Section 4(2) in The Rajasthan Special Economic Zones Development Act, 2003
(2)The officers to be nominated under sub - section (1) shall represent the Departments dealing with-(i)Labour;(ii)Housing and Urban Development;(iii)Industries;(iv)Environment;(v)Commercial taxes;(vi)Energy; and(vii)Any other department or institution or organization as the State Government may deem fit.
