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- Registration on Independent Directors’ Databank will commence on 2nd December, 2019 from 11.30 AM onwards.
- Corrigendum to Amendment of Schedule VII of the Companies Act, 2013
(251 KB) - National Company Law Tribunal (Salary Allowances and other Terms and Conditions of Service of President and other Members) Amendment Rules, 2019.(317 KB)
- General Circular 16/2019 (Extension of last date of filing Form PAS-6)(259 KB)
- General Circular 15/2019 (Relaxation of additional fees and extension of last date in filing of forms MGT-7 (Annual Return) and AOC-4 (Financial Statement) under the Companies Act, 2013- UT of J&K and UT of Ladakh)(297 KB)
- General Circular 14/2019 (Extension of last date of filing NFRA-2)(260 KB)
- Advertisement to engage the service of Young Professionals (YPs) on contract basis in the R&A Division (288 KB)
- Insolvency and Bankruptcy (Application to adjudicating authority for insolvency resolution process for personal Guarantor to Corporate Debtor)Rules, 2019 and Insolvency and Bankruptcy (Application to adjudicating authority for bankruptcy process for personal Guarantor to Corporate Debtor)Rules,2019(838 KB)
- Companies Meeting of Board And Its Powers Second Amendment Dated 18 Nov 2019(845 KB)
- Notification of Categories of Financial Service Providers(59 KB)
- Notice Inviting Comments on the Report of the Company Law Committee 18 Nov 2019(276 KB)
- Report of the Company Law Committee, 18 Nov 2019(8.79 MB)
- Notification - For personal Guarantor to Corporate Debator(274 KB)
- Insolvency and Bankruptcy (Insolvency & Liquidation Proceedings of Financial Service Providers and Application to Adjudicating Authority) Rules, 2019(756 KB)
- Notice for extension of last date for the post of PS in SFIO on deputation/ISTC basis(55 KB)
- Important Update on 'Identification and flagging of Disqualified Directors u/s 164(2) ( a) of the Companies Act, 2013(277 KB)
- Notification dt 30.10.2019-Jurisidiction of RD, New Delhi -UT of JK and UT of Ladakh(482 KB)
- Notification dt 30.10.2019-ROC Jammu-Jurisdiction of Adjudication of Penalties-UT of JK and UT of Ladakh(516 KB)
- Notification - Section 396 dt 30.10.2019 for ROC Jammu -Jurisdiction of UT of JK and UT of Ladakh(336 KB)
- Forms NDH-1, NDH-2 and NDH-3 notified vide the Nidhi Rules 2014 shall be available for filing as eForms shortly.Please note that these forms were hitherto filed as attachments to forms GNL-2 and RD-1.However, with the introduction of the eForms, these forms shall now be filed independently.Stakeholders may please take note and plan accordingly.
- General Circular No.13/2019(Relaxation of additional fee AOC-4 and MGT-7)(223 KB)
- General Circular No.12/2019(Relaxation of additional fees and extension of last date of filing of CRA-4 (cost audit report) for FY 2018-19 under the Companies Act, 2013)(997 KB)
- General Circular No.11/2019(Relaxation of Additional Free and Extension Of Last of Filling Form.)(1.65 MB)
- Data Bank Notification Relating to IICA(936 KB)
- Companies( Accounts) Amendment Rules, 2019(1.19 MB)
- Companies (Creation and Maintenance of Databank of Independent Directors) Rules, 2019(5.77 MB)
- Companies (Appointment and Qualification of Directors) Fifth Amendment Rules, 2019(3.74 MB)
- Request to Provide the Details of the Officers for First 'National CSR Awards' scheduled on 29.10.2019 at Vigyan Bhawan, New Delhi.(576 KB)
- Companies (Cost Records and Audit) Amendment Rules, 2019(444 KB)
- Companies (Filing of Documents and Forms in Extensible Business Reporting Language), Amendment Rules, 2019(1.05 MB)
- Form BEN-2 is likely to be revised on MCA21 Company Forms Download page w.e.f 20th October, 2019. Stakeholders are advised to check the latest version before filing.
- Notice for Appointment of Chief General Manager(CGM)/General Manager(GM) on Deputation(130 KB)
- Notice for Appointment of Deputy General Manager(DGM)/ Assistant General Manager(AGM) on Deputation(179 KB)
- Notice for Appointment of Manager(M)/ Assistant Manager(AM) on Deputation(179 KB)
- Companies Incorporation Eighth Amendment Rules,2019(1.16 MB)
- Please note that the DINs which have not complied with the requirement of filing DIR-3 KYC have since been marked as ‘Deactivated due to non-filing of DIR-3 KYC’. Such DINs are not allowed to be used for filing any eforms on MCA21 portal. In case the present status of your DIN is ‘Deactivated due to non-filing of DIR-3 KYC’, you are required to file ‘KYC’ using eform DIR-3 KYC or DIR-3-KYC-WEB service as applicable with prescribed fee of INR 5000 to re-activate your de-activated DIN.
