Section 5(2) in Guwahati Metropolitan Development Authority Act, 1985
(2)The appointment of the Vice-chairman may be either whole-time or part-time as the State Government may think fit, but the appointment of the Chief Executive Officer, the Town Planner of the Authority, the Chief Engineer of the Authority, and the Financial Adviser and Chief Accounts Officer of the Authority referred to in clause (d), clause (e), clause (f), and clause (g) shall be whole time.
