GNL-3 - Particulars of person(s) of clause 60 of section 2

Form No. GNL - 3

Particulars of person(s) charged for the purpose of sub clause (iii) or (iv) of clause 60 of section 2

[Pursuant to Companies Act, 2013 and sub rule(3) of rule12 of the Companies (Registration Offices and Fees) Rules, 2014]

Form Language

English

Hindi

Refer instruction kit for filing the form

Entity Details
Officer Details
Attachment & Declaration
Review & submit

All fields marked in * are mandatory

Entity Details

1 (a) *Corporate identity number (CIN) or Foreign company registration number (FCRN) of company

Enter Company Name To find CIN

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companyOrigin

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2(a) *Name of the company

(b). *Address of the registered office of the company

(c). *Email ID of the company

*Address Line 1

Address Line 2

*Country

*Pin Code/Zip code

*Area/Locality

*City

*District

*State/UT

*Nationality

*Mobile Number

*Email ID

DIN_PAN

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Officer Details

3.*Number of person(s) charged

Particulars of person(s) charged

*Whether consent is accepted or withdrawn or revoked

Acceptance

Withdrawal

Revocation

*Date of consent or revocation given under sub-clause (iii) of clause (60) of section 2

*Officer in default

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*Name

*Provision(s) of the Companies Act to which the consent relates

The tag marked ‘Check’ is considered as the primary NIC code.

*Director Identification Number (DIN) or income tax permanent account number (income-tax PAN) (Please provide DIN in case of director)

*Designation

* Date of Birth

Qualification

Officer Id

Date Of Appointment

*Father's or Husband's Name

Father's name

Husband's Name

*Name

*Permanent Residential Address

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*Address Line 1

Address Line 2

*Country

*Pin Code/Zip code

*Area/Locality

*City

*District

*State/UT

*Nationality

*Mobile Number

*Email ID

*Director Identification Number (DIN) or income tax permanent account number (income-tax PAN) (Please provide DIN in case of director)

4 *Date of the board resolution (DD/MM/YYYY)

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*Attachment

5(a). *Copy of Board resolution

Optional attachment(s) - if any

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*Verification

*To the best of our knowledge and belief, the information given in this form and its attachments is correct and complete

I or we have been authorised by the Board of directors' resolution number*

dated

I or we hereby consent to act as the person(s) charged for the purpose of Section 2(60)(iii) of the Companies Act, 2013

6(b) *To be digitally signed by the person charged

6(c) *DIN/PAN Of Person Charged

6(d). *To be digitally signed by

6(e). *Designation:

6(f). *Director Identification Number Of The Director; Or DIN Or PAN Of The Manager/ CEO/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

Certified By

Chartered accountant (in whole-time practice)

Cost accountant (in whole-time practice)

Company secretary (in whole-time practice)

Whether associate or fellow

Associate

Fellow

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.