Section 7 in The Gujarat Tribal Development Corporation Act, 1972
7. Board of directors.
(1)The Board shall consists of nine 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 experience in matters relating to agriculture; agro-industries, water development projects, finance, or co-operation;Provided further that not less than three directors shall belong to the Scheduled Tribes,(2)[The State Government shall appoint one of the directors as Chairman and one of the other directors as Vice-Chairman.] [This sub-section was substituted by Gujarat 21 of 1986, section 21(2).](3)On the occurrence of any vacancy in the office of a director due to death, resignation or otherwise, the same shall be filled up by the State Government in the manner provided in sub-section (1) [***] [Words 'and a director nominated to fill such vacancy shall hold office for the unexpired portion of the term of his predecessor' deleted by Gujarat 1 of 1999, dated 9th March 1999].(4)[ (a) (i) There shall be paid to the Chairman such honorarium not exceeding [Rs. 2500] [Sub-section (4) was substituted for the Original by Gujarat 24 of 1978, section 2.] per month as may be prescribed.(ii)The Chairman shall be entitled to the use of such unfurnished residential accommodation, without payment of rent, as the State Government may, by general or special order, direct so long as he is the Chairman and for a period of fifteen days immediately after he ceases to be such Chairman or in lieu of such residential accommodation, to a house allowance at the rate of Rs. 500 per month subject to actual rent paid and no charge shall fall on the Chairman personally in respect of the maintenance of any residential accommodation provided to him.(iii)The Corporation may, for the use of the Chairman, provide a motor car on such conditions as regards its maintenance and repairs and the charges to be recovered from the Chairman for its private use, as may be prescribed.(iv)Where the Corporation has provided for the use of the Chairman a motor car, it shall also provide to him free of charge the services of a driver for such motor car.(v)The Chairman shall be entitled to travelling and daily allowances while touring on the business of the Corporation at such rates and upon such conditions as may be prescribed.(vi)The Corporation shall cause a telephone installed at the place where the Chairman ordinarily resides, on such conditions as to the payment of the rental and other charges in respect thereof by the Chairman as may be prescribed.(vii)[ There shall be paid to the Vice-Chairman such honorarium not exceeding Rs. 1,500 per month as may be prescribed. [These sub-clauses were inserted ital, section 3 (2).](viii)The provisions of sub-clauses (ii) to (vi), shall mutatis mutandis apply in relation to the Vice-Chairman as they apply in relation to the Chairman.](b)Subject to the provisions to this Act, the terms and conditions of service of the directors and the fees and allowances payable to them shall be such as may be prescribed.]
