Special Economic Zones Act, 2005

14. Powers and functions of Approval Committee

1.      Every Approval Committee may discharge the functions and exercise the powers in respect of the following matters, namely:-

a.      approve the import or procurement of goods from the Domestic Tariff Area, in the Special Economic Zone for carrying on the authorised operations by a Developer;

b.     approve the providing of services by a service provider, from outside India, or from the Domestic Tariff Area, for carrying on the authorised operations by the Developer, in the Special Economic Zone;

c.      monitor the utilisation of goods or services or warehousing or trading in the Special Economic Zone;

d.     approve, modify or reject proposals for setting up Units for manufacturing or rendering services or warehousing or trading in the Special Economic Zone [other than the grant of licence under clause (e) of sub-section (2) of Section 9] in accordance with the provisions of sub-section (8) of Section 15 :

Provided that where the Approval Committee is unable to decide whether a particular process constitutes manufacture or not it shall refer the same to the Board of Approval for decision;

a.     

b.     

c.     

d.     

e.      allow, on receipt of approval under clause (c) of sub-section (2) of Section 9, foreign collaborations and foreign direct investments (including investments by a person outside India) for setting up a Unit;

f.      monitor and supervise compliance of conditions subject to which the letter of approval or permission, if any, has been granted to the Developer or entrepreneur; and

g.     perform such other functions as may be entrusted to it by the Central Government or the State Government concerned, as the case may be.

2.      The Approval Committee shall not discharge such functions and exercise such powers referred to in sub-section (1) in relation to a Developer, being the Central Government, as may be specified, by notification, by the Central Government:

Provided that till such time, the Approval Committee is constituted, the concerned Development Commissioner shall discharge all functions and exercise all powers of the Approval Committee.

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