Section 55 in The Industrial Development Bank Of India General Regulations, 1994
55. Chairman at general meetings
.-(1) The Chairman or in his absence, the Managing Director or in his absence, the whole-time director or in his absence, such one of the directors as may be generally or in relation to a particular meeting be authorised by the Chairman in this behalf shall be the Chairman of the meeting and if the Chairman or the Managing Director or the whole-time director or any other director authorised in this behalf is not present, the meeting may elect any other director present to be the Chairman of the meeting.(2)The Chairman of the general meeting shall regulate the procedure at all general meetings and in particular shall have power to decide the order in which shareholders may address the meeting, to fix a time-limit for speeches, to apply the closure, when in his opinion, any matter has been sufficiently discussed, and to adjourn the meeting.