- Please note that the last date for filing DIR-3 KYC for Financial year 2018-19 has expired on 14th October 2019. The process of deactivating the non-compliant DINs is in progress and will be completed shortly. Please note that the form DIR-3 KYC and web service DIR-3 KYC will not be available for filing during the pendency of this activity. Filing of DIR-3 KYC and DIR-3 KYC WEB can be made after completion of the scheduled activity, as above, when the form & service are re-deployed on the portal after payment of applicable fees. Stakeholders may kindly note and plan accordingly.
- Notification for Delegation of powers to Tribunal -Section 458 read with section 418 of the Companies Act 2013(389 KB)
- Companies (Meetings of Board and its Powers) Amendment Rules 2019(623 KB)
- Form NDH-4 (Form for filing application for declaration as Nidhi Company and for updation of status by Nidhis) notified vide the Nidhi (Amendment) Rules 2019 dated 1st July 2019 shall be available for filing w.e.f 11th October 2019’. Stakeholders may please take note and plan accordingly.
- Please note that the last date for filing DIR-3 KYC for Financial year 2018-19 has been extended till 14th October 2019. Stakeholders may kindly note and plan accordingly.”
- Companies (Registration Offices and Fees) 5th Amendment Rules 2019(934 KB)
- Companies (Appt and Qualification of Dir) 4th Amendment Rules 2019(836 KB)
- Attention : Peak Filling (1.29 MB)
- Form INC-23 is likely to be revised on MCA21 Company Forms Download page w.e.f 28th September, 2019. Stakeholders are advised to check the latest version before filing.
- General Circular No.10-2019 Extension time for filing BEN-2(253 KB)
- Form SPICe is likely to be revised on MCA21 Company Forms Download page w.e.f 25th September, 2019. Stakeholders are advised to check the latest version before filing.
- Form BEN-2 is likely to be revised on MCA21 Company Forms Download page w.e.f 25th September, 2019. Stakeholders are advised to check the latest version before filing.
- Constitution of the Company Law Committee dated 18.09.2019.(1.01 MB)
- FAQs related to DIR-3 KYC have been updated. To refer the revised FAQs, please click here.
- Costing Taxonomy 2019 to cater to the annual filing of CRA-4 (Cost audit report) for FY 2018-19 is under development. The companies which are required to file CRA-4 (Cost audit report) for FY 2018-19 are required to use Costing Taxonomy 2019 only. Those who have already filed CRA-4 (Cost Audit Report) using the existing Costing Taxonomy 2015 for FY 2018-19 are NOT required to file afresh. However, those companies which are yet to file their Cost Audit Reports are requested to await deployment of Costing Taxonomy 2019 on MCA21 portal. Once the Costing Taxonomy 2019 is deployed, sufficient time would be given for filing CRA-4 without levying additional fee. Stakeholders may kindly take note and plan accordingly.
- SPICe form containing relevant changes for incorporating Nidhi Companies is likely to be deployed tomorrow (12th Sep 2019) for filing purposes. Stakeholders may kindly take note and download latest form before filing.
- The Central Government has made further amendments to Schedule III to the Companies Act, 2013 vide Notification dated 11th October 2018. As per the said notification, Division III has been inserted in respect of Financial Statements for a Non-Banking Financial Company (NBFC) whose financial statements are drawn up in compliance of the Companies (Indian Accounting Standards) Rules, 2015. The changes to AoC-4 Non-XBRL form necessitated by insertion of Division III in Schedule III of CA 2013 are under development and the revised form exclusively for such class of companies would be made available for filing purposes soon. Once the form is deployed in MCA21 portal for filing purposes, suitable notice would be published and adequate time would be given for filing the form without levying additional fee. Stakeholders may kindly take note and plan accordingly.
- National Entrepreneurship Award-2019(488 KB)
- Update regarding incorporation of Nidhi companies: Stakeholders are advised not to file applications for incorporation of Nidhi companies for the time being, on account of certain changes required in eform SPICe. Stakeholders will be duly informed as soon as the proposed changes are carried out. Inconvenience caused is regretted.
- Apply online for the posts of Judicial and be uploaded Technical Member of NCLT.
- As per the Companies (Incorporation) Fourth Amendment Rules, 2018 dated 18th December 2018 a new form i.e., ‘RD GNL-5’ and changes to ‘RD-1’ has been notified. Both forms would be made available shortly on MCA21 Company Forms Download page for filing purposes. Stakeholders are advised to check the latest version before filing.
- Form BEN-2 is likely to be revised on MCA21 Company Forms Download page w.e.f 23rd August, 2019. Stakeholders are advised to check the latest version before filing.
