(7)"public functionary" means a person who holds or has held an office of-(a)a Minister;(b)the Chairman or the Vice-Chairman [or a non-official director or a non-official member] [These words added by Gujarat 26 of 2003, dated 17th September 2003.] of a Government Company within the meaning of section 617 of the Companies Act, 1956 (I of 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 [or a non-official director or a non-official member] [These words added by Gujarat 26 of 2003, dated 17th September 2003.] of a Company which is subsidiary of a company in which not less than fifty one per cent, if its paid up share capital is held by the State Government;(c)[ the Chairman or the Vice-Chairman or a non-official director or a non-official member of a Corporation or Board established by or under the Bombay Act or the Gujarat Act or by the State Government and owned or controlled by the State Government;] [Sub-clause (c) substituted by Gujarat 26 of 2003, dated 17th September 2003.](d)the Vice-Chancellor of a University established by law in the State of Gujarat;
