Section 42(2) in Orissa State Financial Corporation General Regulations, 1957
(2)The Managing Director shall be the Chairman of each Advisory Committee appointed by the Board. If the Managing Director is for any reason remained absent from meeting of an Advisory Committee, a person authorised by him in this behalf in writing shall preside at that meeting and in default of such authorisation or in the absence of the person so authorised the Committee may elect a chairman to preside at that meeting.
