Section 3(c) in The Rajasthan State Warehousing Corporation Rules, 1975
(c)The Chairman of the Board of Directors shall be appointed by the State Government from amongst the Directors of the State Warehousing Corporation [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.
