Section 28(9) in Life Insurance Corporation General Rules, 1956
(9)Before or on the declaration of the result of the voting on any resolution on show of hands in a general meeting, a poll -(a)may be ordered to be taken by the chairman on his own motion; and(b)shall be ordered to be taken by him on a demand made in that behalf by members present thereat or by proxy, who -(i)have not less than such proportion of the total voting power in the Corporation; or(ii)hold shares on which such aggregate sum has been paid up to the Corporation,as is provided for or prescribed under clause (a) of sub-section (1) of section 109 of the Companies Act in respect of demand for poll by members in a company:Provided that the demand for a poll may be withdrawn at any time by the persons who made the demand:Provided further that a poll demanded for adjournment of the meeting or appointment of the chairman shall be taken forthwith.
