Section 73(1) in Gauhati Municipal Corporation Act, 1971
(1)The Corporation shall, as soon as may be after the commencement of this Act, constitute a Municipal Service Commission consisting of -(a)A Chairman who shall be a member of the State Public Service Commission, deputed by such Commission from time to time;(b)The Secretary to the Government of Assam Municipal Administration Department or his nominee and(c)Two Councillors selected by the Corporation.
