Section 99 in Himachal Pradesh Co-Operative Societies Rules, 1971
99. Appointment of Proxy by a creditor unable to attend the meeting.
(1)A creditor who is unable to be present in the meeting may appoint another person as his proxy, in writing, in the form set forth in the Schedule.(2)The appointment of proxy shall not be valid unless the form duly filled is deposited at the office from which the notice of the meeting is issued, at least 48 hours before the time fixed for holding the meeting.When arrangements for compromise between the Co-operative Societies and its creditors are made under rule 9 7 read with section 77 the rule permits the creditors who are unable to be present in the meeting to appoint another person on his proxy.
