GOVERNMENT OF INDIA
Ministry of Law
SEAL
THE WAREHOUSING CORPORATIONS ACT, 1962
(58 OF 1962)
(As modified upto the Ist April, 1969)
1
SECTION
1.
2.
THE WAREHOUSING COPRORATIONS ACT, 1962
ARRANGEMENT OF SECTIONS
CHAPTER |
PRELIMINARY
Short title, extent and commencement. Definitions.
CHAPTERII
THE CENTRAL WAREHOUSING CORPORATION
3. The Central Warehousing Corporation.
4. Share capital and shareholders.
5. Shares to be guaranteed by Cenfral Government and to be trust or approved securities.
6. Management of Central Warehousing Corporation.
7. Directors.
8. Disqualification for office of director of the Central Warehousing - Corporation.
9. Removal of directors from office.
10. Appointment of officers, etc., and their conditions of service.
11. Functions of Central Warehousing Corporation.
12. Executive Committee.
13. Meetings of the Corporation.
14. Grants and loans by the Central Government.
15. Corporation to maintain two funds.
16. Warehousing Fund.
17. General Fund. CHAPTER Il
STATE WAREHOUSI NG CORPORATIONS
18.
19.
SECTIONS
20.
State Warehousing Corporations. Share capital and shareholders. z E3
Managerfient of a State Warehousing Corporation.
(37)
21. Disqualification for office of director of the Corporation.
22. Removal of directors from office.
23. Appointment of officers, etc., and their conditions of services.
24. Functions ofthe State Warehousing Corporation.
25. Executive Committee.
CHAPTERIV
FINANCE, ACCOUNTS & AUDIT
26. Submission of programme of activities and financial estimates.
27. Borrowing power of Warehousing Corporation.
28. Deposit Account.
29. Investment of funds.
30. Disposal of profits.
31. Accounts and audit of Warehousing Corporation.
CHAPTERV
MISCELLANEOUS
32. Vacancies, etc., not to invalidate acts and proceedings of Warehousing Corporations.
33. Delegation.
34. Voting right of shareholders.
35. Disputes between Central Warehousing Corporation and State Warehousing Corporation.
36. Declaration of fidelity and secrecy.
37. Indemnity of directors.
38. Offences.
39. Provisions relating to income-tax and super-tax.
40. Winding up of Warehousing Corporations.
41. Power to make rules.
42. Power of Warehousing Corporations to make regulations.
43. Repeal and savings.
3 (38)
3
THE SCHEDULL
THE WAREHOUSING COPRORATIONS ACT, 1962
No, 58 of 1962
(19th December, 1962)
An Act to provide tor the incorporation and tegulation of corporations for the purpose of warehousing of agricultural produce and certain other commodities and for mattters connected there with,
BE it enacted by Parliament in the thiteenth Year of the Republic of India as follows:
CHAPTERI
PRELIMINARY
Shart title extent I (1) This Act may be called the Warehousing corporations and Act 1962,
Commencement
) Itextends to the whole of India except the state of J&K.
(3) It shall come into force on such date? as the Central Government may, by notification in the Official Gazette appoint.
Refintion 2. Inthe Act, unless the context otherwise requires :-
(a) "agricultural produce" means any of the following classes of commondities, namely :-
(i) foodstuffs, including edible oil-seeds;
(ii) cattle fodder, including oil-cakes and other concentrates ;
(iii) raw cotton, whether ginned or unginned, and cotton seed;
(iv) raw jute; and
(v) vegetable oils;
(b) "appropriate Government" means in relation to the Central Warehosuing Corporation, the Central Government and in relation to a State Warehousing Corporation, the State Government;
(c) "Central Warehousing Corporation" means the Central Warehousing Corporation established under section 3 ;
1. This Act has been supplemented by the Warehousing Corporations (Supplementary) Act, 1965 (20 of 1965).
- 18th March, 1963 : vide G.S.R. 463, dated 16-3-1963. See Gazette of India, Extra-ordinary, Pt. Il, Sec. 2 (i). p. 155.
(39)
20f 1912 (d) "Co-operative society" means a society registered or deemed to be registered under the Cooperative Societies Act, 1912, or under any other law with respect to co-operative societies for the time being in force in any State, which is engaged in the processing, marketing, storage, export or import of agriculture produce or any notified commodity or in insurance business and includes a co-operative land mortgage bank;
(e) "notified commodity" means any commodity (other than agricultural produce) which the Central Government may, by notification in the Official Gazette, declare to be a notified commodity for the purposes of this Act, being a commodity with respect to which Parliament has power to make laws by virtue of entry 33 in List Il in the Seventh Schedule to the Constitution;
(f) '"prescribed" means prescribed by rules made under this Act;
74 of 1952 . (g) '"recognised association" means an association which is for the time being recognised by the Central
Government under section 6 of the Forward Contracts (Regulation) Act, 1952;
20f 1934 (h) "Reserve Bank" means the Reserve Bank of India constituted under the Reserve Bank of India Act, 1934 20f1934 (i) ; "scheduled bank" means a bank for the time being B included in the Second Schedule to the Reserve Bank k of India Act, 1934 ;
23 of 1955 (j) "State Bank" means the State Bank of India constituted under the State Bank of India Act, 1955 ;
(k) "State Warehousing Corporation" means a Warehousing Corporation for a State established or deemed to be established under this Act;
(I) "Warehousing Corporation" means a Warehousing Corporation established or deemed to be established under this Act ; and
(m) 'year" means the financial year.
