Section 10 in Guwahati Metropolitan Development Authority Act, 1985
10. Power of the Authority to co-opt. members for particular purpose.
(1)The Guwahati Metropolitan Development Authority may associate with itself, any person as a co=opted member for a period of three years whose assistance or advice it may consider necessary in carrying out its duties and functions as may be decided by the Authority in its meeting by passing a resolution for such co-option.(2)The person so associates shall not be deemed to be a member of the Authority and shall have no right to vote at any meeting thereof, but he may take part in the discussion of the Authority relating to the purposes for which he was associated with the Authority.
