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Form No. DIR-12

Particulars of appointment of directors and the key managerial personnel and the changes among them

[Pursuant to sections 7(1) (c), 168 & 170 (2) of The Companies Act, 2013 and rule 17 of the Companies (Incorporation) Rules 2014 and 8, 15 & 18 of the Companies (Appointment and Qualification of Directors) Rules, 2014] 

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  • Company Details
  • Attachment & Verification
  • Review & Submit

All fields marked in  * are mandatory

Company details  
Company details  

OR

Particulars of Director/KMP  

2 *Number of Managing director or director(s) for which the form is being filed

3 Details of the Managing Director or Director of the company

(m) Whether Chairman, Executive Director, Non-Executive Director

(p) Name of the company or institution whose authorized representative or nominee the appointee is

(q) In case of cessation, hereby confirmed that the above-mentioned

is not associated with the company with effect from 

due to

Interest in other entities

S. No.

CIN/ LLPIN/ FCRN/ Registration number

Name

Address

Designation

Percentage of Shareholding

Amount

Others (specify)
1
Particulars of KMP  

4 *Number of manager(s), secretary(s), Chief financial Officer or Chief Executive Officer for which the form is being filed

5 Details of manager(s), secretary(s), Chief Financial Officer or Chief Executive Officer of the company

(f) Father's name

(g) Present residential address

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Attachments & Declaration
Attachments & Declaration

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          Director's Consent and Declaration

          I, 

          hereby give my consent to act as a director of

          (name of the

           company), pursuant to sub-section (5) of section 152 of the Companies Act, 2013 and Certify that I am not disqualified to become a director under the Companies Act, 2013.

          To be digitally signed by Director / Managing Director 

          Declaration

          I* 

          authorized by the Boards of Directors of the Company/ by the court or NCLT vide / by members vide* 

          number dated *

          to sign this form and declare that all the requirements of Companies Act, 2013 and the rules made thereunder in respect of subject matter of this form and matters incidental thereto have been compiled with. I also declare that all the information given herein above is true, correct, and complete including the attachments to this form and nothing material has been suppressed.

          *To be digitally signed by

          *Designation

          *Director identification number of the director; or DIN or PAN of the manager or CEO or CFO or liquidator/IRP/RP or Promoter Shareholder; or Membership number of the secretary

          Certificate 

          Certificate by practicing professional

          I declare that I have been duly engaged for the purpose of certification of this form. It is hereby certified that I have gone through the provisions of the Companies Act,  2013  and Rules thereunder for the subject matter of this form and matters incidental thereto and I have verified the above particulars [including attachment(s)] from the original/certified records maintained by the Company/applicant which is subject matter of this form and found them to be true, correct and complete and no information material to this form has been suppressed.

          I further certify that: 

          To be digitally signed by

          Membership number

          Certificate of practice number

          Back Office

          For office use only

          Digital signature of the authorizing officer 

          OR

          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 filing company.

          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 company

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