(1) These rules may be called the Companies (Director Identification Number) Rules, 2006.
(2) The Central Government hereby appoints the 1st day of November, 2006 as the date on which the provisions of these rules shall come into force.
Rule 2 - Definitions
In these rules, unless the context otherwise requires, -
(i) "Act" means the Companies Act, 1956(1 of 1956):
17[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 and includes Designated Partnership Identification Number (DPIN) issued under section 7 of the Limited Liability Partnership Act, 2008 and rules made thereunder.]
(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;
Rule 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 shall 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.
2[(3) (a) The applicant shall download Form No. DIN-1 from the portal, fill-in 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 11[shall] 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 12[***];
3[(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]
5[(5)] The Central Government shall process the applications received for allotment of DIN under 6[sub-rule (4)], decide on the approval or rejection thereof and communicate the same alongwith the DIN allotted in the case of approval to the applicant by way of a letter by post of 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.
8[(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).]
7[(9)] 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.
Rule 4 - Fee
Each application made under 9[sub-rule (5) of rule 3] shall entail a payment of a fee of Rupees one hundred only:
Provided that applicants making such application before 1[30th June 2007] shall be exempted from payment of fee under this rule.
14[(b) after successful payment of fee, the system after processing, shall automatically generate the approved DIN, except for cases where potential duplicates are identified. In potential duplicate cases, the provisional DIN shall be generated by the system.]
Rule 5 - Intimation of DIN to the Company
Every existing director shall, within one month of the receipt of the Director Identification Number from the Central Government under 9[sub-rule (5) of rule 3] intimate his Director Identification Number to the company or all companies wherein he is a director, in Form No. DIN-2.
Rule 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 1[30th June 2007] shall be exempted from payment of fee.
Rule 7 - Duty of director to intimate changes of particulars
(1) Every director, in the event of any change in his particulars as stated in Form No. DIN-1, who has been allotted a Director Identification Number under these rules, shall intimate such change(s) to the Central Government within a period of 30 days of such change(s) in particulars by using Form No. DIN-4 made available by the Ministry on its website. The concerned director will also intimate such changes to the company or companies on which he is a director.
10[(2) (a) the director shall download Form No. DIN-4 from the portal and fill-in the relevant changes, scan and attach copy of the proof of the changed particulars in the format as specified in Annexure 2 enclosed to the rules;
(b) the form 15[shall] to 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.
16[(c) the form can also be digitally signed by a Company Secretary in full time employment of the company.]
(3) The Director shall submit the Form No. DIN-4 on the portal and there shall be no fee for intimating the changes in particulars in DIN-4.]
16a[(4) after successful uploading of Form No. DIN-4, the system after processing, shall automatically incorporate the changes in the particulars of the Director in the DIN database maintained by the Ministry, except for cases where potential duplicates are identified. In potential duplicate cases, the Central Government, shall examine the application as per procedure adopted in case of provisional DIN as given in rule 3, sub-rule 6, 7 and 8.]
Rule 8 - Cancellation or Deactivation of DIN
18The Central Government or Regional Director (Northern Region), Noida or any officer authorised by the Regional Director, upon being satisfied on verification of particulars of proof attached with the application received from any person seeking cancellation or deactivation of DIN, in case-
(a) the DIN is found to be duplicate;
(b) the DIN was obtained by wrongful manner or fraudulent means;
(c) of the death of the concerned individual;
(d) the concerned individual has been declared as lunatic by the competent Court;
(e) if the concerned individual has been adjudicated an insolvent;
then the allotted DIN shall be cancelled or deactivated by the Central Government or Regional Director (NR), Noida or any other officer authorised by the Regional Director (NR):
Provided that before cancellation or deactivation of DIN under clause (b), an opportunity of being heard shall be given to the concerned individual.]
_________________________
1. Substituted for the words "31st March 2007" by The Companies (Director Identification Number) Second Amendment Rules, 2007, dated 29.03.2007.
"(3) The applicant shall access the Form No. DIN-1 from the portal fill-in the required particulars sought therein and use 'submit' function provided therein upon which the system will electronically generate and indicate in the space provided a Provisional Director Identification Number."
