Section 3(2) in The Companies (Registration of Foreign Companies) Rules, 2014
(2)The list of directors and secretary or equivalent (by whatever name called) of the foreign company shall contain the following particulars, for each of the persons included in such list, namely:-(a)personal name and surname in full;(b)any former name or names and surname or surnames in full;(c)father's name or mother's name and spouse's name;(d)date of birth;(e)residential address;(f)nationality;(g)if the present nationality is not the nationality of origin, his nationality of origin;(h)passport Number, date of issue and country of issue; (if a person holds more than one passport then details of all passports to be given)(i)income-tax permanent account number (PAN) , if applicable;(j)occupation, if any ;(k)whether directorship in any other Indian company, (Director Identification Number (DIN), Name and Corporate Identity Number (CIN) of the company in case of holding directorship);(l)other directorship or directorships held by him;(m)Membership Number (for Secretary only); and(n)e-mail ID.
