Section 12(6) in The Central Warehousing Corporation Rules, 1963
(6)A shareholding institution may, be resolution of its Board of Directors, managing committee or governing body, authorise any of its officials or any other person to act as its representative at any meeting at which an election is to be held and no person shall attend or vote at that meeting as duly authorised representative unless a copy of that resolution certified to be a true copy by the Chairman of the said institution or the presiding officer of the Board of Directors, managing committee or governing body of the said institution, is deposited at the head office of the Corporation, not less than four days before the date fixed for the meeting.
