Companies Act, 1956
Sec 303 - Register of directors etc.
(1) Every company shall keep at its registered
office a register of its directors, managing director, 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 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, 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 of
each of its directors; and if it holds the office of 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 partner is a
married woman, the husband's name of each partner; and the date on which each
became a partner; and if the firm holds the office of, 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
(1) any person in accordance with whose
directions or instructions, the Board of directors of a company is accustomed
to act shall be deemed to be a director of the company;
(2) in the case of a person usually known by a
title different from his surname, the expression "surname" means that
title; and
(3) reference to a former name or surname do
not include
(i) in the case of a person usually known by
an Indian title different from his surname, the name by which he was known
previous to the adoption of, or succession to, the title;
(ii) in the case of any person, a former name
or surname, where that name or surname was changed or disused before the person
bearing the name attained the age of eighteen years, or has been changed or
disused for a period of not less than twenty years; and
(iii) in the case of a married woman, the name
or surname by which she was known previous to the marriage.
(2) The company shall, within the periods
respectively mentioned in this sub-section, send to the Registrar a return in
duplicate in the prescribed form containing the particulars specified in the
said register and a notification in duplicate in the prescribed form of any
change among its directors, managing directors, managers or secretaries
specifying the date of the change. The period within which the said return is
to be sent shall be period of thirty days from the appointment of the first directors
of the company and the period within which the said notification of a change is
to be sent shall be thirty days from the happening thereof.
(3) If default is made in complying with
sub-section (1) or (2), the company, and every officer of the company who is in
default, shall be punishable with fine which may extend to five hundred rupees
for every day during which the default continues.