ACTS & RULES

The Companies Act

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.

Table containing provisions of Companies Act, 2013 as notified up to date and corresponding provisions thereof under Companies Act, 1956 is available for ready reference.

Read the complete Act : Companies Act, 2013 Producer Company

**Provisions of Part IX A of the Companies Act, 1956 shall be applicable mutatis mutandis to a Producer Company in a manner as if the Companies Act, 1956 has not been repealed. (Ref. section 465 of Companies Act, 2013)

• THE COMPANIES (AMENDMENT) BILL, 2016
• THE COMPANIES (AMENDMENT) ACT, 2015

 

Companies Act, 2013: Rules, Circulars, Notifications etc.

Rules

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Year	Date	Description
2016	14.07.2016	Companies (cost records and audit) Amendment Rules, 2016
2016	30.06.2016	Companies (Appointment and Remuneration of Managerial Personnel) Amendment Rules, 2016
2016	29.06.2016	Companies (Acceptance of Deposits) Amendment Rules, 2016
2016	31.05.2016	The Companies (Authorised to Register) Amendment Rules, 2016
2016	23.05.2016	Companies (Corporate Social Responsibility Policy) Amendment Rules, 2016
2016	06.05.2016	Companies (Registration Offices and Fees) Amendment Rules 2016.pdf
2016	04.04.2016	Companies(Filing of Documents and Forms in Extensible Business RePorting Language) Amendment Rules, 2016
2016	30.03.2016	Companies (Accounting Standards) Amendment Rules, 2016
2016	30.03.2016	Companies (Indian Accounting Standards) Amendment Rules, 2016
2016	29.03.2016	Companies (Share Capital and Debentures) 2nd Amendment Rules, 2016
2016	23.03.2016	Companies (Incorporation) Second Amendment Rules, 2016
G.S.R.(E)	10.03.2016	Companies (Share Capital and Debentures) Amendment Rules, 2016
2016	22.01.2016	Companies (Incorporation) Amendment Rules, 2016.
2016	13.01.2016	The Investor Education and Protection Fund Authority (Appointment of Chairperson and Members, holding meetings and provision for offices and officers) Rules. 2016.
2015	14.12.2015	Companies (Audit and auditors) Amendment Rules ,2015
2015	14.12.2015	Companies (Meetings of board and its powers) second amendment rules, 2015
2015	16.11.2015	The Companies (Management and Administration) Third Amendment Rules, 2015.
2015	06.11.2015	Companies (Share Capital and Debentures) Third Amendment Rules, 2015
2015	24.09.2015	Companies (Management and Administration) Second Amendment Rules, 2015
2015	21.09.2015	The National Company Law Appellate Tribunal (Salaries and Allowances and other terms and conditions of service of the Chairperson and other Members) Rules, 2015.
2015	15.09.2015	The Companies (Acceptance of Deposits) Second Amendment Rules, 2015.
2015	09.09.2015	Companies (Filing of documents and forms in XBRL) Rules, 2015        Annexure II        Annexure III
2015	04.09.2015	Companies (Accounts) Second Amendment Rules, 2015
2015	28.08.2015	Companies (Management and Administration) Amendment Rules, 2015
2015	19.08.2015	Finalized National Company Law Tribunal service condition Rules of President and Members - yet to be notified.
2015	19.08.2015	Finalized National Company Law Appellate Tribunal service condition Rules of Chairperson and Members - yet to be notified.
2015	12.06.2015	The Companies (Cost Records and Audit) Amendment Rules, 2015
2015	29.05.2015	Companies (Share Capital and Debentures) Second Amendment Rules, 2015
2015	29.05.2015	Companies (Declaration and Payment of Dividend) Second Amendment Rules, 2015
2015	29.05.2015	Companies (Incorporation) Second Amendment Rules, 2015
2015	29.05.2015	Companies (Registration of Charges) Amendment Rules, 2015
2015	29.05.2015	Companies (Registration Offices and Fees) Second Amendment Rules, 2015
2015	01.05.2015	The Companies (Incorporation) Amendment Rules, 2015
2015	31.03.2015	The Companies (Acceptance of Deposits) Amendment Rules, 2015
2015	19.03.2015	The Companies (Management and Administration) Amendment Rules, 2015
2015	18.03.2015	The Companies (Share Capital and Debentures) Amendment Rules, 2015.
