16 Copy of Resignation of Director to be Forwarded by him

Where a director resigns from his office, he ²[may] 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.

¹["Provided that in case a company has already filed Form DIR-12 with the Registrar under rule 15, a foreign director of such company resigning from his office may authorise in writing a practising chartered accountant or cost accountant in practice or company secretary in practice or any other resident director of the company to sign Form DIR-11 and file the same on his behalf intimating the reasons for the resignation."]

Amendments

1.Inserted by Companies (Appointment and Qualification of Directors) Rules,2014 Dated 19th January, 2015.

2. Substituted by The Companies (Appointment and Qualification of Directors) Second Amendment Rules, 2018

in rule 16,

for the word "shall" the word "may" shall be substitued.