The Gujarat Scheduled castes Development Corporation Act,1985

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1985 : Guj. 10] THE GUJARAT SCHEDULED CASTES DEVELOPMENT CORPORATION ACT, 1985. 1

GOVERNMENT OF GUJARAT

LEGISLATIVE AND PARLIAMENTARY AFFAIRS DEPARTMENT

THE GUJARAT SCHEDULED CASTES
DEVELOPMENT CORPORATION ACT, 1985

(GUJARAT ACT NO. 10 OF 1985)

(As modified upto the 31st December, 2024.)

2024

( Price : `. 20-00 )

2 THE GUJARAT SCHEDULED CASTES DEVELOPMENT CORPORATION ACT, 1985 . [1985 : Guj. 10

1985 : Guj. 10] THE GUJARAT SCHEDULED CASTES DEVELOPMENT CORPORATION ACT, 1985. 3

GOVERNMENT OF GUJARAT

LEGISLATIVE AND PARLIAMENTARY AFFAIRS DEPARTMENT

THE GUJARAT SCHEDULED CASTES
DEVELOPMENT CORPORATION ACT, 1985

(GUJARAT ACT NO. 10 OF 1985)

(As modified upto the 31st December, 2024.)

2024

( Price : `. 20-00 )

GCPG-H-138-00-06-2024-DTP-2
4 THE GUJARAT SCHEDULED CASTES DEVELOPMENT CORPORATION ACT, 1985 . [1985 : Guj. 10

Government Central Press, Gandhinagar.

1985 : Guj. 10] THE GUJARAT SCHEDULED CASTES DEVELOPMENT CORPORATION ACT, 1985. 5

THE GUJARAT SCHEDULE CASTES
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. Establishment and incorporation of Corporation. 2
4. Headquarters of Corporation. 2
5. Constitution of Corporation. 3
6. Term of office and conditions of appointment for director. 3
7. Filling up casual vacancies. 3
8. Disqualifications for office of director. 3
9. Director not to participate in certain cases. 3
10. Removal and resignation of director. 4
11. Managing Director. 4
12. Officers and other employees of Corporation. 4
13. Meetings of Corporation. 4
14. Acts and proceedings presumed to be valid notwithstanding any defect. 5
15. No disqualification in certain cases. 5
CHAPTER III.
FUNCTIONS AND POWERS OF THE CORPORATION.

16. Functions and powers of corporation. 5
CHAPTER IV.
FINANCE, ACCOUNTS AND AUDIT.

17. State Government to provide Initial Capital. 6
18. Fund of Corporation. 6
19. Accounts. 7
20. Audit. 7

6 THE GUJARAT SCHEDULED CASTES DEVELOPMENT CORPORATION ACT, 1985 . [1985 : Guj. 10

PREAMBLE.
Sections Page No.
CHAPTER V.
MISCELLANEOUS.

21. Advisory Committee. 7
22. Recovery of money due to Corporation. 8
23. Dissolution. 8
24. Consequence of dissolution of Corporation. 8
25. Protection of action taken in goodfaith. 9
26. Indemnity to directors. 9
27. Power of Corporation to make regulations. 9
28. Power of State Government to make mules. 9

1985 : Guj. 10] THE GUJARAT SCHEDULED CASTES DEVELOPMENT CORPORATION ACT, 1985. 1

BOMBAY ACT NO. 10 OF 1985. 1*
[THE GUJARAT SCHEDULED CASTES DEVELOPMENT
CORPORATION ACT, 1985.]
[12th 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 Scheduled Castes 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 Scheduled Castes Development
Corporation Act, 1985.
Short title,
extent and
commencement.
(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,- Definitions.
(a) "agriculture" includes dairy farming, poultry farming, breeding of
livestock, pisciculture, sericulture and forestry; and the term "agricultural"
shall be construed accordingly;

(b) "Chairman" means the Chairman of the Corporation;
(c) "Corporation" means the Gujarat Scheduled Castes Development
Corporation established under section 3;

