Section 4(2) in Gujarat Industrial Development Act, 1962
(2)The State Government shall appoint one of the [Directors] [This word was substituted for the word 'members', by Gujarat 11 of 1986, Section 5 (1) (w.e.f. 01-07-1986).] of the Corporation to be Chairman of the Corporation and may appoint one of the other [Directors] [This word was substituted for the word 'members', by Gujarat 11 of 1986, Section 5 (1) (w.e.f. 01-07-1986).] as Vice-Chairman.
