No, user registration is not a pre-condition for registering the DSC through this facility on MCA portal. However, if you are a business user and had already registered your DSC earlier, then you are not required to register the same DSC through the Register DSC facility.

Directors, Manager and Secretary of the Company and practicing professionals i.e. CA, CS & CWA should register their DSC on MCA portal, if they have not registered their DSC as a business user earlier.

On registration of your DSC, MCA system shall capture the details of your DSC against your DIN/ PAN, as the case may be. This information will be used to authenticate your digital signature for role check purpose.

'Role Check' functionality envisages that MCA21 System shall verify whether the digital signatures affixed on the eForm belong to signatory of the company and/ or of a practicing professional (if applicable). Role check has been implemented from July 1, 2007.

However, for Companies licensed under Section 25 of the Companies Act, 1956, Role Check will be applicable from 29th February, 2008.

DIN will be used for identification/ authentication on the MCA21 portal for the Directors and Income Tax PAN for the manager, secretary and practicing professionals.

Any eForm digitally signed by you for any Company being a director, manager, secretary or practicing professional, will not be accepted on the MCA portal once Role Check is implemented, as system will not recognize role associated with the digital signatures affixed on the eForm.

To register your DSC, select the "Register Digital Signature" link on the MCA Services and follow the given steps.

No, director must have an approved DIN to register the DSC on MCA portal.

MCA system verifies the details submitted by you with the membership/ personal details provided by your Institute. In case there is any mis-match, system throws this error message. You should approach your Institute for necessary updation/ correction of the above details and try again. Institutes will periodically provide updated data to for updation on the Portal. Once updated, you will be able to register your DSC.

No, only those persons who will be signing the eForms on behalf of the Company are required to register their DSC on the MCA portal.

No, registration of DSC is a one time activity on the MCA portal.

You can update your DSC through the Register DSC facility by providing the necessary details.

No, you are required to register on the MCA portal only once.

Yes. In such cases, you need to register your DSC as a professional and also as a Director even if you use the same DSC in both roles.

No, as of now, there is no requirement of registration of DSC of the 'Charge Holders'.

• Charge-holder or assignee.

• Receiver or Manager in case of form CHG-6.

• Liquidator

• 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.

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

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.

Details of signatories of a company can be obtained from 'View Signatory Details' tab available under 'Role check' link on the homepage of MCA portal. DSC registration status of the signatories will also be shown under this service.

Following could be the reasons:

1. In case your appointment date is prior to 1 st July, 2007, Form DIN-3 in respect of your appointment is not filed / approved.

2. In case your appointment date is on or after 1 st July, 2007, form 32 for your appointment is not filed / approved.

3. Subsequent to filing of form DIN-3/ 32, as the case may be, form 32 is filed for cessation of your appointment.

Yes. Registration of DSC by the signatories of Section 25 Companies is mandatory as Role Check for such Companies will be applicable from 29th February, 2008.