Section 4 in The Gujarat Special Economic Zone Act, 2004
4. Constitution of Special Economic Zone Development Authority.
(1)There shall be an Authority to be called the Special Economic Zone Development Authority for the purposes of this Act.(2)The Authority shall be a body corporate with perpetual succession and common seal and may sue or be sued in its corporate name.(3)(a)The Authority shall consist of the Chairperson and other members as follows, namely:-(i)the Chief Secretary to the Government of Gujarat, ex-officio who shall be the Chairperson;(ii)the Secretary to the Government of Gujarat, Industries and Mines Department, ex-officio;(iii)the Secretary to the Government of Gujarat, Energy and Petrochemicals Department, ex-officio-,(iv)the Secretary to the Government of Gujarat, Finance Department, ex-officio(v)the Secretary to the Government of Gujarat. Narmada, Water Resources, Water Supply and Kalpsar Department, ex-officio;(vi)the Secretary to the Government of Gujarat, Forest and Environment Department, ex-officio;(vii)the Secretary to the Government of Gujarat, Labour and Employment Development, ex-officio;(viii)the Secretary to the Government of Gujarat, Urban Development and Urban Housing Department, ex-officio(ix)the Secretary to the Government of Gujarat, Revenue Department, ex-officio;(x)the Industries Commissioner, Gujarat State, ex-officio;(xi)the Development Commissioner, Special Economic Zone, ex-officio;(xii)Member-Secretary of the Authority.(b)The Authority may co-opt such other members, as it may consider necessary for efficient discharge of its functions.(c)The Authority may invite, whenever necessary, the developer or his representative in a meeting of the Authority.Explanation. - For the purpose of sub-section (3), the term "Secretary" includes the Principal Secretary or Additional Chief Secretary of the Department.
