Section 9(2) in The Special Economic Zones Act, 2005
(2)Without prejudice to the generality of the provisions contained in sub‑section (1), the powers and functions of the Board shall include—(a)granting of approval or rejecting proposal or modifying such proposals for establishment of the Special Economic Zones;(b)granting approval of authorised operations to be carried out in the Special Economic Zones by the Developer;(c)granting of approval to the Developers or Units (other than the Developers or the Units which are exempt from obtaining approval under any law or by the Central Government) for foreign collaborations and foreign direct investments (including investments by a person resident outside India), in the Special Economic Zone for its development, operation and maintenance;(d)granting of approval or rejecting of proposal for providing infrastructure facilities in a Special Economic Zone or modifying such proposals;(e)granting, notwithstanding anything contained in the Industries (Development and Regulation) Act, 1951 (65 of 1951), a licence to an industrial undertaking referred to in clause (d) of section 3 of that Act, if such undertaking is established, as a whole or part thereof, or proposed to be established, in a Special Economic Zone;(f)suspension of the letter of approval granted to a Developer and appointment of an Administrator under sub‑section (1) of section 10;(g)disposing of appeals preferred under sub‑section (4) of section 15;(h)disposing of appeals preferred under sub‑section (4) of section 16;(i)performing such other functions as may be assigned to it by the Central Government.
