Section 684 in Rules of the High Court of Judicature for Rajasthan, 1952
684. Holder of proxy not to vote on matter in which he is financially interested.
- No person acting under either a general or a special proxy shall vote in favour of any resolution which would directly or indirectly place him: his partner or employer in a position to receive any remuneration out of the estate of the company otherwise than as a creditor rateably with the other creditors of the company:Provided that where any person holds special proxies to vote in favour of the appointment of himself as Official Liquidator, he may use the said proxies and vote accordingly.Section -FExamination of persons suspected of having property of Company
