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22. Removal of directors from office.- (1) The State Government may, at any time, 2[under intimation to] of the Central Warehousing Corporation, remove the managing director from office after giving him a reasonable opportunity of showing cause against the proposed removal. (2) The board of directors may remove from office any director who- (a) is or has become subject to any of the disqualifications mentioned in section 21; or (b) is absent without leave of the board of directors for more than three consecutive meetings of the board without cause sufficient, in the opinion of the board, to exonerate his absence.    |
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