"(4) A provisional Director Identification Number generated online under sub-rule (3) by the applicant intending to be a director will remain valid for a period of sixty days from the date on which it was generated."
"(5) (i) The applicant shall, after the allotment of provisional DIN, submit a formal application to the Central Government alongwith the fee as specified in rule 4 for the allotment of regular Director Identification Number within sixty days from the date on which provisional DIN was generated on-line, failing which the provisional DIN will lapse:
Provided that the individuals who have obtained provisional Director Identification Number (DIN) prior to the notification of these rules, shall be allowed a period of sixty days from the date of notification to make an application to the Central Government for allotment of regular DIN, failing which their provisional DIN will lapse.
(ii) For making an application under sub-rule (i), the applicant shall take a print out of Form No. DIN-1. affix his photograph in the space provided in that Form, enclose true copies of the proof of identity and proof of residence and physically sign the form at the place specified therein. The photograph and the proof of identity and residence shall be certified by any one of the following authorities:
(a) Gazetted Officer of the Central or State Government;
(b) Notary Public;
(c) Chartered Accountant, Company Secretary, Cost & Works Accountant holding a certificate of Practice under the Chartered Accountants Act, 1949. Company Secretaries Act, 1980 and the Cost & Works Accountants Act, 1959.
(d) Company Secretary in full time employment of the company."
"(2) The directors shall fill-in the relevant changes in prescribed Form DIN-4, enclose a copy of the proof of the changed particulars, affix signature at the place specified, obtain certification of the evidence from any of the authorities specified in sub-rule (5) of rule 3 and file the same in physical form to the Central Government. There shall be no fee for intimating the changes in particulars in DIN-4 under sub-rule (1).
(3) The Central Government, upon being satisfied, through verification of such changed particulars from the enclosed proofs, shall incorporate the said changes and inform the director by way of a letter issued by post or electronically or in any other mode confirming the effect of such change in the electronic data-base maintained by the Ministry."
12. Substituted by the Companies Director Identification Number (Second Amendment) Rules, 2011 vide Notification No. GSR427(E) dated 02.06.2011 w.e.f. 12.06.2011 for the following : - "or by the Managing Director or Director of the company in which the applicant intends to be a director"
13. Substituted by the Companies Director Identification Number (Second Amendment) Rules, 2011 vide Notification No. GSR427(E) dated 02.06.2011 w.e.f. 12.06.2011 for the following : - "(d) the e-form DIN-1 can also be digitally singed by the applicant by using his or her own Digital Signature Certificate]"
"8[(4) The Central Government, upon being satisfied, through verification of such changed particulars from the enclosed proofs, shall incorporate the said changes and inform the director by way of a letter issued electronically or in any other mode confirming the effect of such change in the electronic database maintained by the Ministry.]"
17. Substituted by the Companies Director Identification Number (Third Amendment) Rules, 2011 vide Notification No. GSR507(E) dated 05.07.2011 w.e.f. 09.07.2011 for the following : -
"(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;"
"8[8. Penal action against the applicant in case of false information.--
The provisions of section 628 shall be applicable in respect of any false information furnished by any person in the DIN application or changes thereof.]"
Form I - FORM DIN I
FORM NO. DIN-1
[See Rule 3(1) of the Companies (Director Identification Number) Rules, 2006, Rule 10 of Limited Liability Partnership Rules, 2009]
1[Application for allotment of Director Identification Number
Note-
- All fields marked in * are to be mandatorily filled.
- Income-tax Permanent Account Name (Income-tax PAN) is mandatory in case of Indian nationals and in such case applicant details should be as per Income-tax PAN. In case the details as per Income-tax PAN are incorrect, applicant is advised to first correct the details in Income-tax PAN. Refer instruction kit for details.
- In case of foreign nationals, Passport number is mandatory.
