Section 10 in The Orissa State Financial Corporation General Regulations, 2003
10. Inspection of Share Register.
- (i) The share register maintained under Regulation 2, except when closed under the provisions of these Regulations,shall be open to the inspection of any shareholder free of charge at the Head Office of the Corporation during business hours subject to such reasonable restrictions as the Managing Director may impose, but so that not less than two hours in each working day may be allowed for inspection.(ii)A shareholder shall not have the right himself to make a copy of any entry in any such register but may except when the register is closed, require a copy of any such register or of any part thereof on prepayment therefore at such rate as may be decided by the Managing Director from time to time with the approval of the Board for every hundred words or fractional part thereof required to be copied.(iii)Notwithstanding anything contained in sub-regulation (ii), any officer of the Government or the Small Industries Bank authorised in this behalf, shall have the right to make a copy of any entry in the register or require a copy of the register or any part thereof free of charge.
