Section 6 in The Rajasthan Special Economic Zones Development Act, 2003
6. Selection and appointment of Developer.
(1)The State Government shall identify and notify the area to be developed as a special economic zone.(2)The State Government shall select a developer for the purpose of development of the zone.(3)The procedure for the selection of the developer shall be such as may be prescribed by the State Government.(4)The proposal for establishing the special economic ^one shall be forwarded by the State Government to the Central Government for its approval.(5)Upon receipt of the approval of the Central Government on the proposals forwarded under sub - section (4), the State Government shall, appoint the developer by a notification in the official Gazette.
