The Gujarat Backward classes Development Corporation Act,1985

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GOVERNMENT OF GUJARAT
LEGISLATIVE AND PARLIAMENTARY AFFAIRS
DEPARTMENT
The Gujarat Backward Classes
Development Corporation
Act, 1985
(GUJARAT ACT No. 11 OF 1985)
(As modified up to 31st January, 2025.)
Printed In India By The Manager, Government Press, Bhavnagar.
Published By The Directorate Of Government Printing & Stationery,
Gandhinagar, Gujarat State
2025

THE GUJARAT BACKWARD CLASSES
DEVELOPMENT CORPORATION ACT, 1985.
CONTENTS.
PREAMBLE.
Sections. Page No.
CHAPTER I.
PRELIMINARY.
1. Short title, extent and commencement. 1
2. Definitions. 1
CHAPTER II.
ESTABLISHMENT AND CONSTITUTION OF THE
CORPORATION.
3. Power of State Government to add to Schedule. 2
4. Establishment and incorporation of Corporation. 2
5. Headquarters of Corporation. 2
6. Constitution of Corporation. 2
7. Term of office and conditions of appointment of
directors.
3
8. Filling up casual vacancies. 3
9. Disqualifications for office of director. 3
10. Director not to participate in certain cases. 3
11. Removal and resignation of director. 3
12. Managing Director. 4
13. Officers and other employees of Corporation. 4
14. Meetings of Corporation. 4
15. Acts and proceedings presumed to be valid
notwithstanding any defect.
4
16. No disqualification in certain cases. 4
CHAPTER III.
FUNCTIONS AND POWERS OF THE
CORPORATION.
17. Functions and powers of Corporation. 5
CHAPTER IV.
FINANCE, ACCOUNTS AND AUDIT.
18. State Government to provide initial capital. 5
19. Fund of Corporation. 6
20. Accounts. 6
21. Audit. 6
1985:Guj.11] The Gujarat Backward Classes Development Corporation Act, 1985. i
Sections. Page No.
CHAPTER V.
MISCELLANEOUS.
22. Advisory Committee. 7
23. Recovery of money due to Corporation. 7
24. Dissolution. 7
25. Consequence of dissolution of Corporation. 7
26. Protection of action taken in good faith. 8
27. Indemnity to directors. 8
28. Power of Corporation to make regulations. 8
29. Power of State Government to make rules. 8
SCHEDULE 9
ii The Gujarat Backward Classes Development Corporation Act, 1985. [1985:Guj.11
GUJARAT ACT NO. 11 OF 1985.1*
[THE GUJARAT BACKWARD CLASSES DEVELOPMENT CORPORATION ACT, 1985.]
[24th July, 1985.]
Amended by Guj. 21 of 1986.**
Amended by Guj. 1 of 1999.
Amended by Guj. 1 of 2001.***
Amended by Guj. 28 of 2003.
An Act
to provide for the establishment of a Corporation for the advancement
of the socially and educationally backward class citizens in the State of
Gujarat and for matters connected therewith.
It is hereby enacted in the Thirty-sixth Year of the Republic of India as follows:-
CHAPTER I.
PRELIMINARY.
1. (1) This Act may be called the Gujarat Backward Classes Development
Corporation Act, 1985.
(2) It extends to the whole of the State of Gujarat.
(3) It shall come into force on such date as the State Government may, by
notification in the Official Gazette, appoint.
2. In this Act, unless the context otherwise requires,-
(a) "agriculture" includes dairy farming poultry farming, breeding of
livestock, pisciculture, sericulture and forestry; and the term "agricultural" shall
be construed accordingly;
(b) "socially and educationally backward class citizen" means a citizen
belonging to any socially and educationally backward class specified in the
Schedule;
(c) "backward class organisation" means a firm registered under the
Indian Partnership Act, 1932 or a society, wherein all or a majority of partners,
or, as the case may be, all or a majority of members of such society, are socially
and educationally backward class citizens.
