Section 13(1) in Rajasthan Special Economic Zones Act, 2015
(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.