(40)
CHAPTERII
THE CENTRAL WAREHOUSING CORPORATION
The Central 3. (1) With effect from such date as the Central Government é";f;ifii'fig may, by notification in the Official
Gazettee, specify in
this behalf the Central Government shall establish a Corporation by the name of the Central Warehousing Corporation which shall be a body corporate having perpetual succession and a common seal with power to acquire, hold and dispose of property and to contract, and may, by the said name, sue and be sued.
(2) The headoffice ofthe Central Warehousing Corporation shall be at New Delhi (or at such other place as the Central Government may, by notification in the Officia l
Gazette, specify).
Share Capital & 4. (1) The authorised share capital of the Central Warehousing
Share holders. Corporation shall be tw
enty crores of rupees divided
into two hundred thousand shares of the face value of
one thousand rupees each; any shares rema ining to
be issued may be issued, with the sanction ofthe Central
Government from time to time, as and when the Central
Warehousing corporation may deem fit.
(2) TheCentral government shall subscribe for forty percent
ofthe share capital issued at any time and the r emaining
sixty percent of the share capital may be sub scribed
for, within such period and in such proportion as may
be specified by the Central Govt., by the following
institutions, namely :
(a) The State Bank;
(b) Other scheduled banks;
(c) Co-operative societies;
(d) Insurance companies, investment trusts and other financial institutions; '
(e) recognised associations and companies dealing in agricultural produce or any notified commodity.
(3) if any portion of the sixty percent, of the share capital referred to in sub-section (2) remains unallotted, it may be subscribed for by the Central Govt. and the State Bank in such proportion as may be agreed upon between them and in default of such agreement, as may be determined by the Central Government.
1 18th March, 1963 vide G S.R. 464, date 16.3.63, See Gazette
)
of India extraordinary part-ll Section 3 (i) P. 155.
2. Inserted by Act 34 of 1963, s. 2.
(41)
(4) The shares of the Central Warehousing Corporation shall not be transferable except to the central Gout., the State Bank, any scheduled bank, any insurance company any investment trust or other financial institution or any cooperative society or any recognised association or company dealing in agricultural produce or any notified commodity, in accordance with the regulation made by the Central Warehousing Corporation under this Act.
§3:,'::(:;:1y 5. (1) The shares of the Central Warehousing Corporation Central govt. & to shall be guaranteed by the Central Govt.. as to the trust or approved repayment of the principle and the payment of the securities.
annual dividend at such minimum rate as may be fixed by the Central Govt., by notification published in the Official Gazette, at the time of the issue of the shares. 2 of 1882 4 of 1938 (2) Notwithstanding anything contained in the Acts 10 of 1949 mentioned in this sub-section, the shares of the Central Warehousing Corporation shall be deemed to be
included among the securities enumerated in section 20 of the Indian Trusts Act, 1882, and also to be approved securities for the purpose of the Insurance Act, 1938 and the Banking Companies Act, 1949.
Management of 6. (1) The general superintendence and management of %z"{gf]'cusin affairs and business of the Central Warehousing cQ,pora,icn'g Corporation shall vest in a board of directors who, with the assistance of an Executive Committee and a
Managing Director, may exercise all the powers and discharge all the functions which may be exercised or discharged by the Central Warehousing Corporation under this Act. s
(2) The board of directors shall act on business principles having regard to public interest and shall be guided by such instructions on questions of policy, as may be given to them by the Central Government.
(3) If any doubt arises as to whether question is or is not a question of policy, the decision of the Central Government shall be final.
Directors 7. (1) The board of directors referred to in section 6 shall consist of the following, namely :
(a) Six directors to be nominated by the Central Government;
26 of 1962 (b) One director to be nominated by the National Co- operative Development Corporation established under the National Co-operative Development
Corporation Act, 1962,
(42)
a
7
one di_rector to be nominated by the State Bank; one director to be elected by other scheduled banks;
one director to be elected by co-operative societies; )
(f) one director to be elected by insurance companies, investment trusts and other financial institutions, recognised associations and companies dealing in agricultural produce or notified commodities;
(9) a Managing Director, appointed by the Central Government in consultation with the directors referred to in clauses (a) to (f) :
Provided that the three directors to be elected under clauses (d), (e) and (f) may, for the first constitution of the board of directors, be nominated by the Central Government in such manner as to give representation to each class of institutions (whether they have become shareholders of the Corporation or not) referred to in those clauses, but a director so nominated shall hold office only until he is replaced by a director elected as provided in that clause, and the director so elected shall hold office only for so long as the director replaced would have held office had he not been replaced.
