Section 17 in The Gujarat Special Economic Zone Act, 2004
17. Delegation of powers of Labour Commissioner to Development Commissioner.
(1)Notwithstanding anything contained in the Acts specified in Schedule I, the powers, duties and functions conferred on Commissioner of Labour or any officer under those Acts shall be exercised by the Development Commissioner or any officer authorised by him in this behalf.(2)The State Government may, as and when considered necessary, by notification in the Official Gazette, amend Schedule I and thereupon Schedule I shall be deemed to have been amended accordingly:Provided that when Schedule I is to be amended by adding an Act made by the Parliament, such amendment shall be made with the prior approval of the Government of India.
