Section 11 in Guwahati Metropolitan Development Authority Act, 1985
11. Advisory council.
(1)The Guwahati Metropolitan Development Authority shall, as soon as may be, constitute an advisory Council, for the purpose of advising the Authority on the preparation of Master Plan and on such other matters relating to the planning of development, or arising out of, or in connection with the administrative of this Act as may be referred to it by the Authority.(2)The Advisory Council shall consist of the following members, namely:(a)the Chairman of the Authority, ex-officio, who shall be the President;(b)the Deputy Chairman of the Authority, ex-officio.(c)the Vice-Chairman of the Authority, ex-officio;(d)two persons with knowledge of Town Planning or Architecture to be nominated by the State Government;(e)two representatives of the Guwahati Municipal Corporation to be elected by the councilors from among themselves;(f)one representative of the North-Guwahati Town Committee;(g)one representative of the Health Department to be nominated by the State Government;(h)one representative from the Assam State Electricity Board to be nominated by the State Government;(i)three persons to be nominated by the State Government of whom one shall represent the interests of commerce and industry in Guwahati Metropolitan Area;(j)four persons from the technical departments of the State Governments to be nominated by the State Government;(k)one representative of the Indian Railways to be nominated by the State Government;(l)three members of the Assam Legislative Assembly to be nominated by the Speaker of that Assembly.(3)If for any reason the Chairman of the Guwahati Metropolitan Development Authority is unable to attend any meeting of the Advisory Council, such meeting shall be preside over by any of the Deputy Chairman;(4)The Advisory Council shall meet as and when necessary and shall regulate its own procedure.(5)The members of the Advisory Council shall hold office for such term, as may be prescribed.