(2) The directors referred to in clauses (d), (e) and (f) of sub-section (1) shall be elected in the prescribed manner.
(3) If, within the period prescribed in this behalf, or within such further ,period as the Central Government may allow, the institutions referred to in clause (d) or clause
(e) or clause (f) or sub-section (i) fail to elect a director, the Central Government may nominate a director to fill the vacancy.
(4) The board of directors shall have a Chairman and a : Vice-Chairman who shall be appointed by the Central Government from among the directors.
(5) The Managing Director shall
(a) exercise such power and perform such duties as the board of directors of the Central Warehousing Corporation may entrust or delegate to him; and
(b) receive such salary and allowances as the Central warehouses Corporation may, with the approval of the Central Govt.
(d)
(e)
(43)
Disqualification for office of director of the Central
Warehousing
corporation
1 of 1956
(6)
®)
0]
(i) (iil) (iv) (v)
(vi) The directors of the Central Warehousing Corporation other than the Managing Director shall be entitled to receive by way of remuneration such sums as the Central Warehousing Corporation may, with the approval of the Central Government, fix :
Provided that no official director shall be entitled to receive any remuneration other than the allowances, if any, admissible to him under the rules regulating his conditions of services.
The term of office of, and the manner of filling casual vacancies among, the directors shall be such as may be prescribed.
A person shall be disqualified for being chosen as, and for being, a director of the Central Warehousing Corporation :
If he is found to be a lunatic or becomes of unsound mind; or
if he is, or at any time has been, adjudicated insolvent or has suspended payment of his debts or has compounded with his creditors; or
if he is or has been convicted of any offence involving moral turpitude and sentenced in respect thereof to imprisonment for not less than six months, unless a period of five years has elapsed from the date of expiry of the sentence; or
if he has been removed or dismissed from the service of Government or a Corporation owned and controlled by the Government; or
except in the case of the Managing Director, if he is a
salaried official of the Central Warehousing Corporation or any State Warehousing Corporation; or If he is personally interested in any subsisting contract
made with, or in any work being done for the Central
Warehousing Corporation except as
a shareholder
(other than director) in any public company as defined
in the Companies Act, 1956 :
Provided that where any such person is
a shareholt.ie":
he shall disclose to the Central
Warehousing
Corporation the nature and extent
of shares held by
him in such company.
(44)
Remova"" 9. (1) The Central Government may, at any time in consult ation
Jrectors from with the Central Warehousing Corporation remove the Jice 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 8, 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.
Appointment of 10. (1) The Central
Warehousing Corporation may appoint such ffieézne;;o:;'dcf officers and other
employees as it considers necessary
senice for the efficient performa
nce of its functions.
(2) Every person employed by the Central Warehousing
Corporation under this Act shall be subject to such
conditions of service and shall be entitled to such
remuneration as may be determined by regulations
made by the Corporation under this Act.
Functions of Center 11. Subject to the provisions of this Act, the Central
'éfi:;::z':g Warehousing
Corporation may :
(a) acquire and build godown s and, warehouses at such suitable places in India as its thinks fit;
(The phrase "or abroad" was inserted vide
Warehousing Corporation (Am endment) Act No.
23 of 2001).
(b) run warehouses for th e storage of agricultural produce, seeds, manures, ferti lizer, agricultural
implements and notified commodi ties offered by
individuals, cooperative soc ieties and other
institutions;
(c) arrange facilities for the tr ans-port of agricultural produce, seeds, manure, fertil izers, agricultural
implements and notified commodi ties to and from
warehouses;
-
(d) subscribe to the shar e capital of a State Warehousing Corporation;
(e) actas agent of the Gove rnment for the purposes of the purchase, sale, s torage and distribution of
agricultural produce, seeds , manures, fertilizers, agricultural implements a nd notified commodities;
(45)
(The word "and" accruing at the end of this section was deleted vide Warehousing Corporationg amendment Act No. 23 of 2001)
(a) enter into, with the previous approval of the Central Government joint ventures with any corporation established by or under any Central Act or any State Act or with any company formed
" and registered under the Companies Act, 1956 including foreign company or through its subsidiary companies, for carrying out the purposes of this Act.
(b) establish subsidiary companies; and"
(These clauses (ea) and (eb) have been added vide Warehousing Corporations (amendment) Act No. 23 of 2001)
(f) carry out such other functions as may be prescribed.
There shall be an Executive Committee of the Central Warehousing Corporation which shall consist of (a) the Chairman and the Vice-Chairman of the board of directors;
(b) the Managing Director; and (¢) two other directors chosen by the Corporation in the prescribed manner.
(2) The Chairman and the Vice-Chairman of the board of directors shall be the Chairman and Vice-Chairman respectively of the Executive Committee. (3) Subject to the general co Executive . 2
Committee 2.
