Section 16 in Gujarat Industrial Development Act, 1962
16. [ Notification of any industrial area as notified area under Gujarat Municipalities Act. [(New) Section 16 was substituted for the original by Gujarat 14 of 1968, by Gujarat 11 of 1986, Section 3 (w.e.f. 16-01-1969).]
- [(1)] Notwithstanding anything contained in the provisions for the time being in force relating to notified areas in the Gujarat Municipalities Act, 1963 (Gujarat 34 of 1964), the State Government may, by notification in the Official Gazette-(a)declare that the provisions relating to notified areas and any other provisions of that Act shall extend to and be brought into force in any industrial area, and thereupon such area shall be deemed to be a notified area under that Act;(b)appoint the Corporation or any officer or committee thereof [or a committee consisting of such persons (hereinafter referred to as "the Board of Management") as the State Government may think fit] [Inserted by Gujarat 16 of 2007, dated 1st May 2007 (w.e.f. 15-05-2007).] for the purposes of the assessment and recovery of any taxes, when imposed under the provisions so extended and for enforcing such provisions;(c)provide that the provisions of any other law relating to local authorities which is in force in that area shall cease to apply, and thereupon such provisions shall cease to apply thereto;(d)make such other provision as is necessary for the purposes of the enforcement of the provisions so extended to that area.](2)[ The Constitution of the Board of Management, the qualifications, terms and conditions and the manner of appointment of the members of the Board of Management and other powers and functions of the Board of Management shall be such as may be prescribed.] [Sub-section(2) added by Gujarat 16 of 2007, dated 1st May 2007 (w.e.f. 15-05-2007).]
