Section 12 in The Warehousing Corporations Act, 1962
12. Executive Committee.
(1)There shall be an Executive Committee of the Central Warehousing Corporation which shall consist of--(a)the Chairman [---] [Certain words omitted by The Warehousing Corporations Act,2005(45 of 2005) ] of the board of directors;(b)the managing director; and(c)two other directors chosen by the Corporation in the prescribed manner.(2)[ The Chairman of the board of directors shall be the Chairman of the Executive Committee] [Substituted by[The Chairman and the Vice-Chairman of the board of directors shall be the Chairman and the Vice-Chairman respectively of the Executive Committee] The Warehousing Corporations Act,2005(45 of 2005) ](3)Subject to the general control, direction and superintendence of the board of directors, the Executive Committee shall be competent to deal with any matter within the competence of the Central Warehousing Corporation.
