Section 6(2) in The Companies (Appointment and Qualification of Directors) Rules, 2014
(2)Every individual whose name has been so included in the data bank shall file an application for renewal for a further period of one year or five years or for his life-time, within a period of thirty days from the date of expiry of the period upto which the name of the individual was applied for inclusion in the data bank, failing which, the name of such individual shall stand removed from the data bank of the institute:Provided that no application for renewal shall be filed by an individual who has paid life-time fees for inclusion of his name in the data bank.
