Section 32 in Orissa State Financial Corporation General Regulations, 1957
32. List of shareholders.
- (i) For the purpose of election of Directors mentioned in Clauses (d) and (e) of Section 10 and or of the auditor under Sub-section (1) of Section 37, a separate list shall be prepared for each of the following classes of shareholders, namely :(a)Scheduled Banks;(b)Co-operative Banks;(c)Insurance Companies, Investment trusts, and other financial institutions excluding Scheduled Banks and Co-operative Banks, and(d)Parties other than those referred to in Clauses (a), (b) and (c) of Sub-section (3) of Section 4,(4)Each such list shall contain the names of the shareholders, their registered addresses, the number and distinguishing number of share held by them with the dates on which they will be entitled on the date fixed for the election and copies of such lists shall be available for purchase at least three weeks before the date fixed for the election at a price of one rupee per copy on application at the Head Office of the Corporation.
