Section 7 in The M.P. State Warehousing Corporation Rules, 1971
7. Choosing of Directors of Executive Committee of the Corporation.
- The three Directors to be chosen under clause (c) of sub-section (1) of Section 25 shall include-(a)The Registrar, Co-operative Societies;(b)one non-official Director to be nominated by the Board of Director; and(c)one non-official Director to be nominated by the State Government.
