Section 6(1) in Gujarat Industrial Development Act, 1962
(1)The Chairman, Vice-Chairman (if any) and [Directors] [This word was substituted for the word 'membership', by Gujarat 11 of 1986, Section 6 (2) (w.e.f. 01-07-1986).] of the Corporation nominated under clauses (a) to (d) of sub-section (1) of Section 4, shall hold office for a period upto the end of two years from the date of their nomination as [Directors] [This word was substituted for the word 'members', by Gujarat 11 of 1986, Section 7 (1) (w.e.f. 01-07-1986).].
