Section 2(1) in The Companies (Specification of definitions details) Rules, 2014
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Companies Act, 2013 (18 of 2013);(b)"Certifying Authority" for the purpose of Digital Signature Certificate means a person who has been granted a licence to issue a Digital Signature Certificate under section 24 of the Information Technology Act, 2000 (21 of 2000) and the Certified Filing Center (CFC) under the Act;(c)"digital signature" means the digital signature as defined under clause (p) of sub-section (1) of section 2 of the Information Technology Act, 2000 (21 of 2000);(d)"Digital Signature Certificate" means a Digital Signature Certificate as defined under clause (q) of subsection (1) of section 2 of the Information Technology Act, 2000 (21 of 2000);(e)"Director Identification Number" (DIN) means an identification number allotted by the Central Government to any individual, intending to be appointed as director or to any existing director of a company, for the purpose of his identification as a director of a company;Provided that the Director Identification Number (DIN) obtained by the individuals prior to the notification of these rules shall be the DIN for the purpose of the Companies Act, 2013:Provided further that "Director Identification Number" (DIN) includes the Designated Partnership Identification Number (DPIN) issued under section 7 of the Limited Liability Partnership Act, 2008 (6 of 2009) and the rules made thereunder;(f)"e-Form" means a form in the electronic form as prescribed under the Act or the rules made thereunder and notified by the Central Government under the Act;(g)"electronic Mail" means the message sent, received or forwarded in digital form using any electronic communication mechanism that the message so sent, received or forwarded is storable and retrievable;(h)"electronic mode", for the purposes of clause (42) of section 2 of the Act, means carrying out electronically based, whether main server is installed in India or not, including, but not limited to-(i)business to business and business to consumer transactions, data interchange and other digital supply transactions;(ii)offering to accept deposits or inviting deposits or accepting deposits or subscriptions in securities, in India or from citizens of India;(iii)financial settlements, web based marketing, advisory and transactional services, database services and products, supply chain management;(iv)online services such as telemarketing, telecommuting, telemedicine, education and information research; and(v)all related data communication services,whether conducted by e-mail, mobile devices, social media, cloud computing, document management, voice or data transmission or otherwise;(i)"electronic record" means the electronic record as defined under clause (t) of sub-section (1) of section 2 of the Information Technology Act, 2000;(j)"electronic Registry" means an electronic repository or storage system of the Central Government in which the information or documents are received, stored, protected and preserved in electronic form;(k)"Executive Director" means a whole time director as defined in clause (94) of section 2 of the Act;(l)"Fees" means the fees as specified in the Companies (Registration Offices and Fees) Rules, 2014;(m)"Form" means a form set forth in the Act or the rules made thereunder which shall be used for the matter to which it relates;(n)"Pre-fill" means the automated process of data input by the computer system from the database maintained in electronic registry of the Central Government;(o)"Registrar's Front Office" means an office maintained by the Central Government or an agency authorised by it to facilitate e-filing of documents into the electronic registry and their inspection and viewing;(p)"Regional Director" means the person appointed by the Central Government in the Ministry of Corporate Affairs as a Regional Director;(q)"section" means the section of the Act;(r)[ ***.] [Omitted by Notification No. G.S.R. 433(E), dated 7.5.2018 (w.e.f. 31.3.2014).](s)For the purposes of clause (d) of sub-section (1) of Section 164 and clause (f) of sub-section (1) of section 167 of the Act, "or otherwise" means any offence in respect of which he has been convicted by a Court under this Act or the Companies Act, 1956;
