Section 3(d) in The Rajasthan State Warehousing Corporation Rules, 1975
(d)The Managing Director shall be appointed by the Government in consultation with the Directors referred to in sub-rules (a) and (b) and [under intimation to] [Substituted by Notification No. F. 8(2) Agri./I/2002, dated 3-5-2002, Published in Rajasthan Gazette, Extraordinary, Part 4-C(I), dated 4-5-2002, page 24 for the words 'with the previous approval of'.] the Central Warehousing Corporation.
