Section 57(e) in The Orissa State Financial Corporation General Regulations, 2003
(e)After the communication, as aforesaid is sent to the Director concerned, if the Director concerned makes any representation with respect thereto, in writing, to the Corporation and request for its notification to members of the Corporation, Corporation shall, unless the representation is received too late for it do so -(i)Shall in the notice of the resolution given to the shareholders of class (d) of the Corporation state the brief facts of the representation having been made or(ii)Send a copy of the representation to shareholder of class (d) of the Corporation and if a copy of the representation is not sent as aforesaid because they were received too late, the Director may requires that a representation shall be read out at the meeting. The provision aforesaid will not prejudice the right of the Director to be heard orally in the Meeting.(iii)The resolution for removal of the Director shall be placed before shareholders of class (d) in General Meeting for its decision and the Director concerned if he so wishes shall be given an opportunity to represent his case before the meeting for such time as the Chairman of the Meeting permits.
