Limited Liability Partnership (Amendment)
Rules, 2023
[02nd June 2023]
In
exercise of the powers conferred by sub-section (1) and (2) of section 79 of
the Limited Liability Partnership Act, 2008 (6 of 2009), the Central Government
hereby makes the following rules further to amend the Limited Liability
Partnership Rules, 2009, namely: -
Rule - 1. Short title and commencement
(1)
These
rules may be called the Limited Liability Partnership (Amendment) Rules, 2023.
(2)
They
shall come into force on the date of its publication in the Official Gazette.
Rule - 2.
In the Limited Liability Partnership Rules, 2009, for LLP Form No. 3, the
following Form shall be substituted, namely: -
LLP Form No. 3
Information with regard to Limited
Liability Partnership Agreement and changes, if any, made therein
[Pursuant to rule 21(1) of the
Limited Liability Partnership Rules, 2009]
Refer
instruction kit for filing the form
All
fields marked in * are mandatory
(1)
*Form
filed for
Filing
information with regard to initial LLP Agreement For information with regard to
changes in LLP Agreement
(2)
*Limited
Liability Partnership identification number (LLPIN)
(a)
*Name
of the Limited Liability Partnership(LLP)
(b)
*Address
of the registered office of the LLP
(c)
*Jurisdiction
of Police Station
(d)
*e-mail
ID
Information
with regard to initial LLP Agreement
(3)
(a)
Place at which the initial Agreement was made
State
District
(b)
Date of Agreement (DD/MM/YYYY)
(c)
Date of Ratification, in case initial Agreement was made prior to incorporation
(DD/MM/YYYY)
(4)
Business
activities to be carried on by LLP on incorporation
(5)
Obligation
to contribute
(i)
Total
Number of partners as on the date of filing the Form
(ii)
Details
of each partner to contribute money or property or other benefit or to perform
services and their profit sharing ratio
|
S.
N.
|
DPIN/ Income tax PAN/ Passport number of
the partner / nomi nee
|
Det ails of DIN/
Inco me tax PAN/ Passp ort nu mber
|
Name of Indi vidual Part ner/ Nomi nee of
Body Corpo rate
|
Type of Body Corpo rate
|
LLPIN / CIN/ FCRN/ FLLP IN/
Other Identi fication Num ber
|
Det ails of LLPIN/ CIN/ FCRN/ FLLPIN /
Other
Identi fication Num ber
|
Name of Body Corpo rate
|
Desig nation (Partner /Desig nated Part
ner)
|
Form of contri bution
|
Mone tary value of contri bution
|
% of Pro fit sha ring
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
(iii)
Total Monetary value of partners contribution in the LLP (in figures) (INR)
|
0
|
|
(6)
Mutual
Rights and Duties of Partners
(7)
Restrictions,
if any, on the partners authority
(8)
Management
and Administration of LLP
(a)
Acts,
matters or things, if any, which can be done only with the consent of all the
partners/consent of requisite number or percentage of partners
(b)
Procedure
for calling, holding and conducting meetings, (where the decisions are to be
made at meetings of partners)
(9)
Details
of indemnity clause, if any.
(10)
Details
of agreement relating to:
(a)
Admission
of a new partner
(b)
Retirement
of a partner
(c)
essation
of a partner
(d)
Expulsion
of a partner
(e)
Resignation
of a partner
(11)
Clause
relating to resolution of disputes
(a)
Between
the partners
(b)
Between
the partner and the LLP
(12)
Information
relating to duration of LLP, if any
(13)
Information
relating to voluntary winding up
(14)
Information
of clauses in the agreement:
(a)
relating
to rule 16 (2)
(b)
relating
to rule 17 (1)
(c)
relating
to rule 20 (1)
(d)
relating
to rule 24(18) (a)
(15)
Any
other information or clause relating to the LLP Agreement not covered above
(optional)
Information
with regard to changes (addition, omission or alteration) in the LLP Agreement
(16)
Date
of modification of the agreement (DD/MM/YYYY)
(a)
Number
of amendments/changes made in LLP agreement till date
(b)
SRN
of Form 4 or Form 5 of last one year from the date of filing this form through
which notice of change/amendment in the LLP agreement has been filed with the
Registrar
(17)
Whether
change in agreement is on account of
Change
in business activities
Change
in partner(s)
Change
in partners contribution and % of profit sharing
Change
due to other reasons
Specify
the other change to LLP agreements
Mutual
Rights and Duties of Partners
Restrictions,
if any, on the partners authority
Acts,
matters or things, if any, which can be done only with the consent of all the
partners/consent of requisite number or percentage of partners Procedure for
calling, holding and conducting meetings, (where the decisions are to be made
at meetings of partners)
Details
of indemnity clause, if any
Details
of agreement relating to - Admission of a new partner
Details
of agreement relating to - Retirement of a partner
Details
of agreement relating to - Cessation of a partner
Details
of agreement relating to - Expulsion of a partner
Details
of agreement relating to - Resignation of a partner
Clause
relating to resolution of disputes - Between the partners
Clause
relating to resolution of disputes - Between the partners and the LLP
Information
relating to duration of LLP, if any
Information
relating to voluntary winding up
Information
of clauses in the agreement relating to rule 16 (2)
Information
of clauses in the agreement relating to rule 17 (1)
Information
of clauses in the agreement relating to rule 20 (1)
Information
of clauses in the agreement relating to rule 24(18) (a)
Any
other information or clause relating to the LLP Agreement not covered above
(optional)
(18)
Details
of change in business activity
(a)
Based
on new/ changed business activities, search and select industry sub class (as
per NIC codes 2008) Primary
(b)
Description
of industrial activities to be carried out by the LLP
Main
industrial activity
-
NIC Code
-
Description of NIC code
Other
industrial activity
-
NIC Code
-
Description of NIC code
(c)
Description
of business activities, after change
(d)
Do
change in business activities require change in name of the LLP Yes No
(19)
(a)
Details of each partners obligation to contribute money or property or other
benefit or to perform services and their profit-sharing ratio, after change in
LLP agreement and Details of designated partners and partner appointed
|
S
. N
o.
