Section 44 in The Orissa State Financial Corporation General Regulations, 2003
44. General Meetings (Other than Annual General Meeting).
- (i) The Board may convene a Special General Meeting at such time and place as may be decided by the Board.(ii)The Board may determine the business to be transacted in such general meetings including appointment of Auditors.(a)The Board shall convene a General Meeting if a requisition for such a meeting has been received from the Shareholders carrying in aggregate not less than 10% of the total voting rights of all the shareholders or not less than 5 shareholders not been shareholders referred in clause (a) (b) & (c) of Sub-section (3) of Section 4 of the Act, not later than three months from the receipt of the requisition.(b)The requisition referred to in sub-regulation (ii) shall state the purpose for which the general meeting is required to be convened, but may consist of several documents in like form each signer) by one or more of the requisionist.(c)Where two or more persons hold any shares jointly a requisition or a notice calling a meeting, signed one or some of them shall for the purposes of this regulation have the same force and effect as if it had been signed by all of them.(d)The time, date and the place of the general meetings shall be decided by the Board.(e)If the Board does not convene the meeting as required by sub-regulation (ii) (a) within the period of 3 months as stipulated, the meeting may be called by the requisitionist themselves within next 3 months.Provided that nothing in this sub-regulation shall be deemed to prevent a meeting duly commenced before the expiry of the period of 3 months aforesaid from adjourning to some day after the expiry of that period.(f)The meeting called under sub-regulation (ii) (e) by the requisitionists shall be called in the same manner, as nearly as possible, as that in which the other general meetings are called.(g)Any reasonable expenses incurred by the requisitionist in calling a meeting under sub-regulation (ii) (e) shall be reimbursed to the requisitionists by the Corporation.
