Section 3 in The Rajasthan Special Economic Zones Development Act, 2003
3. Powers and functions of the Development Commissioner.
(1)The Development Commissioner shall supervise, oversee and coordinate the activities of agencies engaged in the development of the zone and may exercise such powers and functions as may from time to time be vested in him by the Central Government or the State Government.(2)Without prejudice to the provisions of sub - section (1), the Development Commissioner shall act as a single agency to grant all approvals, clearances, licenses, permissions and other authorizations as may be delegated to him by the State Government or its agencies, for the establishment and operation of units in the zone.(3)Notwithstanding anything contained in any law for the time being in force, the Development Commissioner shall make regulations, with the prior approval of the State Government with regard to town planning and urban development including floor space index, ground coverage, green space and other usages of land within the zone and shall approve the plan for the development of the zone and oversee the compliance of the approved plan.(4)The Development Commissioner shall, -(i)supervise and monitor compliance of conditions of licenses, permissions and clearances granted by him;(ii)call any information required to supervise and monitor the conditions of licence, permission or, clearance from any unit within the zone, and(iii)take appropriate action for non - compliance of any of the terms and conditions of any license, permission or clearance so granted by him.