- Clarification under section 232(6) of CA 2013(820 KB)
- Advertisement fir Filling up Post of PS in SFIO on Deputation Basis Dated 21 August 2019(372 KB)
- Filling up Post of Personal or General Assistant Grade III in NFRA at New Delhi on Deputation basis.(3.75 MB)
- National Financial Reporting Authority(NFRA) Intends to Engage Four(04) Chartered Accountants on Contractual Basis.(1.83 MB)
- Investor Education and Protection Fund Authority(Acounting, Audit, Transfer and Refund) Second Amendment Rules, 2019(804 KB)
- IEPF Second Amendment Rules, 2019 have been notified and are available on www.iepf.gov.in. Accordingly IEPF-1 , IEPF-2 and IEPF–4 forms shall be revised, new IEPF–1A shall be available and IEPF–6 shall be deprecated from 20th August 2019. Stakeholders are requested to plan accordingly.
- Commencement Notification Insolvency and Bankruptcy Code(Amendment) Act, 2019 Dated 16 August 2019(529 KB)
- Companies (Share Capital and Debenture) Amendment Rules, 2019(2.06 MB)
- Form SPICe is likely to be revised on MCA21 Company Forms Download page w.e.f 17th August, 2019. Stakeholders are advised to check the latest version before filing.
- Report of the Competition Law Review Committee (CLRC)(163 MB)
- Report Of The High Level Committee on Corporate Social Responsibility 2018(30.8 MB)
- Simplification of process of Incorporation of Section 8 Companies:
1) With a view to simplify the process for incorporating Section 8 Companies, requirement of prior filing of INC-12 for new section-8 companies is being dispensed with vide the Companies(Incorporation) Sixth Amendment Rules, 2019 dated 7th June, 2019.
2) Henceforth, Section 8 Companies can be incorporated by either reserving names through Run and filing SPICe thereafter or by directly filing SPICe. Licence No. for a section 8 company shall henceforth be allotted at the time of incorporation itself.
3) In view of the above, all pending INC-12 SRNs for new Companies pending at respective RoCs would be marked as ‘Rejected’ on 15th August 2019. Such applicants may thereafter directly file SPICe for obtaining License Number and for incorporation of Section 8 Companies.
4) Stakeholders who have already obtained License Numbers and are yet to file SPICe form for incorporating Sec 8 companies may do so at their convenience but may please note that the forms shall be processed only after a certain time lag to allow for work flow changes to take effect.
5) Those stakeholders who have already filed SPICe forms which are pending at CRC may kindly await processing of these forms after the work flow changes take effect. - Form AOC-4 XBRL is likely to be revised on MCA21 Company Forms Download page w.e.f 11th August, 2019. Stakeholders are advised to check the latest version before filing.
- Form AOC-4 CFS is likely to be revised on MCA21 Company Forms Download page w.e.f 11th August, 2019. Stakeholders are advised to check the latest version before filing.
- Form SCP is likely to be revised on MCA21 Company Forms Download page w.e.f 11th August, 2019. Stakeholders are advised to check the latest version before filing.
- Insolvency and Bankruptcy Code(Amendment) Act, 2019(1.04 MB)
- Form AGILE is likely to be revised on MCA21 Company Forms Download page w.e.f 10th August, 2019. Stakeholders are advised to check the latest version before filing.
- Advertisement for Filling up Various Posts in SF on Deputation Basis Dated 08 August 2019(490 KB)
- Inviting applications for filling up of uploaded one Post of Secretary, NFRA on deputation basis.(7.33 MB)
- THE COMPANIES (AMENDMENT) ACT,2019 Dated 01 August 2019(1.09 MB)
- Appointment of Deputy General Manager (DGM) and Assistant General Manager (AGM) on deputation Dated 01 August 2019(281 KB)
- Form CHG-1, CHG-8 and CHG-9 are likely to be revised on MCA21 Company Forms Download page w.e.f 1st August, 2019. Stakeholders are advised to check the latest version before filing.
- Form AOC-4 XBRL is likely to be revised on MCA21 Company Forms Download page w.e.f 1st August, 2019. Stakeholders are advised to check the latest version before filing.
- Circular regarding relaxation of additional fees and extension of last date
of filing of Form BEN-2 under the Companies Act, 2013- dated 29.07.2019(235 KB) - Please be aware that the Companies (Appointment and Qualification of Directors) Third Amendment Rules, 2019 have been notified w.e.f 25th July 2019.
As per the said notification:
i) eForm DIR-3 KYC is to be filed by an individual who holds DIN and is filing his KYC details for the first time or by the DIN holder who has already filed his KYC once in eform DIR-3 KYC but wants to update his details.
ii) Web service DIR-3-KYC-WEB is to be used by the DIN holder who has submitted DIR-3 KYC eform in the previous financial year and no update is required in his details.
