Section 4 in Assam Urban Water Supply and Sewerage Board Act, 1985
4. Constitution of the Board.
(1)(a)The Board shall consist of a Chairman, who shall be the Minister-in-charge of the Department.(b)There shall be a Vice-Chairman with the status of a Director to be appointed by the State Government, besides the Director specified under sub-section (2).(2)The Directors other than the Chairman and the Vice-Chairman shall be as follows, namely: -(a)A Managing Director to be appointed by the State Government.(b)Secretary to the Government of Assam, Municipal Administration Department (ex-officio).(c)Secretary to the Government of Assam, Finance Department (ex-officio).(d)Director, Municipal Administration, Assam (ex-officio).(e)Town Planner, Government of Assam (ex-officio).(f)Chief Public Health Engineer, Assam (ex-officio).(g)Chief Engineer, P.W.D. (Roads) (ex-officio).(h)Commissioner, Guwahati Municipal Corporation (ex-officio).(i), (j), (k) Three elected Mayor/Chairman of the Urban Local Authorities to be appointed by the Government.(l), (m), (n) Three other persons to be nominated by the State Government.(3)The appointment of the Vice-Chairman, the Managing Director and other Directors, shall be made by the Government and notified in the official Gazette.(4)A Director referred to in clause (b) and (c) of sub-section (2) may, instead of attending a meeting of the Board himself, depute an officer not below the rank of Deputy Secretary, to attend the meeting. The officer so deputed shall have the right to take part in the proceeding of the meeting and shall also have the right to vote.(5)The Vice-Chairman and the Managing Director shall possess the prescribed qualifications.(6)The Managing Director shall be the Chief Executive of the Board and be a whole time officer to be appointed by the State Government and shall possess such qualifications as may be prescribed by the State Government.
