In exercise of the powers
conferred by sub-paragraph (3) of Paragraph 4 of Part-B of the Fifth Schedule
to the Constitution of India, the Government of Gujarat hereby makes the
following rules further to amend the Gujarat Tribes Advisory Council Rules, 1960,
namely:-- These rules may be called the
Gujarat Tribes Advisory Council (Amendment) Rules, 2014. In the Gujarat Tribes Advisory
Council Rules, 1960 (hereinafter referred to as "the said rules"), in
Rule 3, in sub-rule (1), (i)
for clause (ii), the following shall be substituted, namely:-- "(ii)
The Minister in-charge of Tribal Welfare,
ex-officio Vice-Chairman." (ii)
for clause (iia), the following shall be substituted, namely:-- "(iia)
The Minister of State/Deputy Minister in-charge of Tribal Welfare, or if there
is no such Minister of State/Deputy Minister, the Parliamentary Secretary to
Chief Minister ex-officio Co-Vice Chairman." (iii)
clause (ii-b) shall be deleted. In the said rules, in Rule 13-A,
for sub-rule (1), the following shall be substituted, namely:-- There shall be a standing
Committee to the Council (hereinafter referred to as 'the Committee) which
shall consist of the Vice Chairman of the Council as its Chairman and not more
than five other members who shall be appointed by the Chairman of the Council
from amongst the members of the Council.".GUJARAT
TRIBES ADVISORY COUNCIL (AMENDMENT) RULES, 2014
PREAMBLE