Section 37(2) in Champaner-Pavagadh Archaeological Park World Heritage Area Management Authority Act, 2006
(2)On issue of the notification under sub-section (1), the aforesaid Act of 1972 and rules made thereunder shall apply to the premises of the Authority with the following modifications, namely:-(a)the State Government may appoint an officer of the State Government or the Authority as it thinks fit, to be the Competent Authority for the purpose of the aforesaid Act;(b)reference to "public premises" in that Act and the rules shall be deemed to be references to premises of the Authority; and the references to the `State Government' in that Act shall be deemed to be reference to the Authority.
