Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Companies (Application for Extension of time or exemption under sub-section (8) of section 58A) Rules, 1979 CONTENTS 1. Short title and commencement 2. Form of application for grant of extension of time or exemption under sub-section (8) of section 58A 3. Fee to be paid along with the application 4. Publication of notice in newspapers before making application Companies (Application for Extension of time or exemption under sub-section (8) of section 58A) Rules, 1979 11. See section 58A(8) of the Companies Act, 1956. In exercise of the powers conferred by sub-section (8) of Section 58A read with sub- section (1) of section 642 of the Companies Act, 1956 (1 of 1956) the Central Government hereby makes the following rules, namely.- 1. Short title and commencement :- (1) These Rules may be called the Companies (Application for Extension of Time or Exemption under sub- section (8) of section 58A ) Rules, 1979. (2) They shall come into force on the date of their publication in the Official Gazette.1 1. Published in the Gazette of India, dated 12-4-1979. Pt-II. section 3(1), page 603. 2. Form of application for grant of extension of time or exemption under sub-section (8) of section 58A :- Every company seeking extension of time or exemption under sub- section (8) of section 58A of the Companies Act, 1956 (1 of 1956) shall apply in Form I appended to these Rules and furnish the particulars specified therein. 3. Fee to be paid along with the application :- Every application made under rule 2 shall be accompanied by a demand draft drawn in favour of the Pay and Accounts Officer, Department of Company Affairs, New Delhi towards payments of requisite fee as specified in the Companies (Fees on Applications) Rules, 1968. 4. Publication of notice in newspapers before making application :- Before making an application under rule 2, the company shall publish a general notice to the members of the public at least once i n an English daily newspaper and at least once in a newspaper published in the language of the region having wide circulation in the region in which the registered office of the company is situate, in the manner specified in Form 2 appended to these rules.