Gujarat act 021 of 1986 : Gujarat Development Corporations Laws (Amendment) Act, 1986

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Gujarat Development Corporations Laws (Amendment) Act, 1986.

(2) It shall be deemed to have come in force on the 2nd July, 1986.

Section 2. Amendment to Guj. 5 of 1972

2. Amendment to Guj. 5 of 1972.- In the Gujarat Tribal Development Corporation Act, 1972 (Guj. 5 of 1972).

(1) in section 2,-

(a) for clause (e), the following clause shall be substituted;, namely:-

"(e) "director" means a member of the Board and includes the Chairman and the Vice-Chairman;";

(b) after clause (o), the following clause shall be added, namely:-

"(p) "Vice-Chairman means the Vice-Chairman of the Board.";

(2) in section 7, for sub-section (2), the following sub-section shall be substituted, namely:-

"(2) The State Government shall appoint one of the directors as Chairman and one of the other directors as Vice-Chairman.";

(3) in section 12,-

(a) for sub-section (2), the following sub-section shall be substituted, namely:-

"(2) The Chairman or, if for any reason he is unable to attend any meeting, the Vice-Chairman or, if for any reason he is also unable to attend any meeting, any other director elected by the directors present at the meeting, shall preside at the meeting of the Board.";

(b) in sub-section (3), for the words "the Chairman, or in his absence," the words "the Chairman or in his absence, the Vice-Chairman or in absence of both the Chairman and the Vice-Chairman," shall be substituted.

Section 3. Amendment to Guj. 10 of 1985

3. Amendment to Guj. 10 of 1985.- In the Gujarat Scheduled Castes Development Corporation Act, 1985,-

(1) in section 2,-

(a) for clause (d), the following shall be substituted, namely:-

"(d) "director" means a director of the Corporation and includes, the Chairman and the Vice-Chairman;";

(b) after clause (n), the following clause shall be added, namely:-

"(o) "Vice-Chairman" means the Vice-Chairman of the Corporation.";

(2) in section 5, for sub-section (2), the following sub-section shall be substituted, namely:-

"(2) The State Government shall appoint one of the directors as Chairman and one of the other directors as Vice-Chairman.";

(3) in section 13,-

(a) for sub-section (2), the following sub-section shall be substituted, namely:-

"(2) The Chairman" or, if for any reason he is unable to attend any meeting, the Vice-Chairman or, if for any reason he is also unable to attend any meeting, any other director elected by the directors present at the meeting, shall preside at the meeting of the Corporation";

(b) in sub-section (3), for the words "the Chairman or, in his absence," the words "the Chairman or, in his absence, the Vice-Chairman or in absence of both the Chairman and the Vice-Chairman," shall be substituted.

Section 4. Amendment to Guj. 11 of 1985

4. Amendment to Guj. 11 of 1985.- In the Gujarat Backward Classes Development Corporation Act, 1985 (Guj. 11 of 1985),-

(1) in section 2,

(a) for clause (g), the following shall be substituted, namely:-

"(g) "director" means a director of the Corporation and includes the Chairman and the Vice-Chairman;";

(b) after clause (o), the following clause shall be added, namely:-

"(p) "Vice-Chairman" means the Vice-Chairman of the Corporation.";

(2) in section 6, for sub-section (2), the following sub-section shall be substituted, namely:-

"(2) The State Government shall appoint one of the directors as Chairman and one of the other directors as Vice-Chairman.";

(3) in section 14,

(a) for sub-section (2), the following sub-section shall be substituted, namely:-

"(2) The Chairman or, if for any reason he is unable to attend any meeting, the Vice-Chairman or, if for any reason he is also unable to attend any meeting, any other director elected by the directors present at the meeting, shall preside at the meeting of the Corporation.";

(b) in sub-section (3), for the words "the Chairman or, in his absence," the words "the Chairman or, in his absence, the Vice-Chairman or, in absence of both the Chairman and the Vice-Chairman," shall be substituted;

(4) in section 18, in sub-section (i), for the words "five crores of rupees" occurring at three places, the words "fifteen crores of rupees" shall be substituted.

Section 5. Repeal and savings

5. Repeal and savings.- (1) The Gujarat Development Corporations Laws (Amendment) Ordinance, 1986 (Guj. Ord. ??? of 1986) is hereby repealed.

(2) Notwithstanding such anything done or any action taken under the Gujarat Tribal Development Corporation Act, 1972, the Gujarat Scheduled Castes Development Corporation Act, 1985 and the Gujarat Backward Classes Development Corporation Act, 1985 as amendment by the said Ordinance shall be deemed to have been done or taken under the respective Acts as amended by this Act.