Section 4 in The Orissa State Financial Corporation General Regulations, 2003
4. Control over Shares.
- Subject to the provisions of the Act and these Regulations the Board shall decide any question relating to any matters pertaining to the shares other than those covered by specific regulations hereafter, provided that nothing contained in this regulation shall apply to the shares held with a depository. The register of beneficial owners maintained by a depository under Section 11 of the Depositories Act, 1996 shall be deemed to be the register of shareholders for the purpose of this regulation.