1. *Applicant's name (Enter full name and do not use abbreviations)
(a) First name
(b) Last name
(c) Middle name
2. *Father's name (Even married women must give father's name)
(a) First name
(b) Last name
(c) Middle name
3. *Whether a citizen of India
Yes
No
(Attach a latest passport size photograph by clicking on above box)
4. Nationality
4A. *Whether resident in India
Yes
No
4B.*(a) Current occupation
*(b) Educational qualification
5. *Date of birth
(DD/MM/YYYY)
6. Gender
Male
Female
7. Place of birth
8. Income-tax permanent account number
9. Voter's identity card number
10. Passport number
11. Driving license number
12. Permanent residential address
*Line I
Line II
*City
*State
*Pin code
* ISO country code
Country
Phone
*Mobile
Fax
*e-mail ID
13. *Whether present residential address is same as permanent residential address
Yes
No
14. Present residential address
Line I
Line II
City
State
Pin code
ISO country code
Country
Phone
Fax
Certification
*? I hereby verify that I have satisfied myself about the identity of the applicant based on the perusal of the original of the attached documents.
Note: In case where the applicant is residing outside India, the particulars have to be verified from the documents duly attested by the attesting authority as mentioned in the instruction kit.
? I also verify having attested the photograph of the said person
? who is personally known to me; or
? who met me in person along with the original of the attached documents.
*? It is further certified that all required attachments have been completely attached to this application.
*? It is further certified that the applicant has given an affidavit in respect of the following and the affidavit by the applicant as per Annexure -1 of the DIN Rules has been attached -
*? the applicant is not restrained/ disqualified/ removed of, for being appointed as director of a company under the provisions of Companies Act, 1956 including Sections 203, 274, 284 and 388(E) of the said Act or for being appointed as a designated partner of a limited liability partnership under the provisions of the Limited Liability Partnership Act, 2008 including section 5 of the said Act.
*? the applicant has not been declared as proclaimed offender by any Economic Offence Court or Judicial Magistrate Court or High Court or any other Court.
*? the applicant has not been allotted a Director Identification Number (DIN) under section 266B of the Companies Act, 1956 or a Designated Partner Identification Number (DPIN) under section 7 of the Limited Liability Partnership Act, 2008.
*? I have been duly authorised by the applicant to sign and submit this application.
Attachments (Refer instruction kit for details)
List of attachments
1. * Proof of identity of applicant
2. * Proof of residence of applicant
3. *Affidavit by the applicant as per Annexure -1 of the DIN Rules
4. Optional attachment(s) - if any
To be digitally signed by
Category
In case of Chartered accountant or Company secretary or Cost accountant (in whole- time practice)
Membership number or certificate of practice number of Chartered accountant or Company secretary or Cost accountant (in whole- time practice)
Whether associate or fellow
Associate
Fellow
In case of secretary (who is member of ICSI), in wholetime employment of existing company in which the applicant is proposed to be a director
Membership number of the secretary
Whether associate or fellow
Associate
Fellow
Corporate identity number (CIN) of company with which secretary is associated and in which applicant is proposed to be a director
Name or company
This eForm has been taken on record by the Central Government through electronic mode and on the basis of statement of correctness given by the person filing the form
Affidavit from the applicant in case of Form DIN-1 as per Annexure 1 of the DIN rules
(Affidavit to be notarized in non judicial stamp paper of Rs. 10, to be scanned as annexed with DIN-1)
1. I, ............... (name of applicant), Son/Daughter* of .................... (applicant's father's name), born on ..................(date of birth), resident of .............(present residential address of the applicant) hereby confirm and verify that the particulars given in the Form DIN-1 are true and correct and also in agreement with the documents being attached to the Form DIN-1 and I am solely responsible for its accuracy.
2. I further confirm that
(i) The photograph and document attached to the Form DIN-1 belong to me. I further confirm that all required documents have been duly attested by me or duly attested by either Public Notary or a Gazetted Officer of a Government and are attached to the form DIN-1 and
(ii) I am not restrained/ disqualified/ removed of, for being appointed as director of a company under the provisions of Companies Act, 1956 including Section 203, 274, 284 and 388 (E) of the said Act or for being appointed as a designated partner of a limited liability partnership under the provisions of the Limited Liability Partnership Act, 2008 including section 5 of the said Act and
(iii) 1 have not been declared as proclaimed offender by any Economic Offence Court or Judicial Magistrate Court or High Court or any other Court and
(iv) I have not been already allotted a Director Identification Number (DIN) under Section 266B of the Companies Act, 1956 or a Designated Partner Identification Number (DPIN) under section 7 of the Limited Liability Partnership Act, 2008.
