Section 11 in The Central Warehousing Corporation Rules, 1963
11. Preparation of list of shareholders.
(1)For the purpose of election of a director under clause (d), clause (e) or clause (f) of sub-section (1) of section 7, a separate list of shareholders of each class shall be prepared at least four weeks before the date of the meeting at which the election is to be held and the shareholders of each class shall be eligible to vote in the election of director representing their class only.(2)Every such list shall be made available for purchase at a price of fifty naye paise for each copy on application at the head office of the Corporation.(3)[ Every shareholder entitled to vote who is present by proxy or is represented by a duly authorised representative shall have one vote for each share held by his for the whole period of three months prior to the date of such meeting :-Provided that, notwithstanding anything contained in this rule, no share holder shall exercise, at any meeting held for the purpose of election of directors, any voting right in respect of any shares registered in his name on which any calls or other sums payable by his at that time have not been paid, or in regard to which the Corporation has exercised any right of lied.] [Substituted by G.S.R. 148, dated 29-9-1964]
