Section 9(3) in The Special Economic Zone Authority Rules, 2009
(3)The appointment to the service of the Authority may be made by any of the following methods; namely :-(a)transfer of any officer or employee in the existing Special Economic Zones as per sub-section (1) of section 33 of the Special Economic Zone Act including by way of absorption.(b)transfer on Deputation or Absorption from the Central Government, State Governments, Union territory Administrations and Public Sector Undertakings of the States, Central, Union territory Administrations and Autonomous bodies funded fully or partly by the Central, State Governments and Union territory Administrations;(c)promotion from amongst the employees of the Authority; and(d)direct recruitment.
