Section 15 in Gujarat Special Investment Region Act, 2009
15. Powers and functions of Regional Development Authority.
(1)The Regional Development Authority shall secure planned development of the Special Investment Region and shall take steps for its effective regulation and efficient management so as to bring and enhance general welfare, convenience, productivity and excellence.(2)Without prejudice to the generality of foregoing provisions, the Regional Development Authority shall undertake the management and planning of land resource and infrastructure of the Special Investment Region.(3)The Regional Development Authority shall, in particular, exercise the following powers and perform the following functions, namely:-(i)to classify and earmark the area of the Special Investment Region for various purposes and usages including economic activities, amenities and community services as it deems fit;(ii)to prepare the development plan for whole or part of the area of the Special Investment Region;(iii)to undertake preparation and execution of town planning scheme for whole or part of the Special Investment Region;(iv)to regulate the development of the periphery area of the Special Investment Region;(v)to acquire, hold and manage movable or immovable property as it may deem necessary subject to general or specific directions of the State Government in this regard;(vi)to acquire land in the Special Investment Region , by sale, lease, grant, allocation, donation, town planning scheme, consent agreement or through proceedings under the Land Acquisition Act, 1894, (1 of 1894) for the purposes of this Act;(vii)to sale, lease, transfer or dispose off any land or building belonging to it subject to the regulations made by the Apex Authority;(viii)to carry out surveys in the Special Investment Region for the preparation of development plans and town planning schemes;(ix). to prepare, issue and implement the directions, the standards and the norms for building structures, infrastructure development and other construction activities in the Special Investment Region;(x)to enter into contracts, agreements or concession agreement with any person, entity, developer or organization as it may deem necessary for performing its functions;(xi)to execute, co-ordinate and supervise works in connection with infrastructure or provision of other services and amenities in the Special Investment Region ;(xii)to provide for disaster management and mitigation in the Special Investment Region;(xiii)to levy and collect such fees, development charges, or user charges as may be ascertained and fixed by the Apex Authority under clause (vii) of sub-section (2) of section 6;(xiv)to remove encroachments and constructions not duly authorized or made in violation of the regulations, directions and norms laid down by the Regional Development Authority;(xv)to make arrangements for observance and promotion of safety, order, health and environmental safeguards within the Special Investment Region ;(xvi)to guide, assist and co-ordinate with other authorities functioning in the Special Investment Region in matters pertaining to planning and use of land and development of the Special Investment Region;(xvii)to control the development activities in accordance with the development plan and to bring aesthetics, efficiency and economy in the process of development;(xviii)to ensure and make provision for sufficient civic amenities and services including hospitals and medical services, schools, fire services, public parks, markets and shopping places, play grounds, entertainment areas and disposal of waste and provision of drainage;(xix)to make sustainable arrangements for providing and maintaining the highest standards in civic amenities and services particularly for cleanliness, aesthetics, health and hygiene;(xx)to make enquiry, inspection, examination or measurement of any land and building in any part of the Special Investment Region ;(xxi)to exercise such other powers and discharge such other functions as may be prescribed by rules or regulations.(4)(a)Notwithstanding anything contained in the relevant State Acts, rules or any existing instructions of the State Government, the Regional Development Authority may frame its own General Development . Regulations and the same shall prevail for developments in the Special Investment Region.(b)Every person, unit or Developer or any other stakeholder in Special Investment Region shall be required to get the plans of the building approved by the Regional Development Authority before commencing any construction and shall obtain the approval of the Regional Development Authority necessary and incidental thereto, after the completion and before the use of such premises.(c)For the purpose of this section and with any other requirement for proper planning, management and development of the Special Investment Region, the Regional Development Authority may issue such direction or instruction as it may consider necessary to any person, unit, entity. Developer or any other stakeholder in the Special Investment Region and the person, unit, entity. Developer or, as the case may be, the stakeholder shall be bound by such directions.
