Section 93 in Tamil Nadu Non-Trading Companies Rules, 1981
93. Form of application, petition, etc..
(1)For the purpose of this Chapter, interlocutory proceedings before the Tamil Nadu Company Law Board (hereinafter called the Board) shall be commenced by an application. All other proceedings before the Board shall be commenced by a petition.(2)Every affidavit, application or petition shall be typewritten, cyclostyled or printed, neatly and legibly on substantial paper of fool-scalp size and separate sheet shall be stitched together and every page shall be consecutively numbered. It shall be divided into separate paragraphs which shall be numbered serially and shall state thereon the matter and the name of the company to which it relates.(3)The general heading in all proceedings, whether original or interlocutory and of advertisements and notice shall be in Form No. 17 in Appendix A.(4)Every application or petition shall be verified by an affidavit and every such affidavit shall be in Form No. 18 in Appendix A. In the case of a company such verification shall be made by the authorised representative of the company.
