Section 4 in The West Bengal Special Economic Zone Act, 2003.
4. Powers and functions of Development Commissioner.
(1)Subject to the provisions of this Act and the rules made thereunder, the Development Commissioner shall be vested with the power to supervise, oversee and co-ordinate the activities of the Developer and units in a Special Economic Zone and to exercise such powers, and to discharge such functions, as are conferred on him by or under this Act or the rules framed thereunder, in respect of such Special Economic Zone.(2)Notwithstanding anything to the contrary contained in any other law for the time being in force, the Development Commissioner shall be empowered-(a)to act as a single agency to grant or issue, in such manner as may be prescribed, approval, clearance, consent, permission, licence and other authorisations, required for establishment and operation of any unit in a Special Economic Zone;(b)to act as a conciliation officer for mediating in, and promoting the settlement of, an industrial dispute under the Industrial Disputes Act, 1947;(c)to administer labour laws, for the time being in force, in such manner as may be prescribed, under the supervision of the State Government in the Department of Labour.(3)In particular and without prejudice to the generality of the foregoing provisions, the Development Commissioner shall exercise the following functions :-(a)to supervise and monitor compliance of the terms and conditions of approval, clearance, consent, permission, licence and any other authorisation granted or issued by him;(b)to call any information required to supervise and monitor the terms and conditions of approval, clearance, consent, permission licence and any other authorisation granted or issued by him;(c)to take appropriate action for non-compliance of any of the terms and conditions of approval, clearance, consent, permission, licence and any other authorisation granted or issued by him;(d)to recommend and certify an unit for the purpose of availing it of benefit under the Export-Import Policy declared from time to time by the Central Government;(e)to perform such other functions as the State Government may, by notification, prescribe.