2015	18.03.2015	The Companies (Meetings of Board and its Powers) Amendment Rules, 2015
2015	24.02.2015	The Companies (Declaration and Payment of Dividend) Amendment Rules, 2015.
2015	24.02.2015	The Companies (Registration Offices and Fees) Amendment Rules.2015.
2015	19.01.2015	The Companies (Appointment and Qualification of Directors) Amendment Rules, 2015
2015	19.01.2015	The Companies (Corporate Social Responsibility Policy) Amendment Rules, 2015
2015	16.01.2015	The Companies (Accounts) Amendment Rules, 2015.
2014	31.12.2014	The Companies (Cost Records and Audit) Amendment Rules,2014.
2014	17.11.2014	The Companies (Central Government's) General Rules and Forms Amendment Rules,2014.
2014	03.11.2014	The Company Law Board (Fees on Applications and Petitions) Amendment Rules, 2014
2014	14.10.2014	The Companies (Accounts) Amendment Rules, 2014.
2014	14.10.2014	The Companies (Audit and Auditors) Amendment Rules, 2014.
2014	18.09.2014	The Companies (Appointment and Qualification of Directors) Amendment Rules, 2014
2014	12.09.2014	The Companies (Corporate Social Responsibility Policy) Amendment Rules, 2014
2014	14.08.2014	The Companies (Meetings of Board and its Powers) Second Amendment Rules, 2014
2014	24.07.2014	The Companies (Management and Administration) Second Amendment Rules, 2014
2014	17.07.2014	The Companies (Specification of definitions details) Amendment Rules, 2014.
2014	17.07.2014	The Companies (Miscellaneous) Amendment Rules, 2014.
2014	30.06.2014	The Companies (Prospectus and Allotment of Securities) Amendment Rules, 2014
2014	30.06.2014	The Companies (cost records and audit) Rules, 2014
2014	23.06.2014	The Companies (Management and Administration) Amendment Rules, 2014
2014	18.06.2014	The Companies (Share capital and Debentures) Amendment Rules, 2014
2014	12.06.2014	The Companies (Declaration and Payment of Dividend) Amendment Rules, 2014
2014	12.06.2014	The Companies (Meetings and Powers of Board) Amendment Rules, 2014
2014	09.06.2014	The Companies (Appointment and Remuneration of Managerial Personnel) Amendment Rules, 2014
2014	06.06.2014	The Companies (Acceptance of Deposits) Amendment Rules, 2014.
2014	28.04.2014	The Companies (Registration Offices and Fees) Amendment Rules, 2014
2014	31.03.2014	Chapter XXI -The Companies (Authorised to Registered )Rules, 2014.
2014	31.03.2014	Chapter XXIV - The Companies (Registration Offices and Fees) Rules, 2014.
2014	31.03.2014	Chapter XIII- The Companies (Appointment and Remuneration of Managerial Personnel) Rules, 2014.
2014	31.03.2014	Chapter XIV- The Companies (Inspection, Investigation and Inquiry) Rules, 2014.
2014	31.03.2014	Chapter XXII- The Companies (Registration of Foreign Companies) Rules, 2014.
2014	31.03.2014	Chapter V - The Companies (Acceptance of Deposits) Rules, 2014.
2014	31.03.2014	Chapter X - The Companies (Audit and Auditors) Rules, 2014.
2014	30.03.2014	Chapter II - The Companies (Incorporation) Rules, 2014.
2014	28.03.2014	Chapter XXVI - Nidhi Rules, 2014.
2014	28.03.2014	Chapter XXIX - The Companies (Miscellaneous) Rules, 2014 and Companies (Adjudication of Penalties) Rules, 2014.
2014	27.03.2014	Chapter I - The Companies (Specification of definitions details) Rules, 2014.
2014	27.03.2014	Chapter III - The Companies (Prospectus and Allotment of Securities) Rules, 2014.
2014	27.03.2014	Chapter IV - The Companies (Share Capital and Debentures) Rules, 2014.
2014	27.03.2014	Chapter VI - The Companies (Registration of Charges) Rules, 2014.
2014	27.03.2014	Chapter VII - The Companies (Management and Administration) Rules, 2014.
2014	27.03.2014	Chapter VIII - The Companies (Declaration and Payment of Dividend) Rules, 2014.
2014	27.03.2014	Chapter IX - The Companies (Accounts) Rules, 2014.
2014	27.03.2014	Chapter XI - The Companies (Appointment and Qualification of Directors) Rules, 2014.
2014	27.03.2014	Chapter XII - The Companies (Meetings of Board and its Powers) Rules, 2014.
2014	27.02.2014	The Companies (Corporate Social Responsibility Policy) Rules, 2014

