Section 4 in Orissa State Financial Corporation General Regulations, 1957
4. Control over shares.
(1)Subject to the provisions of the Act and the rules made thereunder and these Regulations, the transfer of and the right to hold shares of the Corporation shall be under the control of the Board.(2)The decision of the Boards as to whether or not a financial institution or a person is entitled to be registered as a shareholder under Clauses (c) and (d) respectively of Sub-section (3) of Section 4 shall be final.