(v) Mr/ Ms .......................CA/ CS/ CWA in practice has been authorised to digitally sign DIN application on my behalf.
(vi) The particulars of address provided in DIN-1 of the applicant and documents attached as address proof are correct beyond all reasonable doubts.
(vii) I have not furnished any false information or suppressed any material information with view to obtain DIN. In case information provided is found to be false or suppressed or willful omission, I have no objection to de-activate and cancel the DIN allotted by the Central Government and I shall be liable for penal action u/s 628 of the Companies Act.
(viii) In case of DIN allotted by the Central Government has not been activated within 365 days from the date of allotment, I have no objection for cancelling/ Deactivating for cancelling/ deactivating the allotted DIN.
*Note: Strike out whichever is not applicable.
Signature:
(Name) ]
______________________
1. Substituted by the Companies Directors Identification Number (Third Amendment) Rules, 2012 vide Notification From File No. 5/80/2012-CLV dated 24.12.2012 w.e.f. 25.12.2012.
Intimation of allotment of Director Identification Number (DIN) to the Company by the Director
Sir,
Reference section 266D of the Companies Act, 1956 and the Rules made thereunder. I am submitting the information regarding DIN alloted to me along with additional information as prescribed:
Sr. No.
Subject
Particulars
1
Director Identification Number (DIN)
2
Name
3
Father's Name
4
Present residential address
5
e-mail ID
6
Designation (Director or Managing Director or Alternate director or Additional Director or Director appointed in casual vacancy or Nominee Director or Whole-time director) (please specify)
7
Specify whether Chairman, Executive Director, Non-Executive Director (in case more than one, specify both)
8
Category (Promoter or Professional or Independent)
9
Name of the company or Institution whose Nominee the director is
10
Date of Appointment
A copy of the DIN Allotment Letter is enclosed. Please acknowledge the recieipt.
Intimation of Director Identification Number by the company to the Registrar
Note - All fields marked in * are to be mandatorily filled.
1. *Corporate identity number (CIN) of company
2(a). Name of the company
(b). Address of the registered office of the company
3. *e-mail ID of the company
4. Authorised capital
(in Rupees)
5. Number of member of the company
6. Paid-up capital
(in Rupees)
7. Number of Managing
Director, Director(s)
(Enter here the total number of managing director, directors for which the form needs to be filed)
8. Details of the Managing Director, Directors of the company
I. Details of the Director or Managing Director of the company
Director Identification Number (DIN)
Full name
Father's name
Present residential address
Date of birth
(DD/MM/YYYY)
Date of approval of DIN by Central Government
(DD/MM/YYYY)
Date of receipt of Form DIN 2 from the director
(DD/MM/YYYY)
Whether the address is as per the company's records
Yes
No
Designation
Category
Whether Chairman, Executive Director, Non-Executive Director
? Chairman
? Executive Director
? Non-Executive Director
DIN of the director to whom the appointee is alternate
Name of the director to whom the appointee is alternate
Name of the company or institution whose nominee the appointee is
Date of appointment
(DD/MM/YYYY)
e-mail ID
II. Details of the Director or Managing Director of the company
Director Identification Number (DIN)
Full name
Father's name
Present residential address
Date of birth
(DD/MM/YYYY)
Date of approval of DIN by Central Government
(DD/MM/YYYY)
Date of receipt of Form DIN 2 from the director
(DD/MM/YYYY)
Whether the address is as per the company's records
Yes
No
Designation
Category
Whether Chairman, Executive Director, Non-Executive Director
? Chairman
? Executive Director
? Non-Executive Director
DIN of the director to whom the appointee is alternate
Name of the director to whom the appointee is alternate
Name of the company or institution whose nominee the appointee is
Date of appointment
(DD/MM/YYYY)
e-mail ID
III. Details of the Director or Managing Director of the company
Director Identification Number (DIN)
Full name
Father's name
Present residential address
Date of birth
