The Companies Act, 2013 passed by the Parliament has received the assent of the President of India on 29th August, 2013. The Act consolidates and amends the law relating to companies. The Companies Act, 2013 has been notified in the Official Gazette on 30th August, 2013. Some of the provisions of the Act have been implemented by a notification published on 12th September, 2013. The provisions of Companies Act, 1956 is still in force.
Click here to view Companies Act, 2013 Sectionwise/Chapterwise Or search within the act.
Reference No | Date | Description |
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General Circular 13/2015 | 16.09.2015 | Extension for a period of one month for the High Level Committee on CSR. |
General Circular 12/2015 | 01.09.2015 | Extension of time for filing of cost audit report to the Central Government for the Financial Year 2014-2015 in form CRA-4 |
General Circular 11/2015 | 21.07.2015 | Clarification with regard to circulation and filing of financial statement under relevant provisions of the Companies Act, 2013 |
General Circular 10/2015 | 13.07.2015 | Relaxation of additional fees and extension of last date of in filing of forms MGT-7 (Annual Return) and AOC-4 (Financial Statement) under the Companies Act,2013 |
General Circular 9/2015 | 18.06.2015 | Clarification on repayment of deposits accepted by the companies before the commencement of the Companies Act, 2013 under section 74 of the said Act. |
General Circular 8/2015 | 12.06.2015 | Extension of time for filing of Notice of appointment of the Cost Auditor for the F.Y. 2015-16 in Form CRA-2 and filing of cost audit report to the Central Government for the F.Y. 2014-15 in form CRA-4. |
General Circular 7/2015 | 10.04.2015 | Remuneration to managerial person under Schedule XIII of the Companies Act, 1956 - Clarification with regard to payment for period. |
General Circular 6/2015 | 09.04.2015 | Clarification under sub-section (7) of section 186 of the Companies Act,2013 |
General Circular 5/2015 | 30.03.2015 | Amount received by private companies from their members, directors or their relatives before lst April, 2014 - Clariflcation regarding applicability of Companies (Acceptance of Deposits) Rules, 20l4 |
General Circular 4/2015 | 10.03.2015 | Clarification with regard to section 185 and 186 of the Companies Act, 2013 - loans and advances to employees |
General Circular 03/2015 | 03.03.2015 | General Circular 03/2015: Clarification relating to filing of e-form DIR-I1 & DIR-12 under the Companies Act, 2013. |
General Circular 02/2015 | 11.02.2015 | Extension of time for filing of Notice of appointment of the Cost Auditor in Form CRA-2. |
General Circular 01/2015 | 03.02.2015 | Constitution of a High Level Committee to suggest measures for improved monitoring of the implementation of Corporate Social Responsibility policies by the companies under Section 135 of the Companies Act, 2013 |
General Circular 14/2015 | 28.10.2015 | Relaxation of additional fees and extension of last date of filing of AOC-4, AOC-4 XBRL and MGT-7 E-Forms under the Companies Act, 2013 |
Reference No | Date | Description |
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General Circular 45/2014 | 18.11.2014 | Extension of time for holding Annual General Meeting (AGM) under section 96(1) of the Companies Act, 2013-Companies registered in State of Jammu and Kashmir. |
General Circular 44/2014 | 14.11.2014 | Extension of Company Law Settlement Scheme,2014 (CLSS-2014) up to 31/12/2014. |
General Circular 43/2014 | 13.11.2014 | Issue of Foreign Currency Convertible Bonds (FCCBs) and Foreign Currency Bonds (FCBs) - Clarification regarding applicability of provisions of Chapter III of the Companies Act, 2013. |
General Circular 42/2014 | 12.11.2014 | Clarification on matters relating to the Companies(Cost Records and Audit) Rules,2014 |
General Circular 41/2014 | 15.10.2014 | Company Law Settlement Scheme, 2014 (CLSS-2014) - Clarification u/s 164(2) of the Companies Act, 2013 |
General Circular 40/2014 | 15.10.2014 | Company Law Settlement Scheme, 2014 (CLSS-2014) |
General Circular No. 39/2014 | 14/10/2014 | Clarification on matters relating to Consolidated Financial Statement. |
General Circular No. 38/2014 | 14/10/2014 | Right of persons other than retiring directors to stand for directorship - Refund of deposit under section 160 of the Companies Act, 2013 in certain cases. |
General Circular No. 36/2014 | 17/09/2014 | Clarification with regard to provisions of Corporate Social Responsibility(CSR) under section 135 of the Companies Act,2013. |
General Circular No. 35/2014 | 27/08/2014 | Clarification Accounting Standards(AS) 10-Capitalization of Cost-regarding |
General Circular 34/2014 | 12/08/2014 | Company Law Settlement Scheme, 2014 |
General Circular No. 33/2014 | 31/07/2014 | Clarification with regard to applicability of provisions of section 139(5) and 139(7) of the Companies Act,2013 |
General Circular No. 32/2014 | 23/07/2014 | Clarification on transitional period for resolutions passed Under the Companies Act, 1956. |
General Circular No. 31/2014 | 19/07/2014 | Extension of validity of reserved names-reg |
General Circular No. 30/2014 | 17/07/2014 | Clarification on matters relating to Related Party Transactions. |
General Circular No. 29/2014 | 11/07/2014 | Registration of names of the Companies shall be in consonance with the provisions of the Emblems and Names (Prevention of Improper Use)Act, 1950 |
General Circular No. 28/2014 | 09/07/2014 | Clarification on form MGT-14 through STP mode. |
General Circular No. 27/2014 | 30/06/2014 | Clarification regarding filing of Form DPT4 under Companies Act, 2013. |
General Circular No. 26/2014 | 27/06/2014 | Clarification with regard to use of the words "Commodity Exchange" in a company-reg. |
General Circular No. 25/2014 | 26/06/2014 | Clarification on applicability of requirement for resident director. |
General Circular No. 24/2014 | 25/06/2014 | Clarification with regard to holding of shares in a fiduciary capacity by associate company under section 2(6) of the Companies Act,2013 |
General Circular No. 23/2014 | 25/06/2014 | Clarification relating to incorporation of a company i.e. company Incorporated outside India |
General Circular No. 22/2014 | 25/06/2014 | Clarification with regard to format of annual return applicable for Financial Year 2013-14 and fees to be charged by companies for allowing inspection of records. |
General Circular No. 21/2014 | 18/06/2014 | Clarifications with regard to provisions of Corporate Social Responsibility under section 135 of the Companies Act, 2013. |
General Circular No. 20/2014 | 17/06/2014 | Clarification with regard to voting through electronic means |
General Circular No. 19/2014 | 12/06/2014 | Clarification on Rules prescribed under the Companies Act, 2013- Matters relating to share capital and debentures |
General Circular No. 18/2014 | 11/06/2014 | Clarification for filing of form No. INC-27 for conversion of company from public to private under the provisions of Companies Act, 2013 |
General Circular No. 17/2014 | 11/06/2014 | Filing of MGT-10-clarification |
General Circular No. 16/2014 | 10/06/2014 | Applicability of PAN requirement for Foreign Nationals. |
General Circular No. 15/2014 | 09/06/2014 | Clarification regarding maintaining register in new format [sub-section(9) of section 186] |
General Circular No. 14/2014 | 09/06/2014 | Clarifications on Rules prescribed under the Companies Act, 2013 - Matters relating to appointment and qualifications of directors and Independent directors |
General Circular No. 13/2014 | 23/05/2014 | Extension of validity period for names reserved as on 31st March, 2014 |
General Circular No. 12/2014 | 22/05/2014 | Applicability of PAN requirement for Foreign Nationals. |
General Circular No. 11/2014 | 07/05/2014 | One time opportunity for extension of period of Reservation of Name. |
General Circular No. 10/2014 | 07/05/2014 | Certification of E-forms/non e-forms under the Companies Act, 2013 by the Practicing Professionals:- regardlng. |
General Circular No. 09/2014 | 25/04/2014 | Availability of E-forms/non-e-forms under the companies act 2013 |
General Circular No. 08/2014 | 04/04/2014 | Commencement of provisions of the Companies Act, 2013 with regard to maintenance of books of accounts and preparations/adoption/filing of financial statements,auditors report, Board’s report and attachments to such statements and reports- Applicability with regard to relevant financial year. |
General Circular No. 07/2014 | 01/04/2014 | Dissemination of Information with regards to provisions of the Companies Act,2013 |
Table of Fees | 01/04/2014 | Table of Fees |
General Circular No. 06/2014 | 29/03/2014 | Roll out plan of various forms under the Companies Act, 2013 and continuance of forms under the provisions of Companies Act, 1956 |
General Circular No. 05/2014 | 28/03/2014 | Online payment of stamp duty and court fee stamp for issue of certified copies |
General Circular No. 4/2014 | 25/03/2014 | Clarification with regard to section 180 of the Companies Act, 2013 |
General Circular No. 3/2014 | 14/02/2014 | Clarification with regard to Section 185 of the Companies Act,2013. |
Reference No | Date | Description |
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General Circular No. 20/2013 | 27.12.2013 | Clarification with regard to holding of shares or exercising power in a fiduciary capacity - Holding and Subsidiary relationship under Section 2(87) of the Companies Act.2013 |
General Circular No. 19/2013 | 10.12.2013 | Clarification with regard to applicability of section 182(3) of the Companies Act,2013. |
General Circular No. 16/2013 | 18.09.2013 | Clarification on the notification dated 12.9.2013. |
General Circular No. 15/2013 | 13.09.2013 | Clarification on the notification dated 12.9.2013. |
Reference No | Date | Description |
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S.O.2462(E) | 10.09.2015 | Notification for amendment in S.O.2425(E) dated 18.09.2014 - section 210A of Companies Act 1956. |
S.O.(E) | 04.09.2015 | Notification regarding sub-section (6) of section 129 of the Companies Act, 2013 (18 of 2013) |
G.S.R.679(E) | 04.09.2015 | Notification regarding sub-section (1) of section 467 of the Companies Act, 2013 (18 of 2013) |
G.S.R. 466(E). | 05.06.2015 | Exemptions to Section 8 (Non-Profit) under section 462 of CA 2013 |
G.S.R. 464(E). | 05.06.2015 | Exemptions to Private Companies under section 462 of CA 2013 |
G.S.R. 465(E). | 05.06.2015 | Exemptions to Nidhis under section 462 of CA 2013 |
G.S.R. 463(E). | 05.06.2015 | Exemptions to Government Companies under section 462 of CA 2013 |
S.O.1440(E) | 29.05.2015 | Commencement Notification of Companies (Amendment) Act, 2015 |
S.O.891(E) | 31.03.2015 | Delegation of powers to RDs u/s 94(5) read with section 458 of CA, 2013 |
S.O.831(E) | 24.03.2015 | Appointment of RoCs as adjudicating officers with jurisdiction and their appellate authorities u/s 454 of CA 2013. |
G.S.R. 111(E) | 16.02.2015 | The Companies (Indian Accounting Standards) Rules, 2015. |
