Section 3(7) in Assam State Capital Region Development Authority Act, 2017
(7)The Authority may utilize the services of following institutions/organizations in discharging of preparation of plans and development of infrastructure.-(a)Development Authorities constituted under the GMDA Act,1985 with amendments and Assam Town & Country Planning Act,1959 with amendments.(b)Guwahati Municipal Corporation, other urban & rural local bodies and Authorities administrating 6th schedule areas falling under Assam State Capital Region.(c)Other Government and Semi-Government departments, as the case may be:Provided that Authority may, by a resolution add any other institutions/organizations as the case may be, and delegate to them powers.