Corporation. Meetings of the 13. (1) The annugl general meeting of the Central Warehousing '—Cmifion Corporation (hereinafter referred to as the annual o
eld every year either at its
ffice of the corporation within
the financial year, and any !
be convened by the board of directors at any other time,
(46)
[—
(3)
2
@ (4)
75 (5)
(6)
Grants and loans 14. (1) by the Central
Government.
E 2)
rporation to 15. intain two funds. The board of directors of the Central Warehousing Corporation shall, on the requisition of one-third of the number of shareholders of the Corporation, call a special meeting of the Corporation.
The requisition for a special meeting under sub-section
(3) shall state the object of the meeting, and shall be signed by the requisitionists and deposited at the head office of the Corporation, and may consist of several documents in like form each signed by one or more requisitionists.
If the Board of Directors of the Central Warehousing Corporation do not proceed within twenty one days from the date of the requisition being so deposited to cause the special meeting to be called, be requisitionists, or a majority of them, may, themselves call the meeting, but in either case, the meeting so called shall be held within three months from the date of the deposit of the requisition.
The Central Warehousing Corporation shall observe such rules of procedure in regard to the transaction of
business at its meetings (including the quorum at
meetings) as may be provided by regulations made by
the Central Warehousing Corporation under this Act.
The Central Government may, after due appropriation made by Parliament by law in this behalf, pay to the
Central Warehousing Corporation for the purposes of
either fund maintained by the Corporation
(a) by way of grants, such sums of money as the Central Government may consider necessary ; and
(b) by way of loans, such sums of money on such terms and conditions as the Central Government may determine.
When making a payment under sub-section (1), the Central Government shall specify the fund for the purposes of which the payment is made. The Central Warehousing Corporation shall maintain two separate funds, namely :\—
(a) the Central Warehousing Fund (hereinafter referred to as the Warehousing Fund); and
(b) the General Fund.
(47)
Warehousing fund. General fund.
16.
17.
(1)
(a) (a) (b) (@] (a) (b)
(2)
(a) (b) (c) To the Warehousing Fund shall be credited — all moneys and other securities transferred to the Central Warehousing corporation under clause of sub-section
(2) of section 43 ; such grants and loans as the Central Government may make for the purposes of the Warehousing Fund: and such sums of money as may, from time to time, be realised out of the loans made from the Warehousing Fund or from interest on loans or dividends on investments made from that fund.
The Warehousing Fund shall be applied:-
for advancing'loans to State governments on such terms and conditions as the Central Warehousing Corporation may deem fit for the purpose of enabling them to subscribe to the share capital of State Warehousing Corporations;
for advancing loans and granting subsidies to State Warehousing Corporations or to State Governments on such terms and conditions as the Central Warehousing Corporation may deem fit for the purposes of promoting the Warehousing and storage of agricultural produce and notified commodities otherwise than through co- operative societies.
To the General Fund shall be credited — all sums received by the Central Warehousing Corporations other than those referred to in subsection
(1) of section 16 ; and such grants and loans as the Central Government may make for the purposes ofthe General Fund. The General Fund shall be applied —
for meeting the salary, allowances and other remuneration of the officers and other employees of the Central Warehousing Corporation:
for meeting the other administrative expenses of the Corporation; and
for carrying out the purposes of this Act.
(48)
CHAPTER Il STATE WAREHOUSING CORPORATIONS i State W?renhsflus'ng 18. (1) The State Government may, by notification i n the Official
Corporalio Gazette and with the approval of the
Central
Warehousing Corporation, establish a Warehousing
Corporation for the State under such name as may be specified in the notification.
(2) A State Warehousing Corporation established under !
sub-section (1) shall be a body corporate by th e name !
notified under that sub-section, having perp etual
succession and a common seal with power to acquire, i
hold and dispose of property and o contract and may, |
by the said name sue and be sued.
(3) The head office of a State Warehousing Corporation "
shall be at such place within the State as may be notified %
in the Official Gazette.
(4) Notwithstanding anything containe d in sub-sections (1)
(2) and (3), it shall not be necessary for the State :
Government to establish a Corporati on under sub- . i
section (1) where, under clause (g) of sub-section (2) f
of section 43, a Corporation is deemed to be established
for that State under this Act.
(
Share capital and 19. (1) The autho rised capital of a State Warehousin g |
shareholders Corporation
shall be such sum not exceeding two crore s
of rupees as may be prescribed, divided into shares of 2
the face value of one hundred rupee s each, of which
such number as may be determined by the Corporation
A in consultation with th
e State Government shall be
|
issued in the first instance and the rem aining shares ]
may be issued from time to time, as and when
the Corporation may deem fit after consult ation with the
Central Warehousing Corporatidn and with t he sanction
of the State Government.
{
(2) Of the share capital issued in the first instance and of
any subsequent issue of such capital, t he Central
Warehousing Corporation shall, in any case, where the
State Government has subscribed for fifty percent of
such capital, subscribe for the remaining fifty percent of the capital.
