Section 57(g) in The Orissa State Financial Corporation General Regulations, 2003
(g)Procedure prescribed under these regulations for nomination and election of Director shall apply to the election to be made for filling the vacancy caused by removal of Directors.(ii)The Director so elected shall hold the office until the date upto which his predecessor would have held the office if he had not been removed as aforesaid;(iii)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(2) and in that event the provisions of Chapter III 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.
