Section 9 in Assam State Capital Region Development Authority Act, 2017
9. Functions of the Committee.
(1)The functions of the Executive Committee shall be to assist the Authority in, -(a)the preparation and coordinated implementation of the Regional Plan and the Functional Plan;(b)coordinate implementation of the Sub-Regional Plans and all Project Plans to ensure that the same are in conformity with the Regional Plan;(c)appointment of staff;(d)planning and implementation of projects and schemes of the Authority, including approval or rejection of such projects and schemes;(e)approval or rejection of tenders for projects and schemes of the Authority;(f)investment of surplus money of Authority in any manner with approval of Government;(g)the Institution conduct and withdrawal of any legal proceedings on behalf of the Authority;(2)The Committee may also make such recommendation to the Authority as it may think necessary to amend or modify any Functional Plan, Development Scheme or any Project Plan.(3)The Committee shall perform such other functions as may be entrusted to It by the Authority.(4)Subject to the general superintendence and control of the Authority, the management of the affairs of the Authority shall vest in the Executive Committee.