 

Circulars

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Year 2016

Reference No	Date	Description
General Circular 07/2016	31.05.2016	Relaxation of additional fees and extension of time and filing of e-Forms by the Companies under Companies Act, 2013 and for filing of Annual Return (Form 11) by the LLPs under the Limited Liability Partnership Act, 2008
General Circular 06/2016	16.05.2016	Relaxation of additional fees and extension of last date of filing of various e-Forms under the companies Act
General Circular 05/2016	16.05.2016	Clarification with regard to provisions of Corporate Social Responsibility under section 135 of the Companies Act, 2013
General Circular 04/2016	27.04.2016	Clarification with regard to companies (Accounting Standards) Amendment Rules, 2016
General Circular 03/2016	12.04.2016	Relaxation of additional fees and extension of last date of filing of various e-Forms under the Companies Act
General Circular 02/2016	15.01.2016	Whether Hindu Undivided Family(HUF)/ its Karta can become partner (DP) in Limited Liability Partnershsip(LLP).
General Circular 01/2016	12.01.2016	Frequently Asked Questions (FAQs) with regard to Corporate Social Responsibility under section 135 of the Companies Act,2013.

Year 2015

Reference No	Date	Description
General Circular 16/2015	30.12.2015	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- State of Tamil Nadu and UT of Puducherry
General Circular 15/2015	30.11.2015	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 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
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

Year 2014

Reference No	Date	Description
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
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.

Year 2013

Reference No	Date	Description
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.

 

Notifications

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Year 2016

Reference No	Date	Description
S.O. 1932(E) and 1933( E)	01.06.2016	Notification constituting the National Company Law Tribunal and National Company Law Appellate Tribunal under Sections 408 and 410 respectively of the Companies Act, 2013
S.O. 1934(E) and S.O. 1935(E)	01.06.2016	Commencement Notification under Section 1(3) of the Companies Act, 2013 and Notification constituting the Benches of National Company Law Tribunal
S.O. 1936(E)	01.06.2016	Transfer of matters or proceedings or cases pending before the Company Law Board to National Company Law Tribunal
S.O. 1795(E)	18.05.2016	commencement of section 2(29), sections 435 to 438 and 440 of Companies Act, 2013
S.O. 1796(E)	18.05.2016	special courts under section 435 of Companies Act, 2013
S.O.E	29.04.2016	Sub-section (1) of section 458 of the companies Act(18 of 2013)
S.O. 1556(E)	26.04.2016	section 396 of CA 2013 - Jurisdiction of the state of Telangana
G.S.R. 404(E)	06.04.2016	In excercise of the powers conferred by sub section (1) of section 467 of the Companies Act, 2013 (18 of 2013)
S.O.1211(E)	23.03.2016	Notification for CRC phase-2 Incorporation
S.O. 218(E)	22.01.2016	Notification under section 396 of Companies Act, 2013 dated: 22.01.2016 .
S.O.125(E)	13.01.2016	Commencement of sub-sections (5), (6) and (7) of section 125 of CA 2013,

Year 2015

Reference No	Date	Description
S.O.3557(E)	31.12.2015	Notification under section 458 of Companies Act, 2013: Delegating of powers to RDs under section 208 of the said Act.
S.O.3388(E)	14.12.2015	Commencement of section 13 & 14 of the Companies (Amendment) Act, 2015
G.S.R. 832(E)	03.11.2015	Notification regarding sub-section (1) of Section 396 of theCompanies Act, 2013 (18 of 2013)
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.2437(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

Year 2014

Reference No	Date	Description
G.S.R. 741(E)	24.10.2014	Notification dated: 24.10.2014 - Amendment in Schedule VII of the Companies Act, 2013
S.O.2425(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]

Year 2013

Reference No	Date	Description
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

Orders

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Year 2016

• Companies (Removal of Difficulties) Third Order, 2016.

