Section 68A(2) in National Company Law Tribunal Rules, 2016
(2)The application in Form No. NCLT. 1 shall be accompanied by documents required for the purposes of the case and shall set out -(a)the particulars of registration;(b)the capital structure, the different classes of shares into which the share capital of the company is divided and the rights attached to each class of shares;(c)the provisions of the memorandum or articles authorising the variation of the rights attached to the various classes of shares;(d)the total number of shares of the class whose rights have been varied;(e)the nature of the variation made, and so far as may have been ascertained by the applicants, the number of shareholders of the class who gave their consent to the variation or voted in favour of the resolution for variation and the number of shares held by them;(f)the number of shareholders who did not consent to the variation or who voted against the resolution, and the number of shares held by them;(g)the date on which the consent was given or the resolution was passed; and(h)the reasons for opposing the variation.
