Section 11(2) in Guwahati Metropolitan Development Authority Act, 1985
(2)The Advisory Council shall consist of the following members, namely:(a)the Chairman of the Authority, ex-officio, who shall be the President;(b)the Deputy Chairman of the Authority, ex-officio.(c)the Vice-Chairman of the Authority, ex-officio;(d)two persons with knowledge of Town Planning or Architecture to be nominated by the State Government;(e)two representatives of the Guwahati Municipal Corporation to be elected by the councilors from among themselves;(f)one representative of the North-Guwahati Town Committee;(g)one representative of the Health Department to be nominated by the State Government;(h)one representative from the Assam State Electricity Board to be nominated by the State Government;(i)three persons to be nominated by the State Government of whom one shall represent the interests of commerce and industry in Guwahati Metropolitan Area;(j)four persons from the technical departments of the State Governments to be nominated by the State Government;(k)one representative of the Indian Railways to be nominated by the State Government;(l)three members of the Assam Legislative Assembly to be nominated by the Speaker of that Assembly.
