Section 10(1) in Assam State Capital Region Development Authority Act, 2017
(1)The Chief Administrative /Executive Officer of the Authority shall be appointed by the Government of Assam not below the rank of Secretary to the State Government. The State Government shall by order determine, from time to time, the salary and other terms and conditions of service and the powers and functions. He shall be appointed for such period not exceeding three years as the State Government may decide, and the appointment may be extended from time to time for a period not exceeding three years at a time.
