Section 5(1) in Guwahati Metropolitan Development Authority Act, 1985
(1)The Guwahati Metropolitan Development Authority shall consist of the following members, namely:(a)The Chief Minister of the State of Assam shall be the Chairman;(c)The Minister in charge of Town and Country Planning Department and the Minister in charge of Municipal Administrative Department of the State of Assam shall be the Deputy Chairman;Provided that when there is no Council of Ministers in the State of Assam, the State Government shall nominate such persons, as it may think fit, to be the three members as the Chairman and Deputy Chairman respectively of the Guwahati Metropolitan Development Authority;(c)One member to be appointed by the State Government as Vice-Chairman:Provided that the State Government may, appointed the Secretary to the Municipal Administrative Department of the State Government as Ex-Officio Vice-Chairman of the Guwahati Metropolitan Development Authority to run the administrative of the Authority.(d)the Chief Executive Officer of the Guwahati Metropolitan Development Authority to be appointed by the State Government, ex-officio.(e)the Town Planner of the Authority (not below the rank of Associate Planner of the State Government) to be appointed by the State Government;(f)the Chief Engineer of the Authority (not below he rank of Superintending Engineer of the Public works Department of the State Government) to be appointed by the State Government;(g)the Financial Adviser and the Chief Accounts Officer of the Authority (in the rank of Financial Adviser of the state Government) to be appointed by the State Government;(h)the Director of Town and Country Planning Government of Assam;(i)the Deputy Commissioner, Kamrup District;(j)the Deputy Commissioner, Pragjyotish District;(k)the Chief Engineer, Public Works Department (Roads);(l)the chief Engineer, Flood Control Department;(m)the Chief Engineer, Public Health Engineering Department;(n)the Director, Municipal Administrative Department;(o)the Chief Executive Officer and Commissioner, Assam State Housing Board;(p)the Commissioner, Guwahati Municipal Corporation;(q)the Chairman, North Guwahati Town Committee.(r)one Councilor from the Guwahati Municipal Corporation to be nominated by the Guwahati Municipal Corporation;(s)one member from the Commerce and Industry (Private Sector) to be nominated by the State Government;(t)one member from the Railways to be nominated by the State Government;(u)three other members to be nominated by the State Government, of whom one shall be from the Planning and Development Department, one from the Finance Department and one person with experience of Town Planning or Architecture.
