Section 16 in The Companies (Appointment and Qualification of Directors) Rules, 2014
16. Copy of resignation of director to be forwarded by him.
- Where a director resigns from his office, he [may] [Substituted 'shall' by Notification No. G.S.R. 431(E), dated 7.5.2018 (w.e.f. 31.3.2014).] within a period of thirty days from the date of resignation, forward to the Registrar a copy of his resignation along with reasons for the resignation in Form DIR-11 along with the fee as provided in the Companies (Registration Offices and Fees) Rules, 2014.
