- (i) The powers of Labour Commissioner, G.O.P. will be delegated to the Development Commissioner so appointed in respect of the SEZ.(ii)The System of Self Certification in respect of Labour laws notified under the scheme of Labour Department shall be followed by the units in SEZ.(iii)All units and other establishments set up in SEZ shall be declared as 'Public Utility Services' under the provisions of the Industrial Disputes Act, 1947.
