Section 39 in Orissa State Financial Corporation General Regulations, 1957
39. Meeting of the Executive Committee.
(1)The Executive Committee shall ordinarily meet at least once in two months at the Head Office of the Corporation or at such other place in the State of Orissa as the Managing Director may decide, to attend to the current business of the Corporation. Sufficient notice shall be given to the members of the committee to enable them to attend the meeting.(2)Two Directors shall form a quorum for the transaction of business.(3)The Provisions of the Act and the rules made thereunder and save as otherwise provided in these regulations shall apply, so far as may be, to the meeting of the Executive Committee as if they were meetings of the Board.
