Section 4 in The Rajasthan State Warehousing Corporation Rules, 1975
4. Term of office and filling up of casual vacancies among the members of the Board of Directors of the State Warehousing Corporation.
- (i) The term of office of every Director nominated under sub-sections (a) and (b) of section 20(1) of the Act shall, in the case of an Official Director, be for a period for which he continues to hold office, and shall in other cases, be 3 years from the date of his appointment:Provided that it shall be open to the authority competent to nominate the Directors (Official and Non-Official) to rescind or modify the nominations at any time or re-nominate a Director for a further period of 3 years or till a successor is nominated in his place, whichever is later.(ii)Vacancies of the Office of Director shall be filled up by nomination by the authority competent to nominate.(iii)A Non-Official member on the Board or the Executive Committee may resign his office as such member by writing under his hand addressed to the Chairman of the Corporation and such resignation shall be effective from the date on which it is accepted by the Board.