(DD/MM/YYYY)
Date of approval of DIN by Central Government
(DD/MM/YYYY)
Date of receipt of Form DIN 2 from the director
(DD/MM/YYYY)
Whether the address is as per the company's records
Yes
No
Designation
Category
Whether Chairman, Executive Director, Non-Executive Director
? Chairman
? Executive Director
? Non-Executive Director
DIN of the director to whom the appointee is alternate
Name of the director to whom the appointee is alternate
Name of the company or institution whose nominee the appointee is
Date of appointment
(DD/MM/YYYY)
e-mail ID
IV. Details of the Director or Managing Director of the company
Director Identification Number (DIN)
Full name
Father's name
Present residential address
Date of birth
(DD/MM/YYYY)
Date of approval of DIN by Central Government
(DD/MM/YYYY)
Date of receipt of Form DIN 2 from the director
(DD/MM/YYYY)
Whether the address is as per the company's records
Yes
No
Designation
Category
Whether Chairman, Executive Director, Non-Executive Director
? Chairman
? Executive Director
? Non-Executive Director
DIN of the director to whom the appointee is alternate
Name of the director to whom the appointee is alternate
Name of the company or institution whose nominee the appointee is
Date of appointment
(DD/MM/YYYY)
e-mail ID
V. Details of the Director or Managing Director of the company
Director Identification Number (DIN)
Full name
Father's name
Present residential address
Date of birth
(DD/MM/YYYY)
Date of approval of DIN by Central Government
(DD/MM/YYYY)
Date of receipt of Form DIN 2 from the director
(DD/MM/YYYY)
Whether the address is as per the company's records
Yes
No
Designation
Category
Whether Chairman, Executive Director, Non-Executive Director
? Chairman
? Executive Director
? Non-Executive Director
DIN of the director to whom the appointee is alternate
Name of the director to whom the appointee is alternate
Name of the company or institution whose nominee the appointee is
Date of appointment
(DD/MM/YYYY)
e-mail ID
VI. Details of the Director or Managing Director of the company
Director Identification Number (DIN)
Full name
Father's name
Present residential address
Date of birth
(DD/MM/YYYY)
Date of approval of DIN by Central Government
(DD/MM/YYYY)
Date of receipt of Form DIN 2 from the director
(DD/MM/YYYY)
Whether the address is as per the company's records
Yes
No
Designation
Category
Whether Chairman, Executive Director, Non-Executive Director
? Chairman
? Executive Director
? Non-Executive Director
DIN of the director to whom the appointee is alternate
Name of the director to whom the appointee is alternate
Name of the company or institution whose nominee the appointee is
Date of appointment
(DD/MM/YYYY)
e-mail ID
VII. Details of the Director or Managing Director of the company
Director Identification Number (DIN)
Full name
Father's name
Present residential address
Date of birth
(DD/MM/YYYY)
Date of approval of DIN by Central Government
(DD/MM/YYYY)
Date of receipt of Form DIN 2 from the director
(DD/MM/YYYY)
Whether the address is as per the company's records
Yes
No
Designation
Category
Whether Chairman, Executive Director, Non-Executive Director
? Chairman
? Executive Director
? Non-Executive Director
DIN of the director to whom the appointee is alternate
Name of the director to whom the appointee is alternate
Name of the company or institution whose nominee the appointee is
Date of appointment
(DD/MM/YYYY)
e-mail ID
VIII. Details of the Director or Managing Director of the company
Director Identification Number (DIN)
Full name
Father's name
Present residential address
Date of birth
(DD/MM/YYYY)
Date of approval of DIN by Central Government
(DD/MM/YYYY)
Date of receipt of Form DIN 2 from the director
(DD/MM/YYYY)
Whether the address is as per the company's records
Yes
No
Designation
Category
Whether Chairman, Executive Director, Non-Executive Director
? Chairman
? Executive Director
? Non-Executive Director
DIN of the director to whom the appointee is alternate
Name of the director to whom the appointee is alternate
Name of the company or institution whose nominee the appointee is
Date of appointment
(DD/MM/YYYY)
e-mail ID
IX. Details of the Director or Managing Director of the company
Director Identification Number (DIN)
Full name
Father's name