;T:%?Ir:r::lc:f;ng 20. (1) The general superintendence and management of If}e
)
orporation. - affairs of a St_ate Warehousing Corporation shall vest in a Board of Directors which shall consist of the
(49)
| | : T = ,-._.-.-—J
14
following, namely :
V{g five directors nominated by the Central Warehousing Ve Corporation, of whom one shall be nominated in Consultation with the State Bank and one atleast shall be a non-official;
'
) five directors nominated by the State Government; and /(: ) amanaging director, appointed by the State Government in consultation with the directors referred to in clauses
(a) and (b) and under intimation to the Central Warehousing Corporation. e
("Under intimation to Central Warehousing Corporation"
was inserted in place of "with the previous approval of Central Warehousing Corporation" vide Warehousing Corporations (Amendment) Act No. 23 of 2001.)
(2) The Chairman of the Board of Directors shall be appointed by the State Government from among the directors of the State Warehousing Corporation under intimation to the Central Warehousing Corporation. -
(3) "The Managing Director shall
(a) exercise such powers and perform such duties as the Board of Directors or the State Warehousing Corporation may entrust or delegate to him; and
(b) receive such salary and allowances as the State Warehousing Corporation may, in consultation with the Central Warehousing Corporation, and with the previous approval of the State Government, fix.
_/\ (4)] The board of directors shall act on business principles having regard to public interest and shall be guided by such instructions on questions of policy as may be given to them by the State Government or the Central Warehousing Corporation.
(5) If any doubt arises as to whether a question is or is not a question of policy, or, if the State Government and fhe Central Warehousing Corporation give conflicting instructions, the matter shall be referred to the Central Government whose decision there-on shall be final.
(50)
(6) The directors of a State Warehousing Corporation, other than the Managing Director, shall be entitied to receive by way of remuneration such sums as may be prescribed.
Provided that no official director shall be entitled to receive any remuneration other than any allowances admissible to him under the rules regulating his conditions of service.
(7) The term of office of, and the manner of filling casual vacancies among directors shall be such as may be prescribed.
Disqualification for 21. (i) A person shall be disquali fied for being chosen as, and
office of director of for being, a director of a State Warehousing Corporation the Corporation. (i) if he is found to be a lunatic or becomes of unsound mind; or
(i) if he is, or at any time has been, adjudicated insolvent or has suspended payment of his debts or has compounded with his creditors; or
(iii) if he is or has been convicted of any offence involving moral turpitude and sentenced in respect thereof to imprisonment for not less than six months, unless a period of five years has elapsed from the date of expiry of the sentence; or
(iv) if he has been removed or dismissed from service of Government or a corporation owned and controlled by the Government; or
(v) except in the case of the Managing Director if he is a salaried official of State Warehousing Corporation; or (The phrase "The Central Warehousing Corporation"
was deleted vide Central Warehousing Corporation (Amendment) Act No. 23 of 2001).
1 of 1956. (vi) if he is personally interested in a subsisting contract made with, or in any work being done for the State Warehousing Corporation except as a shareholder
(other than a director) in any public company as defined in the Companies Act, 1956 :
Provided that where any such person is a shareholder, he shall disclose to the Warehousing Corporation the nature and extent of the shares held by him in such Company. -
(51)
Removal of directors 22. (1) The State Government may, at any time, under intimzatsn from office. to the Central VWarehousing Corporation rerr,:/: the Managing Director from the offlpe after gmr,} ,',,':'A
reasonable opportunity of showing cause zgainst
proposed removal.
(2) The board of directors may remaove from office 2 n rector who
~ S
} v
(a) is or has become subject to any of the disquzlifi tions mentioned in section 21; or
more than three consecutive meetings of the b without sufficient cause, in the opinion of the o to exonerate his absence.
Appointment of - 23. (1) AState Warehousing Corporation may appoint su officers, etc., and their cenditions of services
ch of-
ficers and other employees as it considers necessary
for the efficient performance of its functions.
(2) Every person employed by a State Warehousing Cor- poration under this Act shall be subject to such condi- tions of service and shall be entitled to such remunera- tion as may be determined b Yy regulations made by the o Corporation under this Act. Fuctions of the State ' 24. Subject to the provisions of this Act, a State Warehcusing Warehousing # Corporation may Corporation
(a) _acquire and build godowns and warehouses at places within the State as it may, after consultatio the"Central Warehousing Corporation, d thg previous approval® was substituted with "in consul- tation with" vide Warehousing Corporation (Ameng- ment) Act No.23 of 2001), etermine; ("With
(b) run warehouses in the State for the storage of agri tural produce, seeds,
. u ricu t S, manures, fertilizers. agricultural implements ang notified commodities:
ltural pro- '
ral imple- tified Commodities to and from ware- houses.
