Section 4 in The M.P. State Warehousing Corporation Rules, 1971
4. Terms of office of members of Board of Directors.
- The term of office of every Director nominated under sub-section (1) of Section 20 shall, unless the nomination is rescinded earlier by the nominating authority, in the case of an official Director, be for the period for which he continues to hold the office and in any other case, be [three years] [Substituted by Notification No. 15-233-73-XV-l, dated 24-6-1973.] commencing on the date of his appointment or till a successor is appointed.
