Section 100 in Tamil Nadu Non-Trading Companies Rules, 1981
100. Petition to sanction issue of shares at a discount.
(1)A petition under section 79 for an order sanctioning the issue of shares at discount shall be in Form No. 25 in Appendix A and shall be accompanied by the following documents namely :-(a)three true copies of the Memorandum of Association;(b)three true copies of the notice calling for the meeting and three true copies of the resolution sanctioning issue along with extracts of the minutes of the meeting at which the resolution was passed;(c)three true copies of each of the last three years Balance Sheets, Profit and Loss accounts, Auditors reports and Directors reports;(d)Treasury challan evidencing payment of fee; and(e)affidavit in Form No. 18 in Appendix "A" with two true copies.(2)A certified copy of the order made by the Board shall be delivered by the Company to the Registrar, within one month from the date of orders, for registration of the order and the order shall not take effect until the copy has been so delivered.
