Section 3 in The Orissa State Financial Corporation (Voting Rights) Regulations, 2003
3. Shareholders Entitled to Vote and their Voting Rights.
(1)Subject to the provisions of Section 4F and 10(c) and sub-Regulation (2) (at a general meeting), each shareholder who has been registered as a shareholder shall have, on poll, a voting right in proportion to his or its share of the paid up equity capital of the Corporation. For this purpose each registered shareholder holding 5 shares, shall have the right of one vote.(2)In the case of election of a Director at general meeting, only the shareholders of the class to represent which the Director is to be elected, shall be entitled to vote, and in the case of appointment of the auditor, all the parties mentioned in clause (c) and (d) of the Sub-section (3) of Section 4 who are shareholders of the Corporation; shall be entitled to vote.(3)Every shareholder entitled to vote as aforesaid who being an individual is present in person or by proxy or being the State Government or a company is present by a duly authorised representative or by proxy shall have one vote on a show of hands and in the case of poll, shall have voting right in proportion to his or its share of the paid up equity capital of the Corporation as specified in sub-Regulation (1).
