Section 27(1) in Orissa State Financial Corporation General Regulations, 1957
(1)The Chairman of the Board or in his absence, a Director (other than the Managing Director) authorised by the Chairman in writing in this behalf shall be the Chairman at all General Meeting and in default of such authorisation or in the absence of the Director so authorised, the meeting may elect any other Director (other than the Managing Director) to be the Chairman of the meeting.
