Section 9(1) in The Central Warehousing Corporation Rules, 1963
(1)No candidate for election as a director shall be validly nominated unless-(a)he is, on the last date for receipt of nomination, not disqualified to be a director under section 8;(b)he is nominated by a shareholder of the class of holders in respect of which the election is to be held;(c)the nomination is in writing signed by a duly authorised representative of the shareholder.
