MEMORANDUM OF UNDERSTANDING

_____________________________________

 And

_____________________________________

Re: ____________________________ Pvt. Ltd.

THIS MEMORANDUM OF UNDERSTANDING made this ____________day of _____________between _________________ having his office at__________________, India hereinafter referred to as "_________________" (which expression and the expression "______________ Group" shall unless it be repugnant to the context or meaning thereof mean and include himself and the present other shareholders of __________________Pvt. Ltd. and their respective heirs, executors, administrators and assigns) of the One Part and MR. _________________ having his office at_____________________. (Hereinafter referred to as "_________________" which expression and the expression "_________________ Group" shall unless it be repugnant to the context or meaning thereof be deemed to mean and include himself and his nominees to the extent specified herein and their respective heirs, executors, administrators and assigns) of the SECOND PART;

WHEREAS _________________ is one of the founding shareholders and is Chairman and Director of a company incorporated in India known as ______________ Pvt. Ltd. hereinafter referred to as "the Company" which is in the process of setting up an internet portal, relating to ___________________, known as "__________________";

AND WHEREAS _________________ and certain other persons have advanced sums of money to the Company in respect of which shares have been/are to be issued to them and this group is for the sake of brevity referred to as the "_________________ Group";

AND WHEREAS _________________ has agreed that he and his nominees (for the sake of brevity referred to as the "_________________ Group") will invest an amount of Rs.__________________ /- (Rupees _______________Only) to acquire 20 % (twenty per cent) of the Capital of the Company on certain terms and conditions and equity shares of the Company will be issued to the members of _________________ Group accordingly;

AND WHEREAS the parties hereto are desirous of recording the terms and conditions of their agreement in writing

NOW THIS MEMORANDUM OF UNDERSTANDING WITNESSETH AS UNDER:-

1. _________________ Group has caused to be incorporated a Company known as ________ Pvt. Ltd. hereinafter referred to as "the Company" and has, since several months been working on establishing an internet portal relating to___________________.
2. The paid up capital of the Company shall be Rs._________________ /- (Rupees________only) comprising __________(____________) equity shares of Rs._____ /- (Rupees_________) each.
3. It has been agreed that _________________ group shall hold 60% (sixty per cent) of the paid-up capital of the Company and that _________________ Group shall hold 20% (twenty per cent) of the paid-up capital of the Company.
4. It is further agreed that 20% (twenty per cent) shall be allotted by _________________ Group as and by way of stock options at their discretion to employees, associates, content writers and Technology partners and other supporters on such terms as decided by the Group. It has however been agreed that. 1% (one per cent) out of this 20% (twenty per cent) shall be allotted to Mr. _________________ and 1% (one per cent) to Mr. PQR leaving thereby 18% to be allotted by _________________ Group as described above.
5. _________________ has agreed that for the 20% (twenty per cent) to be allotted to the _________________ Group, the _________________ Group shall pay to the Company a total amount of Rs. __________________/- (Rupees _________________Only) to comprise share capital and premium of the total amount of Rs.__________/- (Rupees ______________Only) an amount of approximately Rs._________/- (Rupees _____________Only) being the equivalent of U.S. $ ____________/- has already been received by the Company by way of Foreign Inward Remittance received from _________________. These amounts already received have been treated by the Company as advances against share capital and premium. The balance amount of Rs____________/- (Rupees ______________ Lakh Only) approximately is to be paid in the following manner.
6. Rs.__________ /- (Rs______________ Only) by (date)
7. Rs.__________ /- (Rupees ___________Only) by --/--/---
8. Rs. __________/- (Rupees_________ __Only) by --/--/---.
9. Rs. _________/- (Rupees ___________Only) by --/--/---
10. Rs. _________/- (Rupees ___________Only) by --/--/---
11. Rs. _________/- (Rupees ___________ Only) by --/--/---
12. The balance to make up Rs_____________/- (Rupees ______ only) by (date)
13. It has been mutually agreed that the Company shall not further dilute its equity or avail of finance from any other person nor shall it agree to allot any shares to any other person without the consent of _________________. It has been further agreed that _________________ Group shall not sell all or any of the shares allotted to them without the consent of _________________ Group until such time as there is an IPO or a second round of financing by mutual agreement. In the event of a second round of financing becoming necessary, it shall be done by mutual Agreement between the parties hereto and it is expected that an Initial Public Offering (IPO) will also be made and that shares will be issued to the public. The parties have agreed that for any future rounds of financing as mutually decided there will be a proportionate dilution of shares.
14. _________________ shall have the right to be a Director of the Company and _________________ shall cause _________________ to be appointed to the Board of Directors whenever _________________ desires.
15. _________________ shall cause this Memorandum of Understanding to be taken on the records of the Company and the Company will also agree to abide by all the terms and conditions hereof.
16. The parties hereto record that this Memorandum of Understanding reflects the broad terms of their Agreement and they agree to execute and sign a detailed Shareholders Agreement and such further Agreements in writing as may be required from time to time to give effect to the development promotion and financing of the portal in the best possible way.

IN WITNESS WHEREOF the parties hereto have hereunto set and subscribed their respective hands the day and year first hereinabove written.

SIGNED AND DELIVERED by the within-named

1. _________________

In the presence of

__________________

SIGNED AND DELIVERED by the within-named

1. _________________

In the presence of

________________________