Section 3 in The Jharkhand Area Autonomous Council Act, 1994
3. The Constitution of Council.
(1)The State Government shall establish an Autonomous Council for the area of the Council which shall consist of not more than 162 directly elected members and not more than 18 nominated members.(2)The Council shall be a body corporate which shall have a perpetual succession and a common seal and right to acquire, hold and dispose off movable and immovable property within and without the limits of the Council Area and it may sue and be sued by the aforesaid name.
