Section 50 in Gujarat Wild Animals and Wild Birds Protection Act, 1963
50. Power to amend Schedules.- The State Government may, by notification in the Official Gazette, add to, omit or alter any entry in Schedule I, II, III or IV subject to such conditions (if any) as may be specified in such notification; and on the issue of such notification, a Schedule shall be deemed to be amended accordingly, but without prejudice to anything done or omitted to be done before the amendment of such Schedule.
