Section 20(5) in Gujarat Special Investment Region Act, 2009
(5)The functions of the Nodal Company may include the following, namely: -(i)conceiving and detailing of the Projects;(ii)assessing the techno-commercial and economic feasibility;(iii)financial structuring of projects;(iv)environmental issues and Solutions;(v)implementing the projects or awarding them to other developers or entities;(vi)global marketing of the Special Investment Regions, the Projects in and connected with the Special Investment Regions;(vii)raising finances from the market including financial and multilateral institutions;(viii)promoting and bringing in Private Sector Participation in projects within or connected with the Special Investment Region;(ix)entering into contracts and agreement with other entities for any of the purposes assigned to it;(x)taking or suggesting any other steps for effective implementation, marketing and management of the projects connected with the Special Investment Region.
