Section 5(3) in Guwahati Metropolitan Development Authority Act, 1985
(3)The Vice-Chairman shall be entrusted general administrative of the Guwahati Metropolitan Development Authority as per provisions of this Act subject to the overall control and supervision of the Chairman or Deputy Chairman, as the case may be, and shall discharge such functions and exercise such powers as may be delegated to him by the Chairman or Deputy Chairman, as the case maybe and shall during the absence of the Chairman or Deputy Chairman, perform the functions and exercise the powers of the Chairman or the Deputy Chairman, as the case may be.
