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Form No. MR-2

Form of application to the Central Government for approval of appointment of managing director or whole-time director or manager

[Pursuant to section 196 Schedule V of the Companies Act 2013 & Rule 7 of Companies (Appointment and Remuneration of Managerial Personnel) Rules, 2014]

Refer instruction kit for filing the form

  • Entity Details
  • KMP Details
  • Foreign Citizen Details
  • Other Details
  • Resolution Details
  • Attachment& Declaration
  • Review & Submit

All fields marked in * are mandatory

Entity Details

Entity Details

OR

CG Specific Details

3 *This form is being filed for seeking Central Government's approval for:

KMP Details

KMP Details

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

Foreign Citizen Details

Foreign Citizen Details

5 In case the proposed appointee is a foreign citizen, furnish the following details :

Other Details

Other Details

Resolution Details

Resolution Details

9 Details of resolution passed for such appointment                                                                                               

11 Details of application pending before NCLT/NCLAT

Attachment 

Attachment 

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                      Declaration 

                      Declaration by Company Secretary of the Company / Company Secretary in whole time practice

                      1  Nomination & Remuneration Committee has complied with the provisions of sub sections (1) (2) (3) and (4) of Section 178 of the Companies Act, 2013

                      2  Compliance with section 196 of the Companies Act, 2013

                      3  Compliance with section 203 (3) of the Companies Act, 2013

                      4  Complied with all the regulations of SEBI (LODR) Regulation, 2015 entered with Stock Exchanges as per circular issued by SEBI for time to time (in case of listed company).

                      * To be digitally signed by

                       *Membership Number

                      Declaration 

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

                      Dated*

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

                      I further declare that:

                      1 Whatever is stated in this form and in the attachments thereto is true, correct and complete and no information material to the subject matter of this form has been suppressed or concealed and is as per the original records maintained by the company.

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

                      * To be digitally signed by 

                      * Designation

                      * Director identification number of the director; or DIN or PAN of the manager or CEO or CFO; or Membership number of the Company Secretary

                      *Company Secretary's Declaration

                      14(a). *Nomination & Remuneration Committee has complied with provisions of sub sections (1) (2) (3) and (4) of Section 178 of the Companies Act, 2013

                      14(b). *Compliance with section 196 of the Companies Act, 2013

                      14(c). *Compliance with section 203 (3) of the Companies Act, 2013

                      14(d). *Complied with all the regulations of SEBI (LODR) Regulation, 2015 entered with Stock Exchanges as per circular issued by SEBI for time to time (in case of listed company)

                      14(e). *To be digitally signed by

                        14(f). *Membership Number

                        Certificate by practicing professional

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

                        I further certify that:

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

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

                         To be digitally signed by

                        Membership Number

                        Certificate of Practice number

                        15(c). *Certified By:

                        Note: Attention is drawn to provisions of Section 448 and 449 which provide for punishment for false statement / certificate and punishment for false evidence respectively.

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