Section 17(I) in The Punjab State Warehousing Corporation Regulations, 1976
(I)Voting by State Government. - (a) The State Government may, by an order in writing, authorise any of its officers to act as its representatives at the annual general meeting of the Corporation and the officer so authorised shall be entitled to exercise the same power on behalf of the State Government as if he were an individual share-holder of the Corporation. The officer so authorised shall not be deemed to be a proxy.
