Section 41 in Assam Industrial Infrastructure Development Corporation Act, 1990
41. Officers of the Corporation may be vested with others powers.
- The State Government may be notification nominate any officer of the Corporation to be a controller or licensing authority under any law for the time being in force relating to the procurement or distribution of any commodity in respect of the industrial undertakings established or to be established in industrial area, industrial estates or commercial estate or growth center entrusted to or developed by the Corporation, and no such nomination shall be called in to question merely on the ground that such officer is not an officer of the State Government.
