Section 5 in Guwahati Metropolitan Development Authority Act, 1985
5. Composition of the Guwahati Metropolitan Development Authority.
(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.(2)The appointment of the Vice-chairman may be either whole-time or part-time as the State Government may think fit, but the appointment of the Chief Executive Officer, the Town Planner of the Authority, the Chief Engineer of the Authority, and the Financial Adviser and Chief Accounts Officer of the Authority referred to in clause (d), clause (e), clause (f), and clause (g) shall be whole time.(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.(4)The Vice-Chairman, if he is a whole-time member and other members specified in clause (d), clause (e), clause (f) and clause (g) shall be entitled to receive from the funds of the Authority such salaries and such allowances as may be determined by the State Government in this behalf.(4)The Vice-Chairman, if he is part-time member, may be paid from the funds of the Authority such allowances as may be fixed by the State Government in this behalf.(5)The Vice-Chairman, if he is a part member, may be paid from the funds of Authority such allowances as may fixed by the State Government in this behalf.(6)The Vice-Chairman, the Chief Executive Officer, the Town Planner, the Chief Engineer, and the Financial Adviser and Chief Accounts Officer referred to in clause (c), clause (d), clause (e), clause (f) and clause (g) shall hold office during the pleasure of the State Government.(7)The members referred to in clauses (r) and (s) of such- section (1) shall hold office for a term of three years from the date of their nominated by the State Government and shall receive such allowances for attending meeting of the Guwahati Metropolitan Department Authority or any committee thereof as may be prescribed:Provided that the member referred to in clause (r) of sub-section (1), on ceasing to be a Councilor of the Guwahati Municipal Corporation, shall cease to hold office as such member notwithstanding that the said term of three years has not expired and the vacancy shall be filled by the State Government by making a fresh nomination.(8)The State Government may, if it thinks fit, terminate the appointment of any nominated member before the expiry of his term of office.(9)A nominated member of the Authority may resign his membership by giving notice in writing to the State Government. He shall cease to be a member on acceptance of such resignation.(10)Any vacancy caused by resignation, death or otherwise of a nominated member shall be filled by fresh nomination by the State Government.(11)No act or proceeding of the Guwahati Metropolitan Development Authority shall be deemed to be invalid merely by reason of any vacancy in, or defect, initial or subsequent, in the constitution of that Authority.
