Section 25 in Orissa State Financial Corporation General Regulations, 1957
25. Business of General Meeting.
(1)At the Annual General Meeting the following business shall be transacted, namely :(a)Reading and consideration of the annual accounts of the Corporation, including the profit and loss Account and the Balance Sheet for the year ending the previous 31st March, together with a report by the Board on the working of the Corporation throughout the year and the Auditor's report (s) of the said Balance Sheet and accounts.(b)Election of the Auditor and the election, if any of the Director under the Act.(2)No other business shall be transacted, or any other matter discussed except with the consent of the chairman or unless not less than five weeks" notice has been given of the same by the State Government, or the Reserve Bank or by at least ten other shareholders qualified to vote at such meeting. Such notice shall take the form of a definite resolution to be put to the meeting and the said resolution shall be included in the notice prescribed to be published under Regulation 24.(3)Except with the consent of the Chairman no business shall be transacted or discussed at any Special General Meeting except the business for which the meeting has been specifically convened.
