Section 17(1) in The Companies (Appointment and Qualification of Directors) Rules, 2014
(1)Every company shall keep at its registered office a register of its directors and key managerial personnel containing the following particulars, namely:-(a)Director Identification Number (optional for key managerial personnel);(b)present name and surname in full;(c)any former name or surname in full;(d)father name, mother's name and spouse's name (if married) and surnames in full;(e)date of birth;(f)residential address (present as well as permanent);(g)nationality (including the nationality of origin, if different);(h)occupation;(i)date of the board resolution in which the appointment was made;(j)date of appointment and reappointment in the company;(k)date of cessation of office and reasons therefor;(l)office of director or key managerial personnel held or relinquished in any other body corporate;(m)membership number of the Institute of Company Secretaries of India in case of Company Secretary, if applicable; and(n)Permanent Account Number (mandatory for key mandatory personal if not having DIN);
