Section 3(2) in The Orissa State Financial Corporation (Voting Rights) Regulations, 2003
(2)In the case of election of a Director at general meeting, only the shareholders of the class to represent which the Director is to be elected, shall be entitled to vote, and in the case of appointment of the auditor, all the parties mentioned in clause (c) and (d) of the Sub-section (3) of Section 4 who are shareholders of the Corporation; shall be entitled to vote.
