Section 11(2) in The Companies (Appointment and Qualification of Directors) Rules, 2014
(2)[ The Central Government or Regional Director (Northern Region), or any officer authorised by the Central Government or Regional Director (Northern Region) shall, deactivate the Director Identification Number (DIN), of an individual who does not intimate his particulars in e-form DIR-3-KYC [or the web service DIR-3-KYC-WEB] [Inserted by Notification No. G.S.R. 615(E), dated 5.7.2018 (w.e.f 31.3.2014).] within stipulated time in accordance with Rule 12A.
