Form No. DIR-3
Application for allotment of Director Identification Number before appointment in an existing company or LLP
[Pursuant to Section 153 of The Companies Act, 2013 & Rule 9(1) of The Companies (Appointment and Qualification of Directors) Rules, 2014 & Rule 10 of Limited Liability Partnership Rules, 2009 ]
Refer instruction kit for filing the form
All fields marked in * are mandatory
Income-tax Permanent Account Number (Income-tax PAN) is mandatory in case of Indian Nationals and in such case applicant/ director details should be as per Income-tax PAN. In case the details as per Income-tax PAN are incorrect, applicant is advised to first correct the details in Income-tax PAN.
In case of foreign national, Passport number is mandatory
1 Fetch from Digilocker
2 *Photograph (Attach a latest passport size photograph by clicking on the alongside box)
4 Applicant's Name (Enter full name and do not use abbrevations)
5 Father's Name (Even married women must enter details of father's name)
18 Permanent residential address
(c) *Mobile (with Country code)
*Enter OTP for Mobile Number
(d) *E-mail ID
*Enter OTP for E-mail ID
21 Present residential address
I,*
son/daughter of *
born on *
resident of *
hereby confirm and verify that the particulars given in this Form are true and also are in
agreement with the documents being attached thereto.
I hereby confirm and declare that:
a) The photograph and documents being attached to the Form DIR-3 being to me. I further confirm that all required documents have been duly certified by the respective government authority and are being attached to the said Form DIR-3,
b) I am not restrained, disqualified, removed of , for being appointed as Director of a company under the provisions of the Companies Act, 2013 including sections 164 and 169,
c) I have not been declared as proclaimed offender by any Economic Offence Court or Judicial Magistrate Court or High Court or any other Court,
d) I also declare that:-
e) I have not been already allotted a Director Identification Number (DIN) under section 154 of the Companies Act, 2013,
f) I further declare that I have read and understood the provisions of Sections 154, 155, 447 and 448 read with Sections 449, 450 and 451 of the Companies Act, 2013, and
g) I solemnly declare that the declaration given herein as stated above are true to the best of my knowledge and belief and that it conceals nothing and that no part of it is false.
*To be digitally signed by Applicant
Note: In case where the applicant is residing outside India the particulars have to be verified from the documents duly attested by the attesting authority as prescribed.
*To be digitally signed by
*Category
*DIN/DPIN of the Director/Designated partner or PAN of the Manager or CEO or CFO; or membership number of Company Secretary
*Corporate identity number (CIN) of company/ FCRN of foreign company/ LLPIN of the LLP/ FLLPIN of the foreign LLP with which the authorized signatory is associated and in which the applicant is proposed to be director/designated partner
*Name of Company/ foreign company/ LLP/ foreign LLP
Note: Attention is drawn to provisions of Section 448 and Section 449 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)
Digital signature of the authorizing officer
This eForm is hereby approved
This eForm is hereby rejected
Date of signing (DD/MM/YYYY)
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.
Your request for DIR-3 has been submitted against SRN {srn}.
Please navigate to application history for downloading the PDF.
The filing status will be confirmed only after successful DSC verification and payment confirmation. The additional (delay) fee, as applicable, will be levied till the date payment is confirmed and acknowledgment is generated
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/LLP 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 payments
Digital Signature Verification failed. Please affix a valid DSC.
PDF Version is incorrect! Please upload the latest generated PDF of this e-form.
The total size of all attachments should not be more than 10 MB
No results found
Document Uploaded Successfully
Data Added Successfully
Your Form DIR-3 application has been successfully resubmitted!
PAN Verified Successfully
OTP Verified Successfully
Please enter a valid OTP