Section 20(3) in Orissa State Financial Corporation General Regulations, 1957
(3)If the Board shall ascertain that a person who is not qualified to be a shareholder of the Corporation is registered by inadvertence or otherwise, as a shareholder of the Corporation it shall inform the shareholder that such share holder is not entitled to the payment of any dividend on any such shares, not to exercise any of the rights of a share holder otherwise than for the purpose of the sale of such shares, and shall make an entry in the share register to that effect.
