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State of Rajasthan - Section

Section 9 in Rajasthan Special Investment Regions Act, 2016

9. Constitution of Regional Development Authority.

(1)The State Government may, by notification in the Official Gazette, constitute a Regional Development Authority for a Special Investment Region, which shall be a body corporate, having perpetual succession and a common seal, with power to acquire, hold and dispose of movable and immovable property and to contract, and by its name, to sue and be sued:Provided that the State Government may constitute a single Regional Development Authority for more than one Special Investment Regions:Provided further that a Regional Development Authority may be known by the name of its location and/or its predominant economic activity.
(2)The Regional Development Authority shall consist of the following: -
(i) Minister in-charge of the Delhi-MumbaiIndustrial Corridor Department of the State Government - Chairperson;
(ii) all members of the Lok Sabha and RajasthanVidhan Sabha representing the areas includedin a SpecialInvestment Region - Members;
(iii) such number of other official ornon-official persons not exceeding thirteen to be nominatedbythe State Government - Members;
(iv) Chief Executive Officer to be appointed bythe State Government - Member-Secretary
(3)The headquarters of a Regional Development Authority shall be at such place as the State Government may, by notification in the Official Gazette, specify.
(4)The remuneration, allowances and other conditions of service of the non-official members specified in clause (iii) of sub-section (2) shall be such as may be prescribed by rules by the State Government.
(5)The Regional Development Authority shall meet at such time and place and shall observe such rules of procedure in regard to transaction of its business at its meeting (including the quorum at such meeting) as may be provided by regulations made by the Regional Development Authority.
(6)No act or proceeding of the Regional Development Authority shall be invalid merely by reason of any vacancy therein or any defect in the constitution thereof, or any irregularity in its procedure not affecting the merits of the case.
(7)Notwithstanding anything contained in sub-sections (1) to (5), the State Government may, by notification in the Official Gazette, constitute a Regional Development Authority for a Special Investment Region by designating an existing Regional Development Authority or any other government agency or Government Company as the Regional Development Authority for that Special Investment Region.