Stakeholders may plan accordingly. - Form Addendum to FiLLiP is likely to be revised on MCA21 LLP Forms Download page w.e.f 26th July, 2019. Stakeholders are advised to check the latest version before filing.
- Form4 is likely to be revised on MCA21 LLP Forms Download page w.e.f 26th July, 2019. Stakeholders are advised to check the latest version before filing.
- Form4A is likely to be revised on MCA21 LLP Forms Download page w.e.f 26th July, 2019. Stakeholders are advised to check the latest version before filing
- Form BEN-2 is likely to be revised on MCA21 Company Forms Download page w.e.f 17th July, 2019. Stakeholders are advised to check the latest version before filing.
- Inviting applications for filling up of one Post of Member in the Competition Commission of India.(2.96 MB)
- Form BEN-2 (Return to the Registrar in respect of declaration under Section 90) notified vide the Companies (Significant Beneficial Owners) second Amendment Rules,2019 dated 1st July 2019 is available for filing purposes now.
- Form FiLLiP is likely to be revised on MCA21 LLP Forms Download page w.e.f. 3rd July, 2019. Stakeholders are advised to check the latest version before filing.
- “Advertisement” for research proposals to carry out a study to assess “the likely impact of the IBC Code on the MSME Sector”(96 KB)
- The Tagging of non-compliant Companies/Directors for not filing eForm Active(INC-22A) is complete. The form (ACTIVE) has since been made available for filing purposes. The form can be filed with a fee of INR 10000. Stakeholders may kindly download the latest version for filing purposes.
- Notice for Corrigendum 5 - MCA21 v3 RFP(175 KB)
- Promotion of International Day of Yoga(IDY) on digital media taken up by Ministry Of AYUSH-regarding(323 KB)
- Please note that last date for filing ACTIVE(INC-22A) expires on 15th June 2019 and no further extension would be provided. In case ACTIVE is not filed on or before the said date, the compliance status for such companies shall be marked as ‘ACTIVE Non-compliant’ and Directors of such ‘ACTIVE non-compliant’ companies shall be marked as ‘Director of ACTIVE non-compliant company’. Stakeholders may please take note and plan accordingly.
- Form AGILe is likely to be revised on MCA21 Company Forms Download page w.e.f. 31st May, 2019. Stakeholders are advised to check the latest version before filing.
- Notice for Corrigendum 4 - MCA21 v3 RFP(175 KB)
- National Financial Reporting Authority (Meeting for Transaction of Business) Rules, 2019(1.93 MB)
- Companies (Prospectus and Allotment of Securities) Third Amendment Rules, 2019(3.03 MB)
- Companies (Appointment and Qualification of Directors) 2nd Amdt Rules, 2019(287 KB)
- Filling up the post of Director General in the CCI on deputation basis.(2.85 KB)
- Based on feedback received from stakeholders who were unable to file e-form ACTIVE as they had filed ADT-1 forms for appointment of auditors for the period from 2014-15 to 2018-19 as an attachment with GNL-2 e-form during the period from 01/04/2014 to 20/10/2014 (due to non-availability of e-form ADT-1 during that period), it has now been decided to permit re-filing of ADT-1 to such companies for the said period (up to 2018-19), with ‘fee relaxation’ (normal fee and additional fee).
Stakeholders, in such cases, may download the latest ADT-1 e-form available on the portal and refile details of the Auditor’s appointment for the said period duly choosing ‘To’ period of appointment date as a date on or before ‘31st March 2019’.
Once ADT-1 is re-filed in such cases and duly approved, the details of Auditors would get pre-filled in the ACTIVE form.
In so far as those stakeholders who had filed details of auditors appointment in e-form GNL-2 even after 20th October 2014 (though e-form ADT-1 had been deployed on 20/10/2014) are concerned, no fee relaxation would be available.
Stakeholders may take note and plan accordingly. - Form DPT-3 is likely to be revised on MCA21 Company Forms Download page w.e.f. 19th May, 2019. Stakeholders are advised to check the latest version before filing.
- Apply Online for the posts of Judicial and Technical Member of NCLAT https://apptrbmembermca.gov.in/nclat
- Ministry of Corporate Affairs has revised Rule 8 of the Companies (Incorporation) Rules, 2014 on 10th May 2019. Stakeholders are kindly advised to refer the revised name rules before making any application for company name reservation in RUN or SPICe. To refer the complete text of the revised Rule 8, Please Click Here(1466 KB)
- Corrigendum 3 Extension of last date of submission of Bid(186 KB)
- Clarification for form ADT-I filed through GNL-2 under the Companies Act, 2013- reg(307 KB)
- Companies Incorporation Fifth Amendment Rules, 2019 (6.1 MB )
- Form AGILE is likely to be revised on MCA21 Company Forms Download page shortly. Stakeholders are advised to check the latest version before filing.
