Section 13 in The Gujarat Special Economic Zone Act, 2004
13. Functions of Development Committee.
- The Development Committee shall perform the following functions in the manner as may be prescribed by the regulations, namely:-(1)(a)Prepare a plan for the development of the Zone in conformity with the guidelines prepared by the Authority and to demarcate and develop sites for industrial, commercial, residential and for other purposes according to the plan;(b)provide infrastructure facilities and amenities.(c)allocate and transfer, either by way of sale or lease or otherwise, plots of land for industrial, commercial, residential or other purposes;(d)regulate the construction of buildings.(2)Erection of substantial boundry marks defining the limits of or any alteration in limits of the Zone.(3)Ensuring that the Units and the residents have access to the following basic and essential infrastructure facilities and amenities, namely:-(i)public streets, bridges, sub-ways, culverts, causeways and the like;(ii)public transportation facilities;(iii)power supply;(iv)water supply;(v)adequate drains, drainage facilities and public latrines, water-closets, urinals and similar conveniences;(vi)collection and treatment of sewerage;(vii)collection, treatment and disposal of industrial and township solid waste;(viii)lighting of public streets, municipal markets and other public buildings;(ix)maintenance of public monuments, open spaces and other public property.(4)Ensuring that the Units and the residents have access to the following social infrastructure facilities and services in accordance with the growth of the Zone and requirements of the Units and the residents namely:-(i)public hospitals and dispensaries;(ii)ambulance service;(iii)places for the disposal of the dead and disposing of unclaimed dead bodies;(iv)public markets, slaughter houses;(v)schools for primary, secondary and higher education;(vi)maternity and infant welfare houses and centres;(vii)public parks, gardens, playgrounds and recreational facilities;(viii)police stations;(ix)maintaining a fire-brigade equipped with suitable appliances for the extinction of fires and the protection of life and property against fire;(x)any other social services.(5)Reclamation of unhealthy localities, the removal of noxious vegetation and the abatement of all nuisances.(6)Registration of marriages and births and deaths under the provisions of the Bombay Registration of Marriages Act, 1953 (Bombay V of 1954), and the Registration of Births and Deaths Act, 1969 (18 of 1969).](7)Conducting public vaccinations in accordance with the provisions of the Bombay District Vaccination Act, 1892 (Bombay I of 1892).(8)Prevention and checking the spread of dangerous diseases.(9)Removal of unauthorised construction and encroachments.(10)Removal of obstructions and projections in or upon streets, bridges and other public places.(11)Naming or numbering of streets and of public places and the numbering of premises.(12)Determining the charges for infrastructural facilities, amenities and services provided by the Developer.(13)Monitoring town planning standards set by the Development Authority.(14)Such other functions as may be assigned by the Authority.
