Section 3 in The Rajasthan State Warehousing Corporation Rules, 1975
3. Nomination of Directors.
(a)Five Directors shall be nominated by the Central Warehousing Corporation out of whom one shall be in consultation with the State Bank and one at least shall be a non-official.(b)Five Directors shall be nominated by the State Government from amongst the following-(i)[the Secretary to Government, Agriculture Department, Rajasthan] [Amended by Order No. P. 5(84) Agri.-1/56, dated 14-11-1995, Published in Rajasthan Gazette, Extraordinary, Part I-B, dated 7-12-1995, page 179, w.e.f. 8-8-1995.];(ii)a representative of Finance Department, Government of Rajasthan, at least of the status of Deputy Secretary;(iii)the Registrar or Additional Registrar, Co-operative Societies, Rajasthan;(iv)a representative of Food Department, Government of Rajasthan;(v)the Director of Agriculture;(vi)the Chairman, Rajasthan State Co-operative Bank;(vii)a representative of the Traders;(viii)a representative of the producers;(c)The Chairman of the Board of Directors shall be appointed by the State Government from amongst the Directors of the State Warehousing Corporation [under intimation to] [Substituted by Notification No. F. 8(2) Agri./I/2002, dated 3-5-2002, Published in Rajasthan Gazette, Extraordinary, Part 4-C(I), dated 4-5-2002, page 24 for the words 'with the previous approval of'.] the Central Warehousing Corporation.(d)The Managing Director shall be appointed by the Government in consultation with the Directors referred to in sub-rules (a) and (b) and [under intimation to] [Substituted by Notification No. F. 8(2) Agri./I/2002, dated 3-5-2002, Published in Rajasthan Gazette, Extraordinary, Part 4-C(I), dated 4-5-2002, page 24 for the words 'with the previous approval of'.] the Central Warehousing Corporation.
