Section 6 in Gauhati Municipal Corporation Act, 1971
6. General Power of the Corporation.
(1)Subject to the provision of this Act and rules and bye-law made thereunder, the Municipal administration of the city shall vest in the Corporation, and the Corporation shall be entitled to exercise or discharge any powers, duties and functions expressly assigned by or under this Act or any other Act.(2)Without prejudice to the generality of the previsions of sub-section (1), it shall be the duty of the Corporation to consider all periodical statements of receipts and disbursements and all progress reports and pass such resolutions thereon as it thanks fit.
