Section 51 in The Orissa State Financial Corporation General Regulations, 2003
51. Minutes of General meetings.
- (i) The Corporation shall cause the minutes of all proceedings of General Meetings to be recorded in books kept for that purpose which may be in the form of binders containing loose leaves.(ii)Any such minutes, if purporting to be signed by the Chairman of the meeting at which the proceedings took place or by the Chairman of the next succeeding meeting, shall be evidence of such proceedings concluded thereat.(iii)Until the contrary is proved, every General Meeting in respect of the proceeding whereof minutes have been so recorded shall be deemed to have been duly called and held, and all proceedings stated to have taken place thereat, to have duly taken place.Chapter-IV Special Provisions Regarding the Nomination or Election of Directors
