Section 3 in The Bodoland Autonomous Council Act, 1993
3. Bodoland Autonomous Council.
(1)There shall be an Autonomous Council to be called the Bodoland Autonomous Council within the State of Assam comprising the areas with special consideration in regard to Tribal Belts/Blocks and areas falling within Reserved Forest as may be specified by the Government by notification in the official Gazette.(2)The Bodoland Autonomous Council shall have maximum autonomy within the framework of the Constitution.(3)The Bodoland Autonomous Council shall have a General Council and an Executive Council to be known as the Bodoland Executive Council as provided hereinafter.
