Section 44(a) in The Rajasthan Financial Corporation General Regulations, 2002
(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 being shareholders referred to clauses (a), (b) and (c) of sub-section (3) of section 4 of the Act, not later than 3 months from the receipt of the requisition.
