Section 28 in Orissa State Financial Corporation General Regulations, 1957
28. Voting at General Meeting.
(1)A shareholder being one of the parties mentioned in Clause (d) of Sub-section (3) of Section 4 and being an individual or his proxy attending a General Meeting shall for the purposes of identification and determining his voting rights, be required to sign and deliver to the Corporation a form to be prescribed by the Board giving the following particulars :(a)his full name and registered address;(b)the registered number of his shares;(c)whether he is entitled to vote and the number of vote to which he is entitled in person or as proxy.(2)A declaration by Chairman of a General Meeting that a resolution has been carried or rejected thereat upon a show of hands by those shareholders who are entitled to vote on the resolution shall be conclusive and an entry to that effect in the book of proceedings of the corporation shall be sufficient' evidence of that fact, without proof of the number or proportion of the votes recorded in favour of or against such resolution, unless immediately on such declaration a poll be demanded in writing by :(a)at least three shareholders have the right to vote on the resolution and present in person or by proxy; or(b)any shareholder or shareholders having not less than one-tenth of the total voting power in respect of the resolution, and present in person or by proxy; or(c)by the authorised representative of the State Government :Provided that a demand for a poll may be withdrawn at any time by the person or persons who made the demand.(3)If a poll be duly demanded, it shall be taken either at once or at such time and place and either by open voting or by ballot as the Chairman may direct, and the result of the poll shall be deemed, to be the resolution of the meeting at which the poll was demanded. In such poll a vote shall be given by a shareholder entitled to vote either personally or by proxy or by duly authorised representative and the shareholders shall exercise the voting rights in accordance with the rules made in that behalf by the State Government.(4)The decision of the Chairman as to the qualification of any person to vote and also in the case of poll as to the number of votes any person is competent to exercise shall be final.
