Section 31 in Tamil Nadu Non-Trading Companies Rules, 1981
31. Demand for poll.
(1)Before or on the declaration of the result of the voting on any resolution on a show of hands, a poll may be ordered to be taken by the chairman of the meeting on his own motion and shall be ordered to be taken by him on a demand made in that behalf, by the person or persons specified below, that is to say, -(a)in the case of a meeting of any class of members of a public company by at least five members of the class having the right to vote on the resolution and present in person or by proxy;(b)in the case of a private company, by one member of the class having the right to vote on the resolution and present in person, or by proxy if not more than seven such members are personally present and by two such members present in person or by proxy if more than seven such members are personally present;(c)by any member or members of the class present in person or proxy and having not less than one-tenth of the total voting power in respect of the resolution;(d)by any member or members of the class present in person or by proxy and holding shares in the company conferring a right to vote on the resolution, bring shares on which an aggregate sum has been paid up which is not less than one-tenth of the total sum paid up on all the shares conferring that right.(2)The demand for a poll may be withdrawn at any time by the person or persons who made the demand.
