Section 56(a) in The Orissa State Financial Corporation General Regulations, 2003
(a)(i)The parties mentioned in clause (c) of Sub-section(3) of Section 4 shall by mutual agreement among themselves nominate two Directors to represent them under clause (d) of Section 10.(ii)The parties mentioned above shall designate by mutual agreement two parties among from themselves one to represent the public sector banks and the other to represent the others, to co-ordinate such nomination.(iii)The Corporation shall make a formal request to the above coordinating institution accordingly as and when a vacancy arises in the post of the above two Directors.
