Section 28(1) in Orissa State Financial Corporation General Regulations, 1957
(1)A shareholder being one of the parties mentioned in Clause (d) of Sub-section (3) of Section 4 and being an individual or his proxy attending a General Meeting shall for the purposes of identification and determining his voting rights, be required to sign and deliver to the Corporation a form to be prescribed by the Board giving the following particulars :(a)his full name and registered address;(b)the registered number of his shares;(c)whether he is entitled to vote and the number of vote to which he is entitled in person or as proxy.
