Section 2(10)(a) in Gujarat Lokayukta Aayog Act, 2013

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State of Gujarat - Subsection

Section 2(10)(a) in Gujarat Lokayukta Aayog Act, 2013

(a)a person who holds or has held an office of -

(i)a Minister;

(ii)the Chairman or the Vice-Chairman of a Government Company within the meaning of section 617 of the Companies Act, 1956 in which not less than fifty one per cent. of its paid up share capital is held by the State Government and the Chairman or the Vice-Chairman of a Company which is subsidiary of a company in which not less than fifty one per cent. of its paid up share capital is held by the State Government;

(iii)the Chairman or the Vice-Chairman of a Corporation established by or under the Bombay Act or Gujarat Act and owned or controlled by the State Government;

(iv)the Vice-Chancellor of a University established by law in the State of Gujarat;

(v)the Mayor or the Deputy Mayor of a Municipal Corporation constituted under the Gujarat Provincial Municipal Corporations Act, 1949;

(vi)the President or the Vice-President of a municipality constituted under the Gujarat Municipalities Act, 1963;

(vii)the Sarpanch or the Up-sarpanch of a village panchayat, the President or the Vice-President of a taluka panchayat or a district panchayat constituted under the Gujarat Panchayats Act, 1993;

(viii)the Chairman of any Committee constituted under the Gujarat Provincial Municipal Corporations Act, 1949 or the Gujarat Municipalities Act, 1963 or the Gujarat Panchayats Act, 1993;

(ix)the Councilor who is a member of any committee constituted under the Gujarat Provincial Municipal Corporations Act, 1949 or the Gujarat Municipalities Act, 1963;

(x)the member who is elected to any committee constituted under the Gujarat Panchayats Act, 1993;

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State of Gujarat - Subsection

Section 2(10)(a) in Gujarat Lokayukta Aayog Act, 2013