Section 37 in Orissa State Financial Corporation General Regulations, 1957
37. Election disputes.
(1)If any doubt or dispute shall rise as to the qualification or disqualifications of a person deemed or declared to be elected or otherwise as to the validity of the election of a Director [* * *] any person interested being a candidate or shareholder entitled to vote as such election may within seven days of the date of the declaration of the result of such election, give intimation in writing thereof to the Chairman of the Board and shall in so doing give full particulars of the grounds upon which he doubts or disputes the validity of such election.(2)On receipt of an intimation under Sub-regulation (1) the Chairman shall forthwith forward such intimation, together with all the particulars of the grounds on which the validity of the election is doubted or disputed to the State Government. The State Government shall appoint a referee and refer the election dispute to the referee so appointed, who shall make such enquiry as he deems necessary and if he finds that the election was a valid election, he shall confirm the declared results of the election or if he finds that the election was not a valid election, he shall make such order and give such directions including the holding of a fresh election as shall in the circumstances appear just.(3)Any order and direction of the referee made in pursuance of this regulation shall be conclusive.Chapter-V Meetings of The Board and The Executive Committee
