Section 197 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
197. Holder of proxy not to vote on matter in which be is financially interested.
- No person acting either under a general or special proxy, shall vote in favour of any resolution which would directly or indirectly place himself, his partner or employer in a position to receive any remuneration out of the assets of the LLP otherwise than as a creditor ratably with the other creditors of the LLP.
