Section 4(5) in The Central Warehousing Corporation Rules, 1963
(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.
