Section 4(4) in The Central Warehousing Corporation Rules, 1963
(4)Subject to the provisions of sub-rule (7) a casual vacancy in the office of director shall be filled by [election or nomination or appointment] [Substituted by G.S.R. 294, ated 27.2.1964] by the authority competent to [elect or nominate or appoint] [Substituted by G.S.R. 294, ated 27.2.1964] and a director [elected or nominated or appointed] [Substituted by G.S.R. 294, ated 27.2.1964] shall hold office for so long until as the director whose place he fills, would have been entitled to hold office if the vacancy had not occurred :Provided that no casual vacancy occurring within three months of the date of expiry of the normal term of office of a director shall be filled under this sub-rule.
