Section 28(4) in Tamil Nadu Non-Trading Companies Rules, 1981
(4)If for the purpose of any meeting, invitations to appoint as proxy a person or one of a member of persons specified in the invitations, are issued at the company's expense to any members entitled to have a notice of the meetings sent to him and to vote thereat by proxy, every officer of the company who knowingly issues the invitation as aforesaid or willfully authorises or permits their issue shall be punishable with fine which may extend to one thousand rupees:Provided that an officer shall not be punishable under this sub-rule by reason only of the issue to a number of the class at his request in writing, of a form of appointment naming the proxy or of a list of persons willing to act as proxies, if the form or list is available on request in writing to every member entitled to vote at the meeting by proxy.
