Section 37(1) in Orissa State Financial Corporation General Regulations, 1957
(1)If any doubt or dispute shall rise as to the qualification or disqualifications of a person deemed or declared to be elected or otherwise as to the validity of the election of a Director [* * *] any person interested being a candidate or shareholder entitled to vote as such election may within seven days of the date of the declaration of the result of such election, give intimation in writing thereof to the Chairman of the Board and shall in so doing give full particulars of the grounds upon which he doubts or disputes the validity of such election.
