Section 22 in Gujarat Special Investment Region Act, 2009
22. Award of projects to a Developer.
(1)The Regional Development Authority may enter into agreement with a developer for carrying out any project or work in the Special Investment Region:Provided that, in case of infrastructure projects, the process of selection of a developer shall be such as stipulated in the Gujarat Infrastructure Development Act, 1999, (Gujarat 11 of 1999).(2)Without prejudice to the generality of the foregoing provisions, the Regional Development Authority may enter into a joint venture agreement with another Government company or another developer or entity to form a special purpose entity for developing or managing a particular project in the Special Investment Region with prior approval of the Apex Authority.
