Section 9(2) in The Central Warehousing Corporation Rules, 1963
(2)Notwithstanding anything in sub-rule (1), a nomination may also be made by a resolution passed by the Board of Directors, managing committee or governing body, as the case may be, of the shareholding Institution on whom the management of the affairs of the Institution is vested and where a nomination is so made, a copy of the resolution certified to be a true copy by the Presiding Officer of the Board of Directors, managing committee or governing body, shall be forwarded to the Head Office of the Corporation, whereupon such copy shall be deemed to be a nomination duly made under this rule.