Present residential address
Date of birth
(DD/MM/YYYY)
Date of approval of DIN by Central Government
(DD/MM/YYYY)
Date of receipt of Form DIN 2 from the director
(DD/MM/YYYY)
Whether the address is as per the company's records
Yes
No
Designation
Category
Whether Chairman, Executive Director, Non-Executive Director
? Chairman
? Executive Director
? Non-Executive Director
DIN of the director to whom the appointee is alternate
Name of the director to whom the appointee is alternate
Name of the company or institution whose nominee the appointee is
Date of appointment
(DD/MM/YYYY)
e-mail ID
X. Details of the Director or Managing Director of the company
Director Identification Number (DIN)
Full name
Father's name
Present residential address
Date of birth
(DD/MM/YYYY)
Date of approval of DIN by Central Government
(DD/MM/YYYY)
Date of receipt of Form DIN 2 from the director
(DD/MM/YYYY)
Whether the address is as per the company's records
Yes
No
Designation
Category
Whether Chairman, Executive Director, Non-Executive Director
? Chairman
? Executive Director
? Non-Executive Director
DIN of the director to whom the appointee is alternate
Name of the director to whom the appointee is alternate
Name of the company or institution whose nominee the appointee is
Date of appointment
(DD/MM/YYYY)
e-mail ID
XI. Details of the Director or Managing Director of the company
Director Identification Number (DIN)
Full name
Father's name
Present residential address
Date of birth
(DD/MM/YYYY)
Date of approval of DIN by Central Government
(DD/MM/YYYY)
Date of receipt of Form DIN 2 from the director
(DD/MM/YYYY)
Whether the address is as per the company's records
Yes
No
Designation
Category
Whether Chairman, Executive Director, Non-Executive Director
? Chairman
? Executive Director
? Non-Executive Director
DIN of the director to whom the appointee is alternate
Name of the director to whom the appointee is alternate
Name of the company or institution whose nominee the appointee is
Date of appointment
(DD/MM/YYYY)
e-mail ID
XII. Details of the Director or Managing Director of the company
Director Identification Number (DIN)
Full name
Father's name
Present residential address
Date of birth
(DD/MM/YYYY)
Date of approval of DIN by Central Government
(DD/MM/YYYY)
Date of receipt of Form DIN 2 from the director
(DD/MM/YYYY)
Whether the address is as per the company's records
Yes
No
Designation
Category
Whether Chairman, Executive Director, Non-Executive Director
? Chairman
? Executive Director
? Non-Executive Director
DIN of the director to whom the appointee is alternate
Name of the director to whom the appointee is alternate
Name of the company or institution whose nominee the appointee is
Date of appointment
(DD/MM/YYYY)
e-mail ID
9. Details of the Manager or Secretary of the company
I. Details of the Manager or Secretary of the company
Income-tax permanent account number (PAN)
First name
Middle name
Last name
Father's name
First name
Middle name
Last name
Permanent residential address
Line I
Line II
(a) City
(b) State
(c) Country
(d) Pin code
(e) Phone
(f) Fax
Date of birth
(DD/MM/YYYY)
Designation
Date of appointment
(DD/MM/YYYY)
Whether employed full time or part time
Full time
Part time
e-mail ID
II. Details of the Manager or Secretary of the company
Income-tax permanent account number (PAN)
First name
Middle name
Last name
Father's name
First name
Middle name
Last name
Permanent residential address
Line I
Line II
(a) City
(b) State
(c) Country
(d) Pin code
(e) Phone
(f) Fax
Date of birth
(DD/MM/YYYY)
Designation
Date of appointment
(DD/MM/YYYY)
Whether employed full time or part time
Full time
Part time
e-mail ID
Attachments
1. Optional attachment(s) - if any
List of attachments
Verification
To the best of my knowledge and belief, the information given in this form is correct and complete.
I have been authorised by the board of directors' resolution dated* (DD/MM/YYYY) to sign and submit this form.
1[It is hereby confirmed that the appointed Directors) whose particulars are given above, has given declaration to the company that he/ she is not restrained/disqualified/removed of, for being appointed as Director of a company under the provisions of the Companies Act, 1956 including Sections 203, 274 and 388E of the said Act.
