Section 69(1) in National Company Law Tribunal Rules, 2016
(1)The petition under sub-section (3) of section 55 of the Act shall be in Form No. NCLT. 1 and shall be accompanied by documents mentioned in Annexure B and setting out:(a)particulars of registration(b)capital structure, the different classes of shares into which the share capital of the company is divided;(c)the provisions of the memorandum or articles authorizing the issue of preference shares;(d)total number of preference shares issued;(e)details of such preference shares that are not redeemed or unable to pay dividend;(f)terms and conditions of issue of such existing preference shares;(g)total number of such preference shares (unredeemed) and number of holders consented for with value of such preference shares and percentage of holders who have consented for; and(h)date or dates on which the consent was given or the resolution was passed.