2[(d)"director" means a director of the Corporation and includes the
Chairman and the Vice-Chairman;]

(e) " managing director" means a director appointed as managing
director under sub-section (3) of section 5;

(f) "marketing" means all activities relating to the transport, grading
pooling, marketing and sale of agricultural or industrial produce, whether in
the primary form on in semi-processed or processed form;

(g) "prescribed" means prescribed by rules made under this Act;
1. For Statement of Objects and Reasons, See Gujarat Government Gazette, Extraordinary, Part V,
dated the 21st March, 1985, Page No. 6-12 to 6-13.
* This Act was assented by the Governor on the 10th July, 1985.
* * This Amendment Act was deemed to have come into force on the 2nd July, 1986.
2. Clause (d) was substituted by Guj. 21 of 1986, s. 3(1)(a).

2 THE GUJARAT SCHEDULED CASTES DEVELOPMENT CORPORATION ACT, 1985 . [1985 : Guj. 10

(h) "processing" means all activities relating to the processing of
agricultural produce or industrial produce 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;

(i) "regulation" means a regulation made under section 27;
(j) "Scheduled Castes" means such castes or communities or parts
of, or groups within, such castes or communities as are deemed to be
Scheduled Castes in relation to the State of Gujarat under article 341 of the
Constitution of India;

(k) “society" means a society registered under the Societies
Registration Act, 1860, or a co -operative society registered under the
Gujarat Co-operative Societies Act, 1961.
XXI of 1860.
Guj. X of 1962.
(l) "Scheduled Castes Organisation" means a firm registered under
the Indian Partnership Act, 1932 , or a society, wherein all or a majority of
the partners or, as the case may be, all or a majority of members whereof
belong to Scheduled Castes;
IX of 1932.
Explanation.- Where a society ( hereinafter referred to as "the
principal society") has as its member another society (hereinafter referred to
as the "member society") all or a majority of members of which belong to
Scheduled Castes, such member society shall be deemed to be a member of
the principal society belonging to Scheduled Castes;

(m) "small-scale industry" means cottage industry or an industry in
which capital investment does not exceed such amount as may be
prescribed;

(n) "supply and storage" means supply and storage of agricultural or
industrial inputs and establishment, mainta nance and running of storages,
cold storages and warehouses;

1[(o) Vice-Chairman" means the Vice-Chairman of the Corporation.]

CHAPTER II.
Establishment and Constitution of The Corporation.

Establishment
and
incorporation
of Corporation.
3. (1) For the purpose of securing the uplift of Scheduled Castes in the
State of Gujarat, the State Government may, by notification in the Official
Gazette, establish a Corporation by the name of the Gujar at Scheduled
Castes 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
moveable and immoveable, and to contract and do all things necessary for
the purposes of this Act.

Headquarters
of Corporation.
4. 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.

1. Clause (o) was added by Guj. 21 of 1986, s. 3(1)(b).
1985 : Guj. 10] THE GUJARAT SCHEDULED CASTES DEVELOPMENT CORPORATION ACT, 1985. 3

5. (1) The Corporation shall consist of not more than fifteen directors
who shall be nominated by the State Government:
Constitution of
Corporation.
Provided that not less than three directors shall be official and the
remaining directors shall be non -officials who shall be nominated from
amongst persons who, in the opinion of the State Gov ernment, have special
knowledge or Practical experience in matters relating to agriculture, agro -
industries, water development projects, finance, co -operation and socio -
economic problems of Scheduled Castes:

Provided further that not less than six non-official directors shall belong
to the Scheduled Castes:

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 other directors as Vice-Chairman.]

(3) The State Government shall appoint one of the official
directors to be the managing director of the Corporation.

