(4)In considering an application under sub-section (1), the Tribunal shall take into account, in particular—(a)whether the member or depositor is acting in good faith in making the application for seeking an order;(b)any evidence before it as to the involvement of any person other than directors or officers of the company on any of the matters provided in clauses (a) to (f) of subsection (1);(c)whether the cause of action is one which the member or depositor could pursue in his own right rather than through an order under this section;(d)any evidence before it as to the views of the members or depositors of the company who have no personal interest, direct or indirect, in the matter being proceeded under this section;(e)where the cause of action is an act or omission that is yet to occur, whether the act or omission could be, and in the circumstances would be likely to be—(i)authorised by the company before it occurs; or(ii)ratified by the company after it occurs;(f)where the cause of action is an act or omission that has already occurred, whether the act or omission could be, and in the circumstances would be likely to be, ratified by the company.
