Section 4 in The Rajasthan Special Economic Zones Development Act, 2003
4. Nomination of officers to assist the Development Commissioner.
- (l)The State Government may nominate such officers of the State Government as it may consider appropriate to assist the Development Commissioner for effectively carrying out the powers and functions under this Act.(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.
