State of Gujarat - Act
Gujarat Government Rules of Business, 1990
GUJARAT
India
India
Gujarat Government Rules of Business, 1990
Rule GUJARAT-GOVERNMENT-RULES-OF-BUSINESS-1990 of 1990
- Published on 11 March 1990
- Commenced on 11 March 1990
- [This is the version of this document from 11 March 1990.]
- [Note: The original publication document is not available and this content could not be verified.]
1.
2.
In these rules, unless the context otherwise requires.--3.
The General Clauses Act, 1897 applies for the interpretation of these rules and of the instructions issued under rule 15 thereof as it applies for the interpretation of a Central Act4.
The business of the Government shall be transacted in the departments specified in the first Schedule and shall be classified and distributed amongst those departments as laid down therein :Provided that all cases relating to appointment, postings, transfers, promotions and conduct of All India Services Officers and other class-I Officers shall be referred to the General Administration Department for its concurrence;Provided further that appointment of an officer not borne on the Secretariat cadre to any class-I post in any department of Sachivalaya shall be made with the prior concurrence of the General Administration Department.5.
The Governor shall, on the advice of the Chief Minister, allocate amongst the Ministers and Ministers of State the business of the Government by assigning one or more departments to the charge of a Minister or Minister of State :Provided that nothing in this rule shall be deemed to prevent.6.
The Chief Minister or the Minister-in-charge in consultation with the Chief Minister may allot to a Minister of State or to a Deputy Minister any business appertaining to a department.7.
Each Department of the Secretariat shall consist of the Secretary to the Government who shall be the official head of that Department and of such other officers and servants subordinate to him as the State Government may determine :Provided that -8.
The Council shall be collectively responsible for all advice tendered to the Governor whether by an individual minister on a matter appertaining to his portfolio or as a result of discussions at a meeting of the Council or howsoever otherwise.9.
All cases referred to in the Second Schedule shall -10.
11.
12.
All orders or instruments made or executed by or on behalf of the Government of the State shall be expressed to be made by or by order of or executed in the name of the Governor.13.
Every order or instrument of the Government of the State shall be signed either by a Secretary, an Additional Secretary, a Special Secretary, a Joint Secretary, A Deputy Secretary, an Under Secretary, an Assistant Secretary or a Section Officer or by such other officer as may be Specially empowered in that behalf by the Government and such signature shall be deemed to be the proper authentication of such order or instrument.14.
The Secretary of the department concerned is, in each case, responsible for the proper transaction of business and the careful observance of these rules and when he considers that there has been any material departure from them, he shall personally bring the matter to the notice of the Minister-in-charge and the Chief Secretary.15.
These rules may, to such extent as may be necessary, be supplemented by instructions to be issued by the Governor on the advice of the Chief Minster.First Schedule(see rule 4)In this Schedule references to List I, List II and List III shall be construed as reference to the respective lists in the Seventh Schedule to the Constitution.Part-1 {||-| Sr.No.1.
| Nameof the Department2.
| Abbreviation3.
|-| 1| GeneralAdministration Department| GAD|-| 2| Agriculture& Co-operation Department| A& CD|-| 3| EducationDepartment| ED|-| 4| FinanceDepartment| FD|-| 5| Food,Civil Supplies & Consumers' Affairs Department| FCS& CAD|-| 6| Forest& Environment Department| F& ED|-| 7| Health& Family Welfare Department| H& FWD|-| 8| HomeDepartment| HD|-| 9| Industries& Mines Department| I& MD|-| 10| Information& Broadcasting Department| I& BD|-| 11| Labour& Employment Department| L& ED|-| 12| LegalDepartment| LD|-| 13| Narmada,Water Resources, Water Supply and Kalpsar Department| NWRWS& KD|-| 14| Panchayat,Rural Housing & Rural Development Department| PRH& RDD|-| 15| RevenueDepartment| RD|-| 16| Road& Building Department| R& BD|-| 17| SocialJustice & Empowerment Department| SJ& ED|-| 18| UrbanDevelopment & Urban Housing Department| UD& UHD|-| 19| Sports,Youth & Cultural Activities Department| SY& CAD|-| 20| Energyand Petro-Chemicals Department| E& PCD|-| 21| Legislativeand Parliamentary Affairs Department| L& PAD|-| 22| Portsand Transport Department| P& TD|-| 23| Womenand Child Development Department| W& CDD|-| 24| Scienceand Technology Department| S& TD|-| 25| TribalDevelopment Department| TDD|-| 26| ClimateChange Department| CLCD|}Part -II (1) Subjects allotted to the General Administration Department[A] General Administration Department :1. Appointment and leave of the Governor.
2. Expenditure in connection with the residence of the Governor (including works expenditure).
3. Salaries and allowances of Ministers, Ministers of State, Deputy Ministers and Parliamentary Secretaries to the Ministers (see also entry No. 1 under the L & PAD).(Date 08/02/1993)
4. Arrangements for meeting of the Council of Ministers.
5. The Constitution of India.
6. Rules of business and instructions there under.
7. Elections to Parliament and to the Legislature of the State.
8. The Governor's address to the State Legislative Assembly.
9. Matters pertaining to Zonal Council.
10. Matters arising from State's reorganisation and bifurcation.
11. Territorial changes other than those within the State.
12. Ceremonials including receptions etc. of illustrious persons, national dress, official mourning etc.
13. Warrant of Precedence and Table of Precedence.
14. National Awards.
15. Deleted. (Date 02/06/2005)
16. Government records, memorials, rules regarding the disposal of complaints and representation, etc. from member of the public, official correspondence.
17. General Administration Report (including Dangs Progress Report).
18. Public Holidays.
19. Accommodation for Government Offices in the City of Gandhinagar.
20. Deleted. (Date 20/01/2004)
21. Census.
22. Rights and Privileges of Dangs' Chiefs and Naiks.
23. Saranjams.
24. Political Pension.
25. Foreign Affairs, entering into treaties and agreement with foreign countries and implementation treaties agreements and conventions with foreign countries, extradition.
26. Consular Officers including their appointments, lease, etc.
27. Deleted. (Date 02/04/1996)
28. Deleted. (Date 20/05/1996)
29. Inter State Migration.
30. Deleted. (Date 20/05/1996)
31. Pilgrimages to places outside India (See also entry No. 11 under UD a nd UHD). (Date 20/05/1996)
32. Deleted. (Date 20/05/1996)
33. Ecclesiastical affairs.
34. Posts and telegraphs including telephones, but not including village telephone system, post office savings Bank(See also entry No. 5 under R and BD and Entry No. 7 under HD).
35. Union Agencies and institutions for professional vocational or technical training or the promotion of special studies or research.
35.
-A. Administrative Reforms, Training. (Date 17/06/1998), (Date 09/04/2002)36. Appointments of the High Court Judges.
36.
-A. Lokayukt.37. State Public Service Commission.
38. All matters affecting the All India Services and posts and Gujarat Administrative Services (See also entry No. 17 under FD.)
