Section 58(3) in The Rajasthan Financial Corporation General Regulations, 2002
(3)While convening a special general meeting for the above purpose, the Board shall call for proposals for election of directors to fill the casual vacancy in the event of resolution for removal of the Director being approved by the requisite number of shareholders as provided in Section 13 (ii) and in that event the provision of Chapter-Ill and Chapter-IV of these Regulations shall mutatis mutandis apply to the special general meeting to be convened and to the election to be held as above.
