Section 87(3) in National Company Law Tribunal Rules, 2016
(3)The public notice shall, inter alia, contain the following-(a)name of the lead applicant;(b)brief particulars of the grounds of application;(c)relief sought by such application;(d)statement to the effect that application has been made by the requisite number of members/depositors;(e)statement to the effect that the application has been admitted by the Tribunal after considering the matters stated under sub-section (4) of section 245 and these rules and it is satisfied that the application may be admitted;(f)date and time of the hearing of the said application;(g)time within which any representation may be filed with the Tribunal on the application;(h)the details of the admission of the application and the date by which the form of opt out has to be completed and sent as per Form NCLT-1 and shall be accompanied with such documents as are mentioned in Annexure "B", and such other particulars as the Tribunal thinks fit.
