(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.(2)The Members of Parliament and the Members of the Legislative Assembly, Assam belonging to Scheduled Tribes Reserved Constituencies of the Council Area shall be ex-officio members of the General Council.(3)Every member of the General Council shall be entitled to such allowances as may be fixed by the General Council and approved by the Government.(4)[the elected members of the General Council shall, at the first meeting to be convened by an officer authorized by the Government after the election for the purpose of constitution of the Executive Council, elect from amongst themselves by a secret ballot one of the members to be Chairman of the meeting to conduct the proceeding where he shall also cast his vote and elect from amongst themselves in the manner prescribed:-(i)One member to be the Chairman(ii)One member to be the Deputy Chairman(iii)One Chief Executive Councilor of the Executive Council(iv)As many Executive Councilor as may be decided by the General Council, but not exceeding one third of the total number of members of the General Council.]
