(2)The list referred to in clause (c) of sub-section (1) shall contain the following particulars, that is to say:-(a)with respect to each Director,-(i)in the case of an individual, his present name and surname in full, any former name or names and surname or surnames in full, his usual residential address, his nationality, and if that nationality is not the nationality of origin, his nationality of origin, and his business occupation, if any, or if he has no business occupation but holds any other Directorship or Directorships, particulars of that Directorship or of some one of those Directorships; and(ii)in the case of a body corporate, its corporate name and registered or principal office; and the full name, address, nationality and nationality of origin, if different from that nationality, of each of its Directors;(b)with respect to the secretary, or where there are joint secretaries, with respect to each of them-(i)in the case of an individual, his present name and surname, any former name or names and surname or surnames, and his usual residential address; and(ii)in the case of a body corporate, its corporate name and registered or principal office:Provided that, where all the partners in a firm are joint secretaries of the company, the name and principal office of the firm may be stated instead of the particulars mentioned in clause (b) of this sub-section.
