Section 50(vii) in The Orissa State Financial Corporation General Regulations, 2003
(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.
