Section 18 in The Companies (Appointment and Qualification of Directors) Rules, 2014
18. Return containing the particular of directors and the key managerial personnel.
- A return containing, the particulars of appointment of director or key managerial personnel and changes therein, shall be tiled .with the Registrar in Form D1R-12 along with such fee as may be provided in the Companies (Registration Offices and Fees) Rules, 2014 within thirty days of such appointment or change, as the case may be.AnnexureForm DIR-1Application for inclusion of name in the databank of Independent Directors[Pursuant to section 150 of the Act and rule 6(4) of Companies (Appointment and Qualification of Directors) Rules, 2014]Part - A Information and Particulars to be given at the time of ApplicationA. Personal Details
