Section 3 in The Companies (Director Identification Number) Rules, 2006
3. Application and allotment of Director Identification Number.
(1)Every individual who is an existing director or intending to be appointed as director of a company shall make an application electronically to the Central Government for allotment of Director Identification Number in Form No. DIN-1.(2)The Central Government f;hall provide an electronic system to facilitate submission of application for the allotment of Director Identification Number through a portal on the website of the Ministry.(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.](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)](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.(6)[ In case, where provisional DIN is allotted, the Central Government, on examination, finds such application to be defective or incomplete in any respect, it shall give intimation of such defect or incompleteness noticed electronically, by placing it on the website and by email to the applicant or the person who has filed such application, directing him to rectify such defects or incompleteness by resubmitting the application with in a period of fifteen days.(7)The Central Government shall give an opportunity to the applicant or the person who has filed such application, for rectification of the defects or incompleteness by resubmitting the application with in the aforesaid period.(8)(a)In the event, such defect or incompleteness has not been rectified or has been rectified partially or has not been rectified to the satisfaction of the Central Government, despite opportunity provided under sub-rule (7), the Central Government shall either reject or treat and label such application as invalid in the electronic record and shall not take on record such invalid application and in such case, the provisional DIN shall be lapsed.(b)the action taken under sub-rule (8) shall be informed to the applicant in such mode as specified in sub-rule (5).](9)[] [Sub-rule 7 renumbered as sub-rule 9 by Notification No. G.S.R. 258(E) dated 26.3.2011 (w.e.f. 19.10.2006)] The Director Identification Number so allotted is valid for the life-time of such applicant and shall not be allotted to any other person during his life-time.