6. 3[(1)The director shall hold office during the pleasure of the State
Government.]
Term of office
and conditions
of Appointment
for director. (3) Subject to the provisions of this Act, the terms and conditions of
the appointments of the directors other than the managing director and the
fees and allowances payable to them shall be such as may be prescribed.
7. 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 5 4[* * * * ].
Filling up
casual
vacancies.
8. A person shall be disqualified for being nominated as, and for being,
a director, if he-
Disqualifications
for office of
director.
(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

XXII of 1955.
(c) is or has been, convicted of any offence which, in the opinion of
the State Government, involves moral turpitude or convicted under the
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.

9. A director who has any direct or in direct 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.
Director not to
participate in
certain cases.
1. This proviso was added by Guj. 28 of 2003, s.2.
2. Sub-section (2) was substituted by Guj. 21 of 1986. s.3(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. 16(1).

4. The words "and a person nominated as director to fill such vacancy shall hold office for the
unexpired portion of the term of his predecessor" were deemed always to have been deleted, ibid.,
s.3, Sch. Sr. No. 16(2).

4 THE GUJARAT SCHEDULED CASTES DEVELOPMENT CORPORATION ACT, 1985 . [1985 : Guj. 10

Removal and
resignation of
director.
10. (1) 1[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 8;

(b) is absent without leave of the Corporation from more than
three consecutive me etings thereof without cause sufficient, in the opinion
of the Corporation, to exonerate his absence;

(c) has acted in contravention of the provisions of section 9; or
(d) has been guilty of misconduct in the discharge of his duties:
Provided that no orde r of removal shall be passed without giving
the director a reasonable opportunity of showing cause against the proposed
order.

(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.

Managing
Director. 11. (1) 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;

(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.

Officers and
other employees
of Corporation.
12. (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 speci al order, delegate to
the managing director or to any other officer or employee of the
Corporation, subject to such condition and limitations, if any, as may be
specified, such of its powers and duties under this Act, except the power
to make regulations, as it may deem necessary.

Meetings of
Corporation. 13. (1) The Corporation shall meet at such time and places and shall
observe such rules of procedure in regard to the transaction of business at its
meetings (including the quorum at such meetings) as m ay be provided by
regulations.

1. These words were deemed always to have been substituted for the words and figure
"Notwithstanding anything contained in section 6, the State Government" by Guj. 1 of 1999, s.3,
Sch., Sr. No. 16(3).

1985 : Guj. 10] THE GUJARAT SCHEDULED CASTES DEVELOPMENT CORPORATION ACT, 1985. 5

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 persent 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 absence of both the Chairman and the
Vice-Chairman,] the person presiding, shall have and exercise a second or
casting vote.

14. (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.
Acts and
proceedings
presumed to be
valid
notwithstanding
any defect. (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.
15. No person shall be disqualified for being, chosen as, or for being, a
member of the Legislative Assembly of the State by reason only of the fact
that he is a Chairman or a director.
No disquali-
fication in
certain cases.
CHAPTER III.
Functions and Powers of the Corporation.
16. (1) Subject to the provisions of this Act, it shall be the primary duty
of the Corporation to undertake the task of so cial and economical uplift of
the Scheduled Castes in the State of Gujarat, and the Corporation shall be
competent to do all things a nd to exercise all the powers necessary for the
performance of such duties.
Functions
and powers
of corporation.
(2) Without prejudice to the generality of the foregoing provision,
such power of the Corporation shall include the power-

(i) to plan and promote, on its own or in collaboration with or
through such Scheduled Castes 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 whether through
such Scheduled Castes Organisations or other agencies as may be approved
by the Corporation, any activity 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 Scheduled Castes Organisations;

(iv) to give grants and subsidies to and to guarantee loans taken
by the members of Scheduled Castes Organisations;

(v) to encourage employment opportunities for the member of
the Scheduled Castes;

1. Sub-section (2) was substituted for the original by Guj. 21 of 1986, s.3(3)(a).
2. These words were substituted for the words "the Chairman or, in his absence, "ibid., s.3(3)(b).

