Section 27 in Orissa State Financial Corporation General Regulations, 1957
27. Chairman of General Meeting.
(1)The Chairman of the Board or in his absence, a Director (other than the Managing Director) authorised by the Chairman in writing in this behalf shall be the Chairman at all General Meeting and in default of such authorisation or in the absence of the Director so authorised, the meeting may elect any other Director (other than the Managing Director) to be the Chairman of the meeting.(2)The Chairman shall regulate the procedure at all General Meetings, and in particular, shall have full power to decide the order in which shareholders may address the meeting to fix a time limit for speeches, to apply the closure when in his opinion any matter has been sufficiently discussed and to adjourn the meeting.
