Section 7 in Assam State Capital Region Development Authority Act, 2017
7. Function of the Authority.
- The main object of the Authority shall be to secure the development of the State Capital Region according to the Regional Plan, and for that purpose the functions of the Authority shall, -(a)prepare the Regional Plan for the area under State Capital Region;(b)co-ordinate the preparation of Functional Plans, Sub- Regional Plans, Development Schemes and Project Plans by concerned Development Authority, Corporation, local bodies, Panchayat and various Government Departments;(c)to arrange for, and oversee, the financing of selected development projects in the State Capital Region through Government fund and other sources of revenue;and(d)review of Physical. Financial and Economical Plan in respect of the Authority.