S.O.129(E) | 09.01.2015 | Notification authorizing officers for filing complaint under section 159 read with section 155 of the Companies Act, 2013 |
Reference No | Date | Description |
---|---|---|
G.S.R (E) | 24.10.2014 | Notification dated: 24.10.2014 - Amendment in Schedule VII of the Companies Act, 2013 |
S.O.(E) | 18.09.2014 | Notification for National Advisory Committee on Accounting Standards |
G.S.R.627(E) | 29.08.2014 | Amendment in schedule II of Companies Act, 2013 |
G.S.R.568(E) | 06.08.2014 | Amendment in schedule VII of Companies Act, 2013 |
S.O.1913(E) | 25.07.2014 | Second Proviso to sub-section (1) of Section 203 of Companies Act, 2013 |
S.O.1525(E) | 13.06.2014 | Notification for registrar of Companies at Hyderabad having territorial jurisdiction in the whole State of Telangana |
S.O.1524(E) | 13.06.2014 | Notification for the Official Liquidator at Hyderabad having territorial jurisdiction in the whole State of Telangana |
S.O.1459(E) | 06.06.2014 | Commencement of provisions of sub sections (2) and (3) of section 74 |
S.O.1353(E) | 21.05.2014 | Delegation of powers under section 458 of CA 2013 to ROCs |
S.O.1354(E) | 21.05.2014 | Delegation of powers u-s 153 and 154 of CA 2013 to RD Noida |
S.O.1352(E) | 21.05.2014 | Delegation_of powers under section 458 of CA 2013 to RDs |
Amendment to Schedule II | Notification for Amendment to Schedule II | |
S.O(E) | 27.03.2014 | Nomenclature of various forms prescribed under the provisions of Companies Act, 2013 being notified. |
S.O 902(E) | 27.03.2014 | Commencement Notification of the Companies Act, 2013 |
S.O.582(E) | 27.02.2014 | Notification relating to effective date of provisions of section 135 and Schedule VII of Companies Act, 2013 |
G.S.R.130(E) | 27.02.2014 | Notification relating to amendments of Schedule VII of Companies Act, 2013 |
G.S.R.261(E) | 31.03.2014 | Corrigenda to Notification no. GSR 130E dated 27.02.2014 regarding Schedule VII [w.r.t CSR Activities] |
Reference No | Date | Description |
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Commencement Notification | 12.09.2013 | Commencement Notification Of Companies Act 2013 |
Companies (Removal of Difficulties) Order,2013 | 20.09.2013 | Companies (Removal of Difficulties) Order,2013 |
Description |
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Constitution of Companies Law Committee. |
The Companies (Auditor’s Report) Order, 2015 |
The Companies (Removal Of Difficulties) Order, 2015. |
Description |
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Companies (Removal of Difficulties) Order,2013 dated 20.09.2013 |
Reference No | Date | Description |
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Master Circular No: 2/2011 | 11.11.2011 | Master Circular on Cost Accounting Records and Cost Audit |
Master Circular No: 1/2011 | 29.07.2011 | Master Circular on Prosecution of Directors |
Reference No | Date | Description |
---|---|---|
General Circular No: 72/2011 | 27.12.2011 | Green Initiatives in Corporate Governance - Further Clarification regarding participation by Shareholders or Directors in meetings under the companies Act, 1956 through electronic mode-authorization regarding e-voting. |
General Circular No: 71/2011 | 15.12.2011 | Company Law Settlement Scheme, 2011 |
General Circular No: 70/2011 | 15.12.2011 | Allotment of Director’s Identification Number (DIN) under Companies Act, 1956 |
General Circular No: 69/2011 | 30.11.2011 | Filing of Balance Sheet and Profit and Loss Account in eXtensible Business Reporting Language (XBRL) mode |
General Circular No: 68/2011 | 30.11.2011 | Cost Accounting Records and Cost Audit – clarifications regarding applicability and compliance requirements |
General Circular No: 67/2011 | 30.11.2011 | Cost Accounting Records and Cost Audit – clarifications about coverage of certain sectors thereunder |
General Circular | 10.10.2011 | Registration of Companies and LLPs with objective to do business of Architect |
General Circular No: 66/2011 | 04.10.2011 | Allotment of Director's Identification Number (DIN) under Companies Act, 1956 |
General Circular No: 65/2011 | 04.10.2011 | Company Law Settlement Scheme, 2011 |
General Circular No: 64/2011 | 20.09.2011 | Compliance of the provisions of Companies Act, 1956 and Rules made thereunder |
General Circular No: 63/2011 | 06.09.2011 | Compliance of the provisions of Companies Act, 1956 and Rules made thereunder |
General Circular No: 62/2011 | 05.09.2011 | Clarification on Notification No S.O. 447 (E) dated 28.02.2011 on Revised Schedule VI (shall be effective from 01.04.2011) |
General Circular No: 61/2011 | 05.09.2011 | Online incorporation of companies within 24 hours |
General Circular No: 60/2011 | 10.08.2011 | Corrigendum to Company Law Settlement Scheme, 2011 |
General Circular No: 59/2011 | 05.08.2011 | Company Law Settlement Scheme,2011 |
General Circular No: 58/2011 | 01.08.2011 | Corrigendum to General Circular No. 54/2011 |
General Circular No: 57/2011 | 28.07.2011 | Filing of Balance Sheet and Profit and Loss Account in eXtensible Business Reporting Language(XBRL) mode |
General Circular No: 56/2011 | 28.07.2011 | Blocking of DIN consequent to non-filing of Statement of Affairs (SOA) |
General Circular No: 55/2011 | 26.07.2011 | Scrutiny inspection and investigation in all winding up cases |
General Circular No: 54/2011 | 26.07.2011 | Pro-active action in case of winding up petitions |
General Circular No: 53/2011 | 26.07.2011 | Guidelines for RDs/ROCs in the matter of scheme of arrangement/amalgamation under section 391-394 |
General Circular No: 52/2011 | 25.07.2011 | Simplified procedure for obtaining online approval of Central Government under section 297 of the Companies Act, 1956 |
General Circular No: 51/2011 | 25.07.2011 | Simplified procedure for rectification of register of charges under section 141 of the Companies Act, 1956 |
General Circular No: 50/2011 | 25.07.2011 | Simplified procedure for obtaining confirmation of shifting of registered office from one state to another state under section 17 of the Companies Act,1956 |
General Circular No: 49/2011 | 23.07.2011 | Online incorporation of companies within 24 hours |
General Circular No: 48/2011 | 22.07.2011 | Name Availability Guidelines, 2011 |
General Circular No: 47/2011 | 14.07.2011 | Prosecution of Directors & Regarding |
General Circular No: 46/2011 | 14.07.2011 | Waiver of approval of Central Government for payment of remuneration to professional managerial person by companies having no profits or inadequate profits |
General Circular No: 45/2011 | 08.07.2011 | Name Availability Guidelines, 2011 |
General Circular No: 44/2011 | 08.07.2011 | Integration of Director’s Identification Number (DIN) issued under Companies Act, 1956 with Designated Partnership Identification Number (DPIN) issued under Limited Liability Partnership (LLP) Act, 2008 |
General Circular No: 43/2011 | 07.07.2011 | Filing of Balance Sheet and Profit and Loss Account in eXtensible Business Reporting Language(XBRL) mode |
General Circular No: 42/2011 | 07.07.2011 | Payment of fees to CAs in cases where funds are not permitted from Common Pool Fund |
General Circular No: 41/2011 | 06.07.2011 | e-Filing of Income Tax return in respect of companies under liquidation |
General Circular No: 40/2011 | 23.06.2011 | Special Drive to clear pendency of e-forms filed with Registrar of Companies prior to implementation of revised Regulation 17 of the Companies Regulation, 1956 |
General Circular No: 39/2011 | 21.06.2011 | Green Initiative in the Corporate Governance-Issue of Certificates by Digital Signature |
General Circular No: 38/2011 | 20.06.2011 | Clarification on circular No 33/2011 dated 01.06.2011 with regard to Compliance of provisions of the Companies Act,1956 and Rules made there under |
General Circular No: 37/2011 | 07.06.2011 | Filing of Balance Sheet & Profit & Loss Account in eXtensible Business Reporting Language (XBRL) mode |
General Circular No: 36/2011 | 07.06.2011 | Guidelines for Fast Track Exit mode for defunct companies under section 560 of the Companies Act, 1956 |
General Circular No: 35/2011 | 06.06.2011 | Green Initiatives in the Corporate Governance-Clarification regarding participation by shareholders or Directors in meetings under the Companies Act,1956 through Electronic mode |
General Circular | 03.06.2011 | Settlement of prosecutions cases |
General Circular No: 34/2011 | 02.06.2011 | Guidelines for declaring financial institution as Public Financial Institution under Section 4A of the Companies Act, 1956 |
General Circular No: 33/2011 | 01.06.2011 | Compliance of Provision of the Companies Act,1956 and Rules made there under. |
General Circular No: 32/2011 | 31.05.2011 | Allotmnet of Director Identification Number under Companies Act,1956 |
General Circular No: 31/2011 | 31.05.2011 | Depreciation for the purpose of declaration of Dividend under Section 205 in case of companies referred to in Section 616 (C ) of the Companies Act, 1956 (the Act). |
General Circular | 27.05.2011 | Payment of MCA fees - electronic mode-regarding. |
General Circular No:30A/2011 | 26.05.2011 | Clarification regarding 'Body Corporate' for the purpose of section 226(3)(a) of the Companies Act,1956. |
General Circular No:30/2011 | 23.05.2011 | Clarification on applicability of provisions of Section 108A to 108I of the Companies Act, 1956 |
General Circular No:29/2011 | 20.05.2011 | Green Initiative in the Corporate Governance-Issue of Certificate by Digital Signature. |
General Circular No:28/2011 | 20.05.2011 | Green Initiative in the Corporate Governance- Participation by directors in meetings of Board/ Committee of directors under the Companies Act, 1956 through electronic mode. |
General Circular No:27/2011 | 20.05.2011 | Green Initiative in the Corporate Governance - Participation by shareholders in general meetings under the Companies Act, 1956 through electronic mode. |
General Circular No:26/2011 | 18.05.2011 | Certification of e-Forms under the Companies Act, 1956 by practicing professionals |
General Circular No:24/2011 | 12.05.2011 | Loan to Public Limited Companies under Section 295 of the Companies Act, 1956 |
General Circular No:25/2011 | 12.05.2011 | Corrigendum to Circular No 09/2011dated 31.03.2011 |
General Circular No:23/2011 | 03.05.2011 | Clarification regarding effective date of Companies (Particulars of employees)Amendment Rules,2011 |
General Circular No:22/2011 | 02.05.2011 | Clarification in respect of General Circular No: 2 /2011 dated 8th February, 2011 |
General Circular No:21/2011 | 02.05.2011 | Green Initiative in the Corporate Governance- Approval of Ministry of Corporate Affairs for appointment of agency for providing electronic platform for electronic voting under the Companies Act,1956. |
General Circular No:20/2011 | 02.05.2011 | E-Form No.32- Intimation to ROC regarding particulars of appointment of Directors etc and changes therein in the company pursuant to section 303(2) of the Companies Act,1956- filing of conflicting return by contesting parties. |
General Circular No:19/2011 | 02.05.2011 | Marking a company as having management dispute by Registrar of Companies under MCA-21 system. |
