Section 54(c) in The Rajasthan Financial Corporation General Regulations, 2002
(c)the proposal is in writing signed by the shareholders or by their duly constituted attorneys, provided that a proposal by shareholder who is a body corporate may be made by a resolution of the Directors of the said body corporate and where it is so made, a copy of the resolution certified to be true copy by the Chairman of the meeting at which it was passed by the Secretary, or the Chief/Vice Chief, Executive officer of that body such copy shall be deemed to be proposal on behalf of such body corporate;
