Section 7(3) in The Special Economic Zone Authority Rules, 2009
(3)The Chairperson of the Authority shall be competent to approve the official tours of other members and officers of the Authority undertaken in connection with the affairs of the Authority both within and outside the country in accordance to the rules applicable to the officers of the Central Government of equivalent rank posted at those places:Provided that the Chairperson shall be self controlling officer in respect of all travels.Provided further that prior sanction of the Central Government shall be obtained for the official travels of the Chairperson outside the country.
