RD-1 - Filing application to Regional Director

Form No. RD-1

Form for filing application to Central Government (Regional Director)

[Pursuant to Section 2(41), 16 and 18 of the Companies Act, 2013 and rule 33A, 40 and 41 of the Companies (Incorporation) Rules, 2014]

Form Language

English

Hindi

Refer instruction kit for filing the form

Company Details
Attachment and Declaration
Review and Submit

All fields marked in * are mandatory

Company Information

1 *Corporate identity number (CIN) of the company

1 *Corporate Identity Number (CIN) of the Company

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Company Name	CIN Number

1 *Corporate Identity Number (CIN) of the Company

2 (a) *Name of the Company

(b) *Email ID of the company

Text Box

Class of Company

3 *Please indicate the purpose of the application

Rectification of name

Change in financial year

Conversion of Public company into a Private company

Others

4 (a) Specify the details of purpose (In case ‘Others’ is selected above)

(b) Section of The Companies Act, 2013 under which application is made

5 (a) CIN of company against which the application for rectification of name is being made

(b) Name of the company against which the application is made

Company Status

6 Please mention the new financial year beginning and end date

(a) Beginning Date

(b) End Date

7 *Details as to whether a company registered under Section 8 of the Act

Yes

Registered under Sec 8

8 (a) Date of passing of Board Resolution

(b) Mode of Resolution

(d) Number of votes casted against

9 (a) Service request number of Form MGT-14

(b) Date of passing special resolution

10 *Grounds for filling the application

11 (a) Date of publication of advertisement in English language as per rule 41 of the Companies (Incorporation) Rules, 2014

(b) Date of publication of advertisement in vernacular language as per rule 41 of the Companies (Incorporation) Rules, 2014

12 Particulars of Creditors and Debenture Holders

Import from excel

(i) S. No.	(ii) Name of the Creditor / Debenture Holder	(iii) Type	(iv) Address	(v) Amount Due	(vi) Remarks (Nature of Debt/ Claim/ Liability)

13 (a) Details of any previous application made within last five years for change in financial year and outcome thereof

13 (b) Details of any conversion made within last five years and outcome thereof

Attachments

(a) Copy of board resolution

(b) Copy of special resolution

(d) Optional attachment(s) - if any

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Declaration

*I am authorized by the Board of Directors of the Company vide resolution number *

dated *

to sign this form and declare that all the requirements of

Companies Act, 2013 the rules made thereunder in respect of the subject matter of this form and matters incidental thereto have been complied with.

*I hereby declare that all the information given herein above is true, correct and complete including the attachments to this form and nothing material has been suppressed.

Declaration under Rule 41 of the Companies (Incorporation) Rules, 2014

*I, on behalf of Board of Directors, hereby declare that pursuant to the provisions of sub-section (68) of section 2, the company limits the number of its members to two hundred and also no deposit has been accepted by the company in violation of the Act and rules made thereunder.

*I, on behalf of Board of Directors, hereby declare that no non-compliance of sections 73 to 76A, 77, 178, 185, 186 and 188 of the Act and rules made thereunder has been made

*I, on behalf of Board of Directors, hereby declare that no resolution is pending to be filed in terms of sub-section (3) of section 179 and also the company was never listed in any of the Regional Stock Exchanges and if was so listed, all necessary procedures were complied with in full for complete delisting of the shares in accordance with the applicable rules and regulations laid down by Securities Exchange Board of India.

* To be digitally signed by

* Designation

*Director identification number of the director; or DIN or PAN of the Manager/CEO/CFO; or Membership number of the Company Secretary

Note: Attention is also drawn to provisions of Section 448 and 449 of Companies Act. 2013 which provide for punishment for false statement and false evidence.

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