Preamble
Gujarat Industrial Development (Second Amendment) Act, 2007*
| [Gujarat Act No. 16 of 2007] | [30th April, 2007] |
An Act further to amend the Gujarat Industrial Development Act, 1962.
It is hereby enacted in the Fifty-eighth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Gujarat Industrial Development (Second Amendment) Act, 2007.
(2) It shall come into force on such date as the State Government may by notification in the Official Gazette, appoint.
Section 2. Amendment of section 16 of Guj. XXIII of 1962
2. Amendment of section 16 of Guj. XXIII of 1962.- In the Gujarat Industrial Development Act, 1962 (Guj. XXIII of 1962) (hereinafter referred to as "the principal Act"), section 16 shall be renumbered as sub-section (1) of that section.
(1) in sub-section (1) as so renumbered, in clause (b), after the words "committee thereof", the words and brackets "or a committee consisting of such persons (hereinafter referred to as "the Board of Management") as the State Government may think fit" shall be inserted;
(2) after sub-section (1), the following sub-section shall be added, namely:-
"(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.".
Section 3. Insertion of new section 16A in Guj. XXIII of 1962
3. Insertion of new section 16A in Guj. XXIII of 1962.- In the principal Act, after section 16, the following section shall be inserted, namely:-
"16A. Director of Notified Areas.- (1) For the purpose of uniformity and providing efficient management in the notified areas, the Corporation shall appoint an officer of the Corporation not below the rank of General Manager to be the Director of Notified Areas.
(2) The powers, functions and duties of the Director of Notified Areas shall be such as may be prescribed.
(3) An officer or the committee of the Corporation or the Board of Management appointed under clause (b) of sub-section (1) of section 16 shall exercise the powers under the superintendence, direction and control of the Director of Notified Areas.".