Section 59(iv) in The Orissa State Financial Corporation General Regulations, 2003
(iv)Ordinarily not less than 15 days notice shall be given of each meeting of the Board, and such notice shall be sent to every Director to his usual address in India. Should it be found necessary to convene a emergency meeting, a notice shall be sent to every Director at the usual address in India sufficiently in advance to enable him to attend.