General Circular No:18/2011 | 29.04.2011 | Green Initiative in the Corporate Governance- Clarification regarding sending copies of Balance Sheets and Auditors Report etc., to the members of the company as required under section 219 of the Companies Act, 1956 through electronic mode. |
General Circular No:17/2011 | 21.04.2011 | Green Initiatives in Corporate Sector -clarification regarding service of documents by e-mode instead of Under Posting certificate (UPC) |
General Circular No:16/2011 | 20.04.2011 | Simplified Procedure for amalgamation of Government Companies U/s 396 of the Companies Act, 1956. |
General Circular No:15/2011 | 11.04.2011 | Appointment of Cost Auditor by Companies |
General Circular No:14/2011 | 08.04.2011 | Certification of e-forms under the Companies Act,1956 by the Practicing professionals |
General Circular No:12/2011 | 07.04.2011 | Clarification Regarding Easy Exit Scheme (EES) |
General Circular No:11/2011 | 07.04.2011 | Allotment of Director Identification Number (DIN) under Companies Act, 1956 |
General Circular No.:09/2011 | 31.03.2011 | Filing of Balance Sheet and profit and Loss Account in eXtensible Business Reporting Language (XBRL) mode. |
General Circular No.:08/2011 | 25.03.2011 | Prosecution of Directors |
General Circular No:7A/2011 | 11.03.2011 | Easy Exit Scheme-2011 |
General Circular | 09.03.2011 | Payment of MCA fees –electronic mode-regarding. |
General Circular No:6/2011 | 08.03.2011 | Process of incorporation of Companies (Form-1) and establishment of principal place of business in India by Foreign Companies (Form-44) – Procedure simplified. |
General Circular No:4/2011 | 04.03.2011 | Payment of Commission to Non-Whole Time Directors of the Company under Section 309(4)(b) of the Companies Act, 1956 |
General Circular No:5/2011 | 04.03.2011 | Simplification of DIN rules |
General Circular No:3/2011 | 21.02.2011 | Clarification in respect of Circular No. 2/2011 dated 8th February, 2011 regarding direction under Section 212(8) of the Companies Act, 1956. |
General Circular No:2/2011 | 08.02.2011 | Direction under Section 212(8) of the Companies Act, 1956 |
General Circular - EES-2011 | 03.02.2011 | Easy Exit Scheme, 2011 |
Reference No | Date | Description |
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General Circular | 13.12.2010 | Members of professional institutes arrested by law enforcement agencies for criminal offences - Directions of Central Government - issue of. |
General Circular No: 6/2010 | 03.12.2010 | Easy Exit Scheme, 2011 |
General Circular No: 5/2010 | 22.11.2010 | Reopening/revision of annual accounts after their adoption in the annual general meeting |
General Circular No: 4/2010 | 22.11.2010 | Change in additional fee to be levied for delays in filing Forms |
General Circular No: 3/2010 | 10.08.2010 | Easy Exit Scheme, 2010 |
General Circular No: 1/2010 | 26.05.2010 | Company Law Settlement Scheme, 2010 |
General Circular No: 2/2010 | 26.05.2010 | Easy Exit Scheme, 2010 |
Reference No | Date | Description |
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Circular 2/2009 | 20.06.2009 | Filing of prosecution for violation of section 159/220 of the companies Act,1956 |
Circular 1/2009 | 16.06.2009 | Status of a holder of global Depository Receipts (GDRs)- clarification |
Reference No | Date | Description |
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General Circular No: 1/2008 | 01.07.2008 | Rescission of General Circular No.13 of 2007 dated 27-9-2007 passed under section 141 of the Companies Act, 1956 |
General Circular: 5/2008 | 26.05.2008 | Circulation of copy of notifications No S.O -901(E). GSR-329(E), GSR-374 (E) and GSR-387 (E) |
General Circular: 2/2008 | 26.02.2008 | Circulation of copy of notification No S.O -298(E) |
General Circular: 1/2008 | 17.01.2008 | Circulation of copy of notifications No S.O -2218(E) and S O -2219(E) |
Reference No | Date | Description |
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General Circular No. 13/2007 | 27.09.2007 | Order of the Company Law Board under Section 141 of the Companies Act, 1956 regarding extension of time for filing documents by companies and levy of additional fee |
General Circular No. 04/2007 | 27.04.2007 | Circular for Empanelment of Chartered Accountants |
Reference No | Date | Description |
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General Circular No. 6/2006 | 12.06.2006 | The Companies Amendment Act, 2006. |
Reference No | Date | Description |
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Circular 11/2005 | 07.10.2005 | Circulation of notifications No GSR- 610(E) dated 23.9.2005,GSR- 611(E) dated 23.9.2005 and GSR- 1433 (E) dated 27.9.2005 |
General Circular | Ministry constitutes Committee to advice on Company Law | |
General Circular No. 2/2005 Dated 28.01.2005 | 28.01.2005 | Simplified Exit Scheme-2005 |
Reference No | Date | Description |
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General Circular No. 10/2004 | 11.12.2004 | Circulation of following notifications: (i) G.S.R.575(E) dated 08.09.2004 and (ii) G.S.R.655(E) |
General Circular No. 9/2004 | 06.12.2004 | Circulation of Notification No. G.S.R. 766(E) |
ORDER | 02.12.2004 | Constitution of an Expert Committee to advise the Government on the new Company Law |
General Circular No. 7/2004 | 20.09.2004 | Notification S.O. 1010(E) dated 17.09.2004 |
General Circular No. 6/2004 | 10.06.2004 | Investors’ Education Protection Fund (IEPF) |
General Circular No. 5/2004 | 06.05.2004 | Amendment of Notification No. S.O. 219(E) dated 23.2.2004 – “State Industrial Development Corporation of Maharashtra Limited” has been replaced by “SICOM Limited” |
General Circular No. 4/2004 | 22.03.2004 | Circulation of Notification No.G.S.R.189(E) dated 12.3.04 - The Companies (Acceptance of Deposits) Amendment Rules, 2004 |
General Circular No. 3/2004 | 05.03.2004 | Circulation of following notifications dated 23.02.2004:- (i) No. G.S.R.130(E) - Ban on appointment of SSAs; (ii) No.G.S.R.131(E) - The Companies (Issue of Indian Depository Receipts) Rules, 2004; and (iii) No. S.O. 219(E) - Notifying certain institutions as PFIs |
General Circular No. 2/2004 | 11.02.2004 | Circulation of Notification No. G.S.R. 91(E) dated 03.02.2004-Notification u/s. 620A of the Companies Act, 1956 by which 4 more companies have been declared as Nidhis. |
General Circular No. 1/2004 | 06.02.2004 | Circulation of Notification No. S.O.128(E) dated 28.01.2004-Constitution of a Committee to administer the Investor Education and Protection Fund established by the Central Government vide Notification No. GSR 749(E) dated 1.10.2001 |
Reference No | Date | Description |
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General Circular No. 1/2003 | 13.01.2003 | Reopening/revision of annual accounts after their adoption in the annual general meeting. |
General Circular No. 2/2003 | 09.01.2003 | Participation of Cost Auditor in the meetings of Audit Committee to be constituted under Section 292A of the Companies Act, 1956 – clarification reg. |
General Circular No. 3/2003 | 16.01.2003 | Circulation of Notification No. 5(E) dated 3.1.2003 – Amendment to From 25A and 26 of the Companies Act, 1956. |
General Circular No. 4/2003 | 16.01.2003 | Debenture Redemption Reserve (DRR) - Clarification |
Circular 5/2003 | 14.01.2003 | Disqualification of Directors under Section 274(1)(g) of the Companies Act,1956 - Clarification |
General Circular No. 6/2003 | 16.01.2003 | Circulation of the Companies (Amendment) Act, 2002 on Producer Companies. |
General Circular No. 7/2003 | 17.01.2003 | Refund of excess Registration Fees deposited by Companies for Form 5 |
General Circular No. 8/2003 | 28.01.2003 | Constitution of National Advisory Committee on Accounting Standards |
General Circular No. 9/2003 | 30.01.2003 | Circulation of the Companies (Second Amendment) Act, 2002 – National Company Law Appellate Tribunal. |
General Circular No. 10/2003 | 13.02.2003 | Printing of format of TDS on reverse side of Counterfoil – an amendment of para 4 of the Circular No. 17/2002. |
General Circular No. 11/2003 | 14.02.2003 | Circulation of following Notifications:- (i) No. S.O. 135(E) dated 5.2.2003; -The Companies (Amendment) Act, 2002 - for effective date of the Act i.e. from 06.02.2003 (ii) No. G.S.R. 89(E) dated 5.2.2003-The Director's Relatives (Office or Place of Profit) Rules, 2003 |
General Circular No. 12/2003 | 14.02.2003 | Alternative Basis for providing Depreciation under Section 205(2)(c) of the Companies Act,1956 |
General Circular No. 13/2003 | 23.03.2003 | Simplification of Procedure for removal of Name of Defunct Companies |
General Circular No. 14/2003 | 07.04.2003 | Circulation of following Notifications:- (i) No. S.O. 322(E) dated 25.3.2003;-Amendment of notification number S.O. 1329 dated 8.5.1978 - the name, Risk Capital and Technology Finance Corpn. Ltd. has been changed as `IFCI Venture Capital Funds Ltd.'. (ii) No .S.O. 344(E) dated 31.3.2003-The Companies (Second Amendment) Act, 2002 for effective date of the provisions of Sections 2 and 6 of the Act, i.e. from 1.4.2003; (iii) No. G.S.R. 275(E) dated 1.4.2003 -The Public Companies (Terms of Issue of Debentures and Raising of Loans with Option to Convert such Debentures or Loans into Shares) Amendment Rules, 2003. |
General Circular No. 15/2003 | 09.04.2003 | Simplification of Procedure for Removal of Name of Defunct Companies (Simplified Exit Scheme) – Corrigendum to General Circular No: 13/2003 dated 25.3.2003 |
Report of the Expert group on valuation principles for corporate assets | 10.04.2003 | Report of the expert group on valuation principles for corporate assets and shares |
General Circular No. 16/2003 | 17.04.2003 | Simplified Exit Scheme – Clarifications on some issues |
General Circular No. 17/2003 | 22.04.2003 | Simplified Exit Scheme – Annexure D and E to the General Circular No: 13/2003 dated 25.3.2003 |
General Circular No. 18/2003 | 23.04.2003 | Circulation of following Notifications:- (i) No. G.S.R. 300(E) dated 3.4.2003-The Companies (Acceptance of Deposits) Amendment Rules, 2003; (ii) No. G.S.R. 323(E) dated 9.4.2003-The Companies (Acceptance of Deposits) Amendment Rules, 2003; (iii) No. G.S.R. 324(E) dated 9.4.2003-The Disposal of Records (in the Offices of the Registrars of Companies) Rules, 2003 |
General Circular No. 19/2003 | 25.04.2003 | Name Availability Guidelines -change in |
General Circular No. 20/2003 | 25.04.2003 | Rounding off figures in Profit and Loss Account |
General Circular No. 21/2003 | 02.05.2003 | Circulation of Notification No. G.S.R. 348(E) dated 23.4.2003-The Private Limited Company and Unlisted Public Limited Company (Buy-back of Securities) Amendment Rules, 2003. |
General Circular No. 22/2003 | 18.06.2003 | Circulation of following Notifications:- (i) No.G.S.R. 479(E) dated 12.6.2003 Amendment of the Companies (Central Government's) General Rules and Forms; (ii) No. G.S.R.480(E) dated 12.6.2003 Companies (Auditor's Report) Order, 2003; (iii) No. S.O. 518(E) dated 9.5.2003; (iv) No. S.O. 674(E) dated 12.6.2003 -Declaration of National Co-operative Development Corporation (NCDC) as Public Financial Institution under section 4A of the Companies Act, 1956. |
