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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Odisha - Subsection

Section 59(vii) in The Orissa State Financial Corporation General Regulations, 2003

(vii)In the event of there being a casual vacancy or otherwise in the office of the Chairman which cannot be filled before the date on which a meeting of the Board may have to be called, the Directors present at the meeting may elect a Director from amongst themselves to preside over the meeting.