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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1) in The Companies (Incorporation) Rules, 2014

(1)The following particulars of every subscriber to the memorandum shall be filed with the Registrar-
(a)Name (including surname or family name) and recent Photograph affixed and scan with MOA and AOA:
(b)Father's/ Mother's/ name:
(c)Nationality:
(d)Date of Birth:
(e)Place of Birth (District and State):
(f)Educational qualification:
(g)Occupation:
(h)Income-tax permanent account number:
(i)Permanent residential address and also Present address (Time since residing at present address and address of previous residence address (es) if stay of present address is less than one year) similarly the office/business addresses :
(j)Email id of Subscriber;
(k)Phone No. of Subscriber;
(l)Fax no. of Subscriber (optional)
Explanation. - information related to (i) to (l) shall be of the individual subscriber and not of the professional engaged in the incorporation of the company;
(m)Proof of Identity:
[Explanation. - In case the subscriber is already holding a valid Din, and the Particulars provided therein have been updated as on the date of application, and the declaration to this effect is given in the application, the proof of identity and residence need not be attached.] [Inserted by Notification No. G.S.R. 743(E), dated 27.7.2016 (w.e.f. 31.3.2014.)]For Indian Nationals:PAN Card (mandatory) and any one of the followingVoter's identity cardPassport copyDriving License copyUnique Identification Number (UIN)For Foreign nationals and Non Resident IndiansPassport
(n)Residential proof such as Bank Statement, Electricity Bill, Telephone/ Mobile Bill:
Provided that Bank statement Electricity bill, Telephone or Mobile bill shall not be more than two months old;
(o)Proof of nationality in case the subscriber is a foreign national.
(p)If the subscriber is already a director or promoter of a company(s), the particulars relating to-
(i)Name of the company;
(ii)Corporate Identity Number;
(iii)Whether interested as a director or promoter;
[***] [Omitted '(q) the promoter or first director shall self attest his signature and latest photograph in Form No. INC. 10.' by Notification No. G.S.R. 743(E), dated 27.7.2016 (w.e.f. 31.3.2014).]