Section 10(1) in Gujarat Special Investment Region Act, 2009
(1)the Chairperson, to be appointed by the State Government;(ii)the Vice-Chairperson, to be appointed by the State Government;(iii)two officials of the State Government, to be nominated by the State Government, ex-officio;(iv)an officer to be nominated by the Apex Authority;(v)a person having experience in administration, to be nominated by the State Government;(vi)two non-officials who possess experience in area development and regional planning, to be nominated by the State Government;(vii)two representatives from the industry and business sector, to be nominated by the State Government;(viii)a Member-Secretary who shall be an officer of the State Government, to be appointed by the State Government. The Member-Secretary shall be the Chief Executive Officer of the Regional Development Authority, ex-officio.
