Section 44(a) in The Orissa State Financial Corporation General Regulations, 2003
(a)The Board shall convene a General Meeting if a requisition for such a meeting has been received from the Shareholders carrying in aggregate not less than 10% of the total voting rights of all the shareholders or not less than 5 shareholders not been shareholders referred in clause (a) (b) & (c) of Sub-section (3) of Section 4 of the Act, not later than three months from the receipt of the requisition.
