Within 30 days from the date of receipt of DIN from Regional Director (NR) NOIDA. The prescribed form is DIN 2 which is available on MCA portal free of charge.

The DIN generated on-line is a provisional DIN and remains valid only for a period of 60 days during which period the person is required to submit his application for allotment of a regular DIN. If the application for a regular DIN is not made within a period of 60 days, the provisional DIN becomes invalid. However, once a regular DIN is allotted, it remains valid for the life-time of an individual.

Only company is required to intimate DIN of its Directors to the ROC in Form DIN-3. Director is required to inform the company concerned in which he is director within 30 days of receipt of regular DIN from Central Govt.

Rules for allotment of DIN have been notified on 19 th October 2006 and made effective from 01 st November 2006 requiring Director to intimate his DIN (Form DIN-2) to the Company within a period of 30 days from the date of receipt of DIN from RD(NR) NOIDA. Company is required to file DIN-3 with Registrar of Companies within 7 days from the date of receipt of DIN-2 from its director(s).
Directors who have obtained DIN prior to notification of rules, are required to intimate the company their DIN in Form DIN-2 within 30 days from the date of notification of DIN Rules (i.e. 01 st November 2006) and company is required to file the said intimation with ROC in next 7 days.

Yes (Scanned copy of original). In case the Director has not received the letter, he/she can get a print-out of status from MCA portal and attach.

Yes, it is an attachment to form DIN-2.

In such cases time will start from the date of receipt of DIN from Central Government.

No. DIN 2 can only be given on receipt of intimation from Central Government.

Yes, filing fee as prescribed under Schedule X of companies Act, 1956 is payable w.e.f 1st July, 2007 with additional fee, if applicable.

Yes. DIN-3 can be filed multiple times as it is required to be filed within seven days from the receipt of intimation from director. However, the company must mention the total number of Directors on its Board and the number of Directors in respect of whom the DIN is being filed. The DIN-3 filed in respect of Directors once should not be reiterated in the subsequent filings of DIN-3.