Section 48 in Andhra Pradesh State Financial Corporation General Regulations, 2004
48. Business at General Meetings.
- At the Annual General Meeting, the following business shall be transacted namely:-(a)To discuss and if deemed fit, to adopt the annual accounts of the Corporation including the Profit & Loss Account and the Balance Sheet for the year ending the 31st March of the financial year to which the meeting relates, together with a report by the Board on the working of the Corporation throughout the year, the auditor's report(s) on the said Balance Sheet and accounts & proposals, if any, for declaration of dividend and capitalisation of reserves;(b)To discuss any other matter to be transacted at the Annual General Meeting in terms of sub-section (3) of Section 36 of the Act.(c)No business shall be transacted, or any matter discussed, other than that mentioned in the notice for the meeting, except with the consent of the Chairman or unless not less than two weeks' notice has been given of the same by the State Government, or the Small Industries Bank or atleast five share holders or a class of the shareholders as the case may be. Such notice shall take the form of a definite resolution to be put up to the meeting.
