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Form No. DIR-6

Intimation of change in particulars of Director/ Designated partner to be given to the Central Government

[Pursuant to rule 12(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

  • Company Details
  • Attachment & Declaration
  • 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 Information  
Director Information  
Change in director details  

2 *Type of change

Applicant's Details  

Enter information that needs to be corrected. Enter only the relevant field(s)

3 Photograph (Attach a latest passport size photograph by clicking on the alongside box)

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    5 Name of director/ designated partner (Enter full name and do not use abbreviations)

    6 Father's Name (Even married women must enter details of father's name)

    11 Income-tax permanent account number

              16 Permanent residential address

              17 Whether present residential address is same as permanent residential address

              18 Present residential address

              Other interests  

              19 Interest in other entities

              S.No

               CIN/LLPIN/FCRN/Registration number

              Name of the entity

              Address

              Designation

              Percentage of Shareholding

              Amount(in INR)
              (b)
              (c)
              (d)
              (e)
              (f)
              (g)
              (h)

              1
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                    Verification  

                    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 photograph and documents being attached to the Form DIR-6 belong 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-6,

                    (ii) 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,

                    (iii) I have not been declared as proclaimed offender by any Economic Offence Court or Judicial Magistrate Court or High Court or any other Court,

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

                    (v) I shall be liable under section 448 of the Act 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 Applicant

                    Certificate by Practicing Professionals  

                     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 applicant is residing outside India the particulars have to be verified from the documents attested by the attesting authority as prescribed.

                    *To be digitally signed by

                    *Category

                    *Membership number

                    Certificate of practice number

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

                    For office use only:

                    eform filling date

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

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