Section 25(2) in Orissa State Financial Corporation General Regulations, 1957
(2)No other business shall be transacted, or any other matter discussed except with the consent of the chairman or unless not less than five weeks" notice has been given of the same by the State Government, or the Reserve Bank or by at least ten other shareholders qualified to vote at such meeting. Such notice shall take the form of a definite resolution to be put to the meeting and the said resolution shall be included in the notice prescribed to be published under Regulation 24.