- Public Comments On Insolvency And Bankruptcy(10 MB )
- Companies(Removal of Names of Companies from the Register of Companies) Amendment Rules, 2019(1.72 MB )
- National Company Law Tribunal(Second Amendment) Rules, 2019(920 KB)
- Stakeholders are requested to note that Ministry is in the process of prescribing the format of annual return required to be filed by the auditors under rule 5 of the National Financial Reporting Authority Rules, 2018. Accordingly, the stakeholders are requested to make such filings only after such format is made available.( 103KB )
- Form AGILE is likely to be revised on MCA21 Company Forms Download page w.e.f 03rd May, 2019. Stakeholders are advised to check the latest version before filing
- Notification regarding Companies( Acceptance of Deposits )Second Amendment Rules, 2019 dated 30.04.2019( 641 KB )
- Notice for Clarification - MCA21 v3 RFP( 126 KB )
- Stakeholders are requested to please note that Filing of affidavits (from each of the subscribers to the memorandum and from persons named as the first directors, if any, in the articles that he is not convicted of any offence in connection with the promotion, formation or management of any company, or that he has not been found guilty of any fraud or misfeasance or of any breach of duty to any company under this Act or any previous company law during the preceding five years and that all the documents filed with the Registrar for registration of the company contain information that is correct and complete and true to the best of his knowledge and belief) as per Section 7(1)(c ) of the Companies Act, 2013 read with rule 15 of the Companies (Incorporation) Third Amendment Rules has been dispensed with vide the Companies (Amendment) Act,2017- from 27th July 2
018. Only declaration by first subscriber(s) and director(s) in INC-9 is mandatory and affidavit is NOT required to be filed. Stakeholders may kindly note the above provisions while filing SPICe forms for incorporation of Companies. - Manufacturing activities in LLPs
Manufacturing & allied activities were restricted in LLPs vide OM No. CRC/LLP/e-Forms dated 06.03.2019. This OM invoking the restriction regarding manufacturing & allied activities has been withdrawn with immediate effect. - Stakeholders are requested to note that the Ministry is in the process of prescribing the format of the audit report for reconciliation of share capital under sub-rule (8) of rule 9A of the Companies (Prospectus and Allotment of Securities) Rules, 2014. In the meanwhile, the stakeholders are requested to make such filings only after such format is made available.
- Notification regarding Companies (Appointment and Qualification of Directors) Amendment Rules 2019 dated 30.04.2019( 637 KB )
- Notification regarding Companies (Registration Offices and Fees) Third Amendment Rules, 2019 dated 30.04.2019( 1.4 MB )
- Notification regarding Companies (Registration of Charges) Amendment Rules, 2019 dated 30.04.2019( 10 MB )
- Form DPT-3 is likely to be revised on MCA21 Company Forms Download page w.e.f 1st May, 2019. Stakeholders are advised to check the latest version before filing.
- eForm MSME (Form for furnishing half yearly return with the registrar in respect of outstanding payments to Micro or Small Enterprises) is available on MCA21 Company Forms Download page for filing purposes. Stakeholders may plan accordingly.
- Notification regarding Companies (Registration Offices and Fees) 2nd Amendment Rules, 2019( 612 KB )
- Notification regarding Companies (Inc) 4th Amendment Rules, 2019( 947 KB )
- Advisory on Charge related eForms. Please click here….
- Form CRA-2 is likely to be revised on MCA21 Company Forms Download page w.e.f 24th April, 2019. Stakeholders are advised to check the latest version before filing.
- Comments are invited on the Insolvency and Bankruptcy Code, 2016 (Code) and the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016.(AA Rules).
- Manufacturing & allied activities were restricted in LLPs vide OM No. CRC/LLP/e-Forms dated 06.03.2019. This OM invoking the restriction regarding manufacturing & allied activities has been withdrawn with immediate effect.
- Notice for Corrigendum 2- MCA21 v3 RFP( 175 KB )
- "Latest Message on eform DIR-3 KYC filings on Annual Basis" Read for more....( 255 KB )
- Revised version of the eForm INC-35 -AGILE (Application for Goods and services tax Identification number, employees state Insurance corporation registration pLus Employees provident fund organisation registration) which is filed as linked form with SPICe for incorporation of a Company is available on MCA21 Company Forms Download page. The revised form contains all the fields relevant to GST / EPFO / ESIC as notified vide the Companies (Incorporation) third Amendment Rules, 2019 dated 29th March 2019. Stakeholders may take note and refer instruction kit for more details.
