Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Gujarat - Section

Section 10 in Gujarat Government Rules of Business, 1990

10.

(1)Without prejudice to the provision of rule 7, the Minister in-charge of a department shall be primarily responsible for the disposal of the Business appertaining to the Department.
(2)Every Minister, every Minister of State, every Deputy Minister and every Secretary shall transmit the Chief Minister all such information with respect to the business of the Government as the Chief Minister may require.