Section 46(c) in The Orissa State Financial Corporation General Regulations, 2003
(c)To discuss any other matter to be transacted at the annual general meeting in terms of Sub-section (3) of Section 36.(ii)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 week's notice has been given of the same by the State Government, or the Small Industries Bank or by the other share holders holding shares carrying in the aggregate not less than 20% of the total voting rights of all the share holders or a class of the share holders as the case may be.
