Section 50 in The Orissa State Financial Corporation General Regulations, 2003
50. Voting at General Meetings.
- (i) At any General Meeting, a resolution put to the vote of the meeting shall, unless a poll is demanded, be decided on a show of hands.(ii)Save as otherwise provided in the Act, every matter submitted to a general meeting shall be decided by a majority of votes.(iii)Unless a poll is demanded under sub-regulation (1), a declaration by the Chairman of the meeting that a resolution on show of hands has or has not been carried, either unanimously or by a particular majority, and an entry to that effect in the books containing the minutes of the proceedings, shall be a conclusive evidence of the fact, without proof of the number or proportion of the votes cast in favour of or against such resolution.(iv)Before or on the declaration of the result of the voting on any resolution on a show of hands, a poll may be ordered to be taken by the Chairman of the meeting of his own motion, or shall be ordered to be taken by him on a demand made in that behalf by any shareholder or shareholders present in person or by proxy or by duly authorised representative and holding shares in the Corporation which confer a power to vote on the resolution not being less than one-fifth of the total voting power in respect of the resolution.(v)The demand for a poll may be withdrawn at any time by the person or persons who made the demand.(vi)A poll demanded on a question of adjournment or election of Chairman of the meeting shall be taken forthwith.(vii)A poll demanded on any question other than those under sub-Regulation (v) above shall be taken at such place and time but not later than forty eight hours from the time when the demand was made, as the Chairman may direct. The poll may be either by open voting or ballot as the Chairman may direct and the result of the poll shall be deemed to be the resolution of the meeting at which the poll was demanded. At such poll a vote shall be given by a shareholder entitled to vote either personally or by proxy or by duly authorised representative and the shareholders shall exercise the voting rights in accordance with the Voting Rights regulations made in that behalf.(viii)The decision of the Chairman as to the qualification of any person to vote and also in the case of a poll, as to the number of votes any person is competent to exercise shall be final.