(d) act as an agent of the Central Warehousing Corpora- h::n or of the Government for the Purposes of the pur- Chase, sale, storage ang distribution, of
(52)
agricultural produce, seeds, manures, fertilizers, agricultural implements and notified commodities; "(The word "and" occuring at the end of this section was deleted vide Warehousing Corporation Act amendment No.23 of 2001)
(e) carry out such other functions as may be prescribed. Executive Committe 25.(1) There shall be an Executive C ommittee of a State
Warehousing Corporation which shall consist of -
(a) the Chairman of the board of directors ;
(b) the Managing Director; and
(c) three other directors chosen in the prescribed manner, of whom one shall be a director referred to in clause (a) of sub-section (1) of section 20.
(2) The Chairman of the Board of Directors shall be the Chairman of the Executive Committee.
(3) Subject to any general or special directions as the Board of Directors may, from time to time give, the Executive Committee shall be competent to deal with any matter within the competence of the State Warehousing Corporation.
CHAPTER IV
FINANCE ACCOUNTS & AUDIT Submission of B 26. (1) Every Warehousing Corporation shall prepare before the e e oF aclivies commencement of each year a statement of programme e of its activities during the forthcoming year as well as a financial estimate in respect thereof.
(2) A statement prepared under sub-section (1) shall not be later than three months before the commencement of each year, be submitted for approval -
(a) in the case of the Central Warehousing Corporation, to the Central Government,
(b) in the case of a State Warehousing Corporation, to the Central Warehousing Corporation and the State Government.
(3) The statement and the financial estimate of a Warehousing Corporation referred to in sub-section (1) may, with the approval of the Central Government
(53)
in the case of the Central Warehousing Corporation ang the State Government in the case of a State Warehousing Corporation, be revised by the Warehousing Corporation.
27. (1) A Warehousing Corporation may, in consultation with the e Reserve Bank and with the previous approval of the aporioy appropriate Government, issue and sell bonds and debentures carrying interest for the purpose of raising
funds :
Provided that the total amount of bonds and debentures
issued and outstanding and other borrowings of the Corporation shall not at any time exceed ten times the amount of the paid-up share capital and the reserve fund of the Corporation,
2) A Warehousing Corporation may, for the purpose of carrying out its functions under this Act, borrow money-
(i) from the Reserve Bank, or 23 f0 1955
(i) from the State Bank, for such upon any of the securities against which, it is authorised to advance and lend moneys, under the provisions of the State Bank of India Act, 1955,
(3) Subject to the Proviso to sub-section (1 periods for which, and
), the Central
money from the
Warehousing
om the State
Board of Directors
bonds or debentures are issued. Deposit Account 28. zt')\ll rehousing Corporation shall e
Bank or the State Bank or, subject to any rules made under this Act, in any scheduled bank or Co-operative bank.
(54)
nsvestment of Funds 29. A Warehousing Corporation may invest its funds in the securities of the Central or any State Government or in such ofher manner as may be prescribed by the
appropriate Government.
30. (1) Every Warehousing Corporation shall establish a reserve fund out of its annual net profits.
1 of 1956 (2) After making provision for "bad" and doubtful debts, depreciation on assets and all other matters which are usually provided for by companies registered and incorporated under the Companies Act, 1956, a
Warehousing Corporation may out of its net annual profits, declare a dividend :
Provided that for so long as the reserve fund is less than the paid-up share capital of the Central Warehousing Corporation and until there has been repaid to the Central Government such sum, if any, as that Government may have paid under a guarantee given in pursuance of sub- section (1) of section 5 or sub-section (4) of section 27 the rate of such dividend, in the case of the Central Warehousing Corporation shall not exceed the rate guaranteed by the Central Government under sub-section
(1) of section 5. Accounts and audit of 31. (1) Every Warehousing Corporation shall maintain proper
pisposal of p
rofits
g;f;'rg:::'g accounts and other relevant records and pre pare an
annual statement of accounts including the profit and loss account and the balance sheet in such form as may be prescribed :
Provided that, in the case of the Central Warehousing Corporation, the accounts relating to the Warehousing Fund and the General Fund shall be maintained separately.
1ol 1956 (2) The accounts of a Warehousing Corporation shall be
audited by an auditor duly qualified to act as an audi tor
of companies under section 226 of the Companies Act,
1956
(3) The said auditor shall be appointed by the a ppropriate
Government on the advice of the Comptroller & A uditor
General of India:
(4) The auditor shall be supplied with a copy of the annual
balance sheet and the profit and l oss account of the
Warehousing corporation and it shall be his duty to
examine them to-gether with accounts and
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vouchers relating thereto, and he shall have a |jst delivered to him of all books kept by the Corporation ) and shall at all reasonable times have access to the books, accounts and other documents of the Corporation anq may require from any officer of the Corporation such information and explanations as the audit may think necessary for the performance of his duties as auditor.
