Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Goa Industrial Development (Amendment) Act, 2015 [01 September 2015] CONTENTS 1. Short title and commencement 2. Amendment of section 33 3. Amendment of section 37B Goa Industrial Development (Amendment) Act, 2015 [01 September 2015] Goa Act 12 of 2015 AN ACT further to amend the Goa Industrial Development Act, 1965 (Act 22 of 1965). Be it enacted by the Legislative Assembly of Goa in the Sixty-sixth Year of the Republic of India, as follows:- 1. Short title and commencement :- (1) This Act may be called the Goa Industrial Development (Amendment) Act, 2015. (2) It shall come into force at once. 2. Amendment of section 33 :- In section 33 of the Goa Industrial Development Act, 1965 (Act 22 of 1965) (hereinafter referred to as the "principal Act"),- (i) in sub-section (1) for the words "ten thousand" and "five hundred", the words "one lakh" and "five thousand" shall be respectively substituted. (ii) in sub-section (2), for the words "five thousand", the words "fifty thousand" shall be substituted. 3. Amendment of section 37B :- In section 37B of the principal Act, for sub-section (1), the following sub-section shall be substituted, namely:- "(1) Notwithstanding anything to the contrary contained in any other law for the time being in force, once a notification is issued under sub-section (1) of section 37A declaring an industrial area as a notified area, the State Government may by notification in the Official Gazette, appoint a Committee consisting of- (i) the Managing Director of the Corporation ... Chairperson; (ii) Under Secretary (Revenue) to the Government of Goa ... Member; (iii) One member nominated by the Corporation from amongst the Directors of the Corporation having knowledge in the field of engineering, architecture, industry, etc. .... Member; (iv) an officer not below the rank of Deputy Town Planner to be nominated by the Government ... Member Secretary; (v) Chief General Manager (Engineering)/General Manager (Engine- -ering) of the Goa Industrial Development Corporation ... Member, (vi) an officer to be nominated by the Government ... Member; to decide and dispose of all applications for land development, permissions, under all local or special laws including Goa, Daman and Diu Town and Country Planning Act, 1974 (Act 21 of 1975) and rules framed thereunder (hereinafter in this section referred to as the "said Act")".