Section 28(3) in Orissa State Financial Corporation General Regulations, 1957
(3)If a poll be duly demanded, it shall be taken either at once or at such time and place and either by open voting or by ballot as the Chairman may direct, and the result of the poll shall be deemed, to be the resolution of the meeting at which the poll was demanded. In such poll a vote shall be given by a shareholder entitled to vote either personally or by proxy or by duly authorised representative and the shareholders shall exercise the voting rights in accordance with the rules made in that behalf by the State Government.
