Section 9(3)(a) in The Companies (Appointment and Qualification of Directors) Rules, 2014

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Union of India - Subsection

Section 9(3)(a) in The Companies (Appointment and Qualification of Directors) Rules, 2014

(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.

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Union of India - Subsection

Section 9(3)(a) in The Companies (Appointment and Qualification of Directors) Rules, 2014