Section 6 in The Gujarat Backward Classes Development Corporation Act, 1985
6. Constitution of Corporation.
(1)The Corporation shall consist of not more than fifteen directors who shall be nominated by the State Government:Provided that not less than three directors shall be officials and the remaining directors shall be non-officials who shall be nominated from amongst persons who in the opinion of the State Government have special knowledge or practical expressions in matters relating to agriculture, agro-industries, water development projects, finance, cooperation and socio-economic problems of socially and educationally backward class citizens:Provided further that not less than six-directors shall be socially and educationally backward class citizens.[Provided also that the State Government shall nominate at least one woman as nonofficial member.] [Proviso added by Gujarat 28 of 2003, dated 17th September 2003 (w.e.f. 09-02-2004).](2)[ The State Government shall appoint one of the directors as Chairman and one of the directors as Vice-Chairman.] [This sub section was substituted by Gujarat 21 of 1986, Section 4 (2) (w.r.e.f. 02-07-1986).](3)The State Government shall appoint one of the official directors to be the managing director of the Corporation.
