Section 17 in The Jharkhand Area Autonomous Council Act, 1994
17. Vacancy, resignation and removal from the office of Chairman.
- The member holding the office of the Chairman of the Council-(a)if ceases to be an elected member of the Council, he shall vacate his office;(b)may tender his resignation in writing under his hand addressed to the Vice-Chairman at any time; and(c)may be removed from his office by a resolution passed by the majority of the elected members of the Council at that time:Provided that no resolution for the purpose of clause (c) shall be proposed until a prior notice of at least fourteen days intending to move the proposed resolution is given.
