Companies Act, 1956

SCHEDULE IX 

[See Article 62 of the Table A and also section 176(6)]

Form of Proxy

I

GENERAL FORM

" .............................. Name of Company

I/We................................ of................................ in the district of.................................... being a member/members of the above-named Company hereby appoint......................... of....................... in the district of ............................. or failing him ............................... of............................... in the district of................................... as my/our proxy to vote for me/us, on my/our behalf at the Annual General Meeting / General Meeting (not being an annual general meeting) of the company to be held on the ............................. day of........................... and at any adjournment thereof.

Signed this............. day of.................... 20 ........... ".

II

FORM FOR AFFORDING MEMBERS AN OPPORTUNITY OF VOTING

FOR OR AGAINST A RESOLUTION

" ...................... Name of Company

I/We .................................. of .............................. in the district of ............................., being a member/members of the above-named Company, hereby appoint, ............... .................... in the district of .................................., or failing him, ................................. of ........................... in the district of ........................................, as my/our proxy to vote for me/us, on my/our behalf at the Annual General Meeting / General Meeting (not being an annual general meeting) of the company, to be held on the.................................day of.................... 20................... and at any adjournment thereof.

Signed this............. day of.......... 20......... ".

Note : This form is to be used in favor of / against the resolution. Unless otherwise instructed the proxy will act as he thinks fit.

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