Section 62(4) in Orissa State Financial Corporation General Regulations, 1957
(4)A dividend shall be paid by cheque or warrant drawn on the Corporation's bankers at the place where its Head Office is situated, and sent to the registered address of the shareholder entitled, or in the case of joint holders, to the registered address of the one whose name stands first on the register in respect of the joint holding and every cheque or warrant so sent shall be made payable to the order of the shareholder to whom it is sent.