39. Safeguarding of the rights and legitimate interest of all establishments (See also entry No. 17 under FD.)
40. Classification and recruitment rules.
41. Measures to secure adequate representation of all castes communities In the public service.
42. Conduct, discipline and appeal rules including the Government Services Conduct Rules.
43. Departmental, Hindi and Regional language Examination for Government Servants.
44. Government Servant's Association.
45. (i) All matters pertaining to appointments, postings transfers, promotions, conduct, grant of leave, pension etc. in respect of all officers of the Indian Administrative Service and (Date 29/07/2005)
46. (i) All matters pertaining to promotions, conduct and pension of all q officers belonging to the junior time scale of the Indian Administrative Service.
47. Persons appointed to the Secretariat Staff of the Legislative Assembly.
48. Prescribing rules for supply of clothing, uniforms kambalis and umbrellas to Class-IV employees.
49. Establishment of Ministers, Ministers of State Deputy Ministers and Parliamentary Secretaries.
50. Concessions to political sufferers and prohibition affected persons.
51. Public relations and measures, for the speedy redress of cut grievances and complaints from the public (except publicity, vide entry No. 2 under I&BD and entries Nos. 5 and 8 under I & MD).
52. Works, lands and buildings, vested in or the possession of Government for the purposes of the State and assigned to the General Administration Department.
53. Inquiries and Statistics for the purpose of any of the matters in this list.
54. Fees in respect of any of the matters in this list but not including fees taken in any court.
55. Any subject not mentioned elsewhere in the First Schedule.
[B] General Administration Department (Planning; Division) :56. All matters relating to general principles and policy regarding socioeconomic planning.
57. Preparation of the Five Year Plan for the State and for the district
58. Development programmes and periodical programme reports on scheme included in the plan.
59. Foreign technical assistance.
60. Co-ordinance and Development activities.
61. Statistics relating to planning.
62. Statistical intelligence and training.
63. All matters relating to district planning
64. Supervision over the activities conducted and executed by the Central for monitoring Gujarat Economy.
[C] General Administration Department (Non Resident Indians Div.) (Date 17/06/1998)65. To establish effective communication with Non Resident Indians of Gujarati origin in the various parts of the world, prepare and maintain a comprehensive data-base about Non Resident Indians of Gujarati origin. (Date 17/06/1998)
66. To study from time to time the social and cultural problems of Non Resident Indians of Gujarati origin and take steps to formulate schemes for meeting their requirements. (Date 17/06/1998)
67. To take effective steps to survey and assess the technical and professional skills of Non resident Indians of Gujarati origin and to dovetail the same in the developmental efforts of the State. (Date 17/06/1998)
68. To tap the technological, managerial and financial resources of the Non Resident Indians of Gujarati origin so as to upgrade the technical and professional skills and the human resources of the State, for the economic and industrial development of the State. (Date 17/06/1998)
69. To channelise the savings and surplus financial resources of the Non Resident Indians of Gujarati origin in the development efforts of the State for mutual benefits. (Date 17/06/1998)
70. To monitor the general welfare of the Non Resident Indians and in times of crisis identify specific problems of Gujarati Non Resident Indians groups and take up the same with and through Government of India." (Date 17/06/1998)
[D] Deleted. (Date 14/06/1999 , Date 03/09/2005)71. Deleted. (Date 14/06/1999 , Date 03/09/2005)
72. Deleted. (Date 14/06/1999 , Date 03/09/2005)
73. i, ii, iii Deleted. (Date 14/06/1999 , Date 03/09/2005)
74. Deleted. (Date 14/06/1999, Date 03/09/2005)
[E] Added & deleted (Date 23/03/2001 , Date 03/09/2005)75. Deleted. (Date 23/03/2001 , Date 03/09/2005)
1. Agriculture, including agricultural Extension agricultural engineering, agricultural statistics, crop protection from pests and diseases, agricultural research and agricultural school and colleges, agriculture loans, agricultural colonisation, animal husbandry including dairying and live-stock improvement, veterinary science, veterinary education and prevention of animal diseases (See also entry No. 1 under ED and Entry No. 5 under NWRWS & KD). (Date 14/06/1999, Date 03/09/2005)
1.
-A. Agricultural Industry Policy (Date 14/06/2006)| 2 | } | |
| 3 | Deleted (Date21/03/1997) | |
| 4 |
5. The prevention of extension from one unit to another of infections of contagious disease or pests affecting animals or plants (See also entry No. 6 under H&FWD)
6. Land improvement by mechanical cultivation and soil conservation. (except advanced irrigation methods like drip/sprinkler and micro irrigation system keeping in view judicious utilization of water. (Date 18/03/2005)
6.
-A. Khar lands (See also entry No. 4 Under R. D). (Date 08/02/1993)6.
-B. All works pertaining to deepening the Village ponds. (Date 25/02/1999)7. Manner and fertilizers including trading schemes.
8. Control of fruit products.
9. Production, supply and price control of cattle fodder including oilcake and other concentrates, distribution and marketing of fertilizers, whether organic, inorganic or mixed.
Supply and price control of tractors under the Essential Commodities Act, 1955 (No. X of 1955), productions of essential commodities falling within the list of subjects allotted to the department, Essential Commodities and Cattle Control Act, 1958 in so far as it relates to cattle, control (See also entry No. 9 under H&FWD, entry No. 19 under I&MD entry Nos. 1 and 3 under FCS&CAD)10. Milk schemes,
11. Administration of the Food Bonus Fund.
12. Meteorological organisations and observatories.
13. Cotton Ginning and Pressing Factories Act, 1925 and Cotton Ginning and Pressing Factories ( Saurashtra amendment ) Act, 1955.
14. Deleted. (Date01/12/1993)
15. Support prices of agriculture products excluding food grains (See also entry No. 4 under FCS&CAD).
16. Lift Irrigation by societies falling within the meaning of that term under the Gujarat Co-operative Societies Act, 1962 and persons other than corporate bodies, well irrigation and boring (See also entry No. 2 under NWRWS&KD).
17. Incorporation, regulation and winding up of the corporations other than those specified in List-I, un-corporated trading co-operative societies, Bombay Cooperative Societies Act, 1925, Co-operative Processing Societies.
18. Forest Labour's Co-operative Societies.
19. Aid to Housing Co-operative Societies through Gujarat State Co-operative Housing Finance Societies Limited, etc.
20. The Bombay Execution of Decrees (Temporary Postponement) Act, 1959 (Bombay LXX of 1959) (See also entry No. 24 under RD).
21. Bombay Agriculture Debtors Relief, 1947.
22. Grain Depots.
23. Ware Houses Act.
24. Agriculture Produce Markets Act.
25. Money lending and Money lenders.
26. Deleted. (Date30/05/1994)
27. (i) All matters pertaining to appointments postings, transfers, promotions, conduct, grants of leave, pension etc. in respect of all Gazetted Officers (Other than those covered under entry No. 45 in the subjects allotted to the GAD) and non-Gazetted servants under the administrative control of the departments;
28. Works, lands and buildings vested in or in the possession of Government for the purposes of the State and assigned to the Agriculture and Co-operation Department. (Date21/03/1997)
29. Inquires and statistics for purposes of any of trie matters in this list.
30. Fees in respect of any of the matters in this list but not including fees taken in any court.
31. Fishing rights, fish farms and fisheries (See also entry No. 9 under NWRWS&KD). (Date03/09/2005)
32. (a) Cow breeding, [(a) to (f) ] (Date03/09/2005)
(b)All matters pertaining to Gau-Seva Ayog,(c)All matters pertaining to development of 'Gau Shala',(d)Trusts of "E" Category registered as such under the Bombay Public Trusts Act, 1950, or under the Societies Registration Act, 1860 for the purpose of Panjarapole,(e)Trusts of "A" Category registered as such for the purpose of Cow breeding, Gau Seva, Gau Shala and Panjarapole under the Bombay Public Trusts Act, 1950 or under the Societies Registration Act, 1860,(f)Administration under the Bombay Public Trusts Act, 1950 and the Societies Registration Act, 1860 so far as they relate to the Trusts referred to in the aforesaid clauses (d) and (e) (See also entries Nos. 28 and 30 under ID)".1. Education including technical, European and Anglo Indian education and agricultural education in Primary and Secondary schools, but excluding agricultural education allotted to the Agriculture and Co-operation Department. (See also entry No. 1 under A&CD).
