Section 4 in Assam State Capital Region Development Authority Act, 2017
4. Composition of the Executive Committee.
(1)The Authority shall as soon as may be, after the commencement of this Act, constitute a Committee, to be called the Executive Committee, for assisting the Authority in the discharge of its functions.(2)The Executive Committee shall consist of such members, not exceeding twelve, as may be prescribed and unless the rules made in this behalf otherwise provide, the Committee shall consist of the following members, namely:-(i)Vice-Chairman of the Authority shall be the Chairman of the Executive Committee:(ii)Senior most Secretary or not less than Commissioner & Secretary, Urban Development Department:(iii)Senior most Secretary or not less than Commissioner & Secretary, Guwahati Development Department;(iv)Senior most Secretary or not less than Commissioner & Secretary, Finance Department;(v)Senior most Secretary or not less than Commissioner & Secretary, Revenue & Disaster Management Department;(vi)Commissioner of PWD of Roads and Building;(vii)Deputy Commissioner of all Districts falling within the State Capital Region;(viii)Member Secretary of the Authority shall act as member secretary of the Executive Committee;(ix)One member who is expert in the field of urban planning and development to be appointed by the Government.(3)The Executive Committee shall meet at such place and at such time as may be determined by its Chairman, and shall observe such rules of procedure as It may determine or frame in this regard.
