Section 85(4) in National Company Law Tribunal Rules, 2016
(4)of section 245 of the Act, the Tribunal may, while considering the admissibility of an application under the said section, in addition to the grounds specified therein, take into account the following:(a)whether the class has so many members that joining them individually would be impractical, making a class action desirable;(b)whether there are questions of law or fact common to the class;(c)whether the claims or defences of the representative parties are typical of the claims or defences of the class;(d)whether the representative parties will fairly and adequately protect the interests of the class.