|
Wh et her Bo dy C
orpor
-ate Par tn er (Yes
/ No)
|
DPIN /Inc ome- tax PAN/ Pas sport num ber
of the part ner/ nomi nee
|
Deta ils of DIN/ Inc ome tax PAN/ Pas sport
num ber
|
Na me of Indi vidu al Part ner/ Nom inee of
Body Corp
orate
|
Type of Body Corpo rate
|
LLP IN/ CIN/ FCR N/ FLL PIN
/ Other Ident ific ation Num ber
|
Deta ils of LLP IN/ CIN/ FCR N/ FLLP IN
/ Other Iden tific ation Num ber
|
Na me of Bod y Cor po- rate
|
Design ation (Partner /Desig nated Par tne)
|
Form of cont ribu tion (Con ver sion/ Cash/
Ot her than ca sh)
|
Mo net ary val ue of con trib ution
|
%
of Prof
-it shar ing
|
Type of change (Addi tion/ Dele tion/ Cha
nge/ No Cha nge)
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
(b)
(i) Total number of existing designated partners and partners prior to change
(ii)
Total number of designated partners and partners appointed
(iii)
Total number of designated partners and partners removed
(iv)
Total number of designated partners and partners after the change
(c)
Total monetary value of contribution, after changes (in figures) (INR)
(i)
Existing
(ii)
Addition
(iii)
Reduction
(iv)
Total
(i+ii-iii)
(v)
Total
(in words)
(20)
Change
due to other reasons
(a)
Mutual
Rights and Duties of Partners
(b)
Restrictions,
if any, on the partners authority
(c)
Acts,
matters or things, if any, which can be done only with the consent of all the
partners/consent of requisite number or percentage of partners
(d)
Procedure
for calling, holding and conducting meetings, (where the decisions are to be
made at meetings of partners)
(e)
Details
of indemnity clause, if any
(f)
Details
of agreement relating to - Admission of a new partner
(g)
Details
of agreement relating to - Retirement of a partner
(h)
Details
of agreement relating to - Cessation of a partner
(i)
Details
of agreement relating to - Expulsion of a partner
(j)
Details
of agreement relating to - Resignation of a partner
(k)
Clause
relating to resolution of disputes - Between the partners
(l)
Clause
relating to resolution of disputes - Between the partner and the LLP
(m)
Information
relating to duration of LLP, if any
(n)
Information
relating to voluntary winding up
(o)
Information
of clauses in the agreement relating to rule 16 (2)
(p)
Information
of clauses in the agreement relating to rule 17 (1)
(q)
Information
of clauses in the agreement relating to rule 20 (1)
(r)
Information
of clauses in the agreement relating to rule 24(18) (a)
(s)
Any
other information or clause relating to the LLP Agreement not covered above
(optional)
Attachments
(a)
Initial
LLP Agreement
(b)
Supplementary/
amended LLP agreement containing changes
(c)
Optional
attachment(s) - if any
Statement
*I
the designated partner of the LLP do state that
(i)
I
am a person named in the Incorporation Document as a designated Partner / I am
a designated Partner of the LLP;
(ii)
the
particulars given above are in accordance with the initial LLP agreement
/subsequent agreement relating to change in the LLP agreement;
(iii)
the
original copy of LLP Agreement will be produced whenever called for;
(iv)
in
case of change in contribution, the fees payable to Registrar have been/are
being paid;
(v)
I
make this statement conscientiously believing the same to be true.
(vi)
I
am authorized to sign this form.
*
To be digitally signed by a designated partner:
*DIN/DPIN
of the designated partner
Certificate
*It
is hereby certified that I have verified the above particulars from the books
and records of * and found them to be true and correct.
*I
further certify that all the required attachment(s) have been completely
attached in this form.
Chartered
Accountant (in whole-time practice) or
Cost
Accountant (in whole-time practice) or
Company
Secretary (in whole-time practice)
*
Whether associate or fellow:
Associate
Fellow
*
DSC Box
*
Membership number or certificate of practice number
For
Office use only:
eForm
Service request number (SRN)
eForm
filing date (DD/MM/YYYY)
Digital
signature of the authorizing officer
This
e-form is hereby registered
Date
of signing (DD/MM/YYYY)