Description
Companies (Removal of Difficulties) First Order, 2016
Companies (Auditor's Report) Order, 2016
Companies (Removal of Difficulties) 2nd Order, 2016
Constitution of Companies Law Committee.
Under the proviso to the clause(d) of sub-section (2) of section 68 of the Companies Act, 2013

Year 2015

Description
Constitution of Companies Law Committee.
The Companies (Auditor’s Report) Order, 2015
The Companies (Removal Of Difficulties) Order, 2015.

Year 2014

Description
The Companies (Removal Of Difficulties) Seventh Order, 2014.
The Companies (Removal of Difficulties) Sixth Order, 2014.
The Companies (Removal of Difficulties) Fifth Order, 2014.
The Companies (Removal of Difficulties) Fourth Order, 2014.
The Companies (Removal of Difficulties) Third Order, 2014.
The Companies (Removal of Difficulties) Second Order,2014
Companies (Removal of Difficulties) Order, 2014
Corrigendum: "the Companies (Removal of Difficulties) Second Order, 2014” read as “the Companies (Removal of Difficulties) Order, 2014”.

Year 2013

Description
Companies (Removal of Difficulties) Order,2013 dated 20.09.2013

 

Read the complete Act : Companies Act, 1956

Companies Act, 1956: Rules, Circulars, Notifications etc.

