DIR-3C

Normal

Application History

srNumber

userId

Form No. DIR-3C

Intimate information of directors, managing director, manager and secretary by an Indian company

[Pursuant to section 157 of The Companies Act, 2013 & Rule 10A(2) of the Companies (Appointment and Qualification of Directors) Rules, 2014]

Form language

English

Hindi

Refer instruction kit for filing the form

Company Details
Attachment & Declaration
Review & Submit

All fields marked in * are mandatory

Company Information

1 *Corporate Identity Number (CIN)

Enter Company Name to find CIN

Search Result: match ""

Company Name	CIN Number

1 *Corporate Identity Number (CIN)

2 (a) *Name of the company

(b) *Address of the registered office of the company

(d) *District

(e) *State/UT

(f) *ISO country code

(g) *Pin code

3 *E-mail ID of the company

4 Authorised capital (in Rupees)

5 Number of Members of the company

6 Paid-up capital (in Rupees)

7 (a) Total number of Managing Director, Director(s) as on the date of filing of this form

7 (b) Number of managing director, director(s) (Enter here the total number of managing director, directors for which the form needs to be filed)

8 Details of the managing director, director(s) of, the company

(I) Details of the director or managing director of the company

(a) Director Identification number

(b) Full name

(d) Present Residential Address

(e) Date of birth

(f) Date of approval of DIN by the Central Government

(g) Date of receipt of Form DIN-2 / DIR 3B from director

(h) Whether the address is as per the company’s records

Yes

(i) Designation

(j) Category

(k) Whether Chairman, Executive director, Non-Executive Director

Chairman

Executive Director

Non-Executive Director

(l) DIN of the director to whom the appointee is alternate

(m) Name of the director to whom the appointee is alternate

(n) Name of the company or institution whose nominee the appointee is

(o) Date of appointment

(p) email ID

9 Details of the Manager or Secretary of the company

(I) Details of the manager or secretary of the company

(a) Income-tax permanent account number (PAN)

(b) First name

(d) Last name

(e) Father’s name

(e) (i) First name

(ii) Middle name

(iii) last name

(f) Present residential address

Address Line 1

(g) Address Line 2

(h) Country

(i) Pin code / Zip code

(j) Area / Locality

(k) City

(l) District

(m) State/UT

(n) Jurisdiction of police station

(o) Phone

(p) Fax

(q) Date of birth

(r) Designation

(s) Date of appointment

(t) Whether employed full time or part-time

Full-Time

Part Time

(u) email ID

Attachments

(a) Copy of Form DIN-2/DIR-3B

(b) Optional attachment(s) - if any

You have reached your max attachment limit.

Verification

To the best of my knowledge and belief, the information given in this form is correct and complete.

*I have been authorised by the Board of directors’ resolution dated

to sign and submit this form.

It is hereby confirmed that the appointed director(s) whose particulars are given above, has given declaration to the company that he/she is not restrained/ disqualified/ removed of, for being appointed as Director of a company under the provisions of the Companies Act,2013 including Section 164 of the said Act.

It is also confirmed that the appointed director(s)whose particulars are given above, has given declaration to the company that he/she has not been declared as proclaimed offender by any Economic Offence Court or Judicial Magistrate court or High court or any other court.

*To be digitally signed by

*Designation

*Director Identification Number of the Director

For office use only:*

*For office use only:

*eForm Service request number (SRN)

*eForm filing date

Certification by professional

It is hereby certified that I have verified the above particulars from the records of M/S *

and found them to be true and correct.

*To be digitally signed by

*Designation

*Whether associate or fellow:

Associate

Fellow

Membership number of the secretary

Certificate of practice number

Note: Attention is drawn to provisions of Section 448 and 449 of the Companies Act, 2013 which provide for punishment for false statement / certificate and punishment for false evidence respectively.

For office use only:*

eForm Service request number (SRN)

eForm filing date

Digital signature of the authorising officer

This eForm is hereby approved

This eForm is hereby rejected

Date of signing

Saved Successfully

You have successfully submitted the form. Your Service Request Number is {srn}

To proceed further with the process you need to affix the DSC of the authorised Company representative on the pdf of the generated form. To download the pdf, click Download PDF.

Upload the DSC affixed pdf document

The document has been successfully uploaded. You can now proceed with payment.

Digital Signature Verification failed. Please affix a valid DSC.

PDF Version is incorrect! Please upload the latest generated PDF of this e-form.

Error Type	Error Message

formId

formDescription

formName

formVersion

userId

integrationId

referenceNumber

srn

Path_for_PDFGeneration

formIntegrationId

formAttachList

Prefill Box

srnStatus

srn_number