Section 29(3) in The Jharkhand Area Autonomous Council Act, 1994
(3)Subject to the general guidelines of the State Government, the Council shall have the following powers and functions on the subject specified in Schedule 3-(a)to fix priority and prepare plans for development programmes;(b)to formulate projects;(c)to sanction projects;(d)to get projects executed;(e)to sanction Central Plans relating to the Area and to get it executed;(f)to review, supervise, co-ordinate and monitor the projects.
