Section 7(2) in The Special Economic Zone Authority Rules, 2009
(2)The Chairperson shall have,-(i)powers to approve minor works and maintenance works of the Zone;(ii)powers to approve recurring expenditure in connection with:-(a)Salaries,(b)Overtime allowances,(c)Travel Expenses,(d)Advertisement and Publicity,(e)Rent, Rates, Taxes,(f)Professional services and legal expenses, andExplanation:- Minor works and maintenance works mentioned at clause (i) above means work costing less than rupees fifty lakhs per work.(iii)powers to approve contingent expenditure both recurring and non-recurring:Provided that the expenditure so incurred does not exceed Rupees Fifty lakhs at a time:Provided further that the Authority concerned shall be competent to incur such expenditure beyond rupees fifty lakhs.
