Section 20 in The Jharkhand Area Autonomous Council Act, 1994
20. Presiding over in case of a resolution under consideration to remove the Chairman from his office.
(1)when a resolution to remove the Chairman from his office is under consideration, in a meeting of the Council, the Chairman shall not preside though present and the provisions of section 19 shall apply to each such meeting as they apply to the meeting in which the Chairman remains absent.(2)When a resolution to remove the Chairman from his office is under consideration in the Council, he shall have a right to speak and otherwise to take part in the proceedings of the Council, and he shall be entitled to vote on such resolution or on any issue during such proceedings, but in the case of equal votes, he shall not be entitled to exercise a casting vote.
