Comments Invited Archieve
- Comments of all stake holders are invited on the subject "Regulating cost audit fee and fixing limit on the number of compliance reports" by 25th November, 2012.
- By 03.10.2012 on Draft Notification regarding Grant of Exemption to Shipping Industry from the purview of Competition Act, 2002.Comments may be sent by mail at dirad4-mca@nic.in or by post to Shri J.B.Kaushish, Under Secretary, Ministry of Corporate Affairs, Shastri Bhawan, New Delhi.
- By 20th August, 2012 on the exposure draft of Taxonomy for filing of Cost Audit Report and Compliance Report using XBRL
- By 15th September, 2012, on final report of Expert Group presented to Hon'ble CAM on 05.07.2012.
- By 10th August, 2012 on Proposed Qualification Bridging Mechanism for Licensing Overseas Citizens of India holding Certificate of Practice as Chartered Accountants (henceforth OCI Scheme)
- By 26th April, 2012 , on the draft Manual for the functioning of Official Liquidators.
- By 15th July, 2012, on Product Group Classification to be used in the Cost Audit Report and in the Compliance Report
- By 14th July, 2012 , on draft C&I Taxonomy. Kindly send comments, suggestions at xbrl@icai.org, xbrl.technical@mca.gov.in and xbrl.suggestion@mca.gov.in
- By January 31, 2012 , On the proposed XBRL Taxonomy for Cost Audit Report and Compliance Report developed by ICWAI.
- By 19th September, 2011 from chambers of the industries, corporates, law firms, members of civil society or other stakeholders on the draft National Competition Policy version - II to the Ministry. Comments can be sent by mail at dircs@mca.gov.in.
- By 29th July, 2011 on draft notification regarding Public Comnpanies (Terms of Issue of Debentures and of rasining of loans with option to convert such debentures or loans in to shares) Rules, 2011
- By 15th July, 2011 on proposed guidelines for strike off name under section 560 of the Companies Act, 1956 of companies (non profit companies) which have been granted license under section 25 of the Companies Act, 1956
- By 15th July, 2011 on proposed guidelines for conversion of section 25 company (non profit company) to an ordinary company under Companies Act, 1956
- By 30th June, 2011 on proposed new rules namely Companies (Dematerialization of Certificates) Rules, 2011
- By 20th June, 2011 on proposed new rules for preferential allotment u/s 81 of The Companies Act, 1956