Explanation. - Where a society (hereinafter referred to as "the principal
society") has as its member another society (hereinafter referred to as "the
member society") and all or a majority of members of such society are socially and
educationally backward class citizens such member society shall be deemed to be
a member of the principal society belonging to socially and educationally backward
class citizens;
(d) "Chairman" means the Chairman of the Corporation;
(e) "citizen" means citizen of India;
(f) "Corporation" means the Gujarat Backward Classes Development
Corporation established under section 4;
2[(g) "director" means a director of the Corporation and includes the
Chairman and the Vice-Chairman;]
(h) "managing director" means a director appointed as managing director
under sub-section (3) of section 6;
1. For Statement of Objects and Reasons, see Gujarat Government Gazette, Extraordinary, Part
V, Dated the 21st March 1985, Page No. 7-15 to 7-16.
* This Act was assented by the Governor on the 20th July, 1985.
** This Amendment Act was deemed to have come into force on the 2nd July, 1986.
*** This Amendment Act was deemed to have come into force on the 26th December, 2000.
2. Clause(g) was substituted by Guj. 21 of 1986, s.4(1)(a).
Short title,
extent and
commencement.
Definitions.
IX of 1932.
(i) "marketing" means all activities relating to the transport, grading,
pooling, marketing and sale of agricultural or industrial produce, whether in the
primary form or in semi-processed or processed form;
(j) "prescribed" means prescribed by rules made under this Act;
(k) "processing" means all activities relating to the processing of agricultural
produce or industrial product so as to make it marketable or fit for consumption
and it includes purchase and storage of raw material, purchase of equipment,
and purchase, installation and running of machinery required for processing
and storage of finished produce;
(l) "regulation" means a regulation made under section 28;
(m) "small scale industry" means a cottage industry or an industry in which
capital investment does not exceed such amount as may be prescribed;
(n) "society" means a society registered under the Societies Registration
Act, 1860 or a co-operative society registered or deemed to be registered under
the Gujarat Co-Operative Societies Act, 1961;
(o) "supply and storage" means supply and storage of agricultural inputs
and establishment, maintenance and running of storages, cold storages and
warehouses;
1[(p) "Vice-Chairman" means the Vice-Chairman of the Corporation.]
CHAPTER II.
ESTABLISHMENT AND CONSTITUTION OF THE CORPORATION.
3. (1) The State Government may, by notification in the Official Gazette, add to the
Schedule any class which in its opinion is a socially and educationally backward class
and thereupon the class so added shall be deemed to be socially and educationally
backward class specified in the Schedule for the purposes of this Act.
(2) Every notification issued under sub-section (1) shall be laid for not less
than thirty days before the State Legislature as soon as possible after it is issued
and shall be subject to rescission by the State Legislature or to such modification
as the State Legislature may make, during the session in which it is so laid or
the session immediately following. Any rescission or modification so made by the
State Legislature shall be published in the Official Gazette and shall thereupon
take effect.
4. (1) For the purpose of securing the uplift of backward class citizens in the
State of Gujarat the State Government may, by notification in the Official Gazette,
establish a Corporation by the name of the Gujarat Backward Classes Development
Corporation with effect from such date as may be specified in the notification.
(2) The Corporation shall be a body corporate with perpetual succession
and common seal and may sue and be sued in its corporate name, and shall be
competent to acquire, hold and dispose of property, both movable and immovable,
and to contract and do all things necessary for the purposes of this Act.
5. The headquarters of the Corporation shall be at Gandhinagar or at such other
place as the State Government may, by notification in the Official Gazette, specify.
6. (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
experience in matters relating to agriculture, agro-industries, water development
1. Clause (p) was added by Guj. 21 of 1986, s. 4(1)(b).
XXI of 1860.
Guj. X of 1962.
Power
of State
Government
to add to
Schedule.
Establishment
and
incorporation
of Corporation.
Headquarters
of Corporation.
Constitution of
Corporation.
2 The Gujarat Backward Classes Development Corporation Act, 1985. [1985:Guj.11
projects, finance, co-operation 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.
1[Provided also that the State Government shall nominate at least one woman
as non-official member.]
2[(2) The State Government shall appoint one of the directors as Chairman
and one of the directors as Vice-Chairman.]
(3) The State Government shall appoint one of the official directors to be the
managing director of the Corporation.
7. 3[(1) The director shall hold office during the pleasure of the State Government.]
(3) Subject to the provisions of this Act, the terms and conditions of the
appointment of the directors other than the managing director and the fees and
allowances payable to them shall be such as may be prescribed.
8. On the occurrence of any vacancy in the office of a director due to death,
resignation or any other reason, the same shall be filled up by the State Government
in the manner provided in section 6 4[***].
