Section 678 in Rules of the High Court of Judicature for Rajasthan, 1952
678. Persons who may not be appointed proxies.
(1)No creditor shall appoint a proxy who is yet a creditor of the company or whose debt or claim has not been admitted or allowed and no contributoiy shall appoint a proxy who is not a contributory of the company, but a creditor or contributory may appoint the Official Liquidator to act as his proxy.(2)No minor shall be appointed a proxy.
