Section 3 in The Central Warehousing Corporation Rules, 1963
3. [ Nomination of directors. [Substituted by Notification No. G.S.R. 732(E) dated 30.11.2006 (w.e.f. 6.4.1963).]
- The Central Government shall nominate the following persons as directors under clause (a) of sub-section (1) of Section 7, namely:-(i)two officers not below the rank of Joint Secretary to the Government of India in the Ministry of Consumer Affairs, Food and Public Distribution (Department of Food and Public Distribution);(ii)four non-official directors, selected by the Search Committee as envisaged in the guidelines issued by the Department of Public Enterprises.]
