Section 6 in The Gujarat Scheduled Castes Development Corporation Act, 1985
6. Term of office and conditions of appointment of director.
- [(1) The director shall hold office during the pleasure of the State Government.] [Sub-section (1) was and was deemed always to have been substituted for sub-sections (1) and (2) by Gujarat 1 of 1999, Section 3 Schedule, sr. No. 16(1).](2)Subject to the provisions of this Act, the terms and conditions of the appointments of the directors other than the managing director and the fees and allowances payable to them shall be such as may be prescribed.
