Section 12(1) in Guwahati Metropolitan Development Authority Act, 1985
(1)The Guwahati Metropolitan Development Authority may, from time to time, with a view to give effect to the purposes of this Act and other Rules made under this Act constitute as many committees consisting of such persons of following classes as it mat think fit, namely;(i)Members of the Authority.(ii)Persons associated with the Authority.(iii)Other persons whose assistance or advice the Authority may desire as members of such committees.Provided that no Committees shall consist of less than three and more than seven persons.
