Section 33(1) in Orissa State Financial Corporation General Regulations, 1957
(1)No candidate for election as a Director of the Board shall be validly nominated unless-(a)he is, on the last date for receipt of nominations not disqualified to be Director under Section 12;(b)he is nominated in the case of election of a Director pursuant to Clause (d) of Section 10, by one shareholder and in the case of an election of a Director pursuant to Clause (c) of Section 10, by two shareholders, of the class of share-holders in respect of which the election is to be held;(c)the nomination is in writing signed by the shareholders or by their duly constituted attorneys, provided that a nomination by a shareholder who is a body corporate may be made by a resolution of the Directors of the said body corporate and where it is so made a copy of the resolution certified to be a true copy by the Chairman of the meeting at which it was passed shall be despatched to the Head office of the Corporation and such copy shall be deemed to be a nomination on behalf of such body corporate;(d)the nomination paper contains a declaration signed by the candidate before a Judge, Magistrate, Justice of peace. Registrar or Sub-Registrar of Assurances or other Government Gazetted Officer that he accepts the nomination and is willing to stand for election, and that he is not disqualified for election under Section 12.
