Section 9 in The Central Warehousing Corporation Rules, 1963
9. Nomination of candidates for directorship.
(1)No candidate for election as a director shall be validly nominated unless-(a)he is, on the last date for receipt of nomination, not disqualified to be a director under section 8;(b)he is nominated by a shareholder of the class of holders in respect of which the election is to be held;(c)the nomination is in writing signed by a duly authorised representative of the shareholder.(2)Notwithstanding anything in sub-rule (1), a nomination may also be made by a resolution passed by the Board of Directors, managing committee or governing body, as the case may be, of the shareholding Institution on whom the management of the affairs of the Institution is vested and where a nomination is so made, a copy of the resolution certified to be a true copy by the Presiding Officer of the Board of Directors, managing committee or governing body, shall be forwarded to the Head Office of the Corporation, whereupon such copy shall be deemed to be a nomination duly made under this rule.(3)No nomination shall be valid unless it is received in the Head Office of the Corporation not less than fourteen days before the date fixed for the election.
