Section 5 in The Companies (Director Identification Number) Rules, 2006
5. Intimation of DIN to the Company.
- Every existing director shall, within one month of the receipt of the Director Identification Number from the Central Government under [sub-rule (5) of Rule 3] [Substituted for the words "sub-rule (6) of Rule 3" by Notification No. G.S.R. 258(E) dated 26.3.2011 (w.e.f. 19.10.2006)], intimate his Director Identification Number to the company or all companies wherein he is a director, in Form No. DIN-2.