9. A person shall be disqualified for being nominated as, and for being, a director,
if he-
(a) is, or at any time has been, adjudicated insolvent or has suspended
payment of his debts or has compounded with his creditors; or
(b) is of unsound mind and stands so declared by a competent court; or
( c) is, or has been, convicted of any offence which, in the opinion of the
State Government, involves moral turpitude or convicted under Protection of
Civil Rights Act, 1955; or
(d) is, or has been, removed or dismissed from the service of any State
Government or the Central Government or a Corporation owned or controlled
by any State Government or the Central Government.
10. A director who has any direct or indirect pecuniary interest in any matter
coming up for consideration at a meeting of the Corporation shall, as soon as
possible, after the relevant circumstances have come to his knowledge, disclose
the nature of his interest at such meeting and the disclosure shall be recorded
in the minutes of the Corporation and the director shall not take any part in any
deliberation or decision of the Corporation with respect to that matter.
11. (1) 5[The State Government] may, at any time, remove any director from
office, if in its opinion, such a director-
(a) is, or has become, subject to any disqualification mentioned in section 9;
(b) is absent without leave of the Corporation from more than three
consecutive meetings thereof without cause sufficient, in the opinion of the
Corporation, to exonerate his absence;
(c) has acted in contravention of the provisions of section 10; or
(d) has been guilty of misconduct in the discharge of his duties:
Provided that no order of removal shall be passed without giving the director a
reasonable opportunity of showing cause against the proposed order.
1. This provisons added by Guj. 28 of 2003, s. 3.
2. Sub-section (2) was substituted by Guj. 21 of 1986, s. 4(2).
3. Sub-section (1) was deemed always to have been substituted for sub-sections (1) and (2) by
Guj. 1 of 1999, s. 3, Sch, Sr. No. 17(1).
4. The words "and a person nominated as director to fill up such vacancy shall hold officer for the
unexpired portion of the term of his predecessor" were deleted by Guj. 1 of 1999, s.3, Sch., Sr.
No. 17(2).
5. These words were substituted for the words and figure "Notewithstandby anything contained
in section 7, the State Government", "ibid"., s. 3, Sch., Sr. No. 17(3).
Term of
office and
conditions of
appointment
of directors.
Filling up
casual
vacancies.
Disqualifications
for office of
director.
XXII of 1955.
Director not
to participate
in certain
Cases.
Removal and
resignation
of director.
1985:Guj.11] The Gujarat Backward Classes Development Corporation Act, 1985. 3
(2) A director may resign his office by giving notice thereof in writing to the State
Government and on such resignation being accepted he shall be deemed to have
vacated his office.
12. (1) The managing director shall be a whole time officer of the Corporation
and shall-
(a) be the Chief Executive Officer of the Corporation,
(b) be responsible for the operational management of the Corporation and
implementation of the general policy approved by the Corporation,
(c) perform such duties as the Corporation may, by regulations or
otherwise, assign to him,
(d) receive such salary and allowances and be governed by such terms
and conditions of service as may be approved by the State Government in
consultation with the Corporation.
(2) If the managing director is by infirmity or otherwise rendered incapable
of carrying out his duties or is absent on leave or otherwise in circumstances not
involving the vacation of his appointment the State Government may appoint
another person to act in his place during his absence.
13. (1) The Corporation may appoint such officers and other employees as it
considers necessary for the efficient performance of its functions and determine
by regulations or otherwise their conditions of appointment and service and the
remuneration payable to them.
(2) The Corporation may, by general or special order, delegate to the
managing director or to any other officer or employee of the Corporation, subject
to such conditions and limitations, if any, as may be specified, such of it powers
and duties under this Act except the power to make regulations, as it may deem
necessary.
14. (1) The Corporation shall meet at such time and place and shall observe
such rules of procedure in regard to the transaction of business at its meetings
(including the quorum at such meeting) as may be provided by regulations.
1[(2) The Chairman or, if for any reason he is unable to attend any meeting,
the Vice-Chairman or, if for any reason he is also unable to attend any meeting,
any other director elected by the directors present at the meeting, shall preside at
the meeting of the Corporation.]
(3) All the questions which come up before any meeting of the Corporation
shall be decided by a majority of the votes of directors present and voting, and
in the event of an equality of votes, 2[the Chairman or, in his absence, the Vice-
Chairman or, in the absence of both the Chairman and the Vice-Chairman,] the
person presiding, shall have and exercise a second or casting vote.
