Section 4 in Assam Tribal Development Authority Act, 1983
4.
- The Authority, shall consist of the following :-(1)(a)The Chairman of the Authority shall be the Chief Minister, Assam.(b)The Vice-Chairman shall be the Minister in-charge of the Welfare of Plains Tribes and Backward Classes Department.(c)All Plains Tribal M.L.As. and M.Ps. of the State representing the area in which the Act is applicable.(d)8 (eight) members to be elected as provided in sub-section (2) of this Section strictly by the limited voters belonging to the Plains Tribal Communities of the Gaon Panchayat areas, or a part of the Gaon Panchayat falling within the areas to which this Act is applied.(e)An officer not below the rank of a Divisional Commissioner nominated by the Government shall be the Member-Secretary of the Authority.(f)5 (five) Ex-officio members nominated by the Government from among the officers of the Developmental Departments.(g)Not more than two representatives shall be nominated by the Central Government.(2)As soon as possible after the, coming into force of the Act, the Government shall arrange to hold the elections for the members to be elected as provided under clause (d) above. The members of the Gaon Panchayat or a part of the Gaon Panchayat falling in the area to which the Act is applied shall form the Electoral. College for the purposes. The procedure for the election shall be as laid down by the Rules.
