Section 8B in Assam Town and Country Planning Act, 1959
8B. Composition of the Authority.
(1)The Authority shall consist of the following members, namely:-(a)A Chairman to be appointed by the State Government;(b)Engineer- in- chief of the Authority to be appointed by the State Government;(c)Town Planning Officer of the Authority to be appointed by the State Government;(d)Finance Officer to be appointed by the State Government;(e)Deputy Commissioner of the Sub divisional Officer, as the case may be;(f)Chairman or Chairmen of the local Authority or authorities covered by the Master Plan;(g)One member representing Commerce and Industry (Private Sector) to be nominated by the State Government;(h)One member representing the Railways, to be nominated by the State Government;(i)One member representing Industry (Public Sector) to be nominated by the State Government;(j)One person each from the local authorities covered by the Master Plan to be elected by the members at a meeting from amongst them.(2)Notification of members. - The name of the members elected and appointed shall be published in the Official Gazette.(3)Disqualification for election or appointment as member. - A person shall be disqualified for appointment, nomination or election as a member, if he -(a)has been convicted of any offence involving moral turpitude;(b)is an applicant to be adjudicated as a bankrupt or insolvent or is an un-certificated bankrupt or undischarged insolvent;(c)holds any office of profit under the Authority except those mentioned in clause (a),(b),(c) and (d) of sub-section (1);(d)has directly or indirectly, by himself or by any partner, any share or interest, in any contract or employment with by, or on behalf of, the Authority; or(e)is a Director, or a Secretary, Manager or other salaried Officer of any incorporated company which has any share or interest in any contract or employment, with, by, or on behalf of the Authority.(4)Removal of members. - The State Government may remove from the Authority any member including the Chairman who -(a)refuses to act or becomes incapable of acting or absents himself from three consecutive meetings of the Authority and is unable to explain such absence to the satisfaction of the Authority;(b)has so flagrantly abused in any manner his position as a member of the Authority as to render his continuance detrimental to the public interest;Provided that when the State Government proposes to take any action under any of the above provisions, an opportunity shall be given to the member concerned to show cause why action as proposed should not be taken against him;(c)ceases to be a member of the local authority from which he was elected;(5)A member removed under clauses (a) and (b) of sub-section (4) all not be eligible for re-appointment or re- election, as the case may be.
