Section 6(1) in The Gujarat Backward Classes Development Corporation Act, 1985
(1)The Corporation shall consist of not more than fifteen directors who shall be nominated by the State Government:Provided that not less than three directors shall be officials and the remaining directors shall be non-officials who shall be nominated from amongst persons who in the opinion of the State Government have special knowledge or practical expressions in matters relating to agriculture, agro-industries, water development projects, finance, cooperation and socio-economic problems of socially and educationally backward class citizens:Provided further that not less than six-directors shall be socially and educationally backward class citizens.[Provided also that the State Government shall nominate at least one woman as nonofficial member.] [Proviso added by Gujarat 28 of 2003, dated 17th September 2003 (w.e.f. 09-02-2004).]
