Section 3(3) in The Companies (Director Identification Number) Rules, 2006
(3)[ (a) The applicant shall download Form No. DIN-1 from the portal, fillin the required particulars sought therein, scan and attach copies of the following documents, namely :-(a)photograph;(b)proof of identity;(c)proof of residence; and(d)verification by the applicant for applying for allotment of DIN in the format as specified in Annexure 1 enclosed to the rules.(b)the form can be digitally signed by a Chartered Accountant or a Company Secretary or a Cost and Works Accountant holding a certificate of practice under the provisions of the Chartered Accountants Act, 1949, the Company Secretaries Act, 1980 and the Cost and Works Accountants Act, 1959 respectively;(c)the form can also be digitally signed by a Company Secretary in full time employment of the company or by the Managing Director or Director of the company in which the applicant intends to be a director;(d)the e-form DIN-l can also be digitally singed by the applicant by using his or her own Digital Signature Certificate.]
