Section 13(1) in The Jharkhand Area Autonomous Council Act, 1994
(1)The members shall be nominated to the Council in the following manner:-(a)Maximum 8 members of the Legislative Assembly representing their Legislative Assembly Constituencies of the area shall be nominated by the Speaker, Bihar Legislative Assembly;(b)Maximum two members of the Parliament representing their Lok Sabha Constituencies wholly or mostly of the area shall be nominated by the State Government;(c)Maximum 8 persons having experience of Public works, urban works, rural development on social welfare works and who are inhabitants of the area, shall be nominated by the State Government.
