Section 5(2) in The West Bengal Special Economic Zone Act, 2003.
(2)The officers to be nominated under sub-section (1), shall be the officers from amongst the following departments of the State Government, namely :-(i)Finance Department;(ii)Department of Commerce and Industries;(iii)Department of Labour,(iv)Department of Municipal Affairs;(v)Department of Cottage and Small-Scale Industries;(vi)Department of Housing;(vii)Department of Power,(viii)Department of Environment;(ix)Department of Urban Development.Explanation. - For the purpose of this sub-section, the expression "departments" shall include directorates, if any, under such departments.
