Section 7(5) in The Orissa State Financial Corporation (Voting Rights) Regulations, 2003
(5)No instrument of proxy shall be valid unless it is in the following form and date :-"Orissa State Financial Corporation"I/We..................... of...........being a/the shareholder(s) of the Orissa State Financial Corporation holding share Nos........ hereby appoint.........of...........(or failing him........of......) as my/our proxy to vote for me/us and on my/our behalf at a meeting of the shareholders of the Corporation to be held at on............ the......... day of......... and at any adjournment thereof.As witness I/We have affixed my/our hand(s) this .... day of ...20Signed by the said
