Section 3(4) in The Special Economic Zones Act, 2005
(4)In case a State Government intends to set up a Special Economic Zone, it may after identifying the area, forward the proposal directly to the Board for the purpose of setting up the Special Economic Zone:Provided that the Central Government may,—(a)after consulting the State Government concerned;(b)without referring the proposal for setting up the Special Economic Zone to the Board; and(c)after identifying the area,suo moto set up and notify the Special Economic Zone.