Rules

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Year	Categories	Description
2014	The Companies (Central Government’s) General Rules and Forms Amendment Rules	The Companies (Central Government’s) General Rules and Forms Amendment Rules, 2014
2013	Companies Directors Identification Number (Amendment) Rules	Companies Directors Identification Number (Amendment) Rules, 2013
2012	Companies (Filing of Documents and Forms in Extensible Business Reporting Language) Rules	Companies (Filing of Documents and Forms in Extensible Business Reporting Language) Amendment Rules, 2012
2012	Companies (Cost Accounting Records) Rules	Companies (Cost Accounting Records) Amendment Rules, 2012
2012	Companies (Cost Audit Report) Rules	Companies (Cost Audit Report) Amendment Rules, 2012
2012	Cost Accounting Records (Fertilizer Industry) Rules	Cost Accounting Records (Fertilizer Industry) Amendment Rules, 2012
2012	Cost Accounting Records (Electricity Industry) Rules	Cost Accounting Records (Electricity Industry) Amendment Rules, 2012
2012	Cost Accounting Records (Petroleum Industry) Rules	Cost Accounting Records (Petroleum Industry) Amendment Rules, 2012
2012	Cost Accounting Records (Pharmaceutical Industry)Rules	Cost Accounting Records (Pharmaceutical Industry) Amendment Rules, 2012
2012	Cost Accounting Records (Telecommunication Industry) Rules	Cost Accounting Records (Telecommunication Industry) Amendment Rules, 2012
2012	Cost Accounting Records (Sugar Industry) Rules	Cost Accounting Records (Sugar Industry) Amendment Rules, 2012
2011	Cost Accounting Records (Telecommunication Industry) Rules	Cost Accounting Records _Telecommunication Industry_ Amendment Rules, 2012
2011	Cost Accounting Records (Sugar Industry) Rules	The Cost Accounting Records (Sugar Industry) Rules, 2011
2011	Cost Accounting Records (Petroleum Industry) Rules	The Cost Accounting Records (Pharmaceutical Industry) Rules, 2011
2011	Cost Accounting Records (Petroleum Industry) Rules	The Cost Accounting Records (Petroleum Industry) Rules, 2011
2011	Cost Accounting Records (Fertilizer Industry) Rules	The Cost Accounting Records (Fertilizer Industry) Rules, 2011
2011	Cost Accounting Records (Electricity Industry) Rules	The Cost Accounting Records (Electricity Industry) Rules, 2011
2011	Companies (Central Government's) Rules	The Companies (Central Government's) General Rules and Forms(Amendment) Rules , 2011
2011	Companies (Filing of documents and forms in XBRL) Rules	The Companies (Filing of documents and forms in Extensible Business Reporting Language) Rules, 2011
2011	Companies (Cost Accounting Records) Rules	The Companies (Cost Accounting Records) Rules, 2011
2011	Companies (Cost Audit Report) Rules	The Companies (Cost Audit Report) Rules, 2011
2011	Companies(Accounting Standard), Rules	Companies (Accounting Standards) Amendment Rules ,2011
2006	Compliance rules	Companies (Accounting Standards) Rules, 2006
2003	Compliance rules	Unlisted Public Companies (Preferential Allotment) Rules, 2003
2003	Audit rules	Companies Auditors Report order 2003 (CARO)
2003	Destruction of records rules	Disposal of Records (in the Offices of the Registrar of Companies) Rules, 2003
2001	Audit rules	Cost Audit Report Rules 2001
2001	Compliance rules	The Companies ((Issue of Share Capital with Differential Voting Rights) Rules, 2001
2001	Investor rules	The Investors Education and Protection Fund (Awareness an Protection of Investors) Rules 2001
2001	Compliance rules	The Companies (Appointment of the Small Shareholders Director) Rules, 2001
2001	Compliance rules	The Companies (Passing of the Resolution by Postal Ballot) Rules, 2001
2001	General rules and regulations	The Companies (Compliance Certificate) Rules, 2001
1999	General rules and regulations	Companies (Fees on Applications) Rules, 1999
1999	Compliance rules	Private Limited Company and Unlisted Public Limited Company (Buy Back of Securities) Rules 1999
1997	Company Law Board	Company Law Board (Qualifications, Experience and Other Conditions of Service of Members) (Amendment) Rules, 1997
1997	Deposit rules	Companies (Acceptance of Deposits Amendment) Rules, 1997
1996	Audit rules	Cost Audit (Report) Rules, 1996
1996	Company Law Board	Company Law Board (Qualifications, Experience and Other Conditions of Service of Members) ( Amendment) Rules, 1996
1993	Company Law Board	Company Law Board (Qualifications, Experience and Other Conditions Of Service of Members) Rules, 1993
1991	Company Law Board	Company Law Board Regulations, 1991
1991	Company Law Board	Company Law Board (Fees on Applications and Petitions) Rules, 1991
1988	Audit rules	Manufacturing and Other Companies (Auditor's Report) Order, 1988
1988	Compliance rules	Companies (Appointment and Qualifications of Secretary) Rules, 1988
1988	Compliance rules	Companies (Disclosure of Particulars in the Report of Board of Directors) Rules, 1988
1984	Destruction of records rules	The Office Of The Public Trustee (Destruction of Records) Rules, 1984
1980	Company Law Board	The Offices Of The Company Law Board Benches (Destruction Of Records) Rules, 1980
1979	General rules and regulations	Companies (Application for Extension of time or Exemption under sub-section (8) of section 58A) Rules, 1979
1978	Compliance rules	Companies Unpaid Dividend (Transfer to General Revenue Account of the Central Government) Rules, 1978
1977	Compliance rules	Public Companies (Terms of Issue of Debentures and Raising of Loans with Option to Convert such Debentures or Loans into Shares) Rules, 1977
1976	Destruction of records rules	The Offices Of The Regional Directors (Destruction Of Records) Rules, 1976
1975	General rules and regulations	Companies (Declaration of Dividend out of Reserves) Rules, 1975
1975	Deposit rules	Companies (Acceptance of Deposits) Rules, 1975
1975	General rules and regulations	Companies (Appointment of Sole Agents) Rules, 1975
1975	General rules and regulations	Application of section 159 to Foreign Companies Rules 1975
1975	Compliance rules	Companies (Particulars of Employees) Rules, 1975
1975	Compliance rules	Companies (Transfer of Profits to Reserves) Rules, 1975
1975	Compliance rules	The Companies (Declaration of Beneficial Interest in Shares) Rules, 1975
1973	Compliance rules	The Companies (Public Trustee) Rules, 1973
1966	Destruction of records rules	Companies (Preservation and Disposal of Records) Rules, 1966
1965	Court liquidator rules	Companies Liquidation Accounts Rules, 1965
1965	Court liquidator rules	Companies (Official Liquidator's Accounts) Rules, 1965
1964	Compliance rules	Trustees (Declaration of Holdings of Shares and Debentures) Rules, 1964
1961	Audit rules	Companies (Branch Audit Exemption) Rules, 1961
1960	Compliance rules	Companies (Issue of Share Certificate) Rules, 1960
1959	Court liquidator rules	Companies (Court) Rules, 1959
1956	General rules and regulations	Companies (Central Government's) General Rules and Forms, 1956
1956	General rules and regulations	Companies Regulations, 1956
	Audit rules	Cost Accounting Record Rules of 44 products

