Section 40(2) in Tamil Nadu Non-Trading Companies Rules, 1981
(2)Notice of every meeting shall be given -(i)to every debenture-holder in any manner authorised by sub-sections (1) to (4) of section 53 in the case of any member or members of the company;(ii)to the persons entitled to a debenture in consequence of the death or insolvency of debenture-holder by sending it through the post in a prepaid letter addressed to them by name or by the title or representative of the deceased, or assignees of the insolvent, or by any like description at the address, if any, in India supplied for the purpose by the persons claiming to be so entitled or until such an address has been so supplied by giving the notice in any manner in which it might have been given if the death or insolvency has not occurred; and(iii)to the auditor or auditors for the time being of the company in any manner authorised by section 53 in the case of any member or members of the company:Provided that where the notice of a meeting is given by advertising the same in a newspaper circulating in the neighbourhood of the registered office of the company under sub-section (3) of section 53, the statement of material facts referred to in rule 41 need not be annexed to the notice required by that rule, but it shall be mentioned in the advertisement that the statement has been forwarded to the members of the company.
