Form No. MR-1

Return of appointment of managerial personnel

[Pursuant to Section 196 read with Section 197 and Schedule V of the Companies Act, 2013 and pursuant to Rule 3 of the Companies (Appointment and Remuneration of Managerial Personnel) Rules 2014]

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Entity Details
Entity Details

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KMP Details
KMP Details

3 Particulars of the proposed appointee or the person in whose respect the application is filed

6 Terms and conditions including remuneration

Particulars

(i) Salary (in Rs.)
(ii) Perquisites (in Rs.)
(iii) Others (in Rs.)
(iv) Total of (i) to (iii) (in Rs.)

(b) Tenure of appointment

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        Declaration

        I am authorised by the Board of Directors of the Company vide resolution no*

        Dated*

        to sign this is form and declare that all the requirements of Companies Act, 2013 and the rules made thereunder in respect of the subject matter of this form and matters incidental thereto have been complied with.
        I also 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.

        * To be digitally signed by

        * 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

        Certificate by practicing professional

        I declare that I have been duly engaged for the purpose of certification of this form. It is hereby certified that I have gone

        through the provisions of the Companies Act, 2013 and Rules thereunder for the subject matter of this form and matters incidental thereto and I have verified the above particulars (including attachment(s)) from the original/certified records maintained by the Company/applicant which is subject matter of this form and found them to be true, correct and complete and no information material to this form has been suppressed.

        I further certify that:

        1) The said records have been properly prepared, signed by the required officers of the Company and maintained as per the relevant provisions of the Companies Act, 2013 and were found to be in order;

        2) All the required attachments have been completely and legibly attached to this form

        To be digitally signed by

        Membership number

        Certificate of Practice number


        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:

        This eForm has been taken on file maintained by the Registrar of Companies through electronic mode and on the basis of statement of correctness given by the company.

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