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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(3)(a) in The Gujarat Special Economic Zone Act, 2004

(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.