Section 5(1) in The Gujarat Scheduled Castes Development Corporation Act, 1985
(1)The Corporation shall consist of not more than fifteen directors who shall be nominated by the State Government:Provided that not less than three directors shall be official and the remaining directors shall be non-official 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, cooperation and socio-economic problems of the Scheduled Castes:Provided further that not less than six non-official directors shall belong to the Scheduled Castes.[Provided also that the State Government shall nominate at least one woman as nonofficial member.] [Proviso added by Gujarat 28 of 2003, dated 17th September 2003 (w.e.f. 09-09-2004).]