It is also confirmed that the appointed Director(s) whose particulars are given above, has given a declaration to the company that he/she has not been declared as proclaimed offender by any Economic Offence Court or Judicial Magistrate Court or High Court or any other Court.]
To be digitally signed by
Managing director or director or manager of the company
*Designation
Director identification number of the director
*Certification
It is hereby certified that I have verified the above particulars from the records of M/s
and found them to be true and correct.
To be digitally signed by
Company Secretary in whole-time practice or the Company Secretary in full-time employment of the company
*Designation
Membership number of the secretary
This eForm has been taken on file maintained by the registrar of companies through electronic mode and on the basis of statement of correctness given by the filling company
1. Inserted by the Companies (Director Identification Number) Rules 2006, (Amendment), 2010 vide Notification No. GSR849(E) dated 15.10.2010 w.e.f. 05.12.2010.
Form IV - FORM DIN IV
FORM NO. DIN-4
1[[See Rule 7 of the Companies (Director Identification Number) Rules, 2006, Rule 10 of Limited Liability Partnership Rules, 2009]
Intimation of change in particulars of Director/ Designated Partner to be given to the Central Government
Note-
- All fields marked in * are to be mandatorily filled,
- In case of Indian nationals, Income-tax Permanent Account Name (Income-tax PAN) is mandatory in all cases even if there is no change in Income-tax PAN. In such cases, director/ designated partner details should be as per Income-tax PAN. In case the details as per Income-tax PAN are incorrect, director/ designated partner is advised to first correct the details In Income-tax PAN. Refer instruction kit for details
1 .(a)* Director Identification Number (DIN)
(b) Name
2. * Type of change:
Director/ Designated Partner Name
Father's name
Nationality
Date of birth
Gender
Income-tax PAN
Voters Identity card number
Passport number
Driving license number
E-mail ID/Mobile
Permanent residential address
Present residential address
2[ Photograph of Director/designated Partner.
Residential Status
Verification as per Annexure-1 of DIN rules
Verification as per Annexure- 2 of DIN rules]
Enter Information that needs to be corrected. Enter only the relevant field(s)
3. Director's/ Designated Partner's name (Enter full name and do not use abbreviations)
(a) First name
Photograph
(b) Last name
(c) Middle name
4. Father's name (Even married women must give father's name)
(a) First name
(b) Last name
(Attach a latest passport size photograph by clicking on above box) (Refer instruction kit for details)
16. Whether present residential address is same as permanent residential address
Yes
No
17. Present residential address
Line I
Line II
City
State
Pin code
ISO country code
Country
Phone
Fax
Certification
It is hereby certified that the attached photograph and attached documents are of the director/ designated partner. It is further certified that all required attachments have been completely attached to this form.
5[ I hereby verify that I have satisfied myself about the identity of the director/designated partner based on the perusal of the original of the attached documents.
I also verify having attested the photograph of the said person
o Who is personally known to me, or
o Who met me in person along with the original of the attached documents.
It is further certified that all required attachments have been completely attached to this application.]
It is further certified that the director/ designated partner has given a verification in respect of the following and copy of verification by the director/ designated partner as per Annexure - 2 of the DIN rules has been attached -
the director/ designated partner is not restrained/ disqualified/ removed of, for being appointed as director of a company under the provisions of Companies Act, 1956 including Sections 203, 274, 284 and 388(E) of the said Act or for being appointed as a designated partner of a limited liability partnership under the provisions of the Limited Liability Partnership Act, 2008 including section 5 of the said Act.
the director/ designated partner has not been declared as proclaimed offender by any Economic Offence Court or Judicial Magistrate Court or High Court or any other Court.
the director/ designated partner has no other alloted DIN other than DIN in which changes are intimated, under section 266B of the Companies Act, 1956 or a Designated Partner Identification Number (DPIN) under section 7 of the Limited Liability Partnership Act, 2008.
I have been duly authorised by the director/ designated partner to sign and submit this form.
