Section 28(2) in Orissa State Financial Corporation General Regulations, 1957
(2)A declaration by Chairman of a General Meeting that a resolution has been carried or rejected thereat upon a show of hands by those shareholders who are entitled to vote on the resolution shall be conclusive and an entry to that effect in the book of proceedings of the corporation shall be sufficient' evidence of that fact, without proof of the number or proportion of the votes recorded in favour of or against such resolution, unless immediately on such declaration a poll be demanded in writing by :(a)at least three shareholders have the right to vote on the resolution and present in person or by proxy; or(b)any shareholder or shareholders having not less than one-tenth of the total voting power in respect of the resolution, and present in person or by proxy; or(c)by the authorised representative of the State Government :Provided that a demand for a poll may be withdrawn at any time by the person or persons who made the demand.
