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Form No. DIR-3-KYC

KYC of Directors

[Pursuant to Rule 12A of The Companies (Appointment and Qualification of Directors) Rules, 2014]

Refer instruction kit for filing the form

  • General Information
  • Attachment & Verification
  • Review & Submit

All fields marked in  * are mandatory

In case of Indian nationals, Income-tax Permanent Account Number (Income-tax PAN) is mandatory in all cases even if there is no change in Income-tax PAN. In such cases, director details should be as per Income-tax PAN. In case the details as per Income-tax PAN are incorrect, director/designated partner is advised to first correct the details in Income-tax PAN.

Director related information
Director related information

2 Director's Name (Enter full name and do not use abbreviations)

3 Father's Name (Married woman shall also give father's name)

14 *Personal Mobile Number

15 *Enter OTP for Mobile Number

16 *Personal Email ID

17 *Enter OTP for e-mail ID

18 Permanent residential address

Do you have permanent address outside India

20 Present residential address

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               Verification  
              Verfication

              I, hereby confirm and verify that the particulars given in the Form herein above are true and also are in agreement with the documents being attached to this form.

              (i) The documents being attached to the Form DIR-3KYC belong to me. I further confirm that all required documents have been duly issued by the respective government authority and are attached to the Form DIR-3 KYC;

              (ii) I further confirm that the Mobile No and email ID belong personally to me;

              (iii) I have not been declared as a proclaimed offender by any court of Economic Offences or court of Judicial Magistrate or High Court or any other Court;

              (iv) I have no other allotted DIN other than DIN in which changes are intimated under section 154 of the Companies Act,2013 or a Designated Partner Identification Number under section 7 of the Limited Liability Partnership Act, 2008; and

              (v) I shall be liable under section 447 read with section 448 of the Companies Act, 2013 and under relevant provisions of the Indian Penal Code, 1860 and any other law as applicable, if any statement in this application is found to be false or any material fact is found to be have been omitted.

              *To be digitally signed by DIN holder

              Certificate By Practicing Professional

              I declare that I have been duly engaged for the purpose of certification/verification of this form. It is hereby certified that:

              Note: In case where the DIN holder is residing outside India the particulars have to be verified from the documents duly attested by the attesting authority as prescribed.

              *I further certify that:

              *To be digitally signed by

              *Category

              *Whether associate or fellow

              Membership number

              Certificate of Practice number

              Note: Attention is drawn to provisions of Section 447 read with 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 (DD/MM/YYYY)

              This eForm has been taken on file maintained by the registrar of companies through electronic mode and on the basis of statement of correctness given by the director and professional.

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              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 person on the pdf of the generated form. To download the pdf, click Download PDF

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