Section 71(1) in Tamil Nadu Non-Trading Companies Rules, 1981
(1)Every application for investigation into affairs of a company under clause (a) or (b) of section 235 shall specify -(a)the names and addresses of the applicants,(b)if the company has a share capital, the voting power held by each applicant,(c)the total number of applicants,(d)their total voting power, and(e)the reasons for requiring the investigation.
