Section 6(1) in Assam Ease of Doing Business Act, 2016
(1)The Board of Governors which shall be the apex body for all matters relating to Assam Bureau of Investment Promotion, shall be responsible for,-(a)approving the regulation and procedures of the Bureau and the Single Window Agency and entrustment of any other function (s) to the Executive Committee and the Chief Executive Officer in conformity with this Act ;(b)creating, sanction, abolition and re-designation of posts required for effective functioning of the Bureau ;(c)approving the annual budget, accounts and reports including the audit reports of the Bureau.
