Form No. INC-6

One Person Company and Private Company - Application for Conversion

[Pursuant to section 18 of the Companies Act, 2013 and Rule 6 and 7(4) the Companies (Incorporation) Rules, 2014]

  • Form INC 6
  • Company Details
  • Attachment & Declaration
  • Form e-MOA
  • Company Details
  • Attachment & Declaration
  • Form e-AOA
  • Company Details
  • Attachment & Declaration
  • Review & Submit

All fields marked in * are mandatory

“Stakeholders, please note that you are required to submit MOA and AOA of the Company as link filing which will open after you submit the Form-INC-6.
You are not required to attach the PDF of MOA & AOA in the Form.”

Company Information

Company Information

Entity’s details

or

 

or

4 *Name of the company at the time of incorporation (to be displayed in the certificate)

5 *Existing number of directors in the company (Number of directors shall be minimum 2 in case of conversion into private company or 3 in case of conversion into public company)

6 *Particulars of special resolution

7 (I) Capital structure of the company (in case having share capital)

(a) *Total Authorized Share capital (in INR)

*Total Classified Authorized Share capital (in INR)

Total Unclassified Authorized Share capital (in INR)

*Total Paid Up Share capital (in INR)

(b) Equity Share Capital

*Number of classes

Authorized capital

Paid up capital

*Number of equity shares
*Nominal amount per share (in INR)
*Total amount (in INR)

 

(c) Preference Share Capital

*Number of classes

Authorized capital

Paid up capital

*Number of Preference shares
*Nominal amount per share (in INR)
*Total amount (in INR)

7 (II) Number of members (in case not having share capital)

(a) *Maximum number of members

(b) *Maximum number of members excluding proposed employees

(c) *Number of members

(d) *Number of members excluding proposed employee(s)

8 Particulars of the person who will be sole member of the OPC subsequent upon conversion

Permanent residential address

Present Address

*Duration of stay at present address

Submit the proof of identity and proof of address

      9 Nomination

      I*

      the member of*

      do hereby nominate

      who shall become the member of the company in the event of my death or incapacity to contract. I declare that 

      the nominee is eligible for nomination within the meaning of Rule 3 of the Companies (Incorporation) Rules, 2013

       

      10  Particulars of the person who will be nominee of the sole member subsequent upon conversion

      *Permanent residential address

      *Present Address

      Duration of stay at present address

      Submit the proof of identity and proof of address

          11 Consent along with declaration by  Nominee

          I

          hearby give my consent to become the member of

          in the event of death of

          member of the company or his incapacity to contract.

          I do solemnly declare that I am an Indian citizen and resident in India and I have not been convicted of any offence in connection with  the promotion, formation or management of any company or LLP and have 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 or LLP Act in the last five years. I further declare that:

          I am not a nominee in any other One Person Company, and I shall comply with the eligibility criteria specified in Rule 3(3) within the prescribed period. I understand that the person nominating me may withdraw my nomination without my consent.

           

          *To be digitally signed

          12 Details of creditors and members

          (A) List of Creditors

          S. No.

           

          (i)

          Name of the Creditor

           

          (ii)

          Address

           

          (iii)

          Amount Due

           

          (iv)

          Remarks (Nature of Debt / Claim / Liability)

          (v)

          (B) List of Members

          S.No.

           

          (i)

          Name of the Member

           

          (ii)

          Address

           

          (iii)

          Attachments

          Attachment

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                Declaration by Director

                I, *

                the director of the company, hereby declare that all the members of the company have given their consent for conversion.

                *To be digitally signed by

                Director

                *DIN

                Declaration

                *To be digitally signed by

                I, *

                a *

                of the company declare that all the requirements of the Companies 

                Act, 2013 and the rules made there under in respect to the conversion of the company and matters precedent or incidental thereto have been complied with. I am authorized by the board of directors to give this declaration and to sign and submit this Form. It is further declared and verified that

                *Designation

                *Director identification number of the director; or DIN or PAN of the manager or CEO or CFO; or Membership number of the company secretary

                To be digitally signed by

                Member (In case of conversion of OPC)

                Note: Attention is drawn to provisions of Section 448 and 449 which provide for punishment for false statement / certificate and punishment for false evidence respectively.

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                        Upload the DSC affixed pdf document for Form eAOA

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                          Upload the DSC affixed pdf document for Form eMOA

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                            Upload the DSC affixed pdf document for Form INC-6

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