Section 4(2) in The West Bengal Special Economic Zone Act, 2003.
(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.
