Section 28(7) in Life Insurance Corporation General Rules, 1956
(7)Subject to the provisions of sub-section (1) of section 4C, -(a)every member shall have a right to vote on every resolution placed before the Corporation in a general meeting; and(b)his voting right on a poll shall be in proportion to his share in the paid-up equity share capital of the Corporation:Provided that a member shall not be entitled to any voting rights in respect of any amount paid by him for the whole or a part of the amount remaining unpaid on any shares by him, until the amount paid has been called up.