General Circular No. 24/2003 | 04.08.2003 | Circulation of Notification No. G.S.R. 580(E) dated 24.7.2003-The Companies (Central Government's) General Rules and Forms (Third Amendment) Rules, 2003 - Increase in sitting fee. |
General Circular No. 25/2003 | 25.07.2003 | Circulation of Notification No. S.O. 815(E) dated 17.7.2003- Reconstitution of Committee to administer the Investor Education and Protection Fund - amendment of Notification No. S.O. 1280(E) dated 28.12.2001 |
General Circular No. 26/2003 | 13.08.2003 | Circulation of Notification No. G.S.R.641(E) dated 7.8.2003-The Producer Companies (General Reserves) Rules, 2003. |
General Circular No. 27/2003 | 07.10.2003 | Simplified Exit Scheme – Clarifications on some issues |
General Circular No. 28/2003 | 08.10.2003 | Circulation of following Notifications:- (i) No. S.O. 1073(E) dated 18.9.2003; (ii) No. S.O. 1098(E) dated 24.9.2003; (iii) No. G.S.R. 774(E) dated 29.9.2003; (iv) G.S.R. 775(E) dated 29.9.2003. |
General Circular No. 29/2003 | 21.10.2003 | Circulation of following Notifications:- (i) No. S.O. 1136(E) dated 30.9.2003-The company Law Settlement (Jammu and Kashmir) Scheme, 2003.; (ii) G.S.R. 785(E) dated 6.10.2003-Notification by which eleven more companies to be declared as Nidhis; (iii) No. G.S.R. 804(E) dated 14.10.2003-The Companies (Appointment and Qualifications of Secretary) (Amendment) Rules, 2003 - Appointment on population basis. |
General Circular No. 31/2003 | 10.11.2003 | Circulation following Notifications:- (i) No. G.S.R. 830(E) dated 21.10.2003 -The Companies (Disqualification of Directors under Section 274(1)(g) of the Companies Act, 1956) Rules, 2003.; No. G.S.R. 829(E) dated 21.10.2003-Exclusion of Government companies from the purview of Section 274(1)(g) of the Companies Act, 1956. |
General Circular No. 32/2003 | 10.11.2003 | CARO 2003 – Effective from 1.7.2003. |
General Circular No. 33/2003 3 | 14.11.2003 | Simplified Exit Scheme - Clarification |
General Circular No. 34/2003 | 10.12.2003 | Circulation of following Notifications:- (i) No. G.S.R. 922(E) dated 4.12.2003; No. G.S.R. 923(E) dated 4.12.2003. |
General Circular No. 35/2003 | 11.12.2003 | Compliance Certificate – Clarification. |
General Circular No. 36/2003 | 29.12.2003 | Cost Accounting Records(Milk Food) Rules,2001 – revision of Applicability clause |
General Circular No. 37/2003 | 31.12.2003 | Simplified Exit Scheme |
Reference No | Date | Description |
---|---|---|
General Circular No. 1/2002 | 11.01.2002 | Circulation of Notification No S.O.1280(E); 28.12.2001 Constitution of a Committee to administer the Investor Education and Protection Fund. |
General Circular No. 2/2002 | 11.01.2002 | Circulation of copy of the Companies (Amendment) Act, 2001 published in the Gazette of India (Extraordinary) on 24th December, 2001 |
General Circular No. 3/2002 | 28.01.2002 | Circulation of following Notifications:- (i) GSR 36(E); 16.01.2002 - Amendments in Schedule XIII to the companies Act,1956 (ii)GSR 27(E); 12.01.2002-The Companies (Issue of Share Capital with Differential Voting Rights) (Amendment)Rules, 2002 |
General Circular No. 4/2002 | 11.02.2002 | Circulation of Notification NoGSR 77(E); 04.02.2002 The Companies (Acceptance of Deposits) Amendment Rules, 2002 |
General Circular No. 5/2002 | 01.03.2002 | Use of Information Technology in cash transaction of listed companies for payment of dividends |
General Circular No. 6/2002 | 06.03.2002 | Compounding of offence under Section 621A of the Companies Act,1956 - companies under liquidation - clarification |
CAB Circular No. 2/2002 | 18.03.2002 | Cost Audit Report to be discussed in the Audit Committee to be constituted under section 292A of the Companies Act, 1956. |
General Circular No. 8/2002 | 22.03.2002 | Disqualification of Directors under Section 274(1)(g) of the Companies Act, 1956 - Clarification |
General Circular No. 9/2002 | 18.04.2002 | Debenture Redemption Reserve (DRR)- Clarification |
General Circular No.10/2002 | 26.04.2002 | Circulation of following Notifications:- (i) S.O. 440 (E) Dtd 17.4.2002-Declaration of NABARD as a Public Financial Institution under section 4A of the Companies Act, 1956 (ii)GSR 288(E) Dtd 17.4.2002 -Revision of limits in respect of employees to be covered under Statement to be attached with the report of the Board of Directors pursuant to section 217(2A) of the Companies Act, 1956 read with Companies (Particulars of Employees) Rules, 1975. The revision will apply in respect of Directors' Reports annexed to those Balance Sheets, the financial year in respect of which has closed on or after 17.4.2002. |
General Circular No.11/2002 | 10.05.2002 | Circulation of following Notifications:- (i)GSR 308(E); 30.04.2002-Certain directions to be complied by Nidhi and Mutual Benefit Society - (Amendment to Notification No. GSR 555(E) dated 26.07.01) (ii) GSR 309(E); 30.04.2002-Norms for revenue recognition and classification of assets applicable to Nidhi or Mutual Benefit Society - (Supersession of Notification No. GSR 556(E) dated 26.07.01). |
General Circular No.12/2002 | 14.05.2002 | Revision of Fees payable by Foreign Companies under Section 601 of the Companies Act, 1956 and Additional Fees payable by companies in respect of their applications relating to condonation of delay u/s 637B of the Companies Act, 1956 |
General Circular No.13/2002 | 31.05.2002 | Circulation of following Notifications:- (i)GSR 365(E) Dtd 14.5.2002-Amendments in the Companies (Fees on Applications) Rules, 1999. (ii)GSR 376(E) Dtd 22.5.2002 -Alterations in Schedule VI to the Companies Act, 1956. |
General Circular No.14/2002 | 31.05.2002 | Circulation of following Notifications:- (i)GSR 384 (E) Dtd 29.5.2002-Corrigendum to Notification GSR 555(E) dated 26-7-2001 (ii)GSR 408 (E) Dtd 6.6.2002-Amendment in Notification GSR 555(E) dated 26-7-2001 (iii)GSR 419 (E) Dtd. 11.6.2002-Amendment in the Companies (Appointment and Qualifications of Secretary) Rules, 1988. |
General Circular No.15/2002 | 17.6.2002 | Fee for condonation in respect of filing of Form No.25C belatedly with the Registrar of Companies – Charging of additional fee. |
General Circular No.16/2002 | 25.06.2002 | Reports of Board of Directors of Companies – Statement showing details of employees drawing remuneration beyond the prescribed limits - Clarification |
General Circular No.17/2002 | 05.07.2002 | Dividend Warrant containing information on TDS |
General Circular No.18/2002 | 25.07.2002 | Circulation copy of Notification No.GSR 510 (E) Dtd 22.7.2002-Amendment in the Company Law Board (Fees on Applications and Petitions) Rules, 1991 |
General Circular No.19/2002 | 08.08.2002 | Circulation copy of Notification NoG.S.R. 545(E); 01.08.2002-Alterations in Schedule VI of the Companies Act, 1956 - Rounding of figures |
General Circular No.20/2002 | 29.08.2002 | Circulation copy of Notification NoG.S.R. 565(E); 14.08.2002-Amendment in Schedule XIII to the Companies Act, 1956 |
General Circular No.21/2002 | 12.09.2002 | Threshold limits for deduction of tax at source from income by way of dividends and income from units |
General Circular No.22/2002 | 23.09.2002 | clarifications regarding provisions of Section 205C with respect to Unpaid Dividend |
General Circular No.23/2002 | 30.09.2002 | Regarding new provisions of Section 43A(2A) of the Companies Act, 1956 |
General Circular No.24/2002 | 11.10.2002 | Circulation of following Notifications:- (i)G.S.R. 650(E); 17.09.2002-Amendment in Schedule II to the Companies Act, 1956 - ( Prospectus)(ii)G.S.R. 651(E); 17.09.2002 -Corrigendum to Notification No. G.S.R. 419(E) dated 11.06.02 - Amendment in the Companies (Appointment and Qualifications of Secretary) Rules, 1988 |
General Circular No.25/2002 | 24.10.2002 | Circulation of following Notifications:- (i)G.S.R. 670(E); 30.09.2002-Amendment in Schedule XIII to the Companies Act, 1956 (relating to the companies in Special Economic Zones) (ii) S.O. 1047(E); 30.09.2002 -Amendment in the Notification No. S.O. 1280(E) dated 28.12.01 - amendment in the Committee to administer the Investor Education and Protection Fund |
Circular No.52/22/CAB-2000 | 26.11.2002 | Submission of the soft copy of the Cost Audit Reports under section 233B of the Companies Act, 1956. |
General Circular No.26/2002 | 27.11.2002 | Circulation of following Notifications:- (i) G.S.R. 751(E); 02.11.02-Amendment to Schedule V of the Companies Act, 1956 (ii) G.S.R. 762(E); 13.11.02-Amendment to Schedule VI of the Companies Act, 1956 |
Reference No | Date | Description |
---|---|---|
General Circular No. 1/2001 | 01.01.2001 | Circulation of two Notifications (Numbers SO 1144(E) and SO 1145 (E)) with respect to appointing ROCs and OLs in the new States of Chhatisgarh, Uttaranchal and Jharkhand |
General Circular No. 3/2001 | 02.01.2001 | Fast Track Scheme under Section 560 of the Companies Act – Extension till 31.1.200 |
General Circular No. 12/7/2000-CL-VII | 27.12.2001 | Appointment of Managerial Personnel and payment of Managerial Remuneration in case of Companies having no profit or inadequate profit |
General Circular No. 5/2001 | 12.02.2001 | Circulation of following Notifications:- (i) GSR 24(E); 15.01.2001-The Companies (Central Government's) General Rules and Forms (Amendment) Rules, 2001 - Deletion of Rule 4C for Deemed Public Companies (ii) GSR 35(E); 24.01.2001-The Companies (Central Government's) General Rules and Forms (Second Amendment) Rules, 2001 - Amendment of Form 22 (iii) GSR 51(E); 31.01.2001-The Companies (Central Government's) General Rules and Forms (Third Amendment) Rules, 2001 - Form 1 AD - Confirmation of change of registered office of the company within a State.(iv)GSR 52(E); 31.01.2001 - The Companies (Compliance Certificate) Rules, 2001 |
General Circular No. 6/2001 | 02.03.2001 | Regarding reconstitution of Investor Education Committee |
General Circular No. 7/2001 | 16.03.2001 | Circulation of following Notifications:- (i) GSR 167(E); 09.03.2001-The Companies (Issue of Share Capital with Differential Voting Rights) Rules, 2001 (ii) GSR168(E); 09.03.2001-The Companies (Appointment of the Small Shareholders' Director) Rules, 2001 |
General Circular No. 9/2001 | 15.05.2001 | Allocation of specific economic activity based upon the main object clause of a company while allocating Corporate Identity Number (CIN) instead of entering the code "00000". |
General Circular No. 10/2001 | 22.05.2001 | Circulation of copy of Notification GSR 337(E); 10.05.2001-The Companies (passing of the resolution by postal ballot) Rules, 2001. |
General Circular No. 11/2001 | 25.05.2001 | Disqualification of a Special Director appointed under SICA, 1985 in view of new Section 274 (1)(g) of the Companies Act, 1956 |
General Circular No. 12/2001 | 06.06.2001 | Circulation of copy of Notification GSR 385(E); 25.05.2001-The Companies (Acceptance of Deposits) Amendment Rules, 2001. |
General Circular No. 13/2001 | 19.06.2001 | Circulation copy of Notification SO 523(E); 15.06.2001-The enforcement of Section 80 of the Companies (Amendment) Act, 2000 - Postal Ballot - from 15.6.2001 - regarding. |
