Section 22 in Tamil Nadu Non-Trading Companies Rules, 1981
22. Provision in regard to meetings.
- Sections 171 to 186 of the Act shall apply-(a)with respect to meetings of any class of members of a company, as adopted and modified in rules 23 to 38;(b)with respect to meetings of debenture-holders of a company as adopted and modified in rules 39 to 54; and(c)with respect to meetings of any class of debentures-holders of a company as adopted and modified in rules 55 to 70:Provided that the application of sections 171 to 175 and sections 177 to 186 of the Act as in rules 23 to 27, rules 29 to 38, rules 39 to 43, rules 45 to 54, rules 55 to 59, rules 61 to 70, as the case may require shall be, subject to such other provision as may be made either in the Articles of the company or in a contract binding on the persons concerned.
