Section 3 in The Deori Autonomous Council Act, 2005
3. Deori Autonomous Council.
(1)There shall be an autonomous council to be called the Deori Autonomous Council within the State of Assam comprising the areas of the Village Councils as may be specified by the Government by notification in the Official Gazette.(2)The Deori Autonomous Council shall have maximum autonomy within the frame work of the Constitution.(3)The Deori Autonomous Council shall have a General Council and an Executive Council as provided hereinafter.
