Section 15 in Gujarat Government Rules of Business, 1990
15.
These rules may, to such extent as may be necessary, be supplemented by instructions to be issued by the Governor on the advice of the Chief Minster.First Schedule(see rule 4)In this Schedule references to List I, List II and List III shall be construed as reference to the respective lists in the Seventh Schedule to the Constitution.Part-1 {||-| Sr.No.
