Section 31(5) in The Special Economic Zones Act, 2005
(5)Every Authority shall consist of—(a)the Development Commissioner of the Special Economic Zone over which the Authority exercises its jurisdiction—Chairperson, ex officio;(b)two officers of the Central Government to be nominated by that Government having knowledge of, or experience in, dealing with matters relating to Special Economic Zones—Members, ex officio;(c)an officer of the Government of India in the Ministry or Department dealing with Commerce on matters relating to Special Economic Zone—Member, ex officio;(d)not more than two persons, being entrepreneurs or their nominee, to be nominated by the Central Government—Members, ex officio;
