Section 46 in The Orissa State Financial Corporation General Regulations, 2003
46. Business at General Meeting.
- (i) At the Annual General Meeting the following business shall be transacted namely :-(a)To discuss and if deemed fit, to adopt the annual accounts of the Corporation including the Profit and Loss Account and the balance sheet for the year ending the 31st March, together with the report of the Board of Directors on the working of the Corporation throughout the year, the auditor's report(s) on the said balance sheet and accounts and proposals for declaration of dividend and capitalisation of reserves;(b)To consider appointment of auditors; and(c)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 week's notice has been given of the same by the State Government, or the Small Industries Bank or by the other share holders holding shares carrying in the aggregate not less than 20% of the total voting rights of all the share holders or a class of the share holders as the case may be.Such notice shall take the form of a definite resolution to be put to the meeting.
