Section 4(3) in The Central Warehousing Corporation Rules, 1963
(3)[ A director nomination under clause (d) or clause (e) or clause (f) of sub-section (1) of section 7, shall hold office for a period of three years from the date of his election or until a successor is elected in his place, whichever is later.] [Substituted by Notification No. G.S.R. 704(E) dated 15.11.2006]