1.
-A Pharmacy Education. (Date09/04/1991)2. Deleted. [(Modify Date 17/12/1990) Date21/03/1997]
3. Copy-right.
4. Books and journals (see also entry No. 28 under I&MD and entry No. 1 under I&BD).
5. Literacy and scientific associations and universities. (Date23/04/2003)
6. Deleted. [(Modify Date 17/12/1990) Date21/03/1997]
7. Schools and colleges competitions in histrionics and dramatics.
8. Scheme for the training of primary schools teachers in the dramatics.
9. Grant-in-aid to school imparting instructions in music, dance and dramatics.
9.
-A. Auxiliary and National Cadet Corps ((N.C.C.) (Date01/12/1993)10. Deleted.(Date17/12/1990).
11. Deleted. (Date 17/12/1990).
12. Deleted. (Date 17/12/1990).
12.
-A. Mahila Samakhya.(Date23/05/2003)13. (i) All matters pertaining to appointments, postings transfers, conduct, grant of leave, pension etc; in respect of all Gazetted Officers (other than those covered under entry No. 45 in the subject allotted to the GAD) and Non-Gazetted Government Servants under the administrative control of the Department;
14. Works, land and buildings vested, in or in the possession of Government, for purposes of the State and assigned to the education Department.
15. Inquires and statistics for purposes of any of the matters in this list.
16. Fees in respect of any of the matters in this list but not including fees taken in any court.
1. Financial resources.
2. General principles relating to financing the plans and Central assistance for schemes including in the plan.
3. Currency, coinage and legal tender.(Mints).
4. Taxation, Central and State, excluding taxation by local self governing bodies.
5. News papers advertisements tax.
6. Central Government excise duties.
7. Taxes on the sale or purchase of goods.
8. Tax on Urban Immovable property.
9. Taxes on Railway fares and freights (See also entry no. 11 under PRH&RDD & entry No. 7 under UD & UHD)
10. Taxes on profession, traders, calling and employments.
11. Debt including public debts of the State public and other securities investment of deposits.
12. Small Savings.
13. State budget, preparation of estimates and grants money bills, Appropriation Bills and law relating to the Consolidated and Contingency Funds of the State.
14. General Account questions.
15. Audits.
16. Appropriation Reports.
17. Pay allowances, pension, other financial conditions of services and cadre strengths, subject to entries Nos. 38 and 39 in the list of General Administration department.
18. Rules of Family Pension Funds (including Indian Civil Services Family Pension Funds and Superior Services (India) Family Pension Fund).
19. Rules of Provident Fund (including those relating to Indian Services).
20. Discretionary and quinqennial contract grants.
21. Open Market loans to be raised by Municipal Corporation.
22. Government Insurance Funds.
23. Toshakhana.
24. (i) All matters pertaining to appointments, posting transfers, promotions, conduct, grant of leave, pension etc. in respect of all gazetted Officers (Others than those covered under entry No. 45 in the subject allotted to the GAD) and Non Gazetted government Servant under the administrative control of the departments.
25. Treasuries.
26. Stock Exchange and future Markets
27. Import and export across customs frontiers as defined by union Government.
28. Incorporations regulation and Winding up of corporations specified in list-I.
29. Companies and Corporation excluding Co-operatives Societies.
30. Trade and commercial and training association (financial aspects)
31. Banking.
32. Registration of firms.
33. Delegation of financial powers.
34. Any other matters affecting the finances of the state.
35. Works, lands and buildings vested in or in the possession of Government for the purposes of the State and assigned to the Finance Department.
36. Inquiries and statistics for the purpose of any of the matters in this list.
37. Fees in respect of any of the matters in this list, but not including fees taken in any court.
1. The Bombay Essential Commodities and Cattle (Control) Act, 1958 (See also entry No. 9 under A & CD).
2. Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 (Act No. 7 of 1980) (See also entry No. 4 under HD).
3. (a) Supplies and distribution of food stuff including edible oil seeds and oils and price control thereof under the Essential Commodities Act, 1955 (No. X of 1955) for domestic purpose to consumers.
4. Support prices of food grains (See also entry No. 15 under A & CD).
5. Administration of the Sugar (Control) order, 1966 and Sugarcane (control) Order, 1966 issued under the Essential Commodities Act, 1955 (No. X of 1955).
6. Matters (Including establishment matters) pertaining to the former Civil Supplies Department.
7. Rice Milling Industry (Regulation Act, 1958 Wheat Roller Flour Mills (Licensing and Control) Order, 1957 and the Roller Mills Wheat Products (Price Control) Order, 1962.
8. Consumer's movement, education and protection.
9. Weights and measures.
10. (i) All matters pertaining to appointments, posting transfers, promotions, conduct, grant of leave, pension etc. in respect of all Gazetted Officers (Other than those covered under entry No. 45 in the subjects allotted to the GAD) and Non-Gazetted Government Servants under the administrative control of the Department;
11. Works, lands and buildings vested in or in possession of government for the purpose of the State and assigned to the Food, Civil Supplies and Consumer Affairs Department.(Date21/03/1997)
12. Inquires and statistics for the purposes of any of the matters in this list.
13. Fees in respect of any of the matters in this list but not including fees taken in any court.
1. Forests (See also entry No. 8 under NWRWS & KD)
2. Protection of Wild Life.
3. National Parks.
4. Botanical Survey of India.
5. Zoological Survey of India.
6. Forest Ecology.
7. Marine Parks.
8. Marine Ecology System and Pollution of Environment.
9. Statutory actions for prevention of pollution (See also entry No. 15 under L& ED).
10. Industrial pollution (See also entry No. 15 under L & ED).
11. Air and Water pollution (see also entry No. 15 under L &ED).
12. Environment aspects of new human settlement (See also entry No. 15 under L & ED).
13. Ecology.
14. (i) All matters pertaining to appointments, postings, transfers, promotions, conduct, grant of leave, pension etc. in respect of Officers of the India Forests service.
15. Works, Lands and Buildings vested in, or in the possession of government for the purpose of the State and assigned to Forest and environment Department.
16. Inquiries and statistics for the purpose of any of the matters in this list.
17. Fees in respect of any of the matters in this list but not including fees taken in any court.
1. Public Health and Sanitation, Hospital and Dispensaries (including medical education). Registration of births death and marriages (See also entry No.11 under LD and entry No. 12-B under S J &ED and entry No. 15 under L & ED).(Date21/03/1997, Date25/06/1997)
2. Deleted. (Date21/03/1997)
2.
