Section 63(iv) in The Orissa State Financial Corporation General Regulations, 2003
(iv)The Chairman of the Board or the Managing Director or any other member of such a committee as may be decided by the Board or the Committee shall be the Chairman of that Committee if the Chairman of any such committee is, for any reason, unable to attend a meeting of the Committee, a person authorised by the said Chairman in writing shall preside at that meeting. In default of such authorisation or in absence of the person so authorised, the Committee may elect a Chairman to preside at that meeting.
