Section 6(1) in Mising Autonomous Council Act, 1995
(1)[The General Council Shall consist of 40 (forty) members of which 36 (thirty six) shall be directly elected and 4 (four) shall be nominated by the Government with the concurrence of the Missing Autonomous Council from amongst the group of communities residing in the Council area and not otherwise represented in the General Council. Out of 40 (forty) seats [25 (twenty five)] [Substituted by Assam Act no. 8 of 2001.]] seats shall be reserved for [Scheduled Tribes] [Substituted by Assam Act no. 21 of 2005.] and 6 (six) seats shall be reserved for women of any community.
