Section 9(1) in The Gujarat Special Economic Zone Act, 2004
(1)In addition to the functions entrusted by the Government of India, the [Approval Committee] [Substituted for 'Unit Approval Committee' by Gujarat 24 of 2007, dated 18th August 2007] shall grant necessary local and State level clearances, approvals, licences or, as the case may be, registrations under the State Acts for setting up a Unit within the Zone in such manner as may be prescribed by the regulations, namely:-(i)registration of Unit and grant licence for starting, running and operating of the Unit, under any of the State Acts;(ii)site clearance under the Factories Act, 1948 (63 of 1948), on behalf of Inspectorate of Factories and Boilers;(iii)approve the plan for establishment of Factory under the Factories Act, 1948 (63 of 1948);(iv)registration of boilers on behalf of the Chief Inspector of Boilers;(v)to resolve disputes of commercial nature between the agencies providing services and the consumers in the manner as may be prescribed by the regulations;(vi)to resolve any dispute between the Unit and the Developer regarding infrastructural facilities and amenities and services in the manner as may be prescribed by the regulations and the decision of the [Approval Committee] [Substituted for 'Unit Approval Committee' by Gujarat 24 of 2007, dated 18th August 2007] thereon shall be final;(vii)any other approval or clearance which may be authorised by the StateGovernment by general or special order for the purposes of this Act.