Attachments
List of attachments
1. "Proof of change in particulars
2. 3[***] Copy of verification by the director/ designated partner as per Annexure - 2 of the DIN rules
In case of Chartered accountant or Company secretary or Cost accountant (in whole- time practice)
Membership number or certificate of practice number of Chartered accountant or Company secretary or Cost accountant (in whole- time practice)
Whether associate or fellow
Associate
Fellow
In case of secretary (who is member of ICSI) in wholetime employment of existing company with which director is associated
Membership number of the secretary in wholetime employment of existing company
Whether associate or fellow
Associate
Fellow
Corporate identity number (CIN) of company with which secretary and director is associated
Name of company
This eForm has been taken on record by the Central Government through electronic mode and on the basis of statement of correctness given by the person filing the form
Verification of director/ designated partner in case of Form DIN-4 as per Annexure- 2 of the DIN rules
I,..................(name of director/designated partner), Son/Daughter* of .................(director's/designated partner's father's name), born on ..............(date of birth), resident of................................................ (present residential address of the director/ designated partner) hereby confirm and verify that the particulars given in the Form DIN-4 are true and correct and also are in agreement with the document being attached to the Form DIN-4.
(i) I have applied for change of:-
a) Director/ Designated Partner Name (along with proof and in case of change of name a copy of Notification published in the Gazette)
b) Father's name (along with proof)
c) Nationality (along with proof)
d) Date of Birth (along with proof and in case of change in date of birth, copy of Notification published in the Gazette)
e) Gender (along with proof)
f) Income -Tax Permanent Account Number (along with proof)
g) Voters Identity Card Number (along with proof) h) Passport Number (along with proof)
i) Driving License Number (along with proof)
j) Email ID/ Mobile (along with declaration)
k) Permanent residential address (along with proof)
4[(ii) The photograph and document being attached to the Form DIN-4 belong to me. I further confirm that all required documents have been duly issued by the respective government authority and are being attached to the Form DIN-4 and]
(iii) I am not restrained/ disqualified/ removed of, for being appointed as director of a company under the provisions of Companies Act, 1956 including Section 203, 274, 284 arid 388 (E) of the said Act or for being appointed as a designated partner of a limited liability partnership under the provisions of the Limited Liability Partnership Act, 2008 including section 5 of the said Act and
(iv) I have not been declared as proclaimed offender by any Economic Offence Court or Judicial Magistrate Court or High Court or any other Court and
(v) I have no any other allotted Director Identification Number (DIN) other than DIN In which changes are intimated under Section 266B of the Companies Act, 1956 or a Designated Partner Identification Number (DPIN) under section 7 of the Limited Liability Partnership Act, 2008.
(vi) Mr/ Ms..................CA/ CS/ CWA in practice has been authorised to digitally sign DIN application on my behalf.
*Note: Strike out whichever is not applicable.
Signature:
(Name)
________________________
1. Substituted by the Companies Director Identification Number (Third Amendment) Rules, 2011 vide Notification No dated 05.07.2011 w.e.f. 09.07.2011 .
2. Inserted by the Companies (Director Identification Number) Amendment Rules 2012 vide Notification No. dated 28.05.2012 w.e.f. 29.05.2012.
3. Omitted by the Companies (Director Identification Number) Amendment Rules 2012 vide Notification No. dated 28.05.2012 w.e.f. 29.05.2012 for the following :- "*"
4. Substituted by the Companies (Director Identification Number) Amendment Rules 2012 vide Notification No. dated 28.05.2012 w.e.f. 29.05.2012 for the following :-
"(ii) The photograph and document being attached to the Form DIN-4 belong to me. I further confirm that all required documents have been duly issued by the respective government authority and are being attached to the Form DIN-4 and"
5. Substituted by the Companies Directors Identification Number (Third Amendment) Rules, 2012 vide Notification From File No. 5/80/2012-CLV dated 24.12.2012 w.e.f. 25.12.2012 for the following:-
" It is further certified that I have verified the above particulars of the director/ designated partner from the original documents of the director/ designated partner. I found them to be true and correct and are also in agreement with the attached documents.
Note: In case where the director/ designated partner is residing outside India, the particulars have to be verified from the documents duly attested by the attesting authority as mentioned in the instruction kit."
