Section 37(2) in Orissa State Financial Corporation General Regulations, 1957
(2)On receipt of an intimation under Sub-regulation (1) the Chairman shall forthwith forward such intimation, together with all the particulars of the grounds on which the validity of the election is doubted or disputed to the State Government. The State Government shall appoint a referee and refer the election dispute to the referee so appointed, who shall make such enquiry as he deems necessary and if he finds that the election was a valid election, he shall confirm the declared results of the election or if he finds that the election was not a valid election, he shall make such order and give such directions including the holding of a fresh election as shall in the circumstances appear just.