15. (1) No act or proceeding of the Corporation shall be questioned or be invalid
on the ground merely of the existence of any vacancy in, or any defect in, the
constitution of the Corporation.
(2) No act done by any person acting in good faith as a director shall be
deemed to be invalid merely on the ground that he was disqualified to be a director
or that there was any other defect in his nomination.
16. No person shall be disqualified for being chosen as, or being, a member
of the Legislative Assembly of the State by reason only of the fact that he is a
Chairman or a director.
1. This sub-section was substituted by Guj. 21 of 1986, s. 4(3)(a).
2. These words were substituted for the words "the Chairman or, in his absence", ibid., s.4(3)(b).
Managing
Director.
Officers
and other
employees
of
Corporation.
Meetings of
Corporation.
Acts and
proceedings
presumed to
be valid not-
withstanding
any defect.
No
disqualification
in certain
cases.
4 The Gujarat Backward Classes Development Corporation Act, 1985. [1985:Guj.11
CHAPTER III.
FUNCTIONS AND POWERS OF THE CORPORATION.
17. (1) Subject to the provisions of this Act, it shall be the primary duty of the
Corporation to undertake the task of social and economic uplift of the socially and
educationally backward class citizens in the State of Gujarat and the Corporation
shall be competent to do all things and to exercise all the powers necessary for the
performance of such duties.
(2) Without prejudice to the generality of the foregoing provisions, such power
of the Corporation shall include the power-
(i) to plan and promote, on its own or in collaboration with or through
such backward class organisations or other agencies as may be approved
by the Corporation, any programme of agricultural development, marketing,
processing, supply and storage of agricultural produce, small scale industry,
building construction, transport and such other activities as may be approved in
this behalf by the State Government;
(ii) to undertake, on its own or in collaboration with or through such
backward class organisations or other agencies as may be approved by the
Corporation, any activities in relation to any of the matters specified in clause
(i), for furthering the objects of the Corporation;
(iii) to give on hire agricultural or industrial machinery or equipments to the
members of the backward class organisations;
(iv) to give grants and subsidies to, and to guarantee loans taken by, the
members of backward class organisations;
(v) to encourage employment opportunities for the backward class citizens;
(vi) to undertake any other activity which the State Government may
entrust to the Corporation;
(vii) to grant loans or obtain covered loans to the socially and educationally
backward class citizens or backward class organisation;
(viii) to borrow money subject to such conditions as the State Government
may specify;
(ix) to issue bonds and debentures;
(x) to draw, make, accept, endorse, discount, execute and issue
promissory notes, bills of exchange, hundies, bills, warrants, debentures and
other negotiable instruments;
(xi) to invest or deposit surplus funds of the Corporation in Government
securities or in such other manner as the State Government may, by general or
special order, direct; and
(xii) to discharge such other functions as may be prescribed or as are
supplemental, incidental or consequential to any of the functions conferred on it
by or under this Act.
CHAPTER IV.
FINANCE, ACCOUNTS AND AUDIT.
18. (1) The State Government may provide to the Corporation such sum not
exceeding 1[fifty crores of rupees] as the State Government may think fit as capital
that may be required by the Corporation for the purpose of carrying out its functions:
1. These words were substituted for the words "fifteen crores of rupees" by Guj. 1 of 2001, s.4.
Functions
and
powers of
Corporation.
State
Government
to provide
initial capital.
1985:Guj.11] The Gujarat Backward Classes Development Corporation Act, 1985. 5
Provided that where the capital initially provided is less than 1[fifty crores of
rupees] the State Government may from time, to time increase the capital to sum
not exceeding 1[fifty crores of rupees].
(2) Such capital may be provided subject to such terms and conditions as
may be determined by the State Government.
(3) The capital so provided shall form part of the fund of the Corporation.
19. (1) The Corporation shall have its own fund.
(2) The Corporation may accept grants, subventions, donations and gifts
from the Central or State Government or a local authority or any individual or body
of individuals whether incorporated or not, for all or any of the purposes of this Act.
(3) All sums which may from time to time be paid to it by the State
Government and all other receipts of the Corporation shall be carried to the fund of
the Corporation and all payments by the Corporation shall be made therefrom.
