Acts, Bills & Rules
Acts- Limited Liability Partnership Act, 2008
- Societies Registration Act 1860
- Partnership Act 1932
- Companies ( Donation to National ) Fund Act 1951
- Companies Act, 1956 Part 1
- Companies Act 1956 Part 2
- The Companies Amendment Act, 2006
- The Monopolies and Restrictive Trade Practices Act, 1969
- The Competition Act, 2002
- The Competition Amendment Act, 2007
- The Chartered Accountants Act, 1949 [As amended by the Chartered Accountants (Amendment) Act, 2006]
- Cost and Works Accountants Act, 1959 [As Amended By The Cost And Works Accountants (Amendment) Act, 2006]
- The Company Secretaries Act, 1980 [As amended by The Company Secretaries (Amendment) Act, 2006]
Bills
- The Companies Bill, 2009
- Errata to Companies Bill, 2009
- The Companies Bill, 2008
- Corrigenda to The Companies Bill, 2008
- The Limited Liability Partnership Bill, 2008
Rules (ICAI)
- Procedure of Investigation ( English & Hindi version)
- Procedure of Meetings ( English & Hindi version)
- The Appellate Authority ( English & Hindi version)
- Corrigendum G.S.R.225(E) ( English & Hindi version)
- Chartered Accountants(Election to the council) Rules 2006 ( English & Hindi version)
- Chartered Accountants(Election Tribunal) Rules,2006 ( English & Hindi version)
ICWAI
- Procedure of Investigation ( English & Hindi version)
- Procedure of Meetings ( English & Hindi version)
- The Appellate Authority ( English & Hindi version)
Compliance rules
- Companies (Accounting Standards) Rules, 2006
- Companies (Issue of Share Certificate) Rules, 1960
- Trustees (Declaration of Holdings of Shares and Debentures) Rules, 1964
- The Companies (Public Trustee) Rules, 1973
- Companies (Particulars of Employees) Rules, 1975
- Companies (Transfer of Profits to Reserves) Rules, 1975
- The Companies (Declaration of Beneficial Interest in Shares) Rules, 1975
- Public Companies (Terms of Issue of Debentures and Raising of Loans with Option to Convert such Debentures or Loans into Shares) Rules, 1977
- Companies Unpaid Dividend (Transfer to General Revenue Account of the Central Government) Rules, 1978
- Companies (Appointment and Qualifications of Secretary) Rules, 1988
- Companies (Disclosure of Particulars in the Report of Board of Directors) Rules, 1988
- Private Limited Company and Unlisted Public Limited Copmpany (Buy Back of Securities) Rules 1999
- The Companies ((Issue of Share Capital with Differential Voting Rights) Rules, 2001
- The Companies (Appointment of the Small Shareholders Director) Rules, 2001
- The Companies (Passing of the Resolution by Postal Ballot) Rules, 2001
- Unlisted Public Companies (Preferential Allotment) Rules, 2003
Audit rules
- Companies (Branch Audit Exemption) Rules, 1961
- Manufacturing and Other Companies (Auditor's Report) Order, 1988
- Cost Audit (Report) Rules, 1996
- Cost Accounting Record Rules of 44 products
- Cost Audit Report Rules 2001
- Companies Auditors Report order 2003 (CARO)
Company Law Board
- The Offices Of The Company Law Board Benches (Destruction Of Records) Rules, 1980
- Company Law Board (Fees on Applications and Petitions) Rules, 1991
- Company Law Board Regulations, 1991
- Company Law Board (Qualifications, Experience and Other Conditions Of Service of Members) Rules, 1993
- Company Law Board (Qualifications, Experience and Other Conditions of Service of Members) ( Amendment) Rules, 1996
- Company Law Board (Qualifications, Experience and Other Conditions of Service of Members) (Amendment) Rules, 1997
Competition Commission of India
- Companies (Preservation and Disposal of Records) Rules, 1966
- Competition Commission of India (Oath of Office and of Secrecy for Chairperson and other Members) Rules, 2003
- Competition Commission of India (Salary, Allowances and other Terms and Conditions of Service of Chairperson and other Members) Rules, 2003
- The competition commission of India (Terms of the selection committee and the manner of selection of panel of names ) Rules 2008
- The competition appellate tribunal (Term of the selection committee and the manner of selection of panel of names ) Rules 2008
- The competition commission of India (return on Measures for the promotion of competition advocacy, awareness and training on competition issues ) rules 2008
- The competition commission of India (Form & time of preparation of Annual Report) Rules 2008
Court liquidator rules
- Companies (Court) Rules, 1959
- Companies (Official Liquidator's Accounts) Rules, 1965
- Companies Liquidation Accounts Rules, 1965
Deposit rules
- Companies (Acceptance of Deposits) Rules, 1975
- Companies (Acceptance of Deposits Amendment) Rules, 1997
Destruction of records rules
- Companies (Preservation and Disposal of Records) Rules, 1966
- The Offices Of The Regional Directors (Destruction Of Records) Rules, 1976
- The Office Of The Public Trustee (Destruction of Records) Rules, 1984
- Disposal of Records (in the Offices of the Registrar of Companies) Rules, 2003
General rules and regulations
- Companies Regulations, 1956
- Companies (Central Government's) General Rules and Forms, 1956
- Application of section 159 to Foreign Companies Rules 1975
- Companies (Appointment of Sole Agents) Rules, 1975
- Companies (Declaration of Dividend out of Reserves) Rules, 1975
- Companies (Application for Extension of time or Exemption under sub-section (8) of section 58A) Rules, 1979
- Companies (Fees on Applications) Rules, 1999
- The Companies (Compliance Certificate) Rules, 2001
Investor rules
