Section 7 in The Gujarat Backward Classes Development Corporation Act, 1985
7. Term of office and conditions of appointment of directors.
- [(1) The director shall hold office during the pleasure of the State Government] [Sub-sections (1) and (2) substituted by Gujarat 1 of 1999, dated 9th March 1999](3)Subject as the provisions of this Act the terms and conditions of the appointment of the directors other than the managing director and she fees and allowances payable to them shall be such as may be prescribed.
