Section 4 in Gujarat Industrial Development Act, 1962
4. Constitution.
(1)The Corporation shall consist of the following [twelve] [This word was substituted for the word 'ten' by Gujarat 14 of 1968, Section 2 (i) (w.e.f. 16-01-1969).]] [Directors] [This word was substituted for the word 'members' by Gujarat 11 of 1986, Section 5 (1) (w.e.f. 01-07-1986).], that is to say-(a)[Three] [This word was substituted for the word 'two' by Gujarat 14 of 1964, Section 2 (ii).] official [Directors] [This word was substituted for the word 'members' by Gujarat 11 of 1986, Section 5 (1) (w.e.f. 01-07-1986).] nominated by the State Government, of whom one shall be the Financial Adviser to the Corporation;(b)one [Director] [This word was substituted for the word 'members' by Gujarat 11 of 1986, Section 5 (2) (w.e.f. 01-07-1986).] nominated by the State Electricity Board constituted under the Electricity (Supply) Act, 1948 (LVI of 1948);(c)one [Director] [This word was substituted for the word 'members' by Gujarat 11 of 1986, Section 5 (2) (w.e.f. 01-07-1986).] nominated by the Gujarat Housing Board constituted under the Gujarat Housing Board Act, 1961 (Gujarat XXVIII of 1961);(d)[six] [This word was substituted for the word 'four' by Gujarat 14 of 1968, Section 2 (ii) (w.e.f. 16-01-1969).] [Directors] [This word was substituted for the word 'members' by Gujarat 11 of 1986, Section 5 (1) (w.e.f. 01-07-1986).] nominated by the State Government, from amongst persons appearing to it either to be qualified by reason of experience of, and capability in, industry or trade or finance or to be suitable to represent the interest of persons engaged or employed therein; and(e)the [Managing Director] [These words were substituted for the words 'Chief Executive Officer' by Gujarat 11 of 1986, Section 5 (3) (w.e.f. 01-07-1986).] of the Corporation, ex-officio, who shall also be the Secretary of the Corporation.(2)The State Government shall appoint one of the [Directors] [This word was substituted for the word 'members', by Gujarat 11 of 1986, Section 5 (1) (w.e.f. 01-07-1986).] of the Corporation to be Chairman of the Corporation and may appoint one of the other [Directors] [This word was substituted for the word 'members', by Gujarat 11 of 1986, Section 5 (1) (w.e.f. 01-07-1986).] as Vice-Chairman.
