Section 16 in The Gujarat Infrastructure Development Act, 1999
16. [Power to amend Schedules I and III] [Substituted by Gujarat 18 of 2006, dated 31s' March, 2006 (w.e.f. 15-05-2006).].
- [(1) The State Government may, by notification in the Official Gazette, add to, amend or omit therefrom any project in Schedule I or Schedule 111 which falls within the executive power of the State and on issue of such notification, the Schedule I or, as the case may be, Schedule III shall be deemed to have been amended accordingly.] [Sub-section (1) substituted by Gujarat 18 of 2006, dated 31st March, 2006 (w.e.f. 15-05-2006).](2)Every notification issued under sub-section (1) shall be laid before the State Legislature as soon as may be after it is issued.
