Section 68 in Tamil Nadu Non-Trading Companies Rules, 1981
68. Scrutineers at poll.
(1)Where a poll is to be taken, the chairman of the meeting shall appoint two scrutineers to scrutinise the votes given on the poll and to report thereon to him.(2)The chairman shall have power, at any time before the result of the poll is declared, to remove a scrutineer from office and to fill the vacancies arising from such removal or from any other cause.(3)Of the two scrutineers appointed under this rule, one shall always be a debenture-holder of that class (not being an officer or employee of the company) present at the meeting provided such a debenture-holder is available and willing to be appointed.
