Section 3(4) in The Companies (Director Identification Number) Rules, 2006
(4)[ (a) the applicant shall submit the Form No. DIN-1 on the portal and pay the requisite amount of fees as specified in rule 4 through online mode.(b)after successful payment of fee, in case DIN-1 is signed by practicing professional, the system after processing, shall automatically generate the approved DIN and in all other cases, the provisional DIN shall be generated by the system.][* * *] [Sub-rule 5 Omitted by Notification No. G.S.R. 258(E) dated 26.3.2011 (w.e.f. 19.10.2006)]
