Section 12 in The Central Warehousing Corporation Rules, 1963
12. Particulars relating to vacancy to be specified and manner of election.
-(1)Whereat any meeting an election is to be held, the particulars relating to the vacancy shall be specified in the notice convening the meeting and separate meetings may be convend of different classes of shareholders mentioned in clauses (d), (e) and (f) of sub-section (1) of section 7.(2)Every election of directors shall be conducted by vote by ballot.(3)[* * * ] [Omitted, ibid](4)[ Votes at any meeting at which an election is to be held may be given either by proxy or by any duly authorised representative.(5)No document relating to the appointment of a proxy shall be valid unless-(a)it is in Form 'A' duly signed by the shareholding institution under its common seal or by its duly authorised attorney;(b)it is dated and it bears a stamp of the value prescribed for proxy under Schedule Ito the Indian Stamp Act, 1899 (2 of 1899); and(c)it is deposited at the head office of the Corporation, together with the power of attorney or a copy thereof certified by a notary public, in cases where it is signed by the attorney duly authorised by the shareholding institution, not less than four days before the date fixed for the meeting.(6)A shareholding institution may, be resolution of its Board of Directors, managing committee or governing body, authorise any of its officials or any other person to act as its representative at any meeting at which an election is to be held and no person shall attend or vote at that meeting as duly authorised representative unless a copy of that resolution certified to be a true copy by the Chairman of the said institution or the presiding officer of the Board of Directors, managing committee or governing body of the said institution, is deposited at the head office of the Corporation, not less than four days before the date fixed for the meeting.(7)Every appointment of a duly authorised representative under this rule shall, after the deposit of the certified copy of the resolution under sub-rule (6), be irrevocable for the meeting for which it is made and shall supersede any document relating to the appointment of a proxy for that meeting deposited under sub-rule (5).(8)No person, who is an employee of the Corporation, shall be appointed as a proxy or a duly authorised representative under this rule.(9)The decision of the authority presiding at any meeting at which an election is to be held as respects the eligibility of any shareholder to vote, shall be final.] [Substituted by G.S.R. 148, dated 29.9.1964]
