Section 8B(1) in Assam Town and Country Planning Act, 1959
(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.
