Gujarat act 015 of 1991 : Gujarat State Guarantees (Amendment) Act, 1991

Section 1. Short title

1. Short title.- This Act may be called the Gujarat State Guarantees (Amendment) Act, 1991.

Section 2. Amendment of section 2 of Guj. XXII of 1963

2. Amendment of section 2 of Guj. XXII of 1963.- In the Gujarat State Guarantees Act, 1963 (Guj. XXII of 1963.), in section 2, in sub-section (1), for the letters and figures "Rs. 45,00,00,00,000", the letters and figures "Rs. 60,00,00,00,000" shall be substituted.

Section 3. Repeal and Saving

3. Repeal and Saving.- (1) The Gujarat Legislative Assembly Members (Removal of Disqualifications) (Amendment) Ordinance, 1991 (Guj. Ord. 1 of 1991.) is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act.

Section 2. Amendment of Schedule to Guj. I of 1960

2. Amendment of Schedule to Guj. I of 1960.- In the Gujarat Legislative Assembly Members (Removal of Disqualifications) Act, 1960 (Guj. I of 1960.), in the Schedule,-

(1) in entry 14, for the word "member", the word "Director" shall be substituted;

(2) after entry 25, the following entries shall be added, namely:-

"26. The office of Chairman of the Gujarat State Road Transport Corporation established under the Road Transport Corporations Act, 1950 (64 of 1950).

27. The office of Chairman or Director of the Gujarat Dairy Development Corporation Limited.

28. The office of Chairman or Director of the Gujarat State Handloom Development Corporation Limited.

29. The office of Chairman or Director of the Gujarat State Export Corporation Limited.

30. The office of Chairman or Director of the Gujarat State Warehousing Corporation established under the Warehousing Corporations Act, 1962 (58 of 1960).".