Section 23 in Orissa State Financial Corporation General Regulations, 1957
23. Special General Meeting.
(1)The Board may convene a Special General Meeting at such time and place as may be decided by the Board.(2)When it is necessary to hold a General Meeting (other than the Annual General Meeting) for the purpose of holding an election, such meeting shall be convened under the direction of the Board by the Managing Director or in his absence by any other officer of the Corporation authorised by the Board in this behalf.
