ABOUT MCA
news & important updates
- VPD service will be unavailable from 8:00AM to 08:00PM IST on 24th - 25th Apr 2019 for system maintenance. Stakeholders are requested to plan accordingly.
- Form CRA-2 is likely to be revised on MCA21 Company Forms Download page w.e.f 24th April, 2019. Stakeholders are advised to check the latest version before filing.
- Comments are invited on the Insolvency and Bankruptcy Code, 2016 (Code) and the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016.(AA Rules).
- Stakeholders are requested to please note that Filing of affidavits (from each of the subscribers to the memorandum and from persons named as the first directors, if any, in the articles that he is not convicted of any offence in connection with the promotion, formation or management of any company, or that he has not been found guilty of any fraud or misfeasance or of any breach of duty to any company under this Act or any previous company law during the preceding five years and that all the documents filed with the Registrar for registration of the company contain information that is correct and complete and true to the best of his knowledge and belief) as per Section 7(1)(c ) of the Companies Act, 2013 read with rule 15 of the Companies (Incorporation) Third Amendment Rules has been dispensed with vide the Companies (Amendment) Act,2017- from 27th July 2018. Only declaration by first subscriber(s) and director(s) in INC-9 is mandatory and affidavit is NOT required to be filed. Stakeholders may kindly note the above provisions while filing SPICe forms for incorporation of Companies.
- Manufacturing activities in LLPs:
Manufacturing & allied activities were restricted in LLPs vide OM No. CRC/LLP/e-Forms dated 06.03.2019. This OM invoking the restriction regarding manufacturing & allied activities has been withdrawn with immediate effect. - Notice for Corrigendum 2- MCA21 v3 RFP( 175 KB )
- "Latest Message on eform DIR-3 KYC filings on Annual Basis" Read for more....( 255 KB )
- Revised version of the eForm INC-35 -AGILE (Application for Goods and services tax Identification number, employees state Insurance corporation registration pLus Employees provident fund organisation registration) which is filed as linked form with SPICe for incorporation of a Company is available on MCA21 Company Forms Download page. The revised form contains all the fields relevant to GST / EPFO / ESIC as notified vide the Companies (Incorporation) third Amendment Rules, 2019 dated 29th March 2019. Stakeholders may take note and refer instruction kit for more details.
- Filing of one time return in DPT-3 Form Dated 12.04.2019.( 326 KB )
- Notice for engaging CS Trainee in ICLS Academy Dated 11.04.2019.( 424 KB )
- CRA-2 – Additional Fee reg.( 267 KB )
- Corrigendum to MCA21 V3 RFP - Extension of last date of submission of
Bid(186 KB ) - Companies (Incorporation) Third Amendment Rule,2019 dated 29.03.2019(3.44 MB )
- Companies (Indian Accounting Standards) Second Amendment Rules, 2019 dated 30.03.2019(604 KB )
- Companies (Indian Accounting Standards) Amendment Rules, 2019 dated 30.03.2019 (891 KB )
- The stakeholders may note that Ind AS 116, Leases shall be applicable with effect from 01st April, 2019 and necessary notification for the same shall
be issued in due course after complying with the necessary procedure. - Inviting Comments stakeholder for the draft RR Dated 27.03.2019.
(2249 KB ) - Addendum 3 to MCA21 V3 for 2nd pre-bid meeting(175 KB )
- Addendum 2 for MCA21 Version 3 RFP. (1478 KB )
- Appointment Notification of Member, CCI Dated 18.03.2019(1478 KB )
- National Guidelines on Responsible Business Conduct.(1478 KB )
- Clarification on filling of e-form RD- l-Conversion of public company into private company and change in a Flnancial Year..(312 KB )
- Re-Constitution of Insolvency Law Committee as Standing Committee for review of implementation of Insolvency & Bankruptcy Code,2016(2262
KB ) - Extension of Tenure of High Level Committee or Corporate Social Responsibility -2018.(295 KB )
- Appointment Notification of Part-time Members, NFRA.(565 KB )
- Addendum 1 - MCA21 v3 RFP.(338 KB )
- Form AOC4-XBRL is likely to be revised on MCA21 Company Forms Download page w.e.f 09th March, 2019. Stakeholders are advised to check the latest version before filing.
