Section 31 in The Jharkhand Area Autonomous Council Act, 1994
31. Legal powers and functions of the Council.
(1)The Council may recommend to the Bihar Legislature through the State Government for Legislation on subjects specified in Schedule 3.(2)The Council may make regulation and by-laws on the subject specified in Schedule 3:Provided that such regulation and by-laws shall not be inconsistent with any law made by a State Legislature.
