Section 55 in Andhra Pradesh State Financial Corporation General Regulations, 2004
55. Shareholders entitled to vote and their voting rights.
(1)Subject to the provisions of sections 4F and 10(e) of the Act and clause (2) at a general meeting, each shareholder who has been registered as a shareholder shall have on poll, a voting right in proportion to his or its share of the paid up equity capital of the Corporation;(2)In the case of election of a Director at general meeting, only the shareholders of the class whom the Director to be so elected represents shall be entitled to vote, and in the case of appointment of the auditor, all the parties mentioned in clauses(c) and (d) of sub-section (3) of Section 4 of the Act who are shareholders of the Corporation, shall be entitled to vote.(3)Every shareholder entitled to vote as aforesaid who being an individual is present in person or by proxy or being the State Government or a company is present by a duly authorised representative or by proxy shall have one vote, on a show of hands and in the case of poll, shall have voting right in proportion to his or its share of the paid up equity capital of the Corporation subject to the restrictions as may be prescribed in the Act from time to time.
