Section 8(1) in The Gujarat Special Economic Zone Act, 2004
(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.
