Section 60(2) in The Industrial Development Bank Of India General Regulations, 1994
(2)No person shall attend or vote at any meeting of shareholders of the Development Bank as the duly authorised representative of a body corporate unless a copy of the resolution appointing him as a duly authorised representative certified to be a true copy by the Chairman of the meeting at which it was passed shall have been deposited at the head office of the Development Bank not less than four clear days before the date fixed for the meeting.Explanation .-For the purpose of this regulation, a body corporate shall also include a society registered under the Societies Registration Act, 1860 (21 of 1860), or any other law for the time being in force providing for registration of societies.
