Section 29 in Orissa State Financial Corporation General Regulations, 1957
29. Minutes of General Meetings.
(1)The Corporation shall cause minutes of ail proceedings of General Meeting to be recorded to books kept for that purpose.(2)Any such minutes if signed by the Chairman of the meeting at which the proceedings took place or by the Chairman of the next succeeding meeting shall be evidence of such proceedings.(3)Until the contrary is proved every General Meeting in respect of the proceeding whereof minutes have been so recorded shall be deemed to have been duly called and held and all proceedings stated to have taken place there at to have duly taken place.Chapter-IV Special Provisions Regarding The Election of Directors and Auditors
