Section 27 in The Jharkhand Area Autonomous Council Act, 1994
27. Headquarter of the Council, its meeting and the procedure.
(1)The headquarter of the Council shall be at Ranchi and its meeting shall take place from time to time but more than six months shall not intervene between its two meetings.(2)Every meeting of the Council shall be convened by the Secretary of the Council on the direction of the Chairman and at least ten days prior notice of the Council's meeting shall be given to its members:Provided that for the disposal of indispensable works, the meeting may also be convened on prior notice of less than ten days.(3)All issues placed before the Council shall be decided by the majority of members present in the meeting, but in case of equal votes, the Chairman shall exercise casting vote.
