Section 14(2) in The Special Economic Zones Act, 2005
(2)The Approval Committee shall not discharge such functions and exercise such powers referred to in sub‑section (1) in relation to a Developer, being the Central Government, as may be specified, by notification, by the Central Government:Provided that till such time, the Approval Committee is constituted, the concerned Development Commissioner shall discharge all functions and exercise all powers of the Approval Committee.