-A. Deleted. (Date25/061997, Date31/12/2001)2.
-B. Maternity benefit. (Date25/06/1997)3. Adulteration of food stuffs and other goods.
4. Medical (Nursing) and dental professions.
4.
-A. Deleted. (Date21/03/1997)5. Relief of the disable and unemployable lunacy and mental deficiency including laces for the reception for treatment of lunatic and mentally deficient persons
6. The prevention of the extension from one unit to another of infections or contagious diseases or pests affecting men (See also entry No. 5 under A & CD).
7. (a), (b), (c) Deleted.. (Date21/03/1997)
8. Port quarantine, seamen's and marine hospital connected with port quarantine.
9. Drugs and Cosmetics Act, 1940, Drugs Control Administration and Distribution of Drugs and Price Control there of under the Essential Commodities Act, 1955 (No. X of 1955) for consumer's purpose. (See entry No. 19 under I & MD, entry No. 9 under A & CD and entry No. 3 under FCS & CAD).
10. The Poisons Act, 1919 (See also entry No. 12C under SJ & ED entry No. 6A under HD and entry No. 15 under L & ED). (Date21/03/1997, Date25/06/1997, Date25/08/1997)
11. Registration of Pharmacists and matters pertaining to Gujarat State Pharmacy Council. (Date09/04/1991)
12. Employees State Insurance (Medical Institutions) (See entry No. 7 under L & Ed).
13. (i) All matters pertaining to appointments, postings, transfers promotions, conduct, grant of leave, pensions etc. in respect of all Gazetted Officers (Other than those covered under entry No. 45 in the subjects allotted to the GAD) and non-Gazetted Government Servants under the administration control of the department.
14. Works, lands and buildings vested in or in the possession of Government for the purpose of the State and assigned to the Health and Family Welfare Department.
15. Inquiries and statistics for purpose of any of the matters in this list.
16. Fees in respect of any of the matters in this list but not including fees taken in any court.
1. Removal from one State to another State of prisoners, accused persons and persons subject to preventive detention for reasons connected with the security of the State, the maintenance of public orders of the maintenance of supplies and services essential to the community.
2. Naval, Military and Air Forces and any other armed forces, the Union, Central Bureau of Intelligence and Investigation including :-
3. Confidential and Secret codes;
4. Public order including :-
4.
-A. Passports and Visas. (Date02/04/1996)4.
-B. Naturalisation. (Date20/05/1996)4.
-C. Extradition of foreigners. (Date20/05/1996)4.
-D. Admission into and immigration and expulsion from India, foreign missionaries in India. (Date20/05/1996)4.
-E. Certificate of age and nationality. (Date20/05/1996)5. Matters pertaining to appointment to Executive Magistrates, Special Executive, Magistrates Sub-Divisional Magistrates and District Magistrate under the Code of Criminal Procedure, 1973 and conferment of special powers on them and withdrawal of such powers from them under the said code (See also entry No.8 under LD and entry No. 15 under L & ED).
6. Censorship:-
6.
-A. Intoxicating liquors, that is to say, the production, manufacture, possession, transport, purchase and sale of intoxicating liquors (including dangerous drugs) and poisons subject to the provisions of entry No.59 in List I of the Seventh Schedule to the Constitution of India with respect to opium prohibition of intoxicating liquors and drugs for purpose of consumption (See also entry No. 10 under H & FWD and entry No. 15 under L & ED). (Date05/08/1997)6.
-B. Duties of excise on the following goods manufactured or produced in the State and countervailing duties at the same of lower rates on similar goods manufactured or produced elsewhere in India:-6.
-C. Opium in respect of cultivation and manufacture for sale for export. (Date05/08/1997)6.
-D. Power alcohol (See also entry No. 18 under I & MD). (Date05/08/1997)6.
-E. Excise agreement with any other State of India so far as Gujarat State is concerned. (Date05/08/1997)7. Wireless and other like forms of communications (See also entry No.34 under GAD and entry No.5 under R & BD).
8. (i) All matters pertaining to appointments, posting, transfers, promotions, conduct, grant of leave, pension, etc. in respect of officers of Indian Police Service;
9. Anti-corruption.
10. Vigilance Commission.
11. National Integration.
12. Withdrawal of prosecution.
13. Home Guards Organisations.
14. State Reserve Police.
15. Civil Defence.
16. Gram Rakhsak Dal.
17. Police including Railway and Village Police.
18. Bombay Lotteries (Control and Tax) and Prize Competition (Tax) Act, 1958.
19. Betting and gambling.
20. Offences against, laws which respect to any of the matters in the list.
21. Prevention of cruelty to animals.
22. Vagrancy, nomadic and migratory tribes.
23. General work relating to the administration of the Cattle Tress pass Act, 1871.
24. A protection of crops from wild animals and human sources.
25. Explosives.
26. Exhumation, missing persons, estate deceased persons.
27. Arms, fire arms and ammunition.
28. Bills and Acts other than those pertaining to subjects dealt within other department.
29. Field firing and artillery practise.
30. Resettlement of ex-serviceman.
31. Prisons and Persons detained therein, arrangement with other states for the use of prison, deportation of ex-military convicts.
32. Criminal Lunatics.
33. Process serving on convicts and lunatics.
34. Sainik fund and other civil activities relating to defence.
35. Deleted (Date03/09/2005)
36. Deleted. (Date03/09/2005)
36.
-A. Prohibition on selling, letting on hiring of obscene advertisements, photographs and posters for the purpose of publication or exhibition. (Date28/10/2004)37. Works lands and buildings vested in or in possession of Government purposes of the State and assigned to the Home Department.
38. Inquiries and statistics for the purposes of any of the matters in this list.
39. Fees in respect of any of the matters in this list but not including fees taken in any court.
1. Industries including Village Industries, Khadi, Handicraft and Hand-loom Industries (See also entry No. 15 under L & ED).
2. Industrial Co-operatives and cottage industries subject to the provision of List-I
3. Procurement and distribution of indigenous and imported scare raw materials including iron and steel items and non-ferrous metals for industrial purposes.
4. Trade and commerce and production and supply and distribution of goods and products of industries other than rural industries subject to the provision of List-III.
5. Trade promotion, publicity and research (See also entry No. 2 under I and BD and entry No. 51 under GAD).
6. Industrial fairs, exhibition, and Government show rooms.
7. Commercial intelligence and statistics within the State (Subject to provision of List-I and III).
8. Commercial publications including periodicals (See also entry No. 2 under I & BD and entry No. 51 under GAD).
9. Protection of interests of traders within the State (Subject to provision of List I & III).
10. Promotion of export of industrial goods (Subject to provision of List I & III).
11. Procurement of Railway wagons, steamers, etc. for commercial and industrial units (See also entry No. 8 under R&BD).
12. Administration of the Cotton Textile Control Order, 1948, issue and renewal of licences of yarn dealers, installation etc. of power-loom running on cotton yarn and non-cotton yarn (See also entry No. 3(f) under FCS & CAD).
