Section 6 in The Gujarat Special Economic Zone Act, 2004
6. Functions and powers of Authority.
(1)The functions of the Authority shall be to secure planned development of the Special Economic Zone in the State and it shall be primarily responsible for the promotion, development and functioning of the Zones in the State.(2)For the purpose of development of the Zone, the Authority shall have following powers and perform the following functions, namely: -(a)to recommend the name of Developer to the State Government in the manner as may be prescribed, for a part or whole of infrastructure facilities and amenities of the Zone, notwithstanding anything contained in the Gujarat Infrastructure Development Act, 1999 (Gujarat 11 of 1999);(b)to prepare the guidelines for the development of Zone [and for peripheral area] [Inserted by Gujarat 24 of 2007, dated 18th August 2007] with regard to land usage, floor space level, environmental provisions, safety measures and such other matters as may be directed by the State Government;(c)to prepare techno-economic feasibility report or a detailed project report as may be required for the development of the Zone when the Zone is to be established by the State Government or the Corporation owned and controlled by the State Government;(d)to acquire land in the Zone, by consent agreement or through proceedings under the Land Acquisition Act, 1894 (1 of 1894) for the purposes of this Act;(e)to approve allocation of the Government land in the Zone in the manner as may be prescribed;(f)to enter into joint venture arrangement for development of different components or activity of the project of the Zone when the Zone is to be established by the State Government or the Corporation owned and controlled by the State Government;(g)to co-ordinate with the departments of the State Government and the Central Government and ensure timely implementation of projects and plans of the Zone;(h)to perform such other functions as may be assigned by the Government of India for development of the Zone;(i)to perform such other functions as may be assigned by the State Government.(3)Without prejudice to the provisions of sub-sections (1) and (2), the Authority shall exercise the following powers and perform following functions, namely:-(a)to ensure the compliance of the approved master plan and may approve any modification in the plan if required by the Developer and provide the guiding principles for town planning and urban development standards to be implemented by the Developer;(b)to nominate member in the Special Economic Zone Development Board, [Approval Committee] [Substituted for 'Unit Approval Committee' by Gujarat 24 of 2007, dated 18th August 2007], Development Committee and other committees as may be required;(c)to oversee the activities and compliance of functions of [Approval Committee] [Substituted for 'Unit Approval Committee' by Gujarat 24 of 2007, dated 18th August 2007] and Development Committee of respective Zone and to provide guidance;(d)to constitute such other committees as may be necessary to perform any specific function of the Zone.(4)The Authority may, by general or special order, delegate such of its powers and functions, on such conditions as may be specified in the order, to the Development Commissioner or to the Development Committee of the Zone.
