Section 74 in Tamil Nadu Non-Trading Companies Rules, 1981
74. Application for authorisation to apply to court.
(1)Every application under sub-section (4) of section 399 to the Government by any members of a company who wish to be authorised to apply to the Court shall specify -(a)the names and addresses of the applicants;(b)if the company has a share capital, the voting power held by each applicant;(c)the total number of applicants;(d)their total voting power; and(e)the reason for making the application.(2)The reasons given under clause (e) or sub-rule (1) shall be precise and specific.(3)Every such application shall be accompanied by such documentary evidence in support of the statements made therein as are reasonably open to the applicants.(4)Every such application shall be signed by the applicants and shall be verified by their affidavit stating that the particulars furnished are true to the best of their knowledge and belief.(5)The Government may, before passing orders on the application, require the applicants or any one or more of them, to produce such further documentary or other evidence as the Government may consider necessary -(a)for the purpose of satisfying themselves as to the truth of allegations made in the application; or(b)for ascertaining any information, which in the opinion of the Government is necessary, for the purpose of enabling them to pass orders on the application.