13. Administration of Cotton Textile Order, 1955 and issue and renewal of licences there under.
14. Regulation of mines and mineral development to the extent to which such regulation and development under the control of the Central Government is declared by Parliament by law to be expedient in the public interest. (Date17/12/1990)
15. Administration of the Gujarat Minor Mineral Rules, 1966.
16. Taxes of mineral rights, subject to any limitation imposed by, Parliament by law relating to mineral development.
17. Works in connection with industrial scheme.(Except Agricultural Industry policy) (Date14/06/2006)
18. Manufacture and use power alcohol for industrial purposes (See also entry No. 6D under HD) (Date21/03/1997, Date05/08/1997)
19. Distribution of coal and coke with its derivative and price control thereof under the Essential Commodities Act, 1955 (No. X of 1955) for industrial purposes, Manufacture and distribution of other essential commodities and price control there of under the Essential Commodities Acts (No. X Of 1955) for industrial purposes in so far as that relate to subject allotted to the department (See also entry No. 9 under H & FWD, entry No. 9 under A & CD and entry No. 3 F under FCS&CAD).
20. Geological surveys.
21. Deleted. (Date17/12/1990)
22. Establishment of sugar factories.
23. Salt.
24. Stores. .
25. Inventions, patents, designs and merchandise marks.
26. Deleted, (Date17/12/1990)
27. Deleted. (Date17/12/1990)
28. Government printing presses, stationery and official publications (See also entry No. 1 under I & BD and entry No. 4 under ED).
29. State undertaking and Government Corporations relating to subjects specified in this list including Gujarat industrial Development Corporation, Gujarat Industrial Investment Corporation, Gujarat State Textile Corporation, Gujarat Export Corporation, Gujarat Khadi and Gramodyog Board, Gujarat Mineral Development Corporation and Gujarat State Financial Corporation. (Date17/12/1990)
29.
-A Deleted. (Date08/02/1993, Date21/03/1997)30. Issue of notifications under the Gujarat Municipalities Act, 1963 in regard to matters relating to area notified as Industrial areas under section 16 of the Gujarat Industrial Development Act, 1962 (See also entry No. 1 under UD & UHD).
30.
-A. Provision for budget and planning of Airways, aircrafts regulation and organisation of air traffic and of aerodromes, provisions for aeronautical education and training and regulation of such education and training provided by the State and other agencies. (Date11/11/1998, Date25/08/2004)30.
-B. Tourism including establishments, administration and development of Holidays Homes, Hotels and Hills Stations. (Date11/11/1998)31. (i) All matters pertaining to appointments, postings transfers, promotions, conduct, grant of leave, pension etc. in respect of all Gazetted Officers (other than those covered under entry No. 45 in the subjects allotted to the GAD), and non-gazetted Government servants under the administrative control of the department.
32. Works lands and buildings vested in or in the possession of Government for the purposes of the State and assigned to the industries and Mines Department. (Date17/121990)
33. Inquiries and statistics for the purposes of any of the matters in this list.
34. Fees in respect of any of the matters in this list but not including fees taken in any court.
35. (a) Devsthan Management and pilgrimage development
36. [ Administration under the Gujarat Infrastructure Development Act, 1999. [Added by Notification No. GS/2012-21/SKN-2012-(1)CU, dated 1.10.2012 (w.e.f.11.3.1990).]
37. Rail guided rapid transit systems including High Speed Passenger Train, Bullet train Freight Railway and Metro Railway having dedicated right of way in areas other than urban areas of the State or covering mix stretch of urban and rural areas including industrial areas.
38. Multi Modal Transport and Logistics Systems including operation, integration and regulation of High Speed passenger Train, Freight Rail, Metro Rail Logistic Parks, Regional Rail and any other new form of Rail Based Transport in areas other than urban areas or covering a mix stretch of urban and rural areas including industrial areas.]
1. Newspapers, books and printing presses including the press and Registration of Books Act, 1967 and other legislation dealing with printed matters and censorship relating thereto (See also entry No. 4 under ED and entry No. 28 under I& MD)
2. Publicity Directorate of Information and the Office of the Examiner of books and Publications (See also entry No. 51 under GAD and entry No. 5 and 8 under I & MD).
3. The sanctioning of cinematograph films for exhibition.
4. Licensing of theatres, dramatic performances and cinemas encouragement of the productions and distribution of India Film and grant of financial assistance to producers of films on social, cultural, historical and other aspects of Gujarat (See also entry No. 5 under SY & CAD). (Date17/121990)
5. The exhibition and use of educational scientific and recreational films.
6. Establishment of film studios and laboratories.
7. Taxes on luxuries including taxes on entertainments, amusements betting and gambling.
8. Broadcasting including censorship.
8.
-A. Deleted.[(Date21/03/1997, Modify Date25/061997), Date20/03/1998)]9. Deleted. (Date11/11/1998)
10. (i) All matters pertaining to appointments postings transfers, promotions, conduct, grant of leave, pension etc. in respect of all Gazetted Officers (Other than those covered under entry No. 45 in the subjects allotted to the GAD) and Non-Gazetted Government Servants under the administrative control of the department.
11. Works, lands and buildings vested in or in the possession of Government, for purposes of the State and assigned to the information and Broadcasting Department. (Date11/11/1998)
12. Inquiries and statistics for 'the purposes of any of the matters in this list.
13. Fees in respect of any of the matters in this list but not including fees taken in any court.
1. Welfare of labour including conditions of labour provident funds and amenities for labour.
2. Workmen's compensation, employer's liability invalid and old age pensions.
3. Industrial and labour disputes including conciliation and adjudication and arbitration strike and lockouts.
4. Administration of the Bombay Relief Undertakings (Special Provisions) Act, 1958.
5. Registration of Trade Unions.
6. Minimum Wages and Payments of wages.
7. Employee's State Insurance (Except medical institutions) (See also entry No. 12 under H & FWD).
8. Employment and unemployment (See also entry No. 25 under RD and entries Nos. 19 and 23 under SJ & ED).
9. Conditions of services etc. in shops and commercial establishments.
10. Jurisdictions and powers of Wages Boards. (Date24/12/2002)
11. Employment exchange organisation.
12. Vocational and Technical Training of Labour including training for physically handicapped (See also entries Nos. 19 and 23 under SJ & ED).
13. Factories.
14. Boilers and smoke nuisances.
15. Industrial safety and health industrial accident; and the prevention of hazardous to the community arising from the handling manufacture and storage of materials and substances in existing industrial units (See also entries No. 5 and 6A under HD, entry No. 1 under I & MD, entries Nos. 1, and 10 under H & FWD and entries Nos. 9, 10, 11 and 12 under F & ED). (Date21/03/1997, Date05/08/1997)
16. (i) All matters pertaining to appointments, postings, transfers, promotions, conducts, grant of leave, pension etc. in respect of all Gazetted Officers (other than those covered under entry No. 45 in the subjects allotted to the GAD) and non-Gazetted Government Servants under the administrative control of the Department.
17. Works, lands and buildings vested in or in possession of Government for purposes of the State and assigned to the Labour and Employment Department.
18. Inquiries and statistics for purposes of any matters in this list.
19. Fees in respect of any of the matters in this list but not including fees taken in any court.
1. Deleted. (Date08/02/1993)
2. Deleted. (Date08/02/1993)
3. Deleted. (Date08/02/1993)
4. (i to xi) Deleted. (Date08/02/1993)
5. Deleted. (Date08/02/1993)
6. Deleted. (Date08/02/1993)
7. Criminal Law, including all matters included in the Indian Penal Code at the commencement of the Constitution but excluding offences against laws with respect to any of the matters specified in List I or II and excluding the use of Naval, Military and Air force and any other armed forces of the Union in aid of the Civil Power.
