Section 6(1) in The Special Economic Zone Authority Rules, 2009
(1)The Authority shall,-(i)take all necessary measures for efficient management of the Zone and develop it as a financially viable organisation,(ii)prepare its returns and statements before the commencement of each financial year;(iii)decide the terms and conditions and remuneration for engagement of a Chartered Accountant for maintenance and finalisation of its accounts;(iv)approve the audited statements of its accounts pertaining to a financial year before the 30th September of the following financial year; and(v)have powers to raise resources in a manner consistent with provisions of the SEZ Act and Rules framed thereunder.
