Section 12 in The Gujarat Special Economic Zone Act, 2004
12. Special Economic Zone Development Committee.
(1)There shall be a Special Economic Zone Development Committee consisting of the following members, namely:-(i)Developer or his nominee;(ii)Development Commissioner of the Zone or his nominee;(iii)Nominee of the State Government.(2)The Developer or his nominee shall be the Chairperson of the Development Committee.(3)The Development Committee may invite representatives of Units, residents, service providers and other interested persons in the meeting of the Committee.(4)The Development Committee shall meet at such place and observe such rules of procedure for transaction of its business at the meeting as it may deem fit.
