Section 13 in Gujarat Special Investment Region Act, 2009
13. Constitution of Committees.
- The Regional Development Authority may constitute an Executive Committee and such other committees consisting of such number of its members for performance of its functions as may be determined by it:Provided that the core functions of the Regional Development Authority such as preparation of the development plan, town planning scheme and the General Development Regulations shall not be delegated to any other committee of the Regional Development Authority.
