Section 5 in The Gujarat Special Economic Zone Act, 2004
5. Headquarters and meeting of Authority.
(1)The headquarters of the Authority shall be at Gandhinagar or at such other place as the State Government may, by notification in the Official Gazette, specify.(2)The Authority shall meet at such times and places and shall observe such rules of procedure in regard to the transactions of its business at its meetings as may be provided by the regulations;(3)No act or proceedings of the Authority shall be invalid by reason of the existence of any vacancy thereto or defect in the constitution thereof.