(4) The Corporation may spend such sums as it thinks fit for the performance
of its functions under this Act, and such sums shall be treated as expenditure
payable out of the fund of the Corporation.
(5) All moneys belonging to the fund of the Corporation shall be deposited
in such bank or invested in Government securities or in such other manner as the
State Government may, by general or special order, direct.
20. (1) The balance-sheet and accounts of the Corporation shall be prepared
and maintained in such form and manner as may be prescribed.
(2) The Corporation shall cause books of accounts of the Corporation to be
balanced and closed on the thirty-first day of March, every year.
21. (1) The accounts of the Corporation shall be audited once in every financial
year, by auditors duly qualified to act as auditors under sub-section (1) of section
226 of the Companies Act, 1956, who shall be appointed by the Corporation and
shall receive such remuneration from the Corporation as the Corporation may fix.
(2) The auditors shall be supplied with a copy of the annual balance-sheet
and the income and expenditure account of the Corporation and it shall be the
duty of the auditors to examine them together with the accounts and vouchers
relating thereto and they shall have a list delivered to them of all books kept by the
Corporation and shall at all reasonable times have access to the books, accounts
and other documents of the Corporation and may require from any director or
officer of the Corporation such information as they may think necessary for the
performance of their duties as auditor.
(3) The auditors shall make a report to the Corporation upon the annual
balance-sheet and accounts examined by them and in every such report shall
state whether, in their opinion, the balance-sheet is a full and fair balance-sheet
containing necessary particulars and properly drawn up so as to exhibit a true and
fair view of the state of affairs of the Corporation.
(4) The Corporation shall furnish to the State Government a copy of its
balance-sheet and accounts together with a copy of the report made by auditors
under sub-section (3) and a report on the working of the Corporation during the
relevant period, within four months from the date on which its accounts are closed
and balanced.
(5) Copies of the reports referred to in sub-section (4) shall be laid by the
State Government, as soon as may be, before the State Legislature.
1. These words were substituted for the words "fifteen crores of rupees" by Guj. 1 of 2001, s.4.
Fund of
Corporation.
Accounts.
Audit.
1 of 1956.
6 The Gujarat Backward Classes Development Corporation Act, 1985. [1985:Guj.11
CHAPTER V.
MISCELLANEOUS.
22. (1) The State Government may from time to time constitute an Advisory
Committee consisting of such number of persons as it may think fit and on such
terms and conditions as may be prescribed.
(2) The Corporation may, if it thinks fit, consult the Advisory Committee on
any business coming before it and shall do so in respect of such business as the
State Government may, by general or special order in this behalf specify or when
required by the regulations so to do.
(3) The Advisory Committee shall meet at such intervals as may be
prescribed, and for the transactions of urgent business on such other occassions
as the Chairman of the Corporation may require.
(4) The number of members necessary to constitute a quorum at the meeting
of Advisory Committee shall be such as the State Government when constituting
the Committee may specify.
23. (1) Where any amount is due to the Corporation from any person in respect
of advances or other financial accommodation granted by it, such amount shall,
on a certificate being granted by the managing director in the prescribed form, be
recoverable as arrears of land revenue by the Collector of the district in which the
person from whom the amount is due resides or carries on business at owns any
property.
(2) Before issuing the certificate referred to in sub-section (1), the managing
director shall make an application to such officer, as may be empowered by the
State Government in this behalf and that officer shall, after giving an opportunity
of being heard to the person concerned and after such further enquiry as he may
consider necessary, by an order determine the amount due to the Corporation and
communicate the same to the managing director.
(3) An appeal against an order passed by the officer empowered under sub-
section (2) shall lie within such period and to such authority as may be prescribed.
(4) The officer empowered under sub-section (2) and the appellate authority
shall follow such procedure as may be prescribed.
(5) The certificate issued by the managing director under sub-section (1) shall
be final and conclusive and shall not be called in question before any authority or
court.
(6) For the purpose of recovering any amount due to the Corporation in
respect of a loan it shall not be necessary to proceed against the principal before
proceeding against his surety.
24. (1) No provision of law, other than this Act relating to the winding up, dissolution
or liquidation of the companies or corporation shall apply to the Corporation.
(2) The State Government may, if the Corporation fails to carry out its
functions or exceeds its powers, or upon receipt of a report under section 21,
call upon the Corporation to show cause why it should not be dissolved and if no
explanation is offered within the specified period or if the State Government is not
satisfied with the explanation, the State Government may dissolve the Corporation
from such date as may be specified.
