Section 72(13) in The Bihar Co-operative Societies Rules, 1959
(13)(a)A creditor on whom the compromise or arrangement, if sanctioned, would be binding, but who is unable to be present in person at the meeting, may appoint another person as his proxy for such meeting.(b)Every proxy shall be appointed in such form as may be prescribed by the Registrar.(c)The appointment of a proxy shall not be valid unless the form duly filled in is deposited at the registered office of the society at least 48 hours before the time fixed for holding the meeting.