General Circular No. 16/2001 | 24.07.2001 | The Companies (passing of the resolution by postal ballot) Rules, 2001 Clarification reg. |
General Circular No. 14/2001 | 16.07.2001 | Clarification on provisions of Section 224A of the Companies Act, 1956 |
General Circular No. 17/2001 | 03.08.2001 | Circulation of following Notifications:- (i) GSR 555(E); 26.07.2001-Certain directions to be complied by Nidhi and Mutual Benefit Society - in supersession of Notifications Nos. GSR 737(E), GSR 780(E)(, GSR 347 dated 1.11.99, 19.11.99, 25.4.2000 respectively - regarding (ii) GSR 556(E); 26.07.2001 Norms for revenue recognition and classification of assets applicable to Nidhi or Mutual Benefit Society- regarding. |
General Circular No. 15/2001 | 14.09.2001 | Circulation copy of Notification S.O. 841(E); 29.08.2001-Constitution of an Advisory Committee to be called the National Advisory Committee on Accounting Standards |
General Circular No. 18/2001 | 25.09.2001 | Circulation of copy of Notification G.S.R. 686(E) dated 21.09.2001-Amendment in Schedule XV to the Companies Act, 1956 |
General Circular No. 19/2001 | 27.09.2001 | Circulation of copy of Notification S.O. 933(E); 21.09.2001-Appointment of Shri Vinod Dhall, Secretary, DCA as Chairman of Committee on Investors Education and Protection Fund |
General Circular No. 20/2001 | 03.10.2001 | Circulation of copy of Notification S.O. 954(E) dated 27.09.2001-Exemption to the companies engaged in the cultivation or processing of tea from disclosing in the profit and loss account the information mentioned in sub-clause (1) of clause (a) of sub-para (ii) of para 3 of Part II of Schedule VI to the Companies Act, 1956 - Issued under section 211(3) of the Act. |
General Circular No. 21/2001 | 05.10.2001 | Circulation of copy of Notification G.S.R.689(E); 25.09.01-The Companies (Acceptance of Deposits) Second Amendment Rules, 2001. |
General Circular No. 22/2001 | 12.10.2001 | Circulation of following Notifications:- (i)G.S.R.749(E); 01.10..01-Establishment of Investor Education and Protection Fund.(ii)G.S.R.750(E); 01.10.01-The Investor Education and Protection Fund (awareness and protection of investors) Rules, 2001. |
General Circular No. 23/2001 | 12.10.2001 | Circulation of copy of Notification G.S.R. 773(E) dated 11.10.2001-Amendment in the Companies (passing of the resolution by postal ballot) Rules, 2001 |
General Circular No. 24/2001 | 21.11.2001 | Availability of name-Instructions regarding.Instruction No.8 of the Guiding instructions circulated vide this Department's letter No. 10(1)-RS/65 dated 27.11.1965 provides that a name in the category mentioned below will not generally be made available |
Reference No | Date | Description |
---|---|---|
CAB Circular | 07.06.1993 | Maintenance of books of cost accounts as per Cost Accounting Records Rules. |
CAB Circular | 08.06.1993 | Revised Cost Audit Order on annual basis issued to the existing companies. |
Reference No | Date | Description |
---|---|---|
CAB Circular | 09.01.1990 | Authentication of previous year figures in the Cost Audit Report. |
CAB Circular | 02.03.1990 | Clarification under Section 224 (1) of the Companies Act, 1956. |
CAB Circular | 05.03.1990 | Clarification under section 224 (1B) of the Companies Act, 1956 read with section 233 of the Act. |
Reference No | Date | Description |
---|---|---|
CAB Circular | 30.08.1988 | Clarification relating to sub-section (1B) of Section 224 and sub-section (2) of Section 233B of the Companies Act, 1956 regarding the appointment of Cost Auditor |
Reference No | Date | Description |
---|---|---|
CAB Circular | 24.08.1984 | Authentication of Cost Audit Report in cases where a firm of Cost Auditors is approved under U/s 233B (2) of the Companies Act, 1956 for conducting Cost Audit |
Reference No | Date | Description |
---|---|---|
CAB Circular No. 1/1983 | 20.01.1983 | Appointment of Cost Auditor as an Internal Auditor of a Company. |
CAB Circular No. 3/1983 | 18.03.1983 | Disclosure of full details in Cost Audit Report. |
CAB Circular | 19.11.1983 | Appointment of Cost Auditor in Firm’s Name |
Reference No | Date | Description |
---|---|---|
G.S.R.395(E) | 18.05.2015 | Rescinding of notifications GSR No. 179(E) dated 3rd March, 2011 and GSR 650(E) dated 29th August, 2011 |
S.O.(E) | 18.05.2015 | Shri Atul Hasmukhrai Mehta, President, Nominee of the Institute of Company Secretaries of India |
Reference No | Date | Description |
---|---|---|
G.S.R (E) | 27.03.2014 | Investor Education and Protection Fund (awareness and protection of investors) Amendment Rules 2014 |
G.S.R (E) | 27.03.2014 | Investor Education and Protection Fund (Uploading of information regarding unpaid and unclaimed amounts lying with companies) Amendment Rules, 2014 |
Reference No | Date | Description |
---|---|---|
S.O(E) | 07.11.2013 | Electoral Trust Notification |
G.S.R.87(E) | 15.07.2013 | THE GAZETTE OF INDIA : EXTRAORDINARY |
G.S.R.87(E) | 15.02.2013 | THE GAZETTE OF INDIA : EXTRAORDINARY |
G.S.R.(E) | 21.03.2013 | Companies(Acceptance of Deposits Amendment)Rules, 2013. |
G.S.R.(E) | 15.03.2013 | Company Board(Group 'B' Post- Section Officer)Recruitment Rules, 2013. |
G.S.R.173(E) | 15.03.2013 | Companies Directors Identification Number (Amendment) Rules, 2013. |
Reference No | Date | Description |
---|---|---|
G.S.R.(E) | 24.12.2012 | The Companies Directors Identification Number(Third Amendment) Rules 2012-DIN1 |
G.S.R.(E) | 24.12.2012 | The Companies Directors Identification Number(Third Amendment) Rules 2012-DIN4 |
G.S.R.(E) | 24.12.2012 | The Companies (Central Government's) General Rules and Forms (Seventh Amendment) Rules 2012 |
S.O 2978(E) | 21.12.2012 | MCX Stock Echange Ltd added to list of notified stock exchanges |
S.O 2977(E) | 21.12.2012 | Delegation of powers u/s 388B, 388C & 388E of the Comapnies Act,1956 to RBI |
S.O(E) | 21.12.2012 | Recognition of MCX Stock Exchange Ltd |
S.O(E) | 21.12.2012 | Delegation of Powers U/s 388 B, 388C, 388E to RBI (Banking Regulation Act) |
G.S.R.906(E) | 19.12.2012 | Amend the Companies(Central Government's) General Rules and Forms,1956 |
S.O(E) | 15.10.2012 | Amendment in NACAS Constitution |
G.S.R.763(E) | 15.10.2012 | Amendment in Comapny Regulations and RD- North Eastern Region created |
G.S.R.(E) | 12.10.2012 | Companies (Filing of Documents and Forms in Extensible Business Reporting Language) Amendment Rules, 2012 |
G.S.R.750(E) | 05.10.2012 | Corrigendum to Companies(CG) 6th Amendment Rules,2012 |
G.S.R.736(E) | 01.10.2012 | Rule 10(i) of Companies (Issue of Indian Depository Receipt) Rules,2004 amended |
S.O.2345(E) | 01.10.2012 | SRO 355(E) dated 17.1.1957 amended |
S.O.(E) | 01.10.2012 | AMENDMENT TO SRO 355 DATED 17.1.1957 W.R.T. GOVT. COMPANIES U/S 166(2) |
F.No.1/1/2013-Cl.V(Pt.file) | 30.08.2012 | Delegation of Powers to Regional Directors u/s 17,18,19,141 and 188 of the Companies Act,1956 |
G.S.R. 534(E) | 16.08.2012 | Gazette notification GSR 534(E) dated 14/07/2011-clarification regarding |
G.S.R 617(E) | 07.08.2012 | Amendment to the Companies (Fees on Applications) Rules, 1999 |
S.O. 1747(E) | 07.08.2012 | Product Group Classification |
G.S.R. 588 (E) | 26.07.2012 | Companies (Central Government's) General Rules and Forms (Fifth Amendment) Rules, 2012 - (Form 21 & 23) |
G.S.R. 577(E) | 19.07.2012 | Companies (Central Govemment's) General Rules and Forms (Fourth Amendment) Rules, 2012- Forms 8, 10 & 17 |
G.S.R.(E) | 10.07.2012 | Companies (Central Government's) General Rules and Forms), 2012 - New Form 24AAA |
G.S.R. 547 (E) | 10.07.2012 | Company Law Board (Fees on Application and Petitions) (Amendment) Rules, 2012 |
S.O. 1540 (E) | 10.07.2012 | Notifying certain sections of Companies (Second Amendment) Act, 2012 |
S.O. 1539 (E) | 10.07.2012 | Delegation of Powers of Central Government to Regional Director |
S.O. 1538 (E) | 10.07.2012 | Delegation of powers of Central Government to Regisrar of Companies |
G.S.R.(E) | 21.06.2012 | Corrigendum to notification GSR 430(E) dated 05.6.2012 |
G.S.R. 429 (E) | 05.06.2012 | Form DIN 1 amended |
G.S.R. 411(E) | 31.05.2012 | Companies (Central Government's) General Rules and Forms (Amendment) Rules, 2012 |
GS.R. 395(E) | 28.05.2012 | Companies (Director Identification Number) Amendment Rules, 2012 |
Clarification for Notification no G.S.R. 352(E) dated 10.05.2012 | ||
G.S.R. 352(E) | 10.05.2012 | Investor Education and Protection Fund (Uploading of information regarding unpaid and unclaimed amounts lying with companies)Rules, 2012. |
G.S.R. 298(E) | 17.04.2012 | Schedule XIV amended for intangible assets created under Build, Operate, and Transfer, Build , Own, Operate and Transfer or anu other form of Public Private Partnership Route |
S.O. 804(E) | 11.04.2012 | National Advisory Committee on Accounting Standrads reconstituted |
S.O. 733(E). | 04.04.2012 | Companies (Central Governments's) General Rules & Forms,1956, Assistant Commissioner of Income Tax, Guwahati appointed as prescribed authority for the purposes of Section 108(1A) (a) of the Comapnies Act,1956. |
Reference No | Date | Description |
---|---|---|
G.S.R. 914(E). | 29.12.2011 | Insertion of Para 46A in Accounting Standard-11 |
G.S.R. 913(E). | 29.12.2011 | Companies(Accounting Standards) Amendment Rules, 2011,In Accounting Standard-11 Para 46 Implementation date extended upto "31st march, 2020" |
G.S.R. 887(E). | 16.12.2011 | Companies(Amendment) Regulations, 2011.The offices of Regional Directors specified for the respective regions |
G.S.R. 879(E). | 14.12.2011 | Unlisted Public Companies(Preferential Allotment )Rules, 2011 |
G.S.R. 880(E). | 14.12.2011 | Amendment in Scedule XIV |
G.S.R. 869(E). | 07.12.2011 | The Cost Accounting Records (Telecommunication Industry) Rules, 2011 |
G.S.R. 872(E). | 07.12.2011 | The Cost Accounting Records (Sugar Industry) Rules, 2011 |
G.S.R. 874(E). | 07.12.2011 | The Cost Accounting Records (Pharmaceutical Industry) Rules, 2011 |
G.S.R. 870(E). | 07.12.2011 | The Cost Accounting Records (Petroleum Industry) Rules, 2011 |
G.S.R. 873(E). | 07.12.2011 | The Cost Accounting Records (Fertilizer Industry) Rules, 2011 |
G.S.R. 871(E). | 07.12.2011 | The Cost Accounting Records (Electricity Industry) Rules, 2011 |
S.O. 2569(E) | 13.11.2011 | ESTABLISHMENT OF ROC-CUM-OL OFFICES |
F.No.al12009-llCA(Vo1.1) | 09.11.2011 | The Search-Cum-Selection committee for the post of Director General and Chief Executive Officer (DG&CEO) in the Indian Institute of Corporate Affairs (IICA) |
17/143/2011 -CL.V | 28.10.2011 | Companies (Dematerialization of Certificates) Rules, 2011 |
G.S.R. 749(E) | 05.10.2011 | Companies (Central Government's) General Rules and Forms (Amendment) Rules, 2011 |
G.S.R. 748(E) | 05.10.2011 | Companies (Filing of Documents and Forms in Extensible Business Reporting Language), Rules, 2011 |
G.S.R. 716(E) | 23.09.2011 | companies (Central Government's) General Rules and Forms (Amendment) Rules, 2011 |
G.S.R. 715(E) | 23.09.2011 | Appointment of the person in SFIO |
G.S.R. 710(E) | 22.09.2011 | Companies (Amendment) Regulations, 2011 |
G.S.R. 684(E) | 14.09.2011 | Amendment in Notification No G.S.R. 38(E) dated 19th January,2011 |
