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State of Odisha - Section

Section 7 in The Orissa State Financial Corporation (Voting Rights) Regulations, 2003

7. Proxies.

(1)Any shareholder of the Corporation entitled to attend and vote at a general meeting shall be entitled to appoint another person (whether a shareholder or not) as his proxy to attend and vote instead of himself but a proxy so appointed shall not have any right to speak at the meeting.
(2)No instrument of proxy shall be valid unless in the case of an individual shareholder, it is signed by him or by his attorney duly authorised in writing, or in the case of joint holders, it is signed by the shareholder first named in the register or his attorney, duly authorised in writing or in the case of a company it is executed under its common seal, if any, or signed by its attorney duly authorised in writing:Provided that an instrument of proxy shall be sufficiently signed by any shareholder, who is, for any reason, unable to write his name, if his thumb impression affixed thereto is attested by a judge, Magistrate, Registrar or Sub-Registrar of Assurances, Government Gazetted Officer or an Officer of a Nationalized Bank or of the Corporation of the rank of Manager and above.
(3)No proxy shall be valid unless it is made out specifically for the purpose of voting at the meeting at which it is to be used.
(4)No proxy shall be valid unless it is duly stamped and unless it, together with the power of attorney or other authority, if any under which it is signed, or a copy of that power or authority certified by a Notary Public or a Magistrate is deposited with the Head Office of the corporation not less than 48 hours before the time fixed for the meeting or adjourned meeting or, in the case of Poll, not less than 24 hours before the time fixed for the purpose of the Poll.
(5)No instrument of proxy shall be valid unless it is in the following form and date :-"Orissa State Financial Corporation"I/We..................... of...........being a/the shareholder(s) of the Orissa State Financial Corporation holding share Nos........ hereby appoint.........of...........(or failing him........of......) as my/our proxy to vote for me/us and on my/our behalf at a meeting of the shareholders of the Corporation to be held at on............ the......... day of......... and at any adjournment thereof.As witness I/We have affixed my/our hand(s) this .... day of ...20Signed by the said
(6)An instrument of proxy so deposited shall be irrevocable. - (i) Unless on or before the last day for the deposit of proxies there shall have been deposited at the Head Office of the Corporation, a notice in writing under the hand or common seal of the grantor specifically stating:-
(a)the name of the person in whose favour the instrument was granted; and
(b)that such instrument is revoked; or
(ii)Unless the same is deemed to be invalid under any of sub-Regulations (1 to 4). In the case of an instrument of proxy granted in favour of two or more grantees in the alternative, it shall not be necessary to mention in the notice of revocation the name of the second or alternative grantee provided that the notice is otherwise sufficient to identify beyond doubt the instrument of proxy which it is intended to revoke.
(7)If two or more instruments of proxy in respect of the same shares shall be deposited and if on or before the last day for deposit of proxies all but one of such instruments of proxy shall not have been duly revoked in accordance with procedure prescribed in sub-Regulation (6) all such instruments of proxy shall be deemed invalid and on the proxy becoming invalid, the shareholder or the joint shareholder of such shares shall not be entitled to vote in person at the meeting to which such instrument relates.
(8)The due revocation of an instrument of proxy shall in no way prohibit the deposit of another valid instrument of proxy within time specified in sub-Regulation (3) & (4).
(9)Notwithstanding anything to the contrary in these Regulations, the grantor of an instrument of proxy which has become irrevocable under this Regulation shall not be entitled to vote in person at the meeting to which such instrument relates.Annexure-A
Category of shares........ Certificate No..........
Register No........... No. of Shares.........
Orissa State Financial CorporationOMP Square, Cuttack-753003(Incorporated under the State Financial Corporation Act, 1951 and SFCs (Amendment) Act, 2000 (LXIII of 1951) (39 of 2000)Share Certificate
AuthorisedCapital : Rs....... divided........ fully paid shares of Rs.100each.IssuedCapital : Rs........ divided into........ fully paid shares ofRs.100 each.Subscribed Capital :Rs....... divided into........ fully paid shares of Rs.100 each.
This is to certify that.......is/are registered holders/of.........fully paid shares of Rupees One Hundred each numbered......... to........ inclusive in the Orissa State Financial Corporation subject to the provisions of the State Financial Corporation (Amendment) Act, 2000 and Rules an Regulations made thereunder and that the sum of Rupees One Hundred only has been paid upon each of the said shares.Given under the Common Seal of the said Corporation this........ day of........Two ThousandDirectorChairman and Managing DirectorAnnexure-BFormat for Preference share certificate.Orissa State Financial Corporation Incorporated Under the State Financial Corporation Act, 1951(LXIII of 1951)And SFC's (Amendment) Act, 2000Authorised Share Capital Rs.100,00,00,000Divided into 100,00,000 shares of Rs.100 each
Certificate No. Numbers of Shares........
Reg. Folio No. Distinctive Numbers.....to.....
Date of allotment. For Rs.......
Share CertificateThis is to Certify that.....................is /are the Registered holder(s) of ............... fully paid preference shares of Rupees One hundred each carrying dividend of .........% p.a. bearing distinctive numbers to....... in the share register of Orissa State Financial Corporation subject to the provisions of the State Financial Corporation Act, 1951 and SFCs (Amendment) Act, 2000 and the Orissa State Financial Corporation General Regulations, 2002 made thereunder.Given under the common seal of the said Corporation this..............day of..............DirectorChairman and Managing DirectorConditions :-