Section 10(5) in The Companies (Compromises, Arrangements and Amalgamations) Rules, 2016
(5)The proxy of a member or creditor who does not know English may be accepted if it is executed in the manner prescribed in the preceding sub-rule and the witness certifies that it was explained to the member or creditor in the language known to him, and gives the member's or creditor's name in English below the signature.
