Section 21 in The Jharkhand Area Autonomous Council Act, 1994
21. Constitution of Executive Council.
(1)The Chairman of the Council shall be the ex-officio Chief Executive Councillor and the Vice-Chairman shall be its ex-officio Executive Councillor.(2)The Chief Executive Councillor may nominate not more than 19 members of the Council as the members of the Executive Council in which Scheduled Castes, Scheduled Tribes, Backward Classes, Minorities and Women shall be given proper representation as far as possible.
