FAQs on Digital Signature Certificate Registration







Following are not required to register DSC on MCA portal:

  • Attorney or pleader or advocate for the purpose of form 1.
  • Authorised representative of a foreign Company.
  • Charge-holder or assignee.
  • Receiver or Manager in case of form 15 and form 36.
  • Liquidator
  • Person charged in case of form 1AA.
  • Person filing form for a Company to be incorporated/ registered (other than proposed directors and practicing CA or CS)


Yes, PAN is mandatory for Manager, Secretary and practicing professionals for DSC registration purpose.



All companies (Public Company, Private Company, Company not having share capital, Company limited by share or guarantee. Unlimited Company) must comply with this requirement.



Foreign directors are required to obtain Digital Signature Certificate from an Indian Certifying Authority (List of Certifying Authorities is available on the MCA portal). The process of registration of DSC is same as applicable to others.



Upon filing of Form 32 for cessation of a director, manager or secretary, subsequent to the filing of Form DIN 3, that person will no longer be authorised to sign forms on behalf of the company, once role check is implemented.



No, any practicing professional whose DSC is registered on the MCA portal as a practicing professional can certify the eForm of the company.



It is required that details of manager and secretary should be submitted in Form DIN 3 form, failing which, manager and secretary will not be authorised to sign the eForms, once role check is implemented.



Please ensure that you have administrative access to the computer and required 'ActiveX' control settings are enabled in your system.



You are required to fill the name(s) without using any special character(s) such as dots ".". For example if the name was filled in DIN application using words such as "Sh." or "Mrs." now same should be filled as "Sh" or "Mrs".

No, role check only verifies the digital signatures affixed on the eform. After an eform has been duly signed, same can be uploaded by any person having a registered or business user ID on the MCA portal.