Section 40(ii) in The Orissa State Financial Corporation General Regulations, 2003
(ii)The Board may, at anytime, cause such enquiry to be made as it may consider necessary for ascertaining whether any person registered as a shareholder has ceased to be so qualified and upon being satisfied that any such person has ceased to be so qualified, it shall inform him that he is not entitled to be a shareholder of the Corporation. He will not be further entitled to the payment of any dividend on any such shares nor to exercise any of the rights of a shareholder otherwise than for the purpose of the sale of such shares/and the Corporation shall make an entry in the share register to that effect.
