Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Odisha - Subsection

Section 38(7) in Orissa State Financial Corporation General Regulations, 1957

(7)In the event of there being a casual vacancy in the office of the Chairman which cannot be filled sooner than or before the date on which a meeting of the Board may have to be called, the Directors, present at the meeting may elect from among themselves a Director, other than the Managing Director, to preside at the meeting.