Section 18(1) in The Gujarat Backward Classes Development Corporation Act, 1985
(1)The State Government may provide to the Corporation such sum not exceeding [fifty crores of rupees] [Substituted for 'fifteen crores of rupees' by Gujarat 1 of 2001, dated 30th March 2001 (w.e.f. 26-12-2000).] as the State Government may think fit as capital that may be required by the Corporation for the purpose of carrying out its functions;Provided that where the capital initially provided is less than [fifty crores of rupees] [Substituted for 'fifteen crores of rupees' by Gujarat 1 of 2001, dated 30th March 2001 (w.e.f. 26-12-2000).] the State Government may from time to time increase the capital to sum not exceeding [fifty crores of rupees] [Substituted for 'fifteen crores of rupees' by Gujarat 1 of 2001, dated 30th March 2001 (w.e.f. 26-12-2000).].