G.S.R. 649(E) | 25.08.2011 | Company Secretaries Procedures of Meetings of Quality Review Board, and Terms and Conditions of Service and Allowances of the Chairperson and Members of the Board (Amendment) Rules,2011 |
G.S.R. 617(E) | 11.08.2011 | Appointment of persons in SFIO |
G.S.R. 618(E) | 11.08.2011 | Companies (Central Government's) General Rules and Forms (Amendment) Rules,2011 |
G.S.R.(E) | 11.08.2011 | Companies (Central Governmemnt's) General Rules and Forms (Amendments) Rules, 2011,2011 |
G.S.R. 534(E) | 14.07.2011 | Amendment in Schedule XIII of the Companies Act,1956 |
G.S.R. 533(E) | 14.07.2011 | Companies (Central Government's) General Rules and Forms (Amendment Rules), 2011 |
G.S.R. 524(E) | 08.07.2011 | Method of recruitment to the post of Additional Director (Foresnic Auditing) in Serious Fraud Investigation Office |
G.S.R. 515(E). | 07.07.2011 | Serious Fraud Investigation Office, Ministry of Corporate Affairs, Additional Director (Investigation) Recruitment Rules, 2011 |
G.S.R. 514(E) | 07.07.2011 | Companies (Central Government's) General Rules and Forms (Amendment) Rules, 2011(Rule 10C amended) |
G.S.R. 507(E) | 05.07.2011 | Companies Director Identification Number(Third Amendment) Rules, 2011 |
G.S.R. 506(E) | 05.07.2011 | Limited Liability Partnership Rules, 2009(Amendment) Rules, 2011 |
G.S.R.502(E) | 29.06.2011 | Company Law Board(Qualification,Experience and other Conditions of Service of Members) Amendment Rules,2011 |
GSR 453(E) | 14.06.2011 | Companies (Amendment) Regulations, 2011 regarding six Regional Directors |
S.O. 1355(E) | 10.06.2011 | Amendment in Notification No S.O. 1329(E) dated 8th May,1978 and last amended by S.O. 143(E) dated 14.1.2009. |
GSR 429(E) | 03.06.2011 | The Companies (Cost Accounting Records) Rules, 2011 |
GSR 430(E) | 03.06.2011 | The Companies (Cost Audit Report) Rules, 2011 |
G.S.R 427(E) | 02.06.2011 | Companies Director Identification Number (Second Amendment) Rules, 2011 |
G.S.R 419(E) | 30.05.2011 | Companies (Passing of the resolution by postal Ballot) Rules,2011 |
G.S.R.408(E) | 26.05.2011 | Companies(Central Government's) General Rules and Forms (Amendment) Rules 2011 dated 29th May,2011. |
G.S.R.407(E) | 26.05.2011 | Companies(Central Government's) General Rules and Forms (Second Amendment) , 2011 - New Form No. 23D inserted effective from 29-05-2011. |
G.S.R.396(E) | 23.05.2011 | Amendment in Schedule XIII of the Companies Act,1956 |
S.O. 1152(E) | 23.05.2011 | Central Government specifies LLP a Body corporate for the limited purpose of section 226 (3)(a) of the Companies Act,1956 |
G.S.R. 368(E) | 09.05.2011 | Companies (Amendment ) Regulations, 2011 |
G.S.R. 357(E) | 02.05.2011 | Director’s Relative (Office or Place of Profit) Rules, 2011. |
G.S.R. 351(E) | 29.04.2011 | Companies (Central Government's )General Rules & Forms (Amendment) Rules 2011 |
G.S.R. 326(E) | 08.04.2011 | Amendment in Notification No GSR 517(E) dated 31st August,2006 |
G.S.R. 304(E) | 06.04.2011 | Amendment in Companies Regulations,1956 |
G.S.R. 303(E) | 06.04.2011 | Amendment in Director's Relatives (Office or Place of Profit) Rules,2003. |
G.S.R. 289(E) | 31.03.2011 | Amendment in Companies (Particulars of Employees) Rules,1975. |
S.O. 653(E) | 30.03.2011 | Amendment to paragraph 2 of notification no S.O. 447(E) dated 28.2.2011 regarding Schedule VI. |
G.S.R. 259(E) | 26.03.2011 | Amendment in Companies (Central Government's) General Rules & Forms, 1956. |
G.S.R. 258(E) | 26.03.2011 | Rules to amend the Companies (Director Identification Number) Rules, 2006 |
G.S.R. 223(E) | 18.03.2011 | Delegation of powers and functions to Regional Directors on selective provisions |
S.O. 591(E) | 18.03.2011 | Amendments in the notification number, SRO dated 7th January, 1957 |
G.S.R. 222(E) | 17.03.2011 | Cental Government delegates the powers to the Registrar of Companies under section 21,25,31(1),108(1D),572 |
GSR 196(E) | 08.03.2011 | Corrigendum to Notification GSR 112(E) dated 25 Feb, 2011 |
S.O. 447(E) | 28.02.2011 | Revised Schedule VI (shall be effective from 01.04.2011) |
G.S.R. 78(E) | 10.02.2011 | Amendments in Companies (Central Government's) General Rules and Forms, 1956 |
GSR 70(E) | 08.02.2011 | Amendments in Schedule XIII to the Companies Act 1956 |
S.O. 301(E) | 08.02.2011 | Exemption under Section 211 of Companies Act 1956 |
S.O. 300(E) | 08.02.2011 | Exemption under Section 211 of Companies Act 1956 |
S.O. 107(E) | 19.01.2011 | Appiontment of National Advisory Committee on Accounting Standards |
Reference No | Date | Description |
---|---|---|
S.O. 2926(E) | 10.12.2010 | Amendments made by Central Government in the notification by exercising the power conferred under section 210A of the companies Act 1956 |
GSR 880(E) | 03.11.2010 | Amendments made by Central Government in the notification of the Government of India, erstwhile Ministry of Law, Justice and Company Affairs(Department of Company Affairs) No. GSR 309(E), dated the 30th April 2002. |
GSR 881(E) | 03.11.2010 | Amendments made by Central Government in the notification of the Government of India, erstwhile Ministry of Law, Justice and Company Affairs(Department of Company Affairs) No. GSR 555(E), dated the 26th July 2001. |
G.S.R 866(E) | 29.10.2010 | Amendment to Companies Regulation 1956 |
G.S.R 867(E) | 29.10.2010 | Authorising officers in the SFIO for the purpose of filing and conducting prosecution under the companies Act 1956 |
GSR 848(E) | 15.10.2010 | Companies (Central Government's) General Rules and Forms (Third Amendment), 2010-Revision of Form No. 1 and Form No. 32, effective from 05-12-2010. |
GSR 849(E) | 15.10.2010 | Companies (Director Identification Number) Rules 2006, (Amendment),2010-Revision of Form DIN-1 and Form DIN-3, effective from 05-12-2010. |
S.O 2392(E) | 29.9.2010 | Amendments made by Central Government in the notification by exercising the power conferred under section 210A of the companies Act 1956 |
S.O 1679(E) | 14.7.2010 | Amendments made by Central Government in the notification by exercising the power conferred under section 210A of the companies Act 1956 |
G.S.R 601(E) | 16.7.2010 | Notification to prohibit the appointment of sole selling agents as per the power vested under section 294AA of the companies Act 1956 |
G.S.R 475(E) | 07.06.2010 | Authorising officers in the SFIO for the purpose of filing and conducting prosecution under the companies Act 1956 |
S.O 1548(E) | 25.6.2010 | Delegation of power under section 637 of the Act |
S.O 913(E) | 22.4.2010 | Amendments made by Central Government in the notification by exercising the power conferred under section 210A of the companies Act 1956 |
GSR 177(E) | 05.03.2010 | Companies(Central Government's) General Rules and Forms (Second Amendment) , 2010 - New Form NO. 68 inserted. effective from 14-3-2010. |
GSR 68(E) | 10.02.2010 | Companies(Central Government's) General Rules and Forms (Amendment), 2010 - revision of Form NO. 32, effective from 14-3-2010. |
Reference No | Date | Description |
---|---|---|
S.O. 3314(E) | 31.12.2009 | Scheme for Filing of Statutory Documents and other Transactions by Companies in Electronic Mode, ( Second Amendment), 2009 |
S.O. 3203(E) | 14.12.2009 | Amendments made by Central Government in the notification by excercising the power conferred under section 210A of the companies Act 1956 |
S.O. 2851(E) | 06.11.2009 | Amendments made by Central Government in the notification by excercising the power conferred under section 210A of the companies Act 1956 |
G.S.R. 649(E) | 08.09.2009 | Re- Revision in Form NO. 24B and Form NO. 25A by Companies (Central Government’s) General Rules and Forms (Fifth Amendment) Rules, 2009. |
G.S.R. 643(E) | 07.09.2009 | Re- Companies (Central Government’s) General Rules and Forms (Fourth Amendment) Rules, 2009. |
G.S.R. 642(E) | 07.09.2009 | Re-Companies (Electronic Filing and Authentication of Documents) Amendment Rules,2009. |
S.O. 2276(E) | 07.09.2009 | Scheme for Filing of Statutory Documents and other Transactions by Companies in Electronic Mode. |
S.O 1800 (E) | 21.07.2009 | Re-constitution of National Advisory Committee on Accounting Standards. |
G.S.R 540(E) | 21.07.2009 | Authorisng officers in the SFIO for the purporse of filing and conducting prosecution under the companies Act 1956 |
G.S.R 522(E) | 14.07.2009 | Declaration of Nidhi Companies as per section 620A of the Companies Act 1956 |
S.O. 1357(E) | 27.05.2009 | Amendments made by Central Government in the notification by excercising the power conferred under section 210A of the companies Act 1956 |
G.S.R 284 (E) | 24.04.2009 | Companies (Central Government´s) General Rules and Forms (Third Amendment) Rules, 2009 (Notification of revised Forms 8, 10, 17 & 61) |
G.S.R 257 (E) | 17.04.2009 | Companies (Central Government's) General Rules and Forms (Second Amendment) Rules, 2009 (Notification of revised Forms 19, 20, 20A, 44 & 49) |
G.S.R 251 (E) | 15.04.2009 | Companies (Issue of Indian Depository Receipts)(Second Amendment) Rules, 2009. |
S.O. 903(E) | 02.04.2009 | Amendments made by Central Government in the notification by excercising the power conferred under section 210A of the companies Act 1956 |
G.S.R 226 (E) | 31.03.2009 | Amendment to Schedule VI to the Companies Act, 1956 |
G.S.R 225 (E) | 31.03.2009 | Amendment to Companies (Accounting Standards) Rules, 2006 |
G.S.R 183 (E) | 20.03.2009 | Companies (Central Government´s) General Rules and Forms (Amendment) Rules, 2009 (Notification of revised Forms 1AA, 1AD, 23C & 24) |
G.S.R 70 (E) | 03.02.2009 | Modifications in section 220, 303 and 594 of Companies Act, 1956. |
G.S.R 35 (E) | 19.01.2009 | Companies (Issue of Indian Depository Receipts) (Amendment) Rules, 2009 (Amendment of Companies (Issue of IDRs) Rules, 2004) |
S.O 144 (E) | 14.01.2009 | Modification in the notification No S.O 1270(E) dated 30th May 2008 relating to constitution of NACAS. |
S.O. 143(E) | 14.01.2009 | Declaration of M/s India Infrastucture Finance Compamy Limited as a Public Financial Institution under section 4A of the Companies Act, 1956 |
S.O. 110(E) | 09.01.2009 | Declaration of M/s Kerala State Industrial Development Corporation Limited as a Public Financial Institution under section 4A of the Companies Act, 1956 |
G.S.R 11 (E) | 05.01.2009 | Companies ( Appointment and Qualifications of Secretary) Amendment Rules, 2009 |
Reference No | Date | Description |
---|---|---|
G.S.R 888 (E) | 24.12.2008 | Companies (Amendment) Regulations 2008 (Notification of revised Regulation 17) |
G.S.R 876 (E) | 24.12.2008 | Companies (Central Government's) General Rules and Forms (Seventh Amendment) Rules, 2008 (Notification of new form 67 for Addendum) |
G.S.R 872 (E) | 23.12.2008 | Companies (Central Government's) General Rules and Forms (Sixth Amendment) Rules, 2008 (Notification of revised Forms 21 & 23) |
G.S.R 868 (E) | 22.12.2008 | Companies (Central Government's) General Rules and Forms (Fifth Amendment) Rules, 2008 (Notification of revised Forms 1, 1A, 2 & 5) |
G.S.R 835 (E) | 04.12.2008 | Companies (Central Government's) General Rules and Forms (Fourth Amendment) Rules, 2008 (Notification - Hague Convention) |
