Section 26(1) in Gujarat Special Investment Region Act, 2009
(1)The State Government may, by notification in the Official Gazette, form a Disputes Settlement Mechanism consisting of such number of members as may be specified by it, to deal with the disputes against Regional Development Authority or those arising in any manner in the Special Investment Region and brought before it or those which could not be resolved or settled by the Grievances Redressal Committee and the Disputes Resolution Forum.