- Companies (Incorportation) 2nd Amendment Rule 2019 (905 KB )
- Extension of time for furnishing comments for consideration of High Level Committee on corporate on corporate social responsibility-2018
- eForm INC-22A -ACTIVE (Active Company Tagging Identities and
Verification) is available on MCA21 Company Forms Download page
for filing purposes. Stakeholders may plan accordingly - PAS-3 revised version will be available from 8th March 2019 for filing purposes and stakeholders may kindly download the latest version.
- Companies (Incorporation) Amendment Rules, 2019.(3.6 MB )
- Companies (Regn offices and Fees) Amendment Rules, 2019.(608 KB )
- Notice inviting tender for selection of Service Provider (SP) for MCA21 v3
for Ministry of Corporate Affairs, Government of India.(344 KB ) - Extension for last date of filing initial return in MSME Form 1.(240 KB )
- Companies (Adjudication of Penalties) Amendment Rules, 2019.(2.55 MB )
- Companies Prospectus and Allotment of Securities) Second Amendment Rules, 2019.(661 KB)
- Inviting comments of all stakeholders on the re-designation and draft amended Recruitment Rules of Official Language Cadre posts i.e. Junior Translator, Senior Translator and Assistant Director (OL) in the subordinate offices of the Ministry of Corporate Affairs..(9 MB )
- Forms CHG-4 and INC-22 are likely to be revised on MCA21 Company Forms Download page w.e.f 15th February, 2019. Stakeholders are advised to check the latest version before filing.
- National Action Plan of Business & Human Rights - Zero Draft(10 MB )
- Additional affidant of UOI in the matter of IL&FS.(1123 KB )
- Companies (Significant Beneficial Ownership) Amendment Rules, 2019(8438 KB )
- Annual Report On Costs and Prices 2016-17- Annexure Dated 07.02.2019 (125 MB)
- Annual Report On Costs and Prices 2016-17Dated 07.02.2019 (110 MB)
- Notice for Extension of Last Date of application for Joint Director(Captial Market) Dated 26.01.2019(679 KB )
- Filling Up of post of Joint Director(Captial Market) SFIO. Dated 01.07.2018 (55 KB )
- Notification under section 465 of CA 2013 Dated 30.01.2019(374 KB )
- PAS-3 revised version will be available from 31stJanuary 2019 for filing purposes and stakeholders may kindly download the latest version
from the portal - eForm INC.20A (Declaration for commencement of business) is available
on MCA21 Company Forms Download page for filing purposes. Stakeholders may plan accordingly - Please note there will be a new version of e-forms available for INC-12,
INC-22, INC-23, GNL-1, Spice, FLLIP and Form 15 effective Jan 19th. Stakeholder are requested to plan accordingly - Companies (Prospectus and Allotment of Securities) Amendment Rules, 2019.(298 KB )
- Companies (Furnishing of information about payment to micro and small enterprise suppliers) Order,2019(523 KB )
- Companies (Acceptance of Deposits),Amendment Rules, 2019(5688 KB )
- NCLT Amendment Rules, 2019 Dated 15.01.2019(523 KB )
- The Companies (Amendment) Ordinance, 2019(3276 KB )
- Re-Constitution of Steering Committee of National Foundation for Corporate Social Responsibility (NFCSR).(1449 KB )
- Re-Constitution and Re-Naming of Advisory Group of National Foundation for the corporate social responsibility (NFCSR) as "Governing council,NFCSR".(640 KB )
- Vacancy Circular Dated 20.12.2018(84 KB )
- Notification regarding Delegation of powers to Regional Directors-dated 18.12.2018(438 KB )
- Form CHG-4 is likely to be revised on MCA21 Company Forms Download page w.e.f 25th December, 2018. Stakeholders are advised to check the latest version before filing.
