Section 4 in Assam Industrial Infrastructure Development Corporation Act, 1990
4. Constitution.
(1)The Corporation shall consist of the following members:-(a)The Commissioner and special Secretary to the Government of Assam, Industries Department;(b)The Secretary, Finance Department Government of Assam;(c)The Secretary, Revenue Department Government of Assam;(d)The Chief Engineer, Assam State Electricity Board;(e)The Managing Director, Assam Industrial Development Corporation Limited;(f)The Managing Director, Assam Small Industries Development Corporation Limited;(g)The Director of Industries, Government of Assam;(h)The Director, Public Enterprises, Government of Assam;(i)The Managing Director, Assam Industrial Infrastructure Development Corporation;(j)Two non-official Directors nominated by the State Government who are, in the opinion of the State Government, qualified as having the experience and capacity in, Industry or trade or finance or who in the opinion of the State Government are capable or representing the interest of persons engaged or employed therein;(k)Two Directors nominated by Financial Institutions/Banks pursuant to agreement with the corporation.
