Section 34 in Orissa State Financial Corporation General Regulations, 1957
34. Publication of list of candidates for Directorship.
- On the first working day following the last date fixed for the receipt of nomination papers, the Managing Director shall take the same into consideration. He shall after such enquiry if any, as he thinks necessary, satisfy himself in regard to the provisions of Regulation 33 and shall accept or reject the nomination of each candidate accordingly and in the case of rejection shall briefly record his reasons for so doing. The decision of the Managing Director that a nomination is valid or invalid shall subject to the result of any reference under Regulation 37, be final. If there is only one valid nomination for any particular vacancy to be filled by election, the candidate validly nominated for such vacancy shall be deemed to be elected at the meeting conveyed for the purpose and his name and address shall be published as so elected. If the number of valid nomination exceeds one, the Managing Director shall cause to be published in the Gazette, one newspaper circulating in the State of Orissa the names and addresses of candidates validly nominated.
