Section 50(iv) in The Orissa State Financial Corporation General Regulations, 2003
(iv)Before or on the declaration of the result of the voting on any resolution on a show of hands, a poll may be ordered to be taken by the Chairman of the meeting of his own motion, or shall be ordered to be taken by him on a demand made in that behalf by any shareholder or shareholders present in person or by proxy or by duly authorised representative and holding shares in the Corporation which confer a power to vote on the resolution not being less than one-fifth of the total voting power in respect of the resolution.
