Please ensure following before attaching supporting documents with DIN application:

• Documents submitted are currently valid and not expired.
• Documents issued by LIC may be enclosed as Date of Birth and Address proof.
• Bank Statements, Utility Bills like telephone, electricity bill etc furnished as residence proof are in the applicant's name only and not older than two months.
• All supporting documents attached with form DIN-1 must be duly attested by an authorized person/ authority.

Attesting authority should indicate following while attesting documents:

• Signature
• Full name in capital letters
• Seal / Stamp containing name and designation of attesting authority
• Membership / Practicing certificate number (If the seal/ stamp does not contain the membership/ practicing certificate number, same may be recorded by hand.)

The Regional Director (Northern Region),
PDIL Bhawan,
Sector 1, Gautam Budh Nagar,
NOIDA (UP),

or

MCA21 Post Box No. 3,
NOIDA (U.P.),
Pin 201 301

Sixty days from the date of generation of provisional DIN on-line.

Yes. The provisional DIN generated on-line is validated as a regular DIN after the process of scrutiny and approval.

If the name of a person does not have a last name, then his/ her father's first name should be filled in the mandatory 'Last Name' field. In such a case, an affidavit duly notarized by a Notary Public should also be submitted along with DIN application, in the format given below:

Specimen/Format of Affidavit:

(If ID proof has single name for applicant)

I ____ (Applicant Name as per id proof), residing at _______(Address as per address proof) do solemnly affirm and stated as under:

I am _____ and my name _______, appearing on the enclosed ID proof, is single name. My father’s name is ________________. For applying DIN application of mine, I am mentioning my father’s name "____________" as my Last name, as this a mandatory requirement for applying DIN. (Referred point no. 16 in FAQ at www.mca.gov.in ). Both names denote one and the same person.

I solemnly state that the contents of this affidavit are true to the best of my knowledge and belief and that it conceals nothing and that no part of it is false.

Please Note: Affidavit should be notarized by Notary only (Code of Civil Procedure, 1908) and same should not be attested either by Chartered Accountant or Company Secretary or Cost Accountant.

 (If ID proof has single name for applicant’s father)

I am _____ and my father’s name _______, appearing on the enclosed ID proof, is single name. My grandfather’s name is ________________. For applying DIN application of mine, I am mentioning my grandfather’s name " ____________" as my father’s Last name, as this a mandatory requirement for applying DIN. (Referred point no. 16 in FAQ at www.mca.gov.in ). Both names denote one and the same person.

I solemnly state that the contents of this affidavit are true to the best of my knowledge and belief and that it conceals nothing and that no part of it is false.

Please Note: Affidavit should be notarized by Notary only (Code of Civil Procedure, 1908) and same should not be attested either by Chartered Accountant or Company Secretary or Cost Accountant.

Details of a valid passport should be filled in form DIN-1 and a certified copy of same should be attached with DIN application. All supporting documents including photograph should be certified by the Indian Embassy or a notary in the home country of the applicant or by the Managing Director / CEO / Company Secretary of the company registered in India, in which applicant is a director.

A provisional DIN is approved only after scrutiny of the documents attached with the application. Some of the common mistakes committed by applicants and on account of which the DIN application gets rejected are as under:- Non payment of DIN application fee.

• The DIN application fee is not paid

Non-submission of supporting documents

• The proof of identity of the applicant is not submitted.
• The proof of father's name of the applicant is not submitted.
• The proof of date of birth of the applicant is not submitted.
• The proof of residential address of the applicant is not submitted.
• The Affidavit (for applicant or his/her father's name being a single name) is not submitted.
• The copy of passport (for foreign nationals) is not submitted

Invalid Application/supporting Documents

• The supporting documents are invalid or expired.
• The proof of identity submitted has not been issued by a Government Agency.
• The application/enclosed evidence has handwritten entries.
• The submitted application is a duplicate DIN application and already one application of that applicant is pending or approved.
• The submitted application does not have photograph affixed.
• The signatures are not appended to the prescribed place.
• The applicant's name filled in application form does not match with the name in the enclosed evidence.
• The applicant's father's name filled in application form does not match with the father's name in the enclosed evidence.
• The applicant's date (DD/MM/YY) of birth filled in application form does not match with the date of birth in the enclosed evidence.
• The address details filled in the application do not match with those contained in the enclosed supporting evidence.
• The prefixes/ suffixes like Mr. / Ms. / Kumari / Shri / Late/Ji etc. are used in the applicant's name or applicant's father's name field in Form DIN-1.
• The gender is not entered correctly in Form DIN-1.
• Identification number entered in application does not match with the identity proof enclosed.
• The application does not contain the valid Service Request Number (SRN) through which the DIN application fee is paid.

Improper Attestation of documents

• The attesting authority has not put his signature.
• The documents have not been attested by authorized person.
• Applicant's photograph has not been attested by an authorized person.
• The proof of identity has not been attested by an authorized person.
• The proof of father's name has not been attested by an authorized person.
• The proof of date of birth of the applicant has not been attested by an authorized person.
• The proof of residential address has not been attested by an authorized person.
• The particulars of the attesting authority are incomplete (e.g. professional's name, designation, membership number, stamp/seal).

No. If the DIN application is rejected due to following reasons, you can submit additional documents for rectifying you DIN application, within a period of 60 days.

• Proof of Identity/ residence is not enclosed or expired.
• Proof of Date of Birth is not enclosed.
• Supporting documents are not properly attested
• Non-submission of affidavit (if required).

On removal of reason for rejection, same DIN will be approved.

In case your DIN application is rejected for some other reason, please obtain a fresh provisional DIN and send a new DIN application to MCA DIN Cell.

A regular DIN allotted by Regional Director (NR) NOIDA is valid for the Life-time of the individual and shall not be allotted to any other person during his life time.