8. Criminal procedure, including all matters included in the Code of Criminal procedure 1973 but excluding (i) appointment of Executive Magistrates, Special Magistrates, Sub Divisional Magistrates and District Magistrates under the said code and (ii) conferment of special powers on them, and withdrawal of such powers from them, under the said code (See also entry No. 5 under HD).
9. Civil Procedure, including all matters included in the Code of Civil Procedure at the date of the commencement of constitution, the recovery in a State, of claims in respect of taxes and other public demands, including arrears of land revenue and sums recoverable as such arising outside the State.
10. Evidence and oaths, recognition of law, public acts and records and judicial proceedings, State Law Reports.
11. Marriage and divorce, infants and minors, adaptation (except) Registration of Marriage and the Child Marriage Restraint Act, 1929 (See also entry No. 1 under H and FWD and entry No. 12B under SJ & ED). (Date21/03/1997, Date25/06/1997)
12. Wills, intestacy and successions save as regards agricultural lands, joint family and partition, all matters in respect of which parties in judicial proceedings were immediately before the commencement of the Constitution subject to their personal law.
13. Contract, including partnerships, agency contracts of carriage and other special forms and contract but not including contracts relating to agricultural land.
14. Arbitration.
15. Bankruptcy and insolvency, Administrator General and official Trustee.
16. Actionable wrongs.
17. Examination of clauses of all bills relating to imposition by legislation of punishments by the fine, penalty or imprisonment, for enforcing any law of the State.
18. Admiralty jurisdiction.
19. Legal profession.
19.
-A. National Law University (Date23/04/2003)20. The Administration of Justice, constitution and organisation of all courts except the Supreme Court and the High Court, Officers and servants of the High Courts, fees taken in all Courts except Supreme Courts (See also entries Nos. 13 and 20 under the RD).
21. Jurisdiction and powers of all courts except the Supreme Court.
22. Pauper costs.
23. Appointments, remuneration etc., of Public Prosecution, including Assistant Public Prosecutors, and the organisation of Directorate of Public Prosecution with all its affiliated Functions (Date28/10/2004)
24. Conduct of Civil Litigation to which Government is a Party and appointment and remuneration of State Law Officers, Government Pleaders and Special counsels.
25. Writing off of any decretal dues.
26. Appeals against acquittals and applications to enhance sentences.
27. Suits and summons including notices and execution of decrees etc.
28. Administration of the Societies, Registration Act, 1860 Literary, Scientific, religious and other societies and associations. (Date14/06/1999, Date03/09/2005)
29. Administration of Notaries Act, 1952.
30. Trusts and trustees, administration of the Bombay Public Trust Act and the Charitable Endowment Act, Charities Charitable and religious institutions and endowments (including wakfs). (Date14/06/1999, Date03/09/2005)
31. Administration for the Commissions of Inquiry Act, 1952 and matters arising there form.
32. Deleted. (Date08/02/1993)
33. (i) All matters pertaining to appointments, posting, transfers, promotions, conduct, grant of leave, pensions etc. in respect of all gazetted officers (other than those covered under entry No. 45 in the subjects allotted to the GAD) and non-Gazetted Government servants under the administrative control of the Department;
34. Works, lands and building vested in or in the possession of Government for purposes of the State and assigned to the Legal Department.
35. Inquiries and statistics for the purpose of any of the matters in this list.
36. Fees in respect of any of the matters in this list.
1. Water, that is to say, water supplies, irrigation and canals, drainage and embankment, water storage and Water power relating to all projects in the State, including Sardar Sarovar Project and projects connected with diversion of water of enroute rivers the command area of Sardar Sarovar Project. For the purpose of judicious utilization of water administrative budgetary and accounting functions related to advanced irrigation methods like drip/sprinkler and micro irrigation subject to the provisions of list-I . (Date18/03/2005)
1.
-A. All function related to Gujarat-'Green Revolution company (Date18/03/2005)2. Lift Irrigation (except by societies falling within the mining of that term under the Gujarat Co-operative Societies Act, 1961 and Persons other than Corporate Bodies) and Tube wells including Tube Wells connected with Sardar Sarovar Project other than lift Irrigation (See also entry No. 16 under A & CD).
3. Budget and accounts under Irrigation heads including budgets and accounts relating to Sardar Sarovar Project.
4. Deleted. (Date08/02/1993)
5. All matters relating to command area development organisation including those relating to Sardar Sarovar Project (See also entry No. 1 under A & CD).
6. Matters connected with Rehabilitation of People affected by Sardar Sarovar Project.
7. Matters connected with land acquisition relating to Sardar Sarovar Project (See also entry No. 15 under RD).
8. Matters connected with planning programmes and monitoring of afforestation activities in the catchment and command area of Sardar Sarovar Project (See also entry No. 1 under F & ED, entry No. 10 under RD and entry No. 6 Under R & BD).
9. Matters connected with development of fisheries in Sardar Sarovar and Water storage related to Sardar Sarovar Project and other connected projects (See entry No. (3) under (A & CD). (Date30/05/1994, Date03/09/2005)
10. Execution and maintenance on behalf of the Central Government of such works debitable to Central Revenue as may be entrusted to the Government of Gujarat as the agent of that Government Budgets and Accounts connected with those works if any (See also entry No. 10 under RD and entry No.6under R & BD).
11. Works, lands and buildings vested in or in the Possession of Government for the purpose of the State and assigned to the Narmada Water Resources Water Supplies and Kalpsar Department.(Date21/03/1997)
12. Works, lands and buildings Vested in or in the Possession of Government for the purpose of the Union (including Naval, Military and Air Force Works) and be assigned to the Narmada Water Resources, Water Supplies and Kalpsar Department. (See also entry No. 10 under RD and entry No. 6 under R & BD). (Date21/03/1997)
12.
-A. Investigation and execution of Hydroelectric Project ( See Entry No.4 under E & P C D) (Date10/05/2007)13. Matters relating to registration of Contractors and Suppliers and other ancillary matters.
13. (a) Village water supply for human beings as well as for cattle and Government water supply schemes and water works. (Date21/03/1997) (a to e)
(b)Preparation and execution of sanitary projects such as water supply drainage, boring etc. when required to be done by Government agency for municipalities and local bodies and Government.(c)Budget and accounts under public health head.(d)Water Tanker organisation.(e)Accounts and Estimates of Gujarat Water Supply and Sewerage Board and water Tanker organisation.(f)Kalpsar Project Division. (Date23/05/2003)15. Inquiries and statistics for the purpose of any of the matters in this list.
16. Fees in respect of any of the matters in this list, but not including Fees taken in any Court.
1. Community Development Projects.
2. National Extension Services.
3. Rural Development including District Development Board, Local Development Works.
4. Sarvodaya.
5. The Panchayat Organisation of the State.
6. All matters connected with local boards (Except roads).
7. Loans to Local Bodies.
8. Capitation taxes on professions, trades callings and employment on animals and boats, taxes on the sale or purchase of goods other than newspapers, on advertisements other than advisements published in newspapers, in so far as they are levied by local bodies (See also entry No. 18 Under RD).
