Section 4 in The Central Warehousing Corporation Rules, 1963
4. Term of office of directors and filling of casual vacancies among directors.
(1)the term of office of the non-official director nominated under clause (vi) of rule 3 shall be two years from the date of his nomination as such director.(2)The term of office of a director nominated by the Central Government under the proviso to sub-section (1) of section 7, for the first constitution of the Board shall be two years :Provided that the Central Government may extend the term of office of such director for a further period not exceeding one year.(3)[ A director nomination under clause (d) or clause (e) or clause (f) of sub-section (1) of section 7, shall hold office for a period of three years from the date of his election or until a successor is elected in his place, whichever is later.] [Substituted by Notification No. G.S.R. 704(E) dated 15.11.2006](3A)[ The term of office of the managing director/appointed under clause (g) of sub-section (1) of section 7 shall be two from the date of his appointment.] [Substituted by G.S.R. 294, ated 27.2.1964](4)Subject to the provisions of sub-rule (7) a casual vacancy in the office of director shall be filled by [election or nomination or appointment] [Substituted by G.S.R. 294, ated 27.2.1964] by the authority competent to [elect or nominate or appoint] [Substituted by G.S.R. 294, ated 27.2.1964] and a director [elected or nominated or appointed] [Substituted by G.S.R. 294, ated 27.2.1964] shall hold office for so long until as the director whose place he fills, would have been entitled to hold office if the vacancy had not occurred :Provided that no casual vacancy occurring within three months of the date of expiry of the normal term of office of a director shall be filled under this sub-rule.(5)A non-official director nominated under clause (vi) of rule 3 may resign his office by writing under his hand addressed to the Central Government and such resignation shall be effective from the date on which it is accepted by the Central Government or on the expiry of a period of one month from the date of its receipt by the Central Government, whichever is earlier.(6)An elected director may resign his office by writing under his hand 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 form the date of its receipt by the Chairman, whichever is earlier.(7)A casual vacancy occurring amongst the directors nominated by the Central Government for the first constitution of the Board in pursuance of the proviso to sub-section (1) of section 7 shall be filled by the Central Government.
