Section 59(4) in The Small Industries Development Bank Of India (General Regulations), 2000*
(4)Before or on the declaration of the result of the voting on any resolution on show of hands, a poll may be ordered to be taken by the Chairman of the meeting of his own motion, and shall be ordered to be taken by him on a demand made in that behalf by any shareholder or shareholders present in person or by proxy and holding shares in the Small Industries Bank which confer a power to vote on the resolution not being less than one-fifth of the total voting power in respect of the resolution.