- Filing of one time return in DPT-3 Form Dated 12.04.2019.( 326 KB )
- Notice for engaging CS Trainee in ICLS Academy Dated 11.04.2019.( 424 KB )
- CRA-2 – Additional Fee reg.( 267 KB )
- Corrigendum to MCA21 V3 RFP - Extension of last date of submission of
Bid(186 KB ) - Companies (Incorporation) Third Amendment Rule,2019 dated 29.03.2019(3.44 MB )
- Companies (Indian Accounting Standards) Second Amendment Rules, 2019 dated 30.03.2019(604 KB )
- Companies (Indian Accounting Standards) Amendment Rules, 2019 dated 30.03.2019 (891 KB )
- The stakeholders may note that Ind AS 116, Leases shall be applicable with effect from 01st April, 2019 and necessary notification for the same shall
be issued in due course after complying with the necessary procedure. - Inviting Comments stakeholder for the draft RR Dated 27.03.2019.
(2249 KB ) - Addendum 3 to MCA21 V3 for 2nd pre-bid meeting(175 KB )
- Addendum 2 for MCA21 Version 3 RFP. (1478 KB )
- Appointment Notification of Member, CCI Dated 18.03.2019(1478 KB )
- National Guidelines on Responsible Business Conduct.(1478 KB )
- Clarification on filling of e-form RD- l-Conversion of public company into private company and change in a Flnancial Year..(312 KB )
- Re-Constitution of Insolvency Law Committee as Standing Committee for review of implementation of Insolvency & Bankruptcy Code,2016(2262
KB ) - Extension of Tenure of High Level Committee or Corporate Social Responsibility -2018.(295 KB )
- Appointment Notification of Part-time Members, NFRA.(565 KB )
- Addendum 1 - MCA21 v3 RFP.(338 KB )
- Form AOC4-XBRL is likely to be revised on MCA21 Company Forms Download page w.e.f 09th March, 2019. Stakeholders are advised to check the latest version before filing.
- Companies (Incorportation) 2nd Amendment Rule 2019 (905 KB )
- Extension of time for furnishing comments for consideration of High Level Committee on corporate on corporate social responsibility-2018
- eForm INC-22A -ACTIVE (Active Company Tagging Identities and
Verification) is available on MCA21 Company Forms Download page
for filing purposes. Stakeholders may plan accordingly - PAS-3 revised version will be available from 8th March 2019 for filing purposes and stakeholders may kindly download the latest version.
- Companies (Incorporation) Amendment Rules, 2019.(3.6 MB )
- Companies (Regn offices and Fees) Amendment Rules, 2019.(608 KB )
- Notice inviting tender for selection of Service Provider (SP) for MCA21 v3
for Ministry of Corporate Affairs, Government of India.(344 KB ) - Extension for last date of filing initial return in MSME Form 1.(240 KB )
- Companies (Adjudication of Penalties) Amendment Rules, 2019.(2.55 MB )
- Companies Prospectus and Allotment of Securities) Second Amendment Rules, 2019.(661 KB)
- Inviting comments of all stakeholders on the re-designation and draft amended Recruitment Rules of Official Language Cadre posts i.e. Junior Translator, Senior Translator and Assistant Director (OL) in the subordinate offices of the Ministry of Corporate Affairs..(9 MB )
- Forms CHG-4 and INC-22 are likely to be revised on MCA21 Company Forms Download page w.e.f 15th February, 2019. Stakeholders are advised to check the latest version before filing.
- National Action Plan of Business & Human Rights - Zero Draft(10 MB )
- Additional affidant of UOI in the matter of IL&FS.(1123 KB )
- Companies (Significant Beneficial Ownership) Amendment Rules, 2019(8438 KB )
- Annual Report On Costs and Prices 2016-17- Annexure Dated 07.02.2019 (125 MB)
- Annual Report On Costs and Prices 2016-17Dated 07.02.2019 (110 MB)
- Notice for Extension of Last Date of application for Joint Director(Captial Market) Dated 26.01.2019(679 KB )
- Filling Up of post of Joint Director(Captial Market) SFIO. Dated 01.07.2018 (55 KB )
- Notification under section 465 of CA 2013 Dated 30.01.2019(374 KB )
- PAS-3 revised version will be available from 31stJanuary 2019 for filing purposes and stakeholders may kindly download the latest version
from the portal - eForm INC.20A (Declaration for commencement of business) is available
on MCA21 Company Forms Download page for filing purposes. Stakeholders may plan accordingly - Please note there will be a new version of e-forms available for INC-12,
INC-22, INC-23, GNL-1, Spice, FLLIP and Form 15 effective Jan 19th. Stakeholder are requested to plan accordingly - Companies (Prospectus and Allotment of Securities) Amendment Rules, 2019.(298 KB )
- Companies (Furnishing of information about payment to micro and small enterprise suppliers) Order,2019(523 KB )
- Companies (Acceptance of Deposits),Amendment Rules, 2019(5688 KB )
- NCLT Amendment Rules, 2019 Dated 15.01.2019(523 KB )
- The Companies (Amendment) Ordinance, 2019(3276 KB )
- Re-Constitution of Steering Committee of National Foundation for Corporate Social Responsibility (NFCSR).(1449 KB )
- Re-Constitution and Re-Naming of Advisory Group of National Foundation for the corporate social responsibility (NFCSR) as "Governing council,NFCSR".(640 KB )
- Vacancy Circular Dated 20.12.2018(84 KB )
- Notification regarding Delegation of powers to Regional Directors-dated 18.12.2018(438 KB )
- Form CHG-4 is likely to be revised on MCA21 Company Forms Download page w.e.f 25th December, 2018. Stakeholders are advised to check the latest version before filing.
