Necessary security clearance from Ministry of Home Affairs, GoI required in case the person seeking appointment to act as Director shares land border with India

The Central Government has notified Companies (Appointment and Qualification of Directors) Amendment Rules, 2022  to amend the Companies (Appointment and Qualification of

The Central Government has notified Companies (Appointment and Qualification of Directors) Amendment Rules, 2022  to amend the Companies (Appointment and Qualification of Directors) Rules, 2014.  The amendment requires necessary security clearance from Ministry of Home Affairs, GoI in case the person seeking appointment to act as Director shares land border with India alongwith the consent.

 

Key points:

  • In Rule 8, the following proviso has been inserted :

“Provided further that in case the person seeking appointment is a national of a country which shares land border with India, necessary security clearance from the Ministry of Home Affairs, Government of India shall also be attached alongwith the consent.”;

  • In Rule 10, the following proviso has been inserted:
    “Provided that no application number shall be generated in case of the person applying for Director Identification Number is a national of a country which shares land border with India, unless necessary security clearance from the Ministry of Home Affairs, Government of India has been attached alongwith application for Director Identification Number.”.

4 comments

  • Hello Madam,

    Can you advise how to apply for security clearance to MHA for appointment of a foreign national as Director of Indian company

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