Section 2 in The Companies (Director Identification Number) Rules, 2006
2. Definitions.
- In these rules, unless the context otherwise requires,-(i)"Act" means the Companies Act, 1956 (1 of 1956);(ii)"Director Identification Number" "(DIN) means an identification number which the Central Government may allot to any individual, intending to be appointed as director or to any existing directors of a company, for the purpose of his identification as such;(iii)"form" means the form annexed to these rules;(iv)"Pre-fill" means and refers to the automated process of data input by the computer system out of the database maintained in electronic registry;(v)"Provisional Director Identification Number" refers to the provisional identification number generated by the electronic system setup by the Ministry of Company Affairs for filing of documents, after the on-line application form is submitted through the portal on the website of the Ministry of Company Affairs (www.mca.gov.in);(vi)"section" means the section of the Act;
