Section 13(2) in The Special Economic Zones Act, 2005
(2)Every Approval Committee shall consist of—(a)the Development Commissioner—Chairperson, ex officio;(b)two officers of the Central Government to be nominated by that Government—Members, ex officio;(c)two officers of the Central Government to be nominated by that Government to represent the Ministry or Department dealing with revenue—Members, ex officio;(d)one officer of the Central Government to be nominated by that Government to represent the Ministry or Department dealing with Economic affairs (financial services)—Member, ex officio;(e)two officers of the State Government concerned to be nominated by that State Government—Members, ex officio;(f)a representative of the Developer concerned—Special invitee.
