Section 7(2) in The Companies (Director Identification Number) Rules, 2006
(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 needs 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 ana the Cost and Works Accountants Act, 1959 respectively.
