Section 5 in Gujarat Government Rules of Business, 1990
5.
The Governor shall, on the advice of the Chief Minister, allocate amongst the Ministers and Ministers of State the business of the Government by assigning one or more departments to the charge of a Minister or Minister of State :Provided that nothing in this rule shall be deemed to prevent.(i)The assigning of one department to the charge; of more than one Minister or more than one Minister of State;(ii)The assigning of any department or of business appertaining to a department to a Minister as well as to a Minister of State;(iii)The Chief Minister from assigning temporarily to the charge of a Minister, a Minister of State or a Deputy Minister the Department or as the case may be, any business, appertaining to a Department when the Ministerin- charge thereof is incapable of acting due to unavoidable absence or any other reasons for some temporary period.
