Special Economic Zones Act, 2005

5. Guidelines for notifying Special Economic Zone

The Central Government, while notifying any area as a Special Economic Zone or an additional area to be included in the Special Economic Zone and discharging its functions under this Act, shall be guided by the following, namely:-

a.      generation of additional economic activity;

b.     promotion of exports of goods and services;

c.      promotion of investment from domestic and foreign sources;

d.     creation of employment opportunities;

e.      development of infrastructure facilities; and

f.      maintenance of sovereignty and integrity of India, the security of the State and friendly relations with foreign States.