- Companies (Incorporation) 4th Amendment Rules,2018 (8509 KB )
- Companies (Registration of Charges) 2nd Amendment Rules,2018 (2665 KB )
- Forms A-XBRL, 23B and MSC-1 are likely to be revised on MCA21
Company Forms Download page w.e.f 20th December, 2018. Stakeholders are advised to check the latest version before filing. - Companies (Incorporation) Rules, 2014 –Amendment in Rules (218 KB )
- Relaxation of additional fees and extension of last date of ln filing of CRA-4 (Cost Audit Report in XBRL format)(235KB )
- Extension of Last Date of filing of Forms NFRA-1.(366 KB )
- Form CSR is likely to be revised on MCA21 Company Forms Download page w.e.f 14th December, 2018. Stakeholders are advised to check the latest version before filing
- Office Order No. Comp-05/9/2018-Comp-MCA Dated 11.12.2018(337 KB)
- Public Notice in the matter of Striking off of names of LLPs Dated 11.12.2018 (1481 KB)
- Corrigendum relating to maximum age limit for the post of Director
General in the Competition Commission of India on deputation basis.
(296 KB) - Form GNL-1 is likely to be revised on MCA21 Company Forms Download page w.e.f 7th December, 2018. Stakeholders are advised to check the latest version before filing.
- Forms INC-20, MSC-1, MGT-3, INC-5, FC-1, FC-2, FC-3, STK-2, 23D,
MGT-14, 23ACA-XBRL, CG-1, Form 66 and DIR-5 are likely to be revised on MCA21 Company Forms Download page w.e.f 6th December, 2018. Stakeholders
are advised to check the latest version before filing. - Companies (cost records and audit) Amendment Rules, 2018(4071 MB)
- Re-Constitution of High Level Committee on Corporate Social Responsibility-2018(HLC-2018)(834 KB)
- Form GNL-3 is likely to be revised on MCA21 Company Forms Download page w.e.f 24th November, 2018. Stakeholders are advised to check the latest version before filing
- Forms ADT-3 and MR-1 have been revised on MCA21 Company Forms Download page w.e.f 22nd November, 2018. Stakeholders are advised to check the latest version before filing
- Form MR-2 has been revised on MCA21 Company Forms Download page w.e.f 20th November, 2018. Stakeholders are advised to check the latest version before filing.
- Invitation for Public Comments on the competition Act,2002.
- Constitution of Committee for Finalizing Business responsibility reporting (BRR) format for listed and unlisted Companies.(615 KB)
- National Financial Reporting Authority Rules(NFRA) dated 13.11.2018 (5.06 MB)
- Companies (Registered Valuers and Valuation) Fourth Amendment Rules dated 13.11.2018(1.92 MB)
- Reports Of Committee of experts on regulating Audit firms and the Network (3116 KB)
- Amendments to the Companies Act, 2013 (364 KB)
- The Companies (Amendment) Ordinance, 2018 (9 of 2018) Dated 02.11.2018(1864 KB)
- SPICe form is likely to be revised on MCA21 Company Forms Download page w.e.f. 6th November, 2018. Stakeholders are advised to check the latest version before filing.
- Notification under section 396 of CA 2013 – ROC Vijayawada dated 26.10.2018(439 KB)
- Notification under section 396 of CA 2013 – ROC-cum-OL at Dehradun dated 26.10.2018 (452 KB)
- Notification under section 454 of CA 2013 dated 26.10.2018(513 KB)
- Industry consultation Workshop: Industry Consultation workshop with potential bidders (411 KB)
- Report of Insolvency Law Committee on Cross Broder Insolvency
(1214 KB) - National Entrepreneurship Awards 2018 Dated 15.10.2018(826 KB)
- Re-constitution of High level Committee on Corporate Social Responsibility-2018 (HLC-2018)(721KB)
- Next Version of MCA21: Industry Consultation Workshop(209 KB)
- LLP New Incorporation related Forms:
As part of process re-engineering of LLP incorporation forms, Form 1,
Form 2, Form 2A, Form 17, Form 18 and Form 5, web-service/revised forms
(RUN-LLP, FiLLiP, Addendum to FiLLiP, Form 17, Form 18 and Form 5) shall be available on portal w.e.f 2nd October 2018. For more details related to specific changes, Please click here
Resubmission of LLP Incorporation related forms
• Form 1 and Form 2
(along with Form 17 & Form 18) which are pending processing as on 1st October 2018 shall be marked under resubmission.
• All forms shall be resubmitted by using new service RUN-LLP for name reservation or FiLLiP for incorporation ONLY.
