C	Section 372
12	Section 395
12A	Section 396(3)
13	Section 399(4)
13A	[***]
14	Section 503
14A	Section 549
15	Section 550(3)(a) and (b)
16	Section 592(1)(a)
17	Sections 592, 593 and 605
18	Section 593
18A	Section 594
19	Translation of documents other than those under Part XI of the Act
20	Section 601
20A	General
21	Power of Central Government to relax rules 16, 17 and 19
21A	Fees for inspection of documents, etc.
22	Payment of fees
23	Payment of dividend to shareholders and interest to debenture holders
Annexure A
Form No. 1	Declaration of compliance with the requirements of the Companies Act, 1956, on application for registration of a company
Form No. 1A	Application form for availability of names*
Form No. 1AA	Particulars of person(s)/ director(s)/ charged/ specified for the purpose of clause (f)/(g) of section 5
Form No. 1AB	Consent of the person charged by the board with the responsibility of complying with the provisions of the Act
Form No. 1AC	Particulars of person(s)/ director(s) charged/ specified for the purpose of clause (f)/(g) of section 5
Form No. 1B	Application for the approval of the Central Government for Conversion of a public company into a private company
Form No. 1C	[Omitted by GSR 289(E), dated 31st. May, 1991]
Form No. 2	Return of allotments
Form No. 2A	Memorandum containing salient features of prospectus
Form 2B	Nomination Form
Form No. 3	Particulars of contract relating to shares
Form No. 4	Statement of the amount or rate per cent of the commission payable in respect of shares/ Debentures and of the number of shares/ debentures for which persons have agreed for a commission to subscribe for absolutely or conditionally
Form No. 4A	Declaration of solvency
Form No. 4B	Companies Act, 1956
Form No. 4C	Return in Respect of Buy-back of Securities
Form No. 5	Notice of consolidation, division, and etc./increase in share capital/ increase in number of members
Form Nos. 6, 6A, 7 and 7A	[Omitted by GSR 555 (E)]
Form No. 7B	Share Transfer Form
Form No. 7BB	OTC Exchange of India
Form 7C	Application for extension of time under section 108 (1D)
Form No. 7D	Form of application for approval of the Central Government for acquisition of shares
	Foot Notes

[Notification No. SRO 432A, dated 18th. February, 1956]

In exercise of the powers conferred by clauses (a) and (b) of sub-section (1) of section 642 of the Companies Act, 1956, and all other powers hereunto enabling, the Central Government hereby makes the following Rules, namely:-