Section 13(4) in The Gujarat Special Economic Zone Act, 2004
(4)Ensuring that the Units and the residents have access to the following social infrastructure facilities and services in accordance with the growth of the Zone and requirements of the Units and the residents namely:-(i)public hospitals and dispensaries;(ii)ambulance service;(iii)places for the disposal of the dead and disposing of unclaimed dead bodies;(iv)public markets, slaughter houses;(v)schools for primary, secondary and higher education;(vi)maternity and infant welfare houses and centres;(vii)public parks, gardens, playgrounds and recreational facilities;(viii)police stations;(ix)maintaining a fire-brigade equipped with suitable appliances for the extinction of fires and the protection of life and property against fire;(x)any other social services.
