Section 22 in The Warehousing Corporations Act, 1962
22. Removal of directors from office.
(1)The State Government may, at any time, [under intimation to] [Substituted by [with the previous approval of] Warehousing Corporations Act, 2001(23 of 2001) ] the Central Warehousing Corporation, remove the managing director from office after giving him a reasonable opportunity of showing cause against the proposed removal.(2)The board of directors may remove from office any director who--(a)is or has become subject to any of the disqualifications mentioned in section 21; or(b)is absent without leave of the board of directors for more than three consecutive meetings of the board without cause sufficient, in the opinion of the board, to exonerate his absence.