G.S.R 824 (E) | 28.11.2008 | Companies (Central Government's) General Rules and Forms (Third Amendment) Rules, 2008 (Notification of revised Form 23B - STP) |
G.S.R 787 (E) | 14.11.2008 | Investor Education and Protection Fund (Awareness and Protection of Investors)(Amendment) Rules, 2008 (Notification of revised Form 1) |
G.S.R 788 (E) | 14.11.2008 | Companies (Central Government's) General Rules and Forms (second Amendment) Rules 2008 (Notification of revised Form 1B, 4, 4C, 18, 22 and 32 |
S.O. 2266(E) | 25.09.2008 | Amendments made by Central Government in the notification by excercising the power conferred under section 210A of the companies Act 1956 |
G.S.R. 655 (E) | 12.09.2008 | Companies (Central Government's) General Rules and Forms (Amendment) Rules, 2008 (Notification of revised Form 20B, 21A, 23AC and 23ACA) |
S.O. No.1270 (E) | 30.05.2008 | Constitution of National Advisory Committee on Accounting Standards (NACAS) |
G.S.R. 374(E) | 13.05.2008 | Authorisng officers in the SFIO for the purporse of filing and conducting prosecution under the companies Act 1956 |
G.S.R. 329(E) | 02.05.2008 | Nidhi Companies Declaration |
S.O. 901(E) | 22.04.2008 | Re-constitution of National Advisory Committee on Accounting Standards. |
G.S.R. 212 (E) | 27.03.2008 | Companies (Accounting Standards) Amendment Rules, 2008 |
S.O. 298(E) | 12.02.2008 | Declaration of M/s Jammu and Kashmir Development Corporation Limited as a Public Financial Institution under section 4A of the Companies Act, 1956 |
Reference No | Date | Description |
---|---|---|
S.O. 2218(E) | 28.12.2007 | Rescinding of S.O. 3879 dated 22nd December'1962 regarding registration fee in respect of companies licensed under Section 25 of the Companies Act, 1956 |
S.O. 2219(E) | 28.12.2007 | Withdrawal of exemption given under Section 303(2) of the Companies Act, 1956 vide S.O. 1578 dated 1st July'1961 in respect of companies licensed under Section 25 of the Act |
S.O No.2007(E) | 29.11.2007 | Amendment to notification S.O.1329 dated 08 May 1978. |
G.S.R. 720(E) | 16.11.2007 | Companies (Central Government's) General Rules and Forms (Third Amendment) Rules, 2007 (Amendment to Rule 4A) |
G.S.R. 719(E) | 16.11.2007 | Revision to Schedule VI to the Companies Act, 1956 |
S.O. 1745(E) | 12.10.2007 | Amendments made by Central Government in the notification by excercising the power conferred under section 210A of the companies Act 1956 |
S.O. 1583(E) | 20.09.2007 | Notification under powers conferred by sub-section (2) of Section 4A of the Companies Act, 1956 |
G.S.R. 588(E) | 13.09.2007 | Company Law Board (Qualifications, Experience and other Conditions of Service of Members) Amendment Rules, 2007 |
S.O. 1291(E) | 30.07.2007 | Registrar of Companies, Tamilnadu appointed as Registrar for registration of companies in Union Territory of Andaman and Nicobar Islands |
G.S.R. No. 500(E) | 24.07.2007 | Companies (Central Government’s) General Rules and Forms (Second Amendment) Rules, 2007 (Notification of revised Form 18, 21 and 23) |
G.S.R. No. 480(E) | 11.07.2007 | Companies (Issue of Indian Depository Receipts) Rules, 2004 |
G.S.R. No. 399(E) | 30.05.2007 | Companies (Central Government’s) General Rules and Forms (Amendment) Rules, 2007 (Notification of revised Form 32) |
S.O. 636(E) | 24.04.2007 | Amendments made by Central Government in the notification by excercising the power conferred under section 210A of the companies Act 1956 |
G.S.R. No. 265(E) | 31.03.2007 | The Companies (Director Identification Number) Second Amendment rules, 2007 |
S.O. No. 339(E) | 09.03.2007 | The Central Government hereby constitutes an Advisory Committee to be called the National Advisory Committee on Accounting Standards. |
G.S.R. No.14(E) | 09.01.2007 | The Companies (Director Identification Number) Amendment rules, 2007 |
S.O. 20(E) | 09.01.2007 | Declaration of M/s EDC Limited and M/s Tamil Nadu Power Infrastructure Development Corporation Limited as a Public Financial Institution under section 4A of the Companies Act, 1956 |
Reference No | Date | Description |
---|---|---|
G.S.R. No. 739(E) | 07.12.2006 | Companies (Accounting Standards) Rules, 2006 |
S.O No.1844(E) | 26.10.2006 | Implementation of e-Governance Programme named as "MCA21-Project" |
G.S.R. No. 650(E) | 19.10.2006 | The Companies (Director Identification Number) Rules, 2006 |
G.S.R. No. 648(E) and 649(E) |
19.10.2006 | The Companies (Director Identification Number) Rules, 2006 |
G.S.R. No. 556(E) | 14.09.2006 | The Companies (Third Amendment) Regulations, 2006 |
G.S.R. No. 557(E) | 14.09.2006 | The Companies (Electronic Filing and Authentication of Documents) Rules, 2006 |
S.O No.1529(E) | 14.09.2006 | Date on which provisions of section 4 of the Companies (Amendment) Act, 2006 shall come into force. |
S.O. No. 1273(E) | 09.08.2006 | National Advisory Committee on Accounting Standards |
G.S.R. No. 157(E) | 16.03.2006 | Amendment to Companies Regulations, 1956 |
G.S.R. No. 146(E) | 09.03.2006 | Amendment to the Producer Companies (General Reserves) Rules, 2003 |
G.S.R. No. 148(E) | 08.03.2006 | Amendment to Cost Audit Report Rules, 2001 |
S.O. No. 147(E) | 08.03.2006 | Amendment to Companies (Appointment of Sole Agents) Amendment Rules, 2006 |
G.S.R. No. 135(E) | 03.03.2006 | Amendment to the Investor Education and Protection Fund (Awareness and Protection of Investors) Rules, 2001. |
G.S.R. No. 134(E) | 03.03.2006 | Amendment to the Companies (Declaration of Dividend Out of Reserves) Rules, 1975 |
G.S.R. No. 133(E) | 03.03.2006 | Amendment to Companies (Disqualification of Directors under section 274(1)(g) of the Companies Act, 1956) Rules 2003 |
G.S.R. No. 132(E) | 03.03.2006 | Amendment to Application of Section 159 to Foreign Companies Rules, 1975 |
G.S.R. No. 56(E) | 10.02.2006 | The Companies (Central Government's) General Rules and Forms (Amendment) Rules, 2006 |
Reference No | Date | Description |
---|---|---|
S.O. 1531(E) | 25.10.2005 | Amendment in Notification of the Government of India,Ministry of Law, Justice and Company Affairs ( Department of Company Affairs) vide S.O.1329 dt.8th May 1978 |
S.O. 1433(E) | 27.09.2005 | National Advisory Committee on Accounting Standards to advise the Central Government |
G.S.R 610(E) | 23.09.2005 | Amendment to Companies Regulation 1956 |
G.S.R 519(E) | 02.08.2005 | Amendment in Notification of the Government of India,Ministry of Law, Justice and Company Affairs ( Department of Company Affairs) vide G.S.R 309 (E) dt.30th April 2002 |
G.S.R 450(E) | 01.07.2005 | Regarding Nidhi Companies |
S.O. 900(E) | 28.06.2005 | National Advisory Committee on Accounting Standards to advise the Central Government |
G.S.R 284(E) | 06.05.2005 | Officers of the Serious Fraud Investigation Officer (SFIO), authorised by Central Government for the purposes of filing and conducting prosecution under the Companies |
G.S.R 102(E) | 25.02.2005 | Regarding Nidhi Companies |
G.S.R 29(E) | 18.01.2005 | Officer of the Serious Fraud Investigation Officer (SFIO), authorised by Central Government in respect of the offences punishable under the provisions of the Companies Act, 1956 |
G.S.R 14(E) | 11.01.2005 | Regarding Nidhi Companies |
Reference No | Date | Description |
---|---|---|
G.S.R 766(E) | 25.11.2004 | Companies (Auditor's Report) Order, 2004 |
G.S.R 661(E) | 08.10.2004 | Circulation of Cost Accounting Records (Milk Food) Amendment Rules, 2004 issued under Section 209(1)(d) of Companies Act, 1956 |
G.S.R 655(E) | 04.10.2004 | Regarding Nidhi Company. |
S.O 1010(E) | 17.09.2004 | Constitution of the National Advisory Committee on Accounting standard u/s 210A of the Companies Act,1956 |
G.S.R 575(E) | 08.09.2004 | Corrigendum regarding notification number G.S.R. 91(E) dated 03.01.2004 |
G.S.R. 547(E) | 24.08.2004 | Regarding Nidhi Companies. |
S.O. 544(E) | 30.04.2004 | Corrigendum regarding notification number SO 219(E) dated 23.02.2004 |
G.S.R 212(E) 24.03.2004 | 24.03.2004 | Amendment of Companies (Particulars of Employees) Rules, 1975 |
G.S.R 189(E) | 12.03.2004 | The Companies (Accepts of Deposits) Amendment Rules, 2004 |
G.S.R 131(E) | 23.02.2004 | The Companies (Issue of an Indian Depository Receipts) Rules, 2004 |
G.S.R 130(E) | 23.02.2004 | Ban on appointment of sole selling agents u/s. 294 AA of the Companies Act, for drugs etc. |
S.O 219(E) | 23.02.2004 | Notification by which 6 more institutions are declared as public financial institutions. |
S.O 125(E) | 28.01.2004 | Constitution of a committee to administer the Investor Education and Protection Fund established by the Central Government vide Notification No. GSR 749 (E) dated 1.10.2001 |
G.S.R 91(E) | 03.01.2004 | Regarding Nidhi Companies |
Reference No | Date | Description |
---|---|---|
GSR No 923(E) | 04.12.2003 | The Unlisted Companies (Issue of Sweat Equity Shares) Rules, 2003. |
GSR No 922(E) | 04.12.2003 | The Unlisted Public Companies (Preferential Allotment) Rules, 2003 |
GSR No 830(E) | 21.10.2003 | Exclusion of Government companies from the purview of Section 274(1)(g) of the Companies Act, 1956 |
GSR No 829(E) | 21.10.2003 | The Companies (Disqualification of Directors under Section 274(1)(g) of the Companies Act, 1956) Rules, 2003. |
GSR No 804(E) | 14.10.2003 | The Companies (Appointment and Qualifications of Secretary) (Amendment) Rules, 2003 – Appointment on population basis. |
GSR No 785(E) | 06.10.2003 | Notification by which eleven more companies to be declared as Nidhis. |
SO No 1136(E) | 30.09.2003 | The company Law Settlement (Jammu and Kashmir) Scheme, 2003. |
GSR No 775(E) | 29.09.2003 | Amendment to the Notification No. G.S.R. 555(E) dated 26.07.2001. |
GSR No 774(E) | 29.09.2003 | The Companies (Acceptance of Deposits) (Third Amendment) Rules, 2003. |
SO No 1073(E) | 18.09.2003 | Constitution of the National Advisory committee on Accounting Standards u/s. 210A of the Companies Act, 1956. |
SO No 674(E) | 12.06.2003 | Amendment in the Notification of the Government of India, Ministry of Finance (Department of Company Affairs) vide S.O 518(E), dated 9th May 2003. |
GSR No 641(E) | 07.08.2003 | The Producer Companies (General Reserves) Rules, 2003. |
GSR No 580(E) | 24.07.2003 | Amendment in Companies (Central Government's) General Rules and Forms (Third Amendment) Rules, 2003. |
SO No 815(E) | 17.07.2003 | Reconstitution of Committee to administer the Investor Education and Protection Fund – amendment of Notification No. S.O. 1280(E) dated 28.12.2001 |
GSR No 480(E) | 12.06.2003 | Companies (Auditor’s Report) Order, 2003 |
GSR No 479(E) | 12.06.2003 | Amendment of the Companies (Central Government’s) General Rules and Forms |
GSR No 518(E) | 09.05.2003 | Declaration of National Co-operative Development Corporation (NCDC) as Public Financial Institution under section 4A of the Companies Act, 1956 |
GSR No 348(E) | 23.04.2003 | Amendment of Pvt Limited Company and Unlisted Public Company (Buy back of Securities) Rules |
GSR No 324(E) | 09.04.2003 | Disposal of Records( in the office of ROC's) Rules,2003 |
GSR No 323(E) | 09.04.2003 | Amendment in Companies (Acceptance of Deposit) Rules |
GSR No 300(E) | 03.04.2003 | Amendment in Companies (Acceptance of Deposit ) Rules |
