Section 15 in The Jharkhand Area Autonomous Council Act, 1994
15. The Chairman of the Council.
(1)The Council shall have a Chairman who shall be a member of the Scheduled Tribes.(2)The Chairman shall be elected by the elected member of the Council from amongst them.(3)The State Government may nominate any elected member as Presiding Officer for the election of the Chairman who may determine the procedure for election.
