Section 49 in The Orissa State Financial Corporation General Regulations, 2003
49. Persons entitled to attend General Meetings.
- (i) All Directors and all shareholders of the Corporation and the Secretary of the Corporation and such other Officers as the Managing Director may decide shall, subject to the provisions of sub-regulation (ii), be entitled to attend a General meeting.(ii)A shareholder being one of the parties mentioned in clauses (c) or (d) of Sub-section (3) of Section 4, attending a general meeting, shall for the purpose of identification and to determine his voting rights, be required to such and deliver to the Corporation a form containing the particulars relating to -(a)his full name, folio number and registered address;(b)the distinctive numbers of his shares;(c)the class of shareholders to which he belongs,(d)whether he is entitled to vote and the number of votes to which he is entitled in person or by proxy or as a duly authorised representative.
