Section 7 in Gujarat Special Investment Region Act, 2009
7. Appointment of Executive Committee and other committees.
(1)The Apex Authority may appoint an Executive Committee and such other committees or sub-committees consisting of such number of its members for efficient performance and exercise of its powers conferred under this Act as may be determined by regulations.(2)The Apex Authority may, instead of appointing an Executive Committee under sub-section (1), designate the Executive Committee of Gujarat Infrastructure Development Board constituted under section 25 of the Gujarat Infrastructure Development Act, 1999, (Gujarat 11 of 1999) to be the Executive Committee of the Apex Authority for the purposes of this Act:Provided that the core functions of the Apex Authority such as approval and modification of Development Plan, Town Planning Scheme and the General Development Regulations shall not be delegated to any committee of the Apex Authority.
