Section 5 in The Companies (Removal of Names of Companies from the Register of Companies) Rules, 2016
5. Manner of filing of application.
(1)The application in Form STK 2 shall be signed by a director duly authorized by the Board in their behalf.(2)Where the director concerned does not have a registered digital signature certificate, a physical copy of the form duly filled in shall be signed manually by the director duly authorized in that behalf and shall be attached with the Form STK 2 while uploading the form.
