Section 60(2) in Tamil Nadu Non-Trading Companies Rules, 1981
(2)In every notice calling a meeting, if the Articles of the company provide for voting by proxy at the meeting, there shall appear with reasonable prominence a statement that a debenture-holder entitled to appoint and vote is entitled to appoint a proxy, or where that is allowed, one or more proxies to attend and vote instead of himself and that a proxy need not be a debenture-holder of that class.If default is made in complying with this sub-rule in respect of any meeting, every officer or the company who is in default shall be punishable with fine which may extend to five hundred rupees.