(5) The auditor shall make a report to the shareholders on the accounts examined by him and on the annual balance sheet and the profit and loss account and in every such report, he shall state whether in his opinion the accounts give a true and fair view -
(a) in the case of the balance sheet, of the State of the Corporation's affairs at the end of its financial year, and
(b) in the case of the profit and loss account, of the profit or loss for its financial year, and in case he has called for any explanation or information from the officers, whether it has been given and whether it is satisfactory.
(6) The appropriate Government may, after consultation with the Comptroller and Auditor-General of India at any time issue directions to the auditor requiring him to report to the appropriate Govt. Upon the adequacy of measures taken by a Warehousing Corporation for the protection of its shareholders and creditors or upon the sufficiency of his -procedure in auditing the accounts of the Corporation and may enlarge or extend the scope of the audit or direct that a different procedure in audit may be adopted or direct that any other examination may be made by the auditor if in the opinion of the appropriate Government public interest so requires.
(7) A Warehousing Corporation shall send a copy of every report of the auditor to the Comptroller and Auditor General of India and to the Central Government atleast one month before it is placed before the Shareholders.
(8) Notwithstanding anything hereinbefore contained in this sectioq, the Comptroller and Auditor-General of India may, either of his own motion or on a request received
(58)
Vacancies, etc, notto invalidate acts and
proceedings of Warehousing
Corporations Delegation
32.
33.
in this behalf from the appropriate Government, undgnake in respect of a Warehousing Corporation such audit and at such time as he may consider necessary; Provided that where the Central Government is required to make any payment on account of the guarantee given by it under sub-section (1) of section 5, such audit shall be undertaken by the Comptroller and Auditor General of India or any person authorised by him in this behalf.
(9) The Comptroller and Auditor-General of India and any person authorised by him in connection with the audit of the accounts of a Warehousing Corporation shall have the same rights, privileges and authority in connection with such audit as the Comptroller and Auditor-General has in connection with the audit of Government accounts and in particular, shall have the right to demand the production of books, accounts connected vouchers and
other documents and papers and to inspect the office
of the Corporation.
(10) The annual accounts of a Warehousin g Corporation
together with the audit report thereon shall b e placed
hefore the annual general meeting of the Corporation
within six months of the close of the financi al year.
(11) Even audit report under this sect ion shall be forwarded
to the appropriate Government within a m onth of its being
placed before the annual general me eting and that
Government shall as soon as thereafter as may be cause
the same to be laid before both Houses of Parliament or
the Legislature of the State, as the c ase may be.
CHAPTER V
MISCELLANEOUS
No act or proceeding of a Warehousi ng Corporation shall be
invalid by reason only of the existenc e of any vacancy among
its directors or any defect in the constitution thereof.
A Warehousing Corporation may, by general or special order
in writing, delegate to the Secretary or other officer of the Corporation, subject to such conditions and limitations,
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Voling nghts of shareholders Disputes between Central
Warehousing
Corporation and State Warehousing Corporation
Declaration of fidelity & Secrecy. Indemnity of
directors
Offences.
34.
36.
37.
38.
if any, as may be specified in the order, such of its powers and functions under this Act as it may deem necessary for the efficient performance of its functions. In any meeting of the shareholders of a Warehousing Corporation, every member shall have one vote in respect of each share held by him in the Corporation.
. If there is any difference of opinion between the Central Warehousing Corporation and a State Warehousing Corporation regarding their respective functions and powers under this Act, such difference shall be referred to the Central Government whose decision thereon shall be final. Every director, auditor, officer or other employee of a Warehousing Corporation shall, before entering upon his duties, make a declaration of fidelity and secrecy in the form set out in the Schedule.
(1) Every director of a Warehousing Corporation shall be indemnified by the Corporation concerned against all losses and expenses incurred in the discharge of his duties except such as are caused by his own wilful act or default.
(2) A director of a Warehousing Corporation shall not be responsible for any other director or for any officer or other employee of the Corporation or for any loss or expense resulting to the Corporation by the insufficiency or deficiency of value of, or title to, any property or security acquired or taken on behalf of the Corporation in good faith, or by the wrongful act of any person under obligation to the Corporation or by anything done in good faith in the execution of the duties of his office or in relation thereto.
(1) Whoever, without the consent in writing of a Warehousing Corporation, uses the name of that Corporation in any prospectus or advertisement, shall be punishable with imprisonment which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
(2) No court shall take cognizance of any offence under sub-section (1) otherwise than on a complaint in writing by an officer authorised in this behalf by the Warehousing Corporation concerned.
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P
—
130 19681,
provisions refating o income tax and super tax
Winding up of
Warehousing
Corporations
Power to make
fules
39.
40.
41.
For the purposes of the Income Tax Act, 1961, a Warehousing Corporation shall be deemed to be a company within the meaning of that Act and shall be liable to income-tax and super- tax accordingly in its income, profits and gains:
Provided that, in the case of the Central Warehousing Corporation, any sum paid by the Central Government under the guarantee given in pursuance of sub-section (1) of section 5 or, in the case of Warehousing Corporation, any sum paid by the Central or a State Government under any guarantee given in pursuance of sub-section (4) of section 27 shall not be treated as income, profits and gains of a Warehousing Corporation, and any interest on the debentures or bonds issued by that Corporation out of such sums shall not be treated as expenditure incurred by it;
Provided further that in the case of any shareholder or debenture-holder such portion of a dividend or interest as has been paid out of any such sum advanced by the Central Govt. shall be deemed to be his income from interest on securities declared to be income-tax free within the meaning of section 86 of that Act.