6 THE GUJARAT SCHEDULED CASTES DEVELOPMENT CORPORATION ACT, 1985 . [1985 : Guj. 10

(vi) to undertake any other activity which the State Government
may entrust to the Corporation;

(vii) to grant loans or obtain covered loans to members of the
Scheduled Castes;

(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, hundis, bills, warrants, debentures an d
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.
State
Government
to provide
Initial Capital.
17. (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.

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.

Fund of
Corporation.
18. (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 suc h 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 f und of the Corporation shall be
deposited in such bank or invested in Government Securities or in such
other m anner as the State Government may, by general or special order,
direct.

1. These words were substituted for the words “ten crores of rupees” by Guj. 1 of 2001, s.3.
1985 : Guj. 10] THE GUJARAT SCHEDULED CASTES DEVELOPMENT CORPORATION ACT, 1985. 7

19. (1) The balance-sheet and accounts of the Corporation shall be
prepared and maintained in such form and manner as may be prescribed.
Accounts.
(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.

1 of 1956.
20. (1) The accounts of the Corporati on shall be audited on ce 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.
Audit.
(2) The auditors shall be supplied with a copy of the annual
balance sheet and 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 sha ll have a list delivered to the m of
all books kept b y 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 this Corporation such
information as they may think necessary for the performance of their duties
as auditors.

(3) The auditors shall make a report to the Corporation upon the
annual balance-sheet and accounts examined by them and in every s uch
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.

CHAPTER V.
Miscellaneous.

21. (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.
Advisory
Committee.
(2) The Corporation may, if it thinks fit, consult the Ad visory
Committee on any business coming before it and sha ll 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 transaction of urgent bu siness on such other
occasions as the Chairman of the Corporation may require.

(4) The number of members necessary to constitute a quorum at a
meeting of the Advisory Com mittee shall be such as the State Government
may when constituting the Committee specify.

8 THE GUJARAT SCHEDULED CASTES DEVELOPMENT CORPORATION ACT, 1985 . [1985 : Guj. 10

Recovery of
money due to
Corporation.

22. (1) Where any amount is due to the Corporation from any person in
respect of advance or other financial accommodation gra nted 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 or 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 o rder 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 r ecovering 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.

Dissolution.
23. (1) No provision of law, other than this Act, relating to the winding
up, dissolution or liquidation of the companies or corporations 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 a receipt of a report under section 20,
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 t he
Corporation from such date as may be specified.

Consequence of
dissolution of
Corporation.
24. (1) When the Corporation is dissolved under section 23,-
(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,

(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 recons titute the Corporation after
such period as it may think fit.

1985 : Guj. 10] THE GUJARAT SCHEDULED CASTES DEVELOPMENT CORPORATION ACT, 1985. 9

25. 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 goodfaith done or intended to be
done by him in pursuance of this Act.
Protection of
action taken in
goodfaith.
26. (1) Every director shall be indemnified against all losses and
expenses incurred by him in the discharge o f his duties except such as are
caused by his own wilful act or default.
Indemnity to
directors.
(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 beha lf 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.

27. (1) The C orporation may make regulations not inconsistent
with the provisions of this Act and the rules made thereunder, to provide for
all matters for which provision is necessary or expendient for the purpose
of giving effect to the provisions of this Act.
Power of
corporation to
make
regulations.
(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 places of meetings of the Corporati on and
the procedure to be followed in relation to such meetings including the
quorum necessary for the transaction of business;

(b) 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.

28. (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.
Power to State
Government to
make rules.
(2) In particular and without prejudice to the generality of the
foregoing power, such rules may provide for all or any of the following
matters, namely:-

(a) the terms and conditions of service of the directors and
the fees and allowances payable to them;.

10 THE GUJARAT SCHEDULED CASTES DEVELOPMENT CORPORATION ACT, 1985 . [1985 : Guj. 10

(b) functions, in addition to those specified in sub-section (2)
of section 16, 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 accounts
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 the procedure to be followed by the appellate
authority under section 22;

(e) any other matter which is required to be, or may be,
prescribed.

(3) All rules made under this section shall be laid for n ot 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.

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Government Central Press, Gandhinagar.

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