Section 3(3) in The Haryana Special Economic Zone Act, 2005
(3)The Committee shall perform the following functions, namely :-(a)to evaluate the project and in case the project satisfies the objects of this Act, it shall recommend it to the project approval committee for acceptance, approval, disapproval or modification in the project, as the case may be;(b)to assess the desirability of the project in relation to Special Economic Zone already approved and the availability of water and power before making recommendations;(c)to ensure that the setting up of this project does not adversely affect the prospects and sustainability of the projects already approved.
