Notice of nomination of sons as partners

 

To (names of partners other than partner giving notice)

I  HEREBY GIVE YOU NOTICE that in exercise of the power for this purpose given to me by clause _____________ of the partnership agreement (or deed of partnership) dated the_________ day of ___________ under which I am now carrying on business in partnership with you I hereby nominate (elder son) and (younger son) being my two sons named or referred to in the said agreement (or deed) to be partners in the said business and I hereby appoint to each of my said two sons __________ equal __________ Part(s) of my share in the capital assets and profits of the said business and in the goodwill thereof each such nomination and appointment to take effect on the ________ day of_________ next (being the date provided in that behalf by the said agreement (or deed) and being the date on which I shall retire from the said partnership pursuant to my notice to you dated the _________day of__________).

Dated the____________day of__________

[Signature of Partner giving notice]