25. (1) When the Corporation is dissolved under section 24,-
(i) all directors shall, from the date of dissolution, vacate their offices;
(ii) all powers and duties of the Corporation shall, during the period of
dissolution, be exercised and performed by such person as the State Government
may appoint in this behalf;
Advisory
Committee.
Recovery
of money
due to
Corporation.
Dissolution.
Consequence
of dissolution
of Corporation.
1985:Guj.11] The Gujarat Backward Classes Development Corporation Act, 1985. 7
(iii) all funds and other property vested in the Corporation shall, during the
period of dissolution, vest in the State Government.
(2) The State Government may reconstitute the Corporation after such period
as it may think fit.
26. No suit or other legal proceeding shall lie against the Corporation or any
director including the managing director, or any officer or other employee or any
other person authorised by the Corporation to discharge any functions under this
Act for any loss or damage caused or likely to be caused by anything which is in
good faith done or intended to be done by him in pursuance of this Act.
27. (1) Every director shall be indemnified against all losses and expenses
incurred by him in the discharge of his duties except such as are caused by his
own wilful actor default.
(2) A director shall not be responsible for the acts of any other director or
for the acts of any officer or other employee of the Corporation or for any loss or
expenses resulting to the Corporation by the insufficiency or deficiency of value of,
or title to, any property or security acquired or taken on behalf of the Corporation in
good faith, or by the insolvency or wrongful act of any debtor or any person under
obligation to the Corporation, or anything done in good faith, in the execution of the
duties of his office or in relation thereto.
28. (1) The Corporation may make regulations not inconsistent with the
provisions of this Act and rules made thereunder, to provide for all matters for
which provision is necessary or expedient for the purpose of giving effect to the
provisions of this Act.
(2) In particular and without prejudice to the generality of the foregoing power,
such regulations, may provide for all or any of the following matters, namely:-
(a) the time and place of meetings of the Corporation and the procedure
to be followed in relation to such meetings including the quorum necessary for
the transaction of business;
(b) the duties which the managing director shall perform;
(c) the duties, conduct, salaries, allowances and conditions of service of
officers and other employees of the Corporation;
(d) the delegation of powers and functions to the officers and other
employees of the Corporation;
(e) the establishment and maintenance of provident and other benefit
funds for the officers and employees of the Corporation;
(f) any other matter which is, or may be, necessary for the efficient conduct
of the affairs of the corporation.
29. (1) The State Government may, by notification published in the Official
Gazette, make rules to carry out all or any of the purposes of this Act.
(2) In particular and without prejudice to generality of the foregoing power,
such rules may provide for all or any of the following matters, namely:-
(a) the terms and conditions of services of the directors and the fees
and allowances payable to them;
(b) functions, in additions to those specified in sub-section (2) of section
17, to be discharged by the Corporation and the conditions and restrictions
subject to which those functions shall be discharged;
(c) the form and manner in which accounts shall be maintained and the
balance-sheet and income and expenditure account shall be prepared;
(d) the form in which certificate shall be issued by the managing
director, the period within which and the authority before whom an appeal
shall be filed, and procedure to be followed by the appellate authority under
section 23;
Protection of
action taken
in good faith.
Indemnity to
directors.
Power of
Corporation
to make
regulations.
Power
of State
Government
to make
rules.
8 The Gujarat Backward Classes Development Corporation Act, 1985. [1985:Guj.11
(e) any other matter which is required to be or may be prescribed.
(3) All rules made under this section shall be laid for not less than thirty days
before the State Legislature as soon as may be after they are made and shall be
subject to rescission by the State Legislature or to such modifications as the State
Legislature may make during the session in which they are so laid or the session
immediately following.
(4) Any rescission or modification so made by the State Legislature shall be
published in the Official Gazette and shall thereupon take effect.
SCHEDULE
[See clause (b) of section 2]
1. Agri.
2. Ahir, Ayar-Boricha.
3. Bafan (Muslim).
4. Barot, Vahivancha Charan Gadhvi.
5. Bavri or Baori.
6. Bawa :- Atit Bawa, Goswami, Vairagi Bawa, Gosai, Dashnam Goswami,
Ramanandi, Puri, Bharti, Kapdi, Nath Bawa, Bharathari, Margi,
Gangajalia, Dashnami Bawa, Giri.