9. Cesses on the entry of goods into local areas for consumption use or sale therein.
10. Taxes on lands and buildings (so far as they are levied by local self governing bodies).
11. Terminal taxes on goods, on passengers, carried by Railways Sea or Air (See also entry No. 9 under FD).
12. Markets and fairs.
13. Inns and inn keepers.
14. Village Housing Schemes.
15. Administration of the Gujarat Rural Housing Board Act, 1972, and matters arising there from.
16. Grant House sites free of charge to the landless labourers in the rural areas both under the Central and the State Governments schemes (See also entry No. 4 under RD).
16. (a) Block level plans [Date21/03/1997 (a) to (d)]
17. (i) All matters pertaining to appointments, posting, transfers promotions, conduct, grant of leave, Pension etc. in respect of all Gazetted Officers (Other than those covered under entry No. 45 in the subjects allotted to the GAD) and non-Gazetted Government Servants under the administrative control of the Department.
18. Works, Lands and buildings vested in the possession of Government for the purposes of the State and assigned to the Panchayats, Rural Housing and Rural Development Department.
19. Inquiries and statistics for purpose of any of the matters in this list.
20. Fees in respect of any of the matters in the list the but not including fees taken in any court.
1. Territorial changes within the State.
2. Boundary disputes involving other States.
3. The Survey of India.
4. Land that is to say rights in or over land, tenures including the relation of landlord and tenants including loans to tenants in the implementation of tenancy Act, and collection of rent and transfer of land alienation of agricultural land, tagavi loans to Agriculturists and to others who suffer in the natural calamity, treasure trove (see also entry No. 6-A under A & CD and entry No. 16 under PRH & RDD). (Date08/02/1993)
5. Land Revenue including the assessment and collection of revenue the maintenance of land records, survey for revenue, purposes and record of right and alienation of revenue.
6. Taxes on agricultural income.
7. State taxes on lands, and building excluding taxes levied by local self Governing bodies.
8. Duties in respect of succession to agricultural lands.
9. Lands development outside municipal limits.
10. Lands of the Central Government (See also entries No. 8, 10 & 12 under NWR WS&KD and entry No. 6 under R & BD).
11. Consolidation of holdings.
12. Works in connection with lands scheme.
13. Courts of appeal in revenue cases, procedure in courts of appeal in revenue matters including the procedure in revenue courts (See also entry No. 20 under LD).
14. Mamlatdar's Court Act.
15. Acquisition of property, principals on which compensation for property acquired for the purpose of the state or for any other public purposes is to be determined and the form and manner in which such compensation is to be "given" acquisition of Immovable property for defence purposes under Defence of India [(Requisition and Acquisition of Immovable property Rules, 1971) (See also entry No. 12 under R & BD and entry No. 6 under NWR WS&KD)].
16. Purchase of surplus military hutments.
17. Tobacco duty.
18. Capitation taxes on professions trades, callings and employment on animals and boats, taxes on advertisements other than advertisements published in newspapers (See also entry No. 8 under PRH & RDD).
19. The rate of stamps duty in respect of documents other than those specified in the provisions of list-I with regard to rates of stamps duty.
20. Stamps duties other then duties or fees collected by means of judicial stamps, but not including rates of stamps duty, stamps, judicial and non-judicial and the duties collected thereby (See also entry No. 20 under LD).
21. Prevention of forced labour Impressments of carts.
22. Transfer of property other than agricultural lands registration deeds and documents.
23. Famine relief and preventive measure against food scarcity.
24. Relief on account of fire, flood and other natural or general calamities etc. Emergency Relief Organisation. (See also entry No.20 under A & CD).
25. Scheme, for providing employment to agricultural labour in rural areas during off season, (See also entry No. 8 under L & ED).
26. Housing Scheme, township and colonies for displaced persons and their rehabilitation.
27. Provision of work and training facilities to displaced persons.
28. Administration of the Evacuee Property Act, Interest (Separation) Act, Bombay Refugee Act, Bombay Displaced persons premises Control and Regulation Act, 1952 and the Enemy Property Act, 1968.
29. Matters pertaining to grant of compensation to displaced persons and "Displaced Persons (Compensation and Rehabilitation) Act, 1954."
30. Urban Loans Scheme (Refugees) and Burma evacuee advances,
31. Relief and rehabilitation of India National repatriated from Mozambique, Burma, Zanzibar, East Africa and Ceylon.
32. (i) Deleted. (Date29/07/2005)
33. Works, lands and buildings vested in, or in the possession of Government for the purposes of the State and assigned to the Revenue Department.
34. Inquiries and statistics for the purpose of any of the matters in this list.
35. Fees in respect of any of the matters in this list but not including fees taken in any court.
36. Advance planning for Disaster Preparedness and long term planning for Rehabilitation and reconstruction policy and planning & Implementation of schemes thereunder though existing available administration and field network. (Date03/09/2005).
1. Works, lands and buildings vested in or in the possession of Government for purpose of the State other than those assigned to any other department.
2. Construction and maintenance of electrical installation in Government buildings (See entry No. 4 under E & PCD). (Date17/12/1990, Date10/05/2007)
3. All works expenditure of the residence of the Governor under "259-Public Works."
4. Execution and maintenance on behalf of the Central Government of such works debitable to Central Revenue as may be entrusted to the Government of Gujarat as the agent of that Government and budget and accounts connected with those works, if any.
5. Village telephone system (see also entry No. 34 under GAD and entry No. 7 under HD).
6. Works, lands and buildings vested in or in the possession of Government for the purpose of the Union (including Naval, Military and Air force works) (see also entry No. 10 under RD. Entries Nos. 8 and 10 under NWRWS & KD).
7. Communications, that is to say roads (including village approach roads (bridges, feries and other means of communications not specified in list I, minor railways, subject to the provision of list-I with respect to such railways, municipal tramways, ropeways (See also entry No, 35 under HD). (Date03/09/2005)
8. Transport/Movement of goods/Materials on behalf of Government in under general orders issued by Railway Board (See also entry No. 11 under I & MD).
9. Tolls. : . .
10. Accommodation for Government Officers in the City of Ahmedabad.
11. Residential Accommodation for the Ministers, Deputy Ministers and Parliamentary Secretaries in the city of Gandhinagar.
11.
-A. Parks and gardens. (Date01/12/1993)11.
-B. Construction and maintenance of airstrips and helipads for the state Government and the work relating to the budget provisions and planning therefore. (Date25/08/2004)12. Accommodations, The Bombay Land Requisition Act, 1948 requisitioning of Immovable property. for defence purpose under defence of India (Requisitioning and Acquisition of Immovable Property) Rule, 1971 (See entry No. 15 under RD).
13. Gujarat Housing Development Corporation Ltd.
14. Deleted. (Date21/03/1997)
15. Control of building materials and buildings constructions.
16. Matters relating to registration of contractors and suppliers and other ancillary matters.
17. Railways.
17.
-A. Deleted. [(Date25/06/1997, Modify Date20/03/1998), Date11/11/1998]18. Deleted. (Date21/03/1997)
19. Budgets and accounts under roads and buildings heads.
20. Deleted. (Date30/05/1994)
21. Deleted. (Date30/05/1994)
22. Deleted. (Date30/05/1994)
23. Deleted. (Date30/05/1994)
24. Deleted. (Date30/05/1994)
25. Deleted. (Date30/05/1994)
26. Deleted. (Date30/05/1994)
27. Deleted. (Date30/05/1994)
28. (i) All matters pertaining to appointments postings, transfers, promotions, conduct, grant of leave, pension etc. in respect of all Gazetted Officers (Other than those covered under entry No. 45 in the subjects allotted to the (GAD) and non - Gazetted Government Servants under the administrative control of the department.
