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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1) in The Companies (Appointment and Qualification of Directors) Rules, 2014

(1)In these rules, unless the context otherwise requires,-
(a)"Act" means the Companies Act, 2013 (18 of 2013);
(b)"Annexure" means the Annexure to these rules;
(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)"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 that the "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 rules made thereunder:
(e)"electronic record" means the electronic record as defined under clause (t) of sub-section (1) of section 2 of the information Technology Act, 2000 (21 of 2000);
(f)"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;
(g)"Fees" means the fees as specified in the Companies (Registration Offices and Fees) Rules, 2014;
(h)"Form" or "e-Form" means a form set forth in Annexure to these rules which shall be used for the matter to which relates;
(i)"Regional Director" means the person appointed by the Central Government in the Ministry of Corporate Affairs as a Regional Director;
(j)"section" means section of the Act;
(k)For the purposes of clause (d) of sub-section (1) of section 164 and clause (f) of sub-section (1) of the Act, "or otherwise" means any offence in respect of which he has been convicted by a Court under the Companies Act, 1956.