Director is required to fill up form DIN-4 with in a period of 30 days of such changes and intimate the Regional Director (NR) NOIDA as well as to the company(ies) in which he is a director. The requested change is taken into the system on verification of the proof enclosed with the application for change request.

Section 266G of the Companies Act, 1956 (Amended vide Companies (Amendment) Act, 2006) provides for penalty for default relating to non-compliance of section 266A or 266C or 266D or 266E of the Act. The penalty is in the form of a fine which may extend to Rs 5000/- and where the contravention is a continuing one, with further fine which may extend to Rs 500/- for every day after the first during which the contravention continues.

In case of directors, managers or secretaries appointed till 30th June, 2007, filing of form DIN-3 is mandatory. However, for appointments made on or after 1st July, 2007, form DIN-3 is not required to be filed.

Yes, companies incorporated till 30th June, 2007 are required to file form DIN-3. However in case of companies incorporated on or after 1st July, 2007, form DIN-3 is not required to be filed.

No, from 1st July, 2007 approved DIN is mandatory for e-filing. However, form 1A can be filed with provisional DIN.