Section 46(b) in The Rajasthan Financial Corporation General Regulations, 2002
(b)to discuss any other matter to be transacted at the Annual General Meeting in terms of sub-section (3) of Section 36.(ii)No business shall be transacted, or any matter discussed, other than that mentioned in the notice for the meeting, except with the consent of the Chairman or unless not less than two weeks notice has been given of the same by the State Government, or the Small Industries Bank or by other shareholders numbering at least five entitled to vote. Such notice shall take the form of a definite resolution to be put to the meeting.
