Form NO. INC-4

One Person Company - Change in Member/Nominee 

[Pursuant to Section 3(1) of the Companies Act, 2013 and Rule 4 (4),(5) & (6) of The Companies (Incorporation) Rules, 2014]

  • Company Information
  • Nominee Details
  • New member Details
  • Attachment & Declaration
  • Review & Submit

Company Information

All fields marked in * are mandatory

Company Information

Purpose of filing

Company Information

1. Company Information

Particulars of the company

OR

4 Notice of withdrawal of consent

Notice of Withdrawal of consent by Nominee  (Following fields are applicable in case option 1 is selected in data field 1)

Notice is hereby given that 

was nominated as the nominee of 

has withdrawn his/her consent vide his/her notice dated 

a copy of which is attached herewith.  

Intimation about change in nomination (Following fields are applicable in case option 2 is selected in data field 1)

5 Intimation about change in nomination

Notice is hereby given that 

member of 

has nominated 

vide intimation dated

as his/her nominee in place of

who shall become the member of the company in the event of his/her death or his/her incapacity to contract. 

He/she declares that the nominee is eligible for nomination within the meaning of Rule 3 of the Companies (Incorporation) Rules,2014.

Intimation of Cessation of member (Following fields are applicable in case option 3 is selected in data field 1)

6 Intimation of Cessation of member

(a) Intimation is hereby given that

has ceased to be member of 

w.e.f

due to

(Death of the member/ Incapacity of member to contract/ Change in ownership)

and

First Name

Middle Name

Last Name

(his/her nominee/ the transferee)

 has become the sole member of the above 

mentioned company.

Nominee Details

Nominee Details

Intimation about the change of nominee (Following fields are applicable in case option 1 or 3 is selected in data field 1)

7 Intimation about the change of nominee

Further notice is given that 

(Member/ New member)

of 

has nominated 

First name/Name of the existing nominee

Middle name

Surname

as his nominee w. e. f.

who shall become the member of the company in the event his/her death or his/her incapacity

to contract. He/she declare that the nominee is eligible for nomination within the meaning of Rule 3 of the Companies (Incorporation) Rules 2014.

Particulars of the nominee  (Following fields are applicable in all the cases except the case 'Yes' is selected in field 6(b))

8 Particulars of the nominee

Fetch from digi locker

Permanent address    

Present address

year(s)

If Duration of stay at present address is less than one year then address of previous residence

Previous address

      Consent along with declaration by Nominee

      I

      hereby 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 by Nominee                

      New Member Details

      New Member Details

      Particulars of the new member (Following fields are applicable in case option 3 is selected in data field 1)

      9 Particulars of the new member

      Fetch from digi locker

      Permanent address

      Present address

      year(s)

      If Duration of stay at present address is less than one year then address of previous residence

      Previous address

          Attachments & Declaration

          Attachments

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                  Declaration 

                  *To be digitally signed by member

                  *Income-tax PAN or Director identification number (DIN) of the member

                  *To be digitally signed by

                  *Designation

                  *DIN of the director or Income tax PAN of the manager or CEO or CFO or Membership  number of the company secretary

                  Note: Attention is drawn to provisions of Section 448 and 449 of the Companies Act, 2013 which provide for punishment for false statement / certificate and punishment for false evidence respectively.  

                  For office use only:

                  To proceed further with the process you need to affix the DSC of the authorised Company representative on the pdf of the generated form . To download the pdf, Click Download PDF

                    Digital Signature Verification failed. Please affix a valid DSC.