Section 7(1) in The Gujarat Tribal Development Corporation Act, 1972
(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,
