Section 33 in Gujarat Special Investment Region Act, 2009
33. Power of State Government to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may be made for determining any other powers and functions of the Regional Development Authority and the Apex Authority constituted under this Act.(3)All rules made under this section shall be laid for not less than thirty days before the State Legislature as soon as possible after they arc made and shall be subject to such modifications as the legislature may make during the session in which they are so laid or the session immediately following.
