(1)Every company shall keep at its registered office a register of its Directors, Managing Director, [* * *] [ The words " managing agent, secretaries and treasurers," omitted by Act 53 of 2000, Section 148 (w.e.f. 13.12.2000).] Manager and secretary, containing with respect to each of them the following particulars, that is to say:(a)in the case of an individual, his present name and surname in full; any former name or surname in full; [his father's name and surname in full; or where the individual is a married woman, the husband's name and surname in full] [ Inserted by Act 65 of 1960, Section 110 (w.e.f. 28.12.1960).]; his usual residential address; his nationality and, if that nationality is not the nationality of origin, his nationality of origin, his business occupation, if any, if he holds the office of Director, Managing Director, [* * *] [ The words " managing agent" omitted by Act 53 of 2000, Section 148 (w.e.f. 13.12.2000).] Manager or secretary in any other body corporate, the particulars of each such office held by him; and except in the case of a private company which is not a subsidiary of a public company, the date of his birth;(b)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 [the father's name or where a Director is a married woman, the husband's name] [ Inserted by Act 65 of 1960, Section 110 (w.e.f. 28.12.1960)] of each of its Directors; and if it holds the office of [* * *] [ The words " managing agent, secretaries and treasurers," omitted by Act 53 of 2000, Section 148 (w.e.f. 13.12.2000).] manager or secretary in any other body corporate, the particulars of each such office;(c)in the case of a firm, the name of the firm, the full name, address, nationality, and nationality of origin, if different from that nationality [the father's name or where a Director is a married woman, the husband's name] [ Inserted by Act 65 of 1960, Section 110 (w.e.f. 28.12.1960)] of each partner; and the date on which each became a partner; and if the firm holds the office of [* * *] [ The words " managing agent, secretaries and treasurers," omitted by Act 53 of 2000, Section 148 (w.e.f. 13.12.2000).] manager or secretary in any other body corporate, the particulars of each such office;(d)if any Director or Directors have been nominated by a body corporate, its corporate name; all the particulars referred to in clause (a) in respect of each Director so nominated, and also all the particulars referred to in clause (b) in respect of the body corporate;(e)if any Director or Directors have been nominated by a firm, the name of the firm, all the particulars referred to in clause (a) in respect of each Director so nominated, and also all the particulars referred to in clause (c) in respect of the firm.Explanation .-For the purposes of this sub-section-