29. Matters (including establishment matters) pertaining to the former Public works Department.
30. Inquiries and statistics for the purpose of any of the matters in this list.
31. Fees in respect of the any of the matters in this list, but not including fees taken in any court.
1. Administrative machinery for backward class, special welfare and tribal welfare.
2. Matters relating to linguistic minorities.
3. Pension part of the Antyodaya Programme (See also entry No. 16A(c) PRH & RDD). (Date21/03/1997)
4. Co-ordination of welfare work relating to the backward classes including the schedule castes, nomadic tribe and other backward classes. (Date18/05/2009)
| 5. | } | |
| 6. | ||
| 7. | Deleted (Date18/05/2009) | |
| 8. |
9. Scheduled Castes Welfare Board. (Date21/03/1997)
10. Administration of the Untouchability (offences) Act, 1955.
11. Administration of the Hindu Places of Public Worship Entry (Authorisation) Act, 1956.
12. Backward class hostels other than those for Schedule Tribes.
12.
-A. Maintenance and care of displaced, unattached women and children, the aged and the infants including setting up of homes and infirmaries for them. (Date25/06/1997)12.
-B. Administration of the Child Marriage Restraint Act, 1929 (See also entry No. 11 under LD and entry No. 1 under H & FWD). (Date25/06/1997)12.
-C. Juvenile delinquency and after-care for juveniles (see also entry No. 10 under H & FWD). (Date25/06/1997)12.
-D. Deleted. (Date25/06/1997, Date31/12/2001)12.
-E. The Orphanages and other Charitable Homes (Supervision and Control) Act, 1960. (Date25/06/1997)12.
-F. Deleted. (Date25/06/1997, Date31/12/2001)12.
-G. Deleted. (Date25/06/1997, Date31/12/2001)12.
-H. Deleted. (Date25/06/1997, Date31/12/2001)13. Deleted. (Date21/03/1997) -
14. Deleted. (Date31/12/2001)
15. Training for, and research in, social work including socio economic surveys.
16. Co-ordination of social work activities.
17. Deleted. (Date21/03/1997)
18. All work pertaining to social Welfare which is not specifically allotted to any other department.
19. Institutions of beggars including the administration of the Beggars Act and Rules, release detained beggars, permits for begging etc. (See also entry No. 8 under L & ED).
20. After care programme for released adult prisoners, workhouses, Salvation Army House (Reformatory), Prisoners and Societies.
21. Rescue homes and rescue work.
22. Reformatory Schools.
23. Problems relating to the blind, the deaf and the dumb and the mentally retarded (See also entries Nos. 8 and 12 under L & ED.
| 24 | } | |
| 25 | Deleted. (Date21/03/1997) | |
| 26 |
27. Bharat Sevak Samaj.
| 28 | } | |
| 29 | ||
| 30 | Deleted.Date21/03/1997) | |
| 31 | ||
| 32 |
33. (i) All matters pertaining to appointment, transfer, promotions, conduct, grant of leave, pension etc. in respect of all Gazetted Officers (other than those covered under entry No. 45 in the subject allotted to the GAD) and non-Gazetted government servants under the administrative control of the department;
34. Works, lands and buildings vested in or in the possession of the Government, for purposes of the State and assigned to the Social Justice and Empowerment Department. (Date11/12/1998)
35. Inquiries and statistics for purpose of any of the matters in this list.
36. Fees in respect of any of the matters in this list but not including fees taken in any court.
1. Local Self Government, that is to say, the constitution and powers of Municipal Corporation, Municipalities, Improvements trust, mining settlement authorities and other local authorities for the purposes of Local Self Government (See also entry No. 30 under I & MD).
2. Local Self Government its cantonment area, the regulation of houses, accommodation (including control of rents) in such areas and within, India, the delimitation of such areas (except appointment of Judicial Officers in Cantonments) (See also entry No. 12 Under R &BD).
2.
-A. Bombay Rent, Hotel and Lodging House Rates Control Act, 1947. (Date21/03/1997)3. Administration of the Gujarat Municipal Finance Board Act, 1979 and matters arising therefrom.
4. Cesses on the entry of goods into local areas for consumption use or sale therein.
5. Taxes on lands and buildings (so far as they are Levied by local self governing bodies.)
6. Education Cess.
7. Terminal taxes on goods, on passengers carried by railways, sea or air (See also entry No. 9 under FD).
8. Town Planning Schemes. ,
9. Town Planning and Valuation Department.
10. City-Co-ordination Council for Ahmedabad, Vadodara and Surat and Co-ordination Committee for Gandhidham.
11. Deleted. (Date14/06/1999)
12. Burials and Burial grounds, cremation and Cremation grounds, including European cemeteries.
13. Housing Schemes and Sweepers Housing Law Income Group Housing Scheme in its application to individuals, Co-operative Societies, institutions etc.
14. Housing including industrial housing and grant of assistance of Co-operative Societies under the low income group and slum clearance; schemes grant of assistance to local bodies under the low income group.
15. Subsidies Industrial Housing Schemes so far it relates to Co-operative Housing Societies of industrial workers and employees.
16. Administration of the Gujarat Housing Board Act, 1961 and matter arising therefrom.
17. Administration of Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973 and matters arising therefrom.
18. (i) All matters pertaining to appointment posting transfers, promotions, conduct, grant of leave, pension etc. in respect of all Gazetted Officers (other than those covered under entry No. 45 in the subjects allotted to the GAD) and non-Gazetted Government servants under the administrative control of the Department.
19. Works, lands and building vested in or in the possession of the Government, for purposes of the State and assigned to the Urban Development and Urban Housing Department.
20. Inquires and statistics for purpose of any of the matters in this list.
21. Fees in respect of any of the matters in this but not including fees taken in any court.
22. [ Metro Railway which includes rail guided mass rapid transit system, having dedicated right of way with steel wheel or rubber tyred wheel coaches in urban areas of the State or two adjoining urban areas. [Added by Notification No. GS/2012-21/SKN-2012-(1)CU, dated 1.10.2012 (w.e.f.11.3.1990).]
23. Multi Modal Transport including operation, integration and regulation of BRTS, Metro rail, Mono rail, Regional rail and any other form of urban transport in urban areas or two adjoining urban areas.]
1. Museums.
2. Ancient and historical monuments and archaeological sites and remains other than those declared by parliament by law to be of national importance.
3. Deleted. (Date01/12/1993)
4. Youth Welfare.
5. Recreation and leisure time activities including cultural activities and sports, cultural delegations etc. visiting the State (See also entry No. 4 under I & BD).
| 5-A | } | |
| 5-B | ||
| 5-C | Deleted. (Date21/03/1997, Date25/061997) | |
| 5-D |
| 5-E. | } | |
| 5-F. | ||
| 5-G | ||
| 5-H | Deleted. (Date21/03/1997, Date05/08/1997) | |
| 5-I | ||
| 5-J |