Section 41(2) in The Warehousing Corporations Act, 1962
(2)Without prejudice to the generality of the foregoing power, such rules may provide for--(a)the additional functions which a Warehousing Corporation may perform;(b)the manner of nomination and election of the directors of the Central Warehousing Corporation and the period within which such directors shall be nominated or elected;(c)the term of office of, and the manner of filling casual vacancies among, and the remuneration payable to, the directors of a Warehousing Corporation;(d)the manner of choosing directors on the Executive Committee of a Warehousing Corporation;(e)the authorised capital of a State Warehousing Corporation [within the maximum limit specified by or under sub-section (1) of section 19] [Substituted by Act 42 of 1976, Section 10, for certain words (w.e.f. 24-3-1976)];(f)the form of the annual statement of accounts and the balance-sheet to be prepared by a Warehousing Corporation;(g)the deposit of moneys of a Warehousing Corporation in a scheduled bank or a co-operative bank;(h)the manner of issuing shares of a Warehousing Corporation, the calls to be made in respect thereof, and all other matters incidental to the issue of shares;(i)[ the form and manner in which returns, statistics, accounts and other information are to be furnished, under section 31A, by a Warehousing Corporation;] [Inserted by Act 42 of 1976, Section 10 (w.e.f. 24-3-1976)](j)[] [Cl. (i) re-lettered as cl. (j) thereof by Act 42 of 1976 s. 10 (w.e.f. 24-3-1976)] any other matter which has to be or may be prescribed.
