Establishment of Central Scrutiny Centre for carrying out scrutiny of straight through processes e-forms filed by the companies- (Ministry of Corporate Affairs) (18 Mar 2021)

MANU/DCAF/0027/2021

Company

1.In exercise of the powers conferred by sub-sections (1) and (2) of section 396 of the Companies Act, 2013 (18 of 2013) (hereinafter referred to as the Act), the Central Government hereby establishes a Central Scrutiny Centre (CSC) for carrying out scrutiny of Straight Through Processes (STP) e-forms filed by the companies under the Act and the rules made thereunder.

2. The CSC shall function under the administrative control of the e-governance Cell of the Ministry of Corporate Affairs.

3. The CSC shall carry out scrutiny of the aforesaid forms and forward findings thereon, wherever required, to the concerned jurisdictional Registrar of Companies for further necessary action under the provisions of the Act and the rules made thereunder.

4. The CSC shall be located at the Indian Institute of Corporate Affairs (IICA), Plot No. 6, 7, 8, Sector 5, IMT Manesar, District Gurgaon (Haryana), Pin Code-122050.

5. This notification shall come into force from the 23rd March, 2021.

Tags : ESTABLISHMENT CSC E-FORMS