Section 4(3) in The West Bengal Special Economic Zone Act, 2003.
(3)In particular and without prejudice to the generality of the foregoing provisions, the Development Commissioner shall exercise the following functions :-(a)to supervise and monitor compliance of the terms and conditions of approval, clearance, consent, permission, licence and any other authorisation granted or issued by him;(b)to call any information required to supervise and monitor the terms and conditions of approval, clearance, consent, permission licence and any other authorisation granted or issued by him;(c)to take appropriate action for non-compliance of any of the terms and conditions of approval, clearance, consent, permission, licence and any other authorisation granted or issued by him;(d)to recommend and certify an unit for the purpose of availing it of benefit under the Export-Import Policy declared from time to time by the Central Government;(e)to perform such other functions as the State Government may, by notification, prescribe.
