Section 9(1) in Assam State Capital Region Development Authority Act, 2017
(1)The functions of the Executive Committee shall be to assist the Authority in, -(a)the preparation and coordinated implementation of the Regional Plan and the Functional Plan;(b)coordinate implementation of the Sub-Regional Plans and all Project Plans to ensure that the same are in conformity with the Regional Plan;(c)appointment of staff;(d)planning and implementation of projects and schemes of the Authority, including approval or rejection of such projects and schemes;(e)approval or rejection of tenders for projects and schemes of the Authority;(f)investment of surplus money of Authority in any manner with approval of Government;(g)the Institution conduct and withdrawal of any legal proceedings on behalf of the Authority;