- Companies (Incorporation) 4th Amendment Rules,2018 (8509 KB )
- Companies (Registration of Charges) 2nd Amendment Rules,2018 (2665 KB )
- Forms A-XBRL, 23B and MSC-1 are likely to be revised on MCA21
Company Forms Download page w.e.f 20th December, 2018. Stakeholders are advised to check the latest version before filing. - Companies (Incorporation) Rules, 2014 –Amendment in Rules (218 KB )
- Relaxation of additional fees and extension of last date of ln filing of CRA-4 (Cost Audit Report in XBRL format)(235KB )
- Extension of Last Date of filing of Forms NFRA-1.(366 KB )
- Form CSR is likely to be revised on MCA21 Company Forms Download page w.e.f 14th December, 2018. Stakeholders are advised to check the latest version before filing
- Office Order No. Comp-05/9/2018-Comp-MCA Dated 11.12.2018(337 KB)
- Public Notice in the matter of Striking off of names of LLPs Dated 11.12.2018 (1481 KB)
- Corrigendum relating to maximum age limit for the post of Director
General in the Competition Commission of India on deputation basis.
(296 KB) - Form GNL-1 is likely to be revised on MCA21 Company Forms Download page w.e.f 7th December, 2018. Stakeholders are advised to check the latest version before filing.
- Forms INC-20, MSC-1, MGT-3, INC-5, FC-1, FC-2, FC-3, STK-2, 23D,
MGT-14, 23ACA-XBRL, CG-1, Form 66 and DIR-5 are likely to be revised on MCA21 Company Forms Download page w.e.f 6th December, 2018. Stakeholders
are advised to check the latest version before filing. - Companies (cost records and audit) Amendment Rules, 2018(4071 MB)
- Re-Constitution of High Level Committee on Corporate Social Responsibility-2018(HLC-2018)(834 KB)
- Form GNL-3 is likely to be revised on MCA21 Company Forms Download page w.e.f 24th November, 2018. Stakeholders are advised to check the latest version before filing
- Forms ADT-3 and MR-1 have been revised on MCA21 Company Forms Download page w.e.f 22nd November, 2018. Stakeholders are advised to check the latest version before filing
- Form MR-2 has been revised on MCA21 Company Forms Download page w.e.f 20th November, 2018. Stakeholders are advised to check the latest version before filing.
- Invitation for Public Comments on the competition Act,2002.
- Constitution of Committee for Finalizing Business responsibility reporting (BRR) format for listed and unlisted Companies.(615 KB)
- National Financial Reporting Authority Rules(NFRA) dated 13.11.2018 (5.06 MB)
- Companies (Registered Valuers and Valuation) Fourth Amendment Rules dated 13.11.2018(1.92 MB)
- Reports Of Committee of experts on regulating Audit firms and the Network (3116 KB)
- Amendments to the Companies Act, 2013 (364 KB)
- The Companies (Amendment) Ordinance, 2018 (9 of 2018) Dated 02.11.2018(1864 KB)
- SPICe form is likely to be revised on MCA21 Company Forms Download page w.e.f. 6th November, 2018. Stakeholders are advised to check the latest version before filing.
- Notification under section 396 of CA 2013 – ROC Vijayawada dated 26.10.2018(439 KB)
- Notification under section 396 of CA 2013 – ROC-cum-OL at Dehradun dated 26.10.2018 (452 KB)
- Notification under section 454 of CA 2013 dated 26.10.2018(513 KB)
- Industry consultation Workshop: Industry Consultation workshop with potential bidders (411 KB)
- Report of Insolvency Law Committee on Cross Broder Insolvency
(1214 KB) - National Entrepreneurship Awards 2018 Dated 15.10.2018(826 KB)
- Re-constitution of High level Committee on Corporate Social Responsibility-2018 (HLC-2018)(721KB)
- Next Version of MCA21: Industry Consultation Workshop(209 KB)
- LLP New Incorporation related Forms:
As part of process re-engineering of LLP incorporation forms, Form 1,
Form 2, Form 2A, Form 17, Form 18 and Form 5, web-service/revised forms
(RUN-LLP, FiLLiP, Addendum to FiLLiP, Form 17, Form 18 and Form 5) shall be available on portal w.e.f 2nd October 2018. For more details related to specific changes, Please click here
Resubmission of LLP Incorporation related forms
• Form 1 and Form 2
(along with Form 17 & Form 18) which are pending processing as on 1st October 2018 shall be marked under resubmission.
