Section 68(2) in National Company Law Tribunal Rules, 2016
(2)Every petition filed under sub-rule (1) shall set out the following particulars:(a)the date of the Board meeting at which the proposal for alteration of Articles was approved;(b)the date of the general meeting at which the proposed alteration was approved;(c)State at which the registered office of the company was situated;(d)number of members in the company, number of members attended the meeting and number of members of voted for and against;(e)reason for conversion into a private company, effect of such conversion on shareholders, creditors, debenture holders and other related parties.(f)listed or unlisted public company;(g)the nature of the company, that is, a company limited by shares, a company limited by guarantee (having share capital or not having share capital) and unlimited company;(h)details as to whether a company registered under section 8 of the Act.
