Section 22(1) in The Warehousing Corporations Act, 1962
(1)The State Government may, at any time, [under intimation to] [Substituted by [with the previous approval of] Warehousing Corporations Act, 2001(23 of 2001) ] the Central Warehousing Corporation, remove the managing director from office after giving him a reasonable opportunity of showing cause against the proposed removal.
