Section 3(3) in Assam State Capital Region Development Authority Act, 2017
(3)The Authority shall consist of such numbers, not exceeding twelve, as may be prescribed, and unless the rules made in this behalf otherwise provide, the Authority shall consist of the following members, namely: -(i)The Chief Minister. Assam who shall be the Chairman;(ii)The Finance Minister, Assam;(iii)The Minister of Guwahati Development Department;(iv)The Minister of Urban Development Department;(v)Vice Chairman of the Authority who is notified by the Government of Assam not below the rank of Commissioner & Secretary to the State Government;(vi)Four (4) elected Members of Parliament/ Members of Legislative Assembly who shall be nominated by the Government and be members on a rotational basis;(vii)Two (2) members who shall be persons having knowledge and experience in town planning, to be nominated by the State Government;(viii)A full-time Secretary of the Authority who will act as Member Secretary:Provided that no change shall be made in the composition of the Authority by rules except with the previous consent of the Government.
