Gujarat Tribal Development Corporation (Amendment) Act, 1989*
| [Gujarat Act No. 1 of 1989] | [16th February, 1989] |
AN ACT further to amend the Gujarat Tribal Development Corporation Act, 1972.
* Received the Assent of the Governor on the 16th February, 1989, is hereby published for general information.
1. Short title and commencement.- (1) This Act may be called the Gujarat Tribal Development Corporation (Amendment) Act, 1989.
(2) It shall be deemed to have come into force on the 15th October, 1988.
2. Amendment of section 5 of Guj. 5 of 1972.- In the Gujarat Tribal Development Corporation Act, 1972 (hereinafter referred to as "the principal Act"), in Section 5, in sub-section (1), for the words "five crores of rupees", where they occur at three places, the words "fifteen crores of rupees" shall be substituted.
3. Amendment of section 7 of Guj. 5 of 1972.- In the principal Act, in section 7, in sub-section (4), in clause (a),-
(1) in sub-clause (i) for the letters and figures "Rs. 1000", the letters and figures "Rs. 2500" shall be substituted:
(2) after sub-clause (vi), the following sub-clauses shall be inserted, namely:-
"(vii) There shall be paid to the Vice-Chairman such honorarium not exceeding Rs. 1,500 per mouth as may be prescribed.
(viii) The provisions of sub-clauses (ii) to (vi) shall mutatis mutandis apply in relation to the Vice-Chairman as they apply in relation to the Chairman.".
4. Repeal and savings.- (1) The Gujarat Tribal Development Corporation (Amendment) Ordinance, 1988 is hereby repealed.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.