Section 3(5) in The Companies (Director Identification Number) Rules, 2006
(5)[] [Sub-rule 6 renumbered as sub-rule 5 by Notification No. G.S.R. 258(E) dated 26.3.2011 (w.e.f. 19.10.2006)] The Central Government shall process the applications received for allotment of DIN under sub-rule (5), decide on the approval or rejection thereof and communicate the same along with the DIN allotted in the case of approval to the applicant by way of a letter by post or electronically or in any other mode, within a period of one month from the receipt of such application.Provided that all Director Identification Numbers allotted to individual(s) by the Central Government before the commencement of these rules shall be deemed to have been allotted to them under these rules.
