Section 13 in Rajasthan Special Economic Zones Act, 2015
13. Delegation of powers of Labour Commissioner to Development Commissioner.
(1)Notwithstanding anything contained in the Act, specified in the Schedule-I, the power, duties and functions conferred on the Commissioner of Labour, Rajasthan under those Acts, in respect of the area of Special Economic Zone, shall be exercised by the Development Commissioner:Provided that Development Commissioner shall be assisted by the concerned staff of the Labour Department, Rajasthan while exercising these powers, duties and functions.(2)The State Government may, as and when considered necessary, by notification in the Official Gazette, amend the Schedule-I and thereupon the Schedule-I shall be deemed to have been amended accordingly:Provided that when the Schedule-I is to be amended by adding an Act made by Parliament, such amendment shall be made with the prior approval of the Government of India.