No provision of law relating to the winding up of companies or corporations shall apply to a Warehousing Corporation and any such Corporation shall not be placed in liquidation save by order of the appropriate Government and in such manner as it may direct.
(1) The appropriate Government may, by notification in the official Gazette, make rules fo carry out the purposes of this Act.
(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 Warehousing Corporation; (€) the authorised capital of a State Warehousing
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Corporation within the limit specified in subsection
(I) of section 19;
(f) the form of the annual statement of accounts and the balance sheet to be prepared by a Warehousing Corporation.
(9) the deposit of moneys of a Warehousing Corporation in a scheduled bank or a cooperative 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) any other matter which has to be or may be prescribed.
(3) Every rule made by the Central Government under this section shall be laid as soon as may be after it is made, before each House of Parliament while it is in session for a total period of thirty days which may be Comprised in one session or in two Or more successive sessions, and if, before the expiry of the session in which it is so laid or the successive session aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect as the case may be. So however that any such modification or annulment shall be without prejudice 1 to the validity of anything previously done under that rule. Power of 42, (1) A Warehousing Corporation may, with the previous Warehousing sanction of the appropriate Government, by notification m::z:;;':'s in the Official Gazette, make regulations not inconsistent with this Act and the rules made there-under to provide
for all matters for which provision is necessary or
expedient for the purposes of giving effect to the
provisions of this Act.
(2) In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for (@) the conditions of service of and the remuneration payable to, the officers and other employees of a Warehousing Corporation;
(b) the mannerin which, and the Conditions subject to which, shares of the Central Warehousing Corporation mav be transferred;
(60)
Repeal and savings 28 of 1556 26 of
1962.
43.
(c)
(e) .
()
M
(2)
(a) (b) (©) (d) the manner in which meetings of a Warehousing Corporation and the Executive Committee thereof shall be convened, the fees for attending such meetings and the procedure to be followed there
the duties and conduct of officers and employees of a Warehousing Corporation;
the powers and duties which may be entrusted or delegated to the Managing Director of a Warehousing Corporation;
generally, the efficient Conduct of the affairs of a Warehousing Corporation.
The appropriate Government may, by notification in the Official Gazette, rescind any regulation which it has sanctioned and thereupon the regulation shall cease to have effect.
With effect from the date on which the Central Warehousing Corporation is established under section 3, the Agricuitural Produce (Development and Warehousing Corporations Act, 1956, in so far as it has not been repealed by the National Cooperative Development Corporation Act, 1962, shall stand repealed.
Notwithstanding such repeal,
the shares allotted and the share certificates issued by the Central Warehousing Corporation established under the repealed Act (hereinafter referred to as the said Corporation) shall be deemed to have been allotted and issued by the Corporation established under Section 3 of this Act as if this Act had been in force on the day on which the shares were allotted and the share certificates were issued.
every shareholder of the said Corporation shall become the holder of as many shares in the Corporation esiablished under section 8 of this Act as are equivalent in number and value to the shares held by him in the said Corporation;
all moneys and other securities belonging to the National Warehousing Development Fund which, immediately before the said date, was maintained by the said Corporation shall stand transferred to and be maintained by the Corporation established under section 3 of this Act;
anything done or any action taken (including any appointment, nomination, delegation, rule or
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regulation made) under the repealed Act, shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under this Act;
(e) every share held by the said Corporation in a State Warehousing Corporation under the repealed Act shall be deemed to be a share held by the Corporation established under section 3 of this Act in the corresponding State Warehousing Corporation deemed to be established under this Act;
(f) all rights, liabilities and obligations of the said Corporation, whether arisin out of any contract or -otherwise, shall be the rights 'iabilities and obligations respectively of the Corporation established under section 3 of this Act; .
(9) a State Warehousing Corporation established for a State under the repealed Act shall be deemed to be the State Warehousing Corporation established for that State under this Act.
THE SCHEDULE
(See section 36)
DECLARATION OF FIDELITY AND SECRECY
|, declare that | will faithfully, truly and to the best of my judgement, skill and ability execute and perform the duties which are required of me as a director, officer, employee or auditor (as the case may be) of the Warehousing Corporation and which properly relate to the office or position in the said Corporation held by me.
| further declare that | will not communicate or allow to be communicated to any person not legally entitled thereto any information relating to the affairs of the said Corporation nor will | allow any such person to inspect Or have access to any books or documents belonging to, or in the possession of the Corporation and relating to the
business of the Corporation.
Signature
Signature
Signature
Signed before me
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