(1)The board of directors of the Corporation shall consist of the following, namely:--(a)a Chairman;(b)three directors to represent respectively the Ministries of the Central Government dealing with--(i)food,(ii)finance, and(iii)co-operation;(c)the managing director of the Central Warehousing Corporation established under section 3 of the Warehousing Corporations Act, 1962 (58 of 1962), ex officio;(d)a managing director;(e)six other directors.
