Section 10(1) in The Special Economic Zones Act, 2005
(1)If, at any time, the Board is of the opinion that a Developer—(a)is unable to discharge the functions or perform the duties imposed on him by or under the provisions of this Act or rules made thereunder; or(b)has persistently defaulted in complying with any direction given by the Board under this Act; or(c)has violated the terms and conditions of the letter of approval; or(d)whose financial position is such that he is unable to fully and efficiently discharge the duties and obligations imposed on him by the letter of approval, andthe circumstances exist which render it necessary for it in public interest so to do, the Board may, on application, or with the consent of the Developer, or otherwise, for reasons to be recorded in writing, suspend the letter of approval, granted to the Developer for a whole or part of his area established as Special Economic Zone, for a period not exceeding one year and appoint an Administrator to discharge the functions of the Developer in accordance with the terms and conditions of the letter of approval and manage the Special Economic Zone accordingly.
