Section 31A(1) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(1)The State Government may, by notification in the Official Gazette, appoint as many persons as it thinks fit as competent authority for the purpose of exercising the powers conferred, and performing the duties imposed on the competent authority under this section and shall define the local limits within which any competent authority so appointed shall exercise such powers and perform such duties.