 

Master Circular

Reference No	Date	Description
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

Year 2011

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

Year 2010

Reference No	Date	Description
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

Year 2009

Reference No	Date	Description
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

Year 2008

Reference No	Date	Description
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)

Year 2007

Reference No	Date	Description
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

Year 2006

Reference No	Date	Description
General Circular No. 6/2006	12.06.2006	The Companies Amendment Act, 2006.

Year 2005

Reference No	Date	Description
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

Year 2004

Reference No	Date	Description
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

Year 2003

Reference No	Date	Description
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

Year 2002

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

Year 2001

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

Year 1993

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.

Year 1990

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.

Year 1988

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

Year 1984

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

Year 1983

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

 

Notifications

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Year 2015

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

Year 2014

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

Year 2013

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.

Year 2012

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.

Year 2011

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

Year 2010

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.

Year 2009

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

Year 2008

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 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

Year 2007

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

Year 2006

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

Year 2005

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

Year 2004

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

Year 2003

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)

Year 2002

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.

Year 2001

Reference No	Date	Description
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

Year 2000

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

Year 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

Year 1998

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

Year 1997

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)

Year 1990

Reference No	Date	Description
GSR 769(E)	10.09.1990	Modification in sections 217(e)(1), 620 of the Companies Act 1956

Year 1978

Reference No	Date	Description
GSR 238	02.02.1978	Modification in sections 100-103,391,392 and 394 of the Companies Act 1956.

Guidelines

• Corporate Social Responsibility – Voluntary Guidelines 2009
• Corporate Governance- Voluntary Guidelines 2009
• Steps to form a new company
• Filing statutory application under Section 211
• Filing statutory application under Section 212
• Submitting application under Section 295
• Criteria/guidelines for registration under IEPF
• Filing statutory application under Section 58(A)
• Filing statutory application under Section 294AA

 

Orders

• CAB Order : dated 06 November 2012
• CAB Order : dated 24 January 2012
• CAB Order : dated 30 June 2011
• CAB Order : dated 03 May 2011
• CAB Order : dated 02 May 2011
• Issue of Cost Audit Orders
• Issue of Cost Audit Orders in respect of Petroleum and Natural Gas companies-Reg.
• Issue of Cost Audit Orders in respect of Electricity Companies.
• List of Formulation Companies ordered audit of cost records u/s 233B of Companies Act
• Cost Audit Order issued for Bulk Drugs Companies

 

Archive

   Concept Paper

• Concept Paper

 

   Amendments

• The Companies Amendment Act, 2006
• The Companies Amendment Act, 1996

   Bills

• The Companies Bill, 2012 as passed by Lok Sabha
• The Companies Bill, 2011 as presented to the Parliament
• Corrigenda to the Companies Bill 2011 as presented to the Parliament
• The Companies Bill, 2009
• Errata to Companies Bill, 2009
• The Companies Bill, 2008
• Corrigenda to The Companies Bill, 2008