Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jharkhand - Subsection

Section 21(2) in The Jharkhand Area Autonomous Council Act, 1994

(2)The Chief Executive Councillor may nominate not more than 19 members of the Council as the members of the Executive Council in which Scheduled Castes, Scheduled Tribes, Backward Classes, Minorities and Women shall be given proper representation as far as possible.