Section 39 in Gujarat Industrial Development Act, 1962
39. Officers of the Corporation may be vested with other powers.
- The State Government may, by notification in the Official Gazette, nominate any officer of the Corporation to be a controller or licensing authority under any faw for the time being in force relating to the procurement or distribution of any commodity in respect of the industrial undertakings [or commercial establishments] established or to be established in [the industrial estates, commercial centres or] [These words were substituted for the words 'the industrial estate or', by Gujarat 11 of 1986, Section 23 (2) (w.e.f. 01-07-1986).], industrial areas entrusted to or developed by the Corporation and no such nomination shall be called in question merely on the ground that such officer is not an officer of the State Government.
