(6) Upon suspension of the letter of approval under sub- section (1), the Special Economic Zone of the Developer referred to in sub- section (5) shall vest in the Administrator under sub- section (2) for a period not exceeding one year or up to the date on which the letter of approval for such Special Economic Zone is transferred, whichever is earlier, in accordance with the provisions contained in sub- sections (7) and (9), as the case may be.