Section 17(II) in The Punjab State Warehousing Corporation Regulations, 1976
(II)Voting by Central Warehousing Corporation. - The managing director of the Central Warehousing Corporation may authorise any official of the Central Warehousing Corporation or any other person to act as the representative of the Central Warehousing Corporation at the annual general meeting of the Corporation and the person so authorised shall be entitled to exercise the same powers on behalf of the Central Warehousing Corporation as if he was an individual share-holder of the Corporation. The authorisation so given may be in favour of two representatives in the alternative and shall be in writing signed by the managing director of the Central Warehousing Corporation. Such authorisation shall be deposited with the managing director or the secretary of the Corporation before the time fixed for the meeting. A person acting in terms of the authorisation given under this sub-regulation shall not be deemed to be a proxy.
