Section 6(2) in The Gujarat Special Economic Zone Act, 2004
(2)For the purpose of development of the Zone, the Authority shall have following powers and perform the following functions, namely: -(a)to recommend the name of Developer to the State Government in the manner as may be prescribed, for a part or whole of infrastructure facilities and amenities of the Zone, notwithstanding anything contained in the Gujarat Infrastructure Development Act, 1999 (Gujarat 11 of 1999);(b)to prepare the guidelines for the development of Zone [and for peripheral area] [Inserted by Gujarat 24 of 2007, dated 18th August 2007] with regard to land usage, floor space level, environmental provisions, safety measures and such other matters as may be directed by the State Government;(c)to prepare techno-economic feasibility report or a detailed project report as may be required for the development of the Zone when the Zone is to be established by the State Government or the Corporation owned and controlled by the State Government;(d)to acquire land in the Zone, by consent agreement or through proceedings under the Land Acquisition Act, 1894 (1 of 1894) for the purposes of this Act;(e)to approve allocation of the Government land in the Zone in the manner as may be prescribed;(f)to enter into joint venture arrangement for development of different components or activity of the project of the Zone when the Zone is to be established by the State Government or the Corporation owned and controlled by the State Government;(g)to co-ordinate with the departments of the State Government and the Central Government and ensure timely implementation of projects and plans of the Zone;(h)to perform such other functions as may be assigned by the Government of India for development of the Zone;(i)to perform such other functions as may be assigned by the State Government.
