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State of Assam - Section
Section 5 in Assam Ease of Doing Business Act, 2016
5. Constitution of Board of Governors.
- The State Government may, by notification, constitute a Board of for the Assam Bureau of Investment Governors. Promotion (ABIP) under the Chairmanship of Chief Minister of Assam. The composition of the Board of Governors shall be as follows :-| (a) | The Chief Minister of Assam | Chairman ; |
| (b) | The Minister-in-charge, Industries and Commerce- | Vice Chairman; |
| (c) | The Ministers and Senior most Secretaries of all the linedepartments - | Members ; |
| (d) | At least 3 (three) representatives from the Industries andTrade Association of the State nominated by the respectiveAssociation for a term of every one year - | Members ; |