SO No 275(E) | 01.04.2003 | The Public Cos(Terms of Issue of Debentures & raising of loans etc) Amendment Rules |
SO No 344(E) | 31.03.2003 | Companies (Second Amendment Act,2002)-(Effective Date of Section 2 & Section 6 i.e. 1-4-2003) |
SO No 322(E) | 25.03.2003 | Change in the name of Risk Capital & Technology Finance Corporation Limited to IFCI Venture Capital Funds Limited |
GSR No 135(E) | 05.02.2003 | The Companies (Amendment) Act ,2002 (notifying 6-2-2003 as effective date) |
GSR No 89(E) | 05.02.2003 | Director's Relatives (Office or Place of Profit) Rules 2003 |
SO No 31(E) | 10.01.2003 | Constitution of National Advisory Committee on Accounting Standards |
GSR No 5(E) | 03.01.2003 | Amendment in Companies (CG) General Rules & Forms 1956(Amendment in Form 25 A) |
Reference No | Date | Description |
---|---|---|
GSR. No 762(E) | 13.11.2002 | Amendment in Schedule VI under powers conferred by sub-section (1) of section 641 of the Companies Act, 1956. |
GSR. No 751(E) | 02.11.2002 | Amendment in Schedule V under powers conferred by sub-section (1) of section 641 of the Companies Act, 1956. |
G.S.R. 689 (E) | 08.10.2002 | The Cost Accounting Records (Telecommunications) Rules, 2002 |
G.S.R. 686 (E) | 08.10.2002 | The Cost Accounting Records (Petroleum Industry) Rules, 2002 |
G.S.R.685 (E) | 08.10.2002 | The Cost Accounting Records (Plantation Products) Rules, 2002. |
GSR No 670(E) | 30.09.2002 | Amendment in Notification of the Government of India, Ministry of Law, Justice and Company Affairs ( Department of Company Affairs) vide S.O. 1280(E), dated 28th December 2001. |
S.O. No 1047(E) | 30.09.2002 | Amendments in schedule XIII under powers conferred by sub section (1) of section 641 of the Companies Act, 1956. |
GSR No 651(E) | 17.09.2002 | Alteration in notification of the Government of India, Ministry of Law, Justice and Company Affairs (Department of Company Affairs) vide GSR 419(E), dated 11th June 2002. |
GSR No 650(E) | 17.09.2002 | Alterations in Schedule II under powers conferred by sub-section (1) of section 641 of the Companies Act 1956. |
GSR No 545(E) | 01.08.2002 | Alterations in Schedule VI under powers conferred by sub-section (1) of section 641 of the Companies Act, 1956. |
GSR No 510(E) | 22.07.2002 | The Company Law Board (Fees on Applications and Petitions) Amendment Rules, 2002 |
GSR No 419(E) | 11.06.2002 | The Companies (Appointment and Qualifications of Secretary) Amendment Rules, 2002 |
GSR No 408(E) | 31.05.2002 | Amendment regarding Nidhis Notifications dated 26.7.2001 |
GSR No 384(E) | 29.05.2002 | Corrigendum Regarding Nidhi Companies |
GSR No 330(E) | 07.05.2002 | The Companies (Central Government’s) General Rules and Forms (Amendment) Rules, 2002 |
GSR No 376(E) | 22.05.2002 | Alterations in Schedule VI under powers conferred by sub-section (1) of section 641 of the Companies Act, 1956 |
GSR No 365(E) | 14.05.2002 | The Companies (Fees on Application) Amendment Rules, 2002 |
GSR No 309(E) | 30.04.2002 | Regarding Nidhi Companies |
GSR No 308(E) | 30.04.2002 | Regarding Nidhi Companies |
SO No 440(E) | 17.04.2002 | Amendment in Notification of Government of India, Ministry of Law, Justice and Company Affairs (Department of Company Affairs) vide S.O 1329, dated 8th May 1978. |
GSR No 288(E) | 17.04.2002 | The Companies (Particulars of Employees) (Amendment) Rules, 2002 |
SO No 285(E) | 06.03.2002 | Amendment in notification of Government of India, Ministry of Law, Justice and Company Affairs, Department of Company Affairs vide S.O 841(E), dated 29th August 2001. |
SO No 169(E) | 06.02.2002 | Amendment in notification of Government of India, Ministry of Law, Justice and Company Affairs, Department of Company Affairs vide S.O 841(E), dated 29th August 2001. |
GSR No 77(E) | 04.02.2002 | The Companies ( Acceptance of Deposits ) Amendment Rules, 2002 |
GSR No 36(E) | 16.01.2002 | Amendment in Schedule XIII under powers conferred by sub-section (1) of section 641 of the Companies Act, 1956. |
GSR No 27(E) | 12.01.2002 | The Companies (Issue of Share Capital with Differential Voting Rights) (Amendment) Rules, 2002. |
Reference No | Date | Description |
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S.O No 1280(E) | 28.12.2001 | Constitution of Committee to administer the Investor Education and Protection Fund |
GSR No 924(E) | 27.12.2001 | Cost Audit Report Rules, 2001 |
GSR No 913(E) | 21.12.2001 | Cost Accounting Records (Electricity Industry) Rules, 2001. |
G.S.R No 873(E) | 28.11.2001 | Companies ( Acceptance of Deposits ) Third Amendment Rules, 2001. |
G.S.R No 773(E) | 11.10.2001 | Companies (passing of the resolution by postal ballot) Amendment Rules, 2001 |
G.S.R No 750(E) | 01.10.2001 | Investor Education and Protection Fund (awareness and protection of investors) Rules, 2001. |
G.S.R No 749(E) | 01.10.2001 | Setting up of Investor Education and Protection Fund. |
S.O.954(E) | 27.09.2001 | Regarding exemption to companies engaged in the cultivation or processing of tea |
G.S.R No 689(E) | 25.09.2001 | Companies (Acceptance of Deposits) Amendment Rules, 2001 |
S.O.933(E) | 21.09.2001 | Amendments in Schedule XV to the Companies Act, 1956 |
G.S.R No 686(E) | 21.09.2001 | Amendments in Schedule XV to the Companies Act, 1956 |
S.O. 841(E) DT. | 29.08.2001 | Constitution of National Advisory Committee on Accounting Standards |
GSR No 556(E) DT. | 26.07.2001 | Prudential Norms for Nidhis |
GSR No 555(E) DT. | 26.07.2001 | Pursuant to Sabanayagam Comm. Report on Nidhis |
GSR No 523(E) DT. | 15.06.2001 | Regarding date on which the provisions of section 80 of the said Act shall come into force. |
GSR No 385(E) DT. | 25.05.2001 | Companies ( Acceptance of Deposits ) Amendment Rules, 2001 |
GSR No 337(E) DT. | 10.05.2001 | Companies (passing of the resolution by postal ballot) Rules, 2001 |
GSR No 281(E) DT. | 24.04.2001 | Cost Accounting Records (Steel Plant) Amendment Rules, 2001. |
GSR No 280(E) DT. | 24.04.2001 | Cost Accounting Records (Motor Vehicles) Amendment Rules, 2001. |
GSR No 279(E) DT. | 24.04.2001 | Cost Accounting Records (Engineering Industries) Amendment Rules, 2001. |
GSR No 278(E) DT. | 24.04.2001 | Cost Accounting Records (Chemical Industries) Amendment Rules, 2001. |
GSR No 277(E) DT. | 24.04.2001 | Cost Accounting Records (Electronic products) Rules, 2001. |
GSR No 276(E) DT. | 24.04.2001 | Cost Accounting Records (Mining and Metallurgy) Rules, 2001 |
GSR No 168(E) DT. | 09.03.2001 | Companies (Appointment of Small Shareholders Director) Rules 2001 |
GSR No 167(E) DT. | 09.03.2001 | Companies (Issue of Share Capital with Differential Voting Rights) Rules 2001 |
GSR No 176(E) DT. | 27.02.2001 | Companies (Amendment) Act 2000 (53 of 2000) |
GSR No 96(E) DT. | 14.02.2001 | The Companies (Central Government’s) General Rules and Forms (Fourth Amendment) Rules, 2001 |
GSR No 133(E) | 12.02.2001 | Amendments to S.O. 1087 (E) dated 11.11.99 |
GSR No 52(E) DT. | 31.01.2001 | Companies (Compliance Certificate) Rules 2001 |
GSR No 51(E) DT. | 31.01.2001 | The Companies (Central Government’s) General Rules and Forms (Third Amendment) Rules, 2001 |
GSR No 35(E) DT. | 24.01.2001 | The Companies (Central Government’s) General Rules and Forms (Second Amendment) Rules, 2001 |
GSR No 24(E) DT. | 15.01.2001 | The Companies (Central Government’s) General Rules and Forms (Amendment) Rules, 2001 |
Reference No | Date | Description |
---|---|---|
SO 1144(E) | 23.12.2000 | Offices for registration of companies |
GSR 727(E) | 18.09.2000 | Amendments in GSR 94(E) dated 26 Feb 1997 |
GSR 638(E) | 26.07.2000 | Rules to amend the Companies (Central Government's) General Rules and Forms, 1956 |
GSR 364(E) | 27.04.2000 | Regarding sole selling agents |
GSR 347(E) | 25.04.2000 | Amendments in GSR 737(E) dated 01 Sep 1999 |
Reference No | Date | Description |
---|---|---|
GSR 780(E) | 19.11.1999 | Corrigendum for GSR 737(E) dated 01 Nov 1999 |
SO 1087(E) | 11.11.1999 | Constitution of committee |
GSR 737(E) | 01.11.1999 | Regarding company declared as Nidhi or Mutual Benefit Society under section 620A |
GSR 501(E) | 06.07.1999 | Companies (Fees on Applications) Rules, 1999 |
Reference No | Date | Description |
---|---|---|
GSR 500(E) | 18.08.1998 | In exercise of the powers conferred by sub-section (I) of section 641 of the Companies Act, 1956 ( I of 1956), the Central Government hereby makes the following alterations in Schedule XIV |
Reference No | Date | Description |
---|---|---|
GSR 265(E) | 15.05.1997 | In exercise of the powers conferred by sub-section (1) of Section 641 of the Companies Act, 1956 (1 of 1956), the Central Government hereby makes the following further alterations in Schedule II. |
GSR 155(E) | 19.03.1997 | In exercise of the powers conferred by section 58A read with section 642 of the Companies Act, 1956 (1 of 1956), the Central Government in consultation with the Reserve Bank of India, hereby makes the following rules further to amend the Companies (Acceptance of Deposits) Rules, 1975 |
GSR 126(E) | 01.03.1997 | In exercise of powers conferred by clauses (a) and (b) of sub-section (1) of Section 642 of the Companies Act, 1956 (1 of 1956) and all others powers hereunto enabling, the Central Government hereby makes the following rules further to amend the Companies (Central Government's) General Rules and Forms, 1956 |
GSR 97(E) | 26.02.1997 | In exercise of powers conferred by clauses (a) and (b) of sub-section (1) of Section 642 of the Companies Act, 1956 (1 of 1956) and all other powers hereunto enabling, the Central Government hereby makes the following rules further to amend the Companies (Central Government's) General Rules and Forms, 1956. |
GSR 94(E) | 26.02.1997 | In exercise of the powers conferred by sub-section by section (1) of section 621 of the Companies Act, 1956 (1 of 1956) and in suppression of the Ministry of Law, Justice and Company Affairs (Department of Company Affairs) notification number GSR 69 (E) dated the 15th February, 1995, except as respects things done or omitted to be done before such suppression, the Central Government hereby authorise the following officers of the Securities and Exchange Board of India established under the Securities and Exchange Board of India Act, 1992 (15 of 1992) for the purposes of that sub-section in respect of offences punishable under sub-section (3) of section 56, sub section (1) of section 59, section 63, section 68, sub-sections (2) and (2B) of section 73, sub-section (2) of section 113 and section 207 |
GSR 80(E) | 17.02.1997 | In exercise of the powers conferred by sub-section (2) of section 530 of the Companies Act, 1956 ( I of 1956) the Central Government hereby notifies that the sum to which priority shall be given under clause (b) of sub section (1) of section 530 of the said Act with effect from 1st day of March, 1997 shall not in case of any one claimant, exceed the sum of Rs. 20,000/- (Rupees twenty thousand only) |
Reference No | Date | Description |
---|---|---|
GSR 769(E) | 10.09.1990 | Modification in sections 217(e)(1), 620 of the Companies Act 1956 |
Reference No | Date | Description |
---|---|---|
GSR 238 | 02.02.1978 | Modification in sections 100-103,391,392 and 394 of the Companies Act 1956. |