Section 113 in Tamil Nadu Non-Trading Companies Rules, 1981
113. Appeal to Government against the refusal of company to register, transfer of shares etc..
(1)Every appeal to the Government under sub-section (3) of section 111 shall be by a petition in writing and shall specify,-(a)the full name and address of the applicant;(b)the full name and address of the company against which the appeal has been presented;(c)the number of share certificates and debentures;(d)the date of application for transfer of shares, or the date of application for transmission of the right to any shares or interest in the debentures of the company, as the case may be, together with the date on which the instrument of transfer or the intimation of such transmission, as the case may, be, was delivered to the company;(e)the date of refusal of the company as well as the date of receipt of notice of refusal;(f)whether share certificate together with the transfer form duly executed by both the transferor as well as the transferee were lodged with the company;(g)the grounds of appeal which shall be precise and specific; and(h)the reliefs sought.(2)Every memorandum of appeal shall be accompanied by an affidavit and documentary evidence, if any, in support of the statements made therein, including a copy of the letter written by the appellant to the company for the purpose of registering the transfer of, or the transmission of the right, to any, shares or interest in, or debentures and also copy of the letter of refusal of the company.(3)The Government, after serving notices in Form No. 27 in Appendix A into the parties concerned and after considering their representations, pass such order as they think fit under sub-section (5) of section 111 and communicate the said orders to the parties concerned and the Registrar.
