Section 7 in Gujarat Industrial Development Act, 1962
7. Meetings of Corporation.
(1)The Corporation shall meet at such times and places, and shall subject to the provisions of sub-section (2) observe such rules of procedure in regard to the transactions of its business as may be provided by regulations.(2)A [Director] [This word was substituted for the word 'member', by Gujarat 11 of 1986, Section 8 (1) (w.e.f. 01-07-1986).], who is directly or indirectly concerned or interested in any contract, loan, arrangement or proposal entered into or proposed to be entered into, by or on behalf of the Corporation, shall at the earliest possible opportunity disclose the nature of his interest to the Corporation, and shall not be present at any meeting of the Corporation when the contract, loan, arrangement or proposal is discussed, unless his presence is required by the other [Directors] [This word was substituted for the word 'members', by Gujarat 11 of 1986, Section 8 (2) (w.e.f. 01-07-1986).] for the purpose of eliciting information, and shall not vote thereon :Provided that, a [Director] [This word was substituted for the word 'members', by Gujarat 11 of 1986, Section 8 (2) (w.e.f. 01-07-1986).] shall not be deemed to be concerned or interested as aforesaid by reason only of his being a share-holder of a company concerned in any such contract, loan, arrangement or proposal.
