Section 11 in Tamil Nadu Non-Trading Companies Rules, 1981
11. Change of name, etc..
(1)A company seeking to change its name in pursuance of section 21 or section 22 or the promoters of a company under a proposed name, may make an application to the Registrar for information as to whether the changed name or the name with which the proposed company is to be registered, as the case may be, is undesirable within the meaning of section 20. Every such application shall be accompanied by a fee of Rs. 10 and the Registrar shall furnish the information ordinarily within fourteen days of the receipt of the application.(2)Where the Registrar informs the company, or the promoters of the company that the changed name or the name with which the proposed company is to be registered, as the case may be, is not undesirable, such name shall be available for adoption by the said company or the promoters only for a period of three months from the date of intimation by the Registrar.