• All forms shall be resubmitted by using new service RUN-LLP for name reservation or FiLLiP for incorporation ONLY.
• All names which have been approved and against which incorporation form is not filed, shall be allowed to be used to file form FiLLiP for incorporation.
• All names which have been approved and against which change of name Form 5 is not filed, shall be allowed to be used to file in revised Form 5 only. - As you are aware the last date for filing form DIR-3 KYC without fee has expired on 15th September 2018. The process of deactivating the non-compliant DINs has since been completed and their status has been updated as ‘Deactivated due to non-filing of DIR-3 KYC’. However, the non-compliant DIN holders may file DIR-3 KYC with a fee of Rs.500 (Rupees
Five Hundred Only) from 21st September till 5th October 2018(both days inclusive) to get their DINs reactivated. From 6th October 2018 onwards, a fee of Rs.5000 (Rupees Five Thousand Only) becomes payable for reactivation. - Companies (Appointment and Qualification of Directors)6th Amendment Rule,2018(850KB)
- Companies (Registration office and Fees) 5th Amendment Rules,2018(737 KB)
- Public notice for new address of Office of Director General of Corporate Affairs(759 kb)
- Companies ( CSR) Amendment Rules, 2018 (941 KB)
- Commencement notification dated 19.09.2018. (338 KB)
- LLP Amendment Rules 2018 (15 MB)
- General Circular regarding Clarification in filing BEN-1 under CA 2013
dated 10.09.2018. (272 KB) - Forms SCP, AOC-4, Addendum, ICP, 23AC-XBRL and ADJ are likely to be revised on MCA21 Company Forms Download page w.e.f 13th SEPTEMBER, 2018. Stakeholders are advised to check the latest version before filing.
- Invitation through nominations invited for National CSR Awards(1834 KB)
- Filling up of posts in the office of Director General, CCI on deputation basis(1238 KB)
- Report of the Committee to review offences under Companies Act, 2013 - Suggestions / Comments invited.(330 KB)
- 1. As per the extant rules, in respect of an individual who is in possession
of Duplicate/Multiple DINs, he can retain the Oldest DIN only. DINs
obtained later have to be surrendered.
Please note that on approval of form DIR-5, all existing/erstwhile associations of the surrendered DIN shall be automatically
mapped to the retained DIN.
2. In respect of an individual with a single DIN, if it is/was once associated with any LLP or Company, it is NOT eligible for surrender. Stakeholders
may kindly take note and plan accordingly. - Notification regarding Designation of Special Court Dated 05.09.2018(1646 KB)
- Report of the Committee to review offences under CA 2013 Dated 28.08.2018.(45MB)
- Invitation for comments on LEGALLY BINDING INSTRUMENT (LBI) ON TRANSNATIONAL CORPORATIONS (TNCS) AND OTHER BUSINESS ENTERPRISES.
- Extension of time inviting comments on updating National Voluntary Guidelines till September 10, 2018.
- Filling up of 22 posts of Technical Member in the National Company Law Tribunal (NCLT) -inviting online applications for. (1966 KB)
- Filling up of 14 posts of Judicial Member in the National Company
Law Tribunal (NCLT) -inviting online applications for. (1847KB) - Inviting applications for filling up of Two Posts of Member in the Competition Commission of India.(486 KB)
- The last date for submission of research proposal for "Funding of Research Studies and Workshops conference, etc. under the CDM plan Scheme" is now extended up to 29th September, 2017.
notices & circulars
- SCHEME OF EMPANELMENT OF CHARTERED ACCOUNTANTS.OFFICIAL LIQUIDATOR, HIGH COURT OF GUJARAT
- Claims invitation Notice dated 04.12.2019 in the matter of M/s. Kirloskar Computers Services Limited (in Liquidation) in Co.P.No.65/2010 for inviting claims from Creditors and workmen
- Claims invitation Notice dated 04.12.2019 in the matter of M/s. Hoysala Building Development Company Private Limited (in Liquidation) in Co.P.No.24/1991 for inviting claims from Creditors and workmen
- Declaration of second dividend - M/s. BPL Net. Corn Ltd, (In Liqn.)-Company Petition No.205/2001 issued by OL Bengaluru
quotations & tenders
- Sale Notice in the matter of RBF NIDHI LIMITED(In Liq.)
- Sale Notice in the matter of ADHAVAN PROCESSORS PRIVATE LIMITED(In Liq.)
- Declaration of second dividend - M/s. Movers Pvt Limited (in Liquidation) issued by OL Bengaluru
- Sale Notice in the matter of Krish International Private Limited(in Liqn.)
- Sale Notice M/s.Indiana Dairy Specialties Limited(in Liquidation) issued by OL Bengaluru
