Section 57 in The Small Industries Development Bank Of India (General Regulations), 2000*
57. Chairman at general meetings .-(1) The Chairman and Managing Director or in his absence, such one of the directors as may be generally or in relation to a particular meeting be authorised by the Chairman and Managing Director in this behalf, shall be the Chairman of the meeting and if the Chairman and Managing Director or any other director authorised in this behalf is not present, the meeting may elect any other director present to be the Chairman of the meeting.
(2)The Chairman of the general meeting shall regulate the procedure at all general meetings and in particular shall have power to decide the order in which shareholders may address the meeting, to fix a time limit for speeches, to apply the closure, when in his opinion, any matter has been sufficiently discussed, and to adjourn the meeting.