7. Bhalia.
8. Bhamta, Pardeshi-Bhamta.
9. Bharwad, Motabhai Bharwad, Nanabhai Bharwad.
10. Bhoi, Bhoiraj, Dhimar, Zinga Bhoi, Kevat Bhoi, Bhanara Bhoi, Machhindra
Bhoi, Palewar Bhoi, Kirat Bhoi, Kahar Bhoi, Pardeshi Bhoi, Shrimali Bhoi,
11. Charan Gadhvi,
12. Chhara, Adodia, Sansi.
13. Chunara.
14. Chuvalia Koli.
15. Dabgar.
16. Divecha Koli.
17. Dafer (Hindu and Muslim).
18. Dhobi.
19. Fakir or Faquir (Muslim).
20. Gadhai (Muslim).
21. Gadelia or Gadi Luharia.
22. Galiara (Muslim).
23. Ghanchi (Muslim).
24. Ghedia Koli.
25. Gola-Rana.
26. Hingora (Muslim).
27. Julaya, Garana, Taria and Tari (All Muslims).
28. Jat (Muslim).
29. Kaikadi.
30. Kambadia Bhagat.
31. Kangasia.
1985:Guj.11] The Gujarat Backward Classes Development Corporation Act, 1985. 9
32. Khatki or Kasaai, Chamadia Khatki, Halari Khatki (All Muslims).
33. Khatik.
34. Khant.
35. Kharwa-Bhadela.
36. Khristi, Gujarati-Christian (Converts from Scheduled Castes only).
37. Koli, Idaria Koli, Kharwa-Koli, Rathwa-Koli, Baria-Koli, Dhebaria-Koli.
38. Labana, Mehravat, Goti, Hadkashi, Zod, Dhinga, Pelya, Shatbai, Baman.
39. Lodha.
40. Mir, Dhabhi, Langha, Misrasi (All Muslims).
41. Machhi (Hindu), Kharwa, Khalas, Dhimar, Dhivar, Bitna, Tandel, Mangela,
Khalasi,Sarang, Kahar.
42. Madari, Nath, Bharathari.
43. Majothi Kumbhar, Darban or Darban Majothi (All Muslims).
44. Makrani (Muslim).
45. Matwa of Matwa-Kureshi (Muslim), Gavli (Hindu).
46. Me or Meta.
47. Mena (Bhil).
48. Mer.
49. Miyana (Muslim).
50. Nat, Nat-Bajania, Bajigar, Natada.
51. Od.
52. Padmashali-Pattushali.
53. Pinjara, Ghanchi-Pinjara, Mansuri-Pinjara (All Muslims).
54. Rabari, Bhopa, Kodiator, Sorathia, Champya.
55. Rathodia.
56. Raval-Ravalia, Jati or Raval Yogi, Rawal Jati, Jagaria.
57. Salat (excluding Sompura Salat), Salat Ghera.
58. Sandhi (Muslim).
59. Sarania.
60. Sargara.
61. Sharawan, Sarwan.
62. Shikligar.
63. Siddi.
64. Sipai, Patni Jamat or Turk Jamat (All Muslims).
65. Talpada Koli.
66. Tankar.
67. Targala, Bhavaiya, Nayak, Bhojak.
68. Thakarda, Thakore, Patanwadia, Dharala, Baria.
69. Theba (Muslim).
70. Vadi.
71. Vahivancha Charan-Gadhavi of Harijan Vankar and Chamar.
72. Valand, Nayi and Babar (Hindu), Hajam, Khalipha (Muslim).
73. Vankar-Sadhu.
10 The Gujarat Backward Classes Development Corporation Act, 1985. [1985:Guj.11
74. Vansfoda, Vansfodia or Vanza.
75. Vanzara, Shinagwada and Kangsiwala (Hindu) and Vanzara (Muslim) of
Dangs District only.
76. Waghari, Dataniya Waghari, Vedu Waghari, Talpada Waghari, Gamachia
Waghari, Godadia Waghari, Chibhadia Waghari, Marwada or Marwada
Waghari.
77. Wagher (Hindu and Muslim).
78. Wandhara.
____________
PRINTED AT THE GOVERNMENT PRESS, BHAVNAGAR
1985:Guj.11] The Gujarat Backward Classes Development Corporation Act, 1985. 11

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