Section 9(3) in The Companies (Appointment and Qualification of Directors) Rules, 2014
(3)(a)The applicant shall download Form DIR-3 from the portal, fill in the required particulars sought therein and sign the form and after attaching copies of the following documents, scan and file the entire set of documents electronically-(i)photograph;(ii)proof of identity;(iii)proof of residence;(iiia)[ board resolution proposing his appointment as director in an existing company] [Inserted by Notification No. G.S.R. 51(E), dated 22.1.2018 (w.e.f. 31.3.2014)](iv)verification by the applicant for applying for allotment of DIN in Form DIR-4; and(v)specimen signature verified.(b)[ Form DIR-3 shall be signed and submitted electronically by the applicant using his or her own Digital Signature Certificate and shall be verified by a company secretary in full time employment of the company or by the managing director or director or CEO or CFO of the company in which the applicant is intended to be appointed as director in an existing company] [Substituted by Notification No. G.S.R. 51(E), dated 22.1.2018 (w.e.f. 31.3.2014)](i)a chartered accountant in practice or a company secretary in practice or a cost accountant in practice; or(ii)a company secretary in full time employment of the company or by the managing director or director of the company in which the applicant is to be appointed as director.
