- [(1) The Board shall consist of a Chairman and a Vice-Chairman appointed by the Government, and the following members, namely :-(a)Secretary, Urban Development Department;(b)Secretary, Finance Department or his representative ;(c)Chief Engineer, Public Works Department (Road and Buildings) or his representative;(d)Chief Engineer, Public Health Engineering Department;(e)Director, Town and Country Planning, Assam;(f)Commissioner of Panchayat and Rural Development, Assam and Director of Municipal Administration, Assam;(g)Three members to be elected by the Assam Legislative Assembly from amongst its members.](2)The State Government may, by notification in the official Gazette, remove from office the Chairman [Vice-Chairman] [Inserted by Assam Act No. 5 of 2018, dated 16.3.2018.], or any other member who in the opinion of the State Government, has been guilty of any misconduct or negligence or has so abused his position as to render his continuance as member detrimental to the interest of the Board or of the general public:Provided that no person shall be so removed from office unless he has been given an opportunity to show cause against his removal.
