Section 6 in The Companies (Director Identification Number) Rules, 2006
6. Intimation of DIN to the Registrar.
- Every company shall furnish the details of Director Identification Number within one week of the receipt of intimation from directors under Rule 5, to the Registrar in Form No.DIN-3, in electronic form along with fee as prescribed under Schedule X of the Act and duly certified by a Company Secretary in full time employment of the concerned company as required under Section 383-A of the Companies Act 1956 or by a Company Secretary in full time practice.Provided that the companies furnishing details of DIN under this rule on or before [30th June, 2007] [Substituted for words "31st March, 2007" by Notification No. G.S.R. 265 (E) dated 29.3.2007 (w.e.f. 19.10.2006)] shall be exempted from payment of fee.
