Section 5(1) in The Gujarat Industrial Relations Act, 1946
(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws order, 1950] Government shall, by notification in the Official Gazette appoint a person to be the Registrar of Unions for the whole [State of Gujarat] [These words were substituted for the words 'Bombay area of the State of Gujarat' by Gujarat 20 of 1961, section 4.].
