Section 61(2) in The Industrial Development Bank Of India General Regulations, 1994
(2)No proxy shall be valid unless it is duly stamped and a copy thereof deposited at the head office of the Development Bank not less than four clear days before the date fixed for the meeting, together with the power-of-attorney or other authority (if any) under which it is signed or a copy of that power or authority certified by a Notary Public or a Magistrate unless such a power-of-attorney or the other authority is previously deposited and registered with the Development Bank.
