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The Guwahati Metropolitan Development Authority (Amendment) Bill, 2023, was introduced in the Assam Legislative Assembly on September 11, 2023. The Bill amends the Guwahati Metropolitan Development Authority Act, 1985. The Act provides for the establishment of an Authority for the planned development of the Guwahati Metropolitan Area.
Reappointment of Chairman and Deputy Chairman: As per the Act, the Chairman and the Deputy Chairman of the Authority are appointed for a term of three years. They are eligible for re-appointment; however, they cannot be appointed for more than two consecutive terms. The Bill removes the term limit.
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