Section 6 in Gujarat Special Investment Region Act, 2009
6. Powers and functions of Apes Authority.
(1)The Apex Authority shall exercise all powers conferred on it and discharge all functions assigned to it for any Special Investment Region declared under the provisions of this Act.(2)Without prejudice to the generality of the foregoing powers, the powers and functions of the Apex Authority shall also include -(i)to make regulations to give effect to the provisions of this Act;(ii)to make regulations for development, operation, regulation and management of the Special Investment Region within die State and for development of infrastructure within the Special Investment Region;(iii)to approve, with or without modification, die plan for use of land in the Special Investment Region or its peripheral area on receipt of the proposal from Regional Development Authority;(iv)to approve, with or without modification, the development plan, the Town Planning Scheme and the General Development Regulations prepared and proposed by the Regional Development Authority;(v)to grant permission and approval for any economic activity, amenity or infrastructure projects to be established in the Special Investment Region including integrated development in a large area in the Special Investment Region;(vi)to approve with or without modification, the agreements to be entered into by the Regional Development Authority or by a Government agency or submit the same to the Gujarat Infrastructure Development Board for its recommendation under sub-section (2) of section 5 of the Gujarat Infrastructure Development Act, 1999, (Gujarat 11 of 1999) for the project specified in Schedule I of the said Act and the regulations made thereunder in this regard;(vii)to ascertain and fix the rates and approve, with or without modification, the user charges proposed by the Regional Development Authority, a Government agency or the Developer of infrastructure projects;(viii)to propose with its recommendation to the Stale Government for making such provisions with respect to proper development, operation, regulation and management of the Special Investment Region;(ix)to monitor the development of the Special Investment Region and issue necessary directions to the agencies involved;(x)to exercise such other powers and perform such other functions that may be required for development, operation, regulation and management of the Special Investment Region and as entrusted to it by the State Government.
