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Union of India - Section

Section 42 in The Warehousing Corporations Act, 1962

42. Power of Warehousing Corporations to make regulations.

(1)A Warehousing Corporation may, with the previous sanction of the appropriate Government, by notification in the Official Gazette, make regulations not inconsistent with this Act and the rules made thereunder to provide for all matters for which provision is necessary or expedient for the purposes of giving effect to the provisions of this Act.
(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for--
(a)the conditions of service of, and the remuneration payable to, the officers and other employees of a Warehousing Corporation;
(b)the manner in which, and the conditions subject to which, shares of the Central Warehousing Corporation may be transferred;
(c)the manner in which meetings of a Warehousing Corporation and the Executive Committee thereof shall be convened, the fees for attending such meetings and the procedure to be followed thereat;
(d)the duties and conduct of officers and employees of a Warehousing Corporation;
(e)the powers and duties which may be entrusted or delegated to the managing director of a Warehousing Corporation;
(f)generally, the efficient conduct of the affairs of a Warehousing Corporation.
(3)The appropriate Government may, by notification in the Official Gazette, rescind any regulation which it has sanctioned and thereupon the regulation shall cease to have effect.
Additional Information6
For Central Warehousing Corporation (General) Regn. 1965 and C.W.C (Staff) Regulations 1966, see Gazette of India, 1965, Pt. II, Section 3(ii), p. 3813 and C.W.C (Staff) Regulations 1966, see Gazette of India, 1966, Pt. II, Section 3(ii), p. 3197 respectively; for general and Staff Regulations in Andhra Pradesh, see A.P. Gaz. 1965,, Pt. II, (R.S.) pp. 503 and 509; for General and Staff Regulations in Kerala, see Kerala Gaz., 23-6-1964, Pt. IV, No. 25; for Delegation of Authority and Meeting Regulations of 1964 in Maharashtra State, see Maha. Gaz., 18-3-1965, Pt. IV-C, p. 359 and for Madras State Warehousing Corporations General and Staff Regualtions 1965, see Ft. St. Geo.Gaz., 1966, Pt. V, page 837; Haryana Warehousing Corporation (Officers and Staff) Regulations, 1994 - Hary G. G., 28-6-94, Pt. III, P. 173 (No. 26).