Preamble
Gujarat Development Corporations Laws (Amendment) Act, 2003*
| [Gujarat Act No. 28 of 2003] | [16th September, 2003] |
AN ACT further to amend the Gujarat Scheduled Castes Development Corporation Act, 1985 and the Gujarat Backward Classes Development Corporation Act, 1985.
It is hereby enacted in the Fifty-fourth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Gujarat Development Corporations Laws (Amendment) Act, 2003.
(2) It shall come into force on such date as the State Government may, by notification in Official Gazette, appoint.
Section 2. Amendment of section 5 of Guj. 10 of 1985
2. Amendment of section 5 of Guj. 10 of 1985.- In the Gujarat Scheduled Castes Development Corporation Act, 1985 (Guj. 10 of 1985), in section 5, to sub-section (1), after the second proviso the following proviso shall be added, namely:-
"Provided also that the State Government shall nominate at least one woman as non-official member".
Section 3. Amendment of section 6 of Guj. 11 of 1985
3. Amendment of section 6 of Guj. 11 of 1985.- In the Gujarat Backward Classes Development Corporation Act, 1985 (Guj. 11 of 1985), in section 6, to sub-section (1), after the second proviso, the following proviso shall be added, namely:-
"Provided also that the State Government shall nominate at least one woman as non-official member.".