Section 9 in The Rajasthan State Warehousing Corporation Rules, 1975
9. Conditions of first allotment of shares.
- (i) Subject to the provisions of the Act and these Rules, of the Corporation shall be under the control of the Board.(ii)The allotment of the shares shall be made by the Board in accordance with the provisions of sub-section (1) of Section 19 of the Act.(iii)The Board may make allotment of shares either in full or in part depending on the number of shares to be issued by the Corporation.(iv)The decision of the Board as to whether on a particular application for shares, there shall be full, partial or no allotment shall be final.
