Section 8 in The Gujarat Special Economic Zone Act, 2004
8. [Approval Committee] [Substituted for 'Unit Approval Committee' by Gujarat 24 of 2007, dated 18th August 2007].
(1)In addition to the members of the [Approval Committee] [Substituted for 'Unit Approval Committee' by Gujarat 24 of 2007, dated 18th August 2007] constituted by the Government of India for the Zone, there shall be following members to the Committee, namely:-(i)an officer from the Industries and Mines Department nominated to the office of the Development Commissioner;(ii)an officer from the Forests and Environment Department nominated to the office of the Development Commissioner;(iii)an officer from the Energy and Petrochemicals Department nominated to the office of the Development Commissioner;(iv)an officer from the Labour and Employment Department nominated to the office of the Development Commissioner.(2)The Chairperson of the Committee may invite an expert or an officer from any department of the State Government as an invitee to represent the Government Departments not represented in the said Committee.
