Section 6 in The Central Warehousing Corporation Rules, 1963
6. Resignation of non-official members of the Executive Committee.
- A director nominated under clause (b) or clause (c), or a director elected under clause (d), clause (e) or clause (f), of sub-section (1) of section 7, may resign his office by writing addressed to the Chairman and such resignation shall be effective from the date on which it is accepted by the Chairman or on the expiry of a period of one month from the date of its receipt by the Chairman, whichever is earlier :Provided that every resignation of a director nominated under the said clause (b) or clause (c) shall be addressed to the Chairman through the authority which nominated him as director.
