236. Application by members to be supported by evidence and power to call for security .-
An application by members of a company [under sub-section (2) of section 235] shall be supported by such evidence as [the [Central Government] [ Substituted by Act 31 of 1988, Section 37, " Central Government may require" (w.e.f. 31.5.1991).] [may require] [ Substituted by Act 31 of 1988, Section 37, " Central Government may require" (w.e.f. 31.5.1991).] for the purpose of showing that the applicants have good reason for requiring the investigation; and the Central Government may, before appointing an inspector, require the applicants to give security, for such amount not exceeding one thousand rupees as it may think fit, for payment of the costs of the investigation.
