Section 8(2) in The Special Economic Zones Act, 2005
(2)The Board shall consist of—(a)an officer not below the rank of an Additional Secretary to the Government of India in the Ministry or Department of the Central Government dealing with commerce—Chairperson, ex officio;(b)two officers, not below the rank of a Joint Secretary to the Government of India, to be nominated by the Central Government to represent the Ministry or Department of the Central Government dealing with revenue—Members, ex officio;(c)one officer not below the rank of a Joint Secretary to the Government of India to be nominated by the Central Government to represent the Ministry or Department of the Central Government dealing with economic affairs (financial services)—Member, ex officio;(d)such number of officers, not exceeding ten, not below the rank of the Joint Secretary to the Government of India, to be nominated by the Central Government to represent the Ministries or Departments of the Central Government dealing with commerce, industrial policy and promotion, science and technology, small scale industries and agro and rural industries, home affairs, defence, environment and forests, law, Overseas Indian Affairs and urban development—Members, ex officio;(e)a nominee of the State Government concerned—Member, ex officio;(f)the Director General of Foreign Trade or his nominee—Member, ex officio;(g)the Development Commissioner concerned—Member, ex officio;(h)a Professor in the Indian Institute of Management, being a society registered under the Societies Registration Act, 1860 (21 of 1860) or the Indian Institute of Foreign Trade, being a society registered under the Societies Registration Act, 1860 (21 of 1860), as may be, nominated by the Central Government—Member, ex officio;(i)an officer not below the rank of Deputy Secretary to the Government of India dealing with the Special Economic Zones in the Ministry or Department of the Central Government, dealing with commerce to be nominated by the Central Government—Member‑Secretary, ex officio:Provided that the member, being the Joint Secretary nominated under clauses (b) to (d) of this sub‑section, may, if he is unable to attend the meeting of the Board, authorise any other officer to attend the meeting of the Board on his behalf.