• All names which have been approved and against which incorporation form is not filed, shall be allowed to be used to file form FiLLiP for incorporation.
• All names which have been approved and against which change of name Form 5 is not filed, shall be allowed to be used to file in revised Form 5 only. - As you are aware the last date for filing form DIR-3 KYC without fee has expired on 15th September 2018. The process of deactivating the non-compliant DINs has since been completed and their status has been updated as ‘Deactivated due to non-filing of DIR-3 KYC’. However, the non-compliant DIN holders may file DIR-3 KYC with a fee of Rs.500 (Rupees
Five Hundred Only) from 21st September till 5th October 2018(both days inclusive) to get their DINs reactivated. From 6th October 2018 onwards, a fee of Rs.5000 (Rupees Five Thousand Only) becomes payable for reactivation. - Companies (Appointment and Qualification of Directors)6th Amendment Rule,2018(850KB)
- Companies (Registration office and Fees) 5th Amendment Rules,2018(737 KB)
- Public notice for new address of Office of Director General of Corporate Affairs(759 kb)
- Companies ( CSR) Amendment Rules, 2018 (941 KB)
- Commencement notification dated 19.09.2018. (338 KB)
- LLP Amendment Rules 2018 (15 MB)
- General Circular regarding Clarification in filing BEN-1 under CA 2013
dated 10.09.2018. (272 KB) - Forms SCP, AOC-4, Addendum, ICP, 23AC-XBRL and ADJ are likely to be revised on MCA21 Company Forms Download page w.e.f 13th SEPTEMBER, 2018. Stakeholders are advised to check the latest version before filing.
- Invitation through nominations invited for National CSR Awards(1834 KB)
- Filling up of posts in the office of Director General, CCI on deputation basis(1238 KB)
- Report of the Committee to review offences under Companies Act, 2013 - Suggestions / Comments invited.(330 KB)
- 1. As per the extant rules, in respect of an individual who is in possession
of Duplicate/Multiple DINs, he can retain the Oldest DIN only. DINs
obtained later have to be surrendered.
Please note that on approval of form DIR-5, all existing/erstwhile associations of the surrendered DIN shall be automatically
mapped to the retained DIN.
2. In respect of an individual with a single DIN, if it is/was once associated with any LLP or Company, it is NOT eligible for surrender. Stakeholders
may kindly take note and plan accordingly. - Notification regarding Designation of Special Court Dated 05.09.2018(1646 KB)
- Report of the Committee to review offences under CA 2013 Dated 28.08.2018.(45MB)
- Invitation for comments on LEGALLY BINDING INSTRUMENT (LBI) ON TRANSNATIONAL CORPORATIONS (TNCS) AND OTHER BUSINESS ENTERPRISES.
- Extension of time inviting comments on updating National Voluntary Guidelines till September 10, 2018.
- Filling up of 22 posts of Technical Member in the National Company Law Tribunal (NCLT) -inviting online applications for. (1966 KB)
- Filling up of 14 posts of Judicial Member in the National Company
Law Tribunal (NCLT) -inviting online applications for. (1847KB) - Inviting applications for filling up of Two Posts of Member in the Competition Commission of India.(486 KB)
- The last date for submission of research proposal for "Funding of Research Studies and Workshops conference, etc. under the CDM plan Scheme" is now extended up to 29th September, 2017.
notices & circulars
- Engagement Of NAFRA Dated 24.04.2019(77 KB )
- Claim Notice of M/S. Gilt Pack Ltd. (In- Liqn)
- Claim Notice Of M/S. M.P. Petrochem Ltd.(In- Liqn)
- Forms and Procedures of communication with Election Commission of India(2.2 MB )
quotations & tenders
- Sale Notice along with term and conditions for sale of Immovable assets
- Sale Notice in the matter of M/s SRM Exploration PVT. LTD.
- Sale Notice in the matter of Nikumbh Dairy Products Ltd.(In Liqn.)(13 KB)
- Sale Notice In the matter of Disha Direct Marketing Services Pvt. Ltd.(608 KB)
- Notice Inviting the tender for packaging and shifting of the Office files and Other Documents(20 KB)
