Section 7(1) in The Companies (Director Identification Number) Rules, 2006
(1)Every director, in the event of any change in his particulars as stated in Form No.DIN-1, who has been allotted a Director Identification Number under these rules, shall intimate such change(s) to the Central Government within a period of 30 days of such change(s) in particulars by using Form No.DIN-4 made available by the Ministry on its website.The concerned director will also intimate such changes to the company or companies on which he is a director.
