Section 13 in The Jharkhand Area Autonomous Council Act, 1994
13. Nomination of the members to the Council.
(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.(2)The nomination of the members under clause (a) and (b) of sub-section (1) shall be for two years or till the duration of the Council, whichever is earlier:Provided that on cessation of membership of Legislative Assembly or Lok Sabha before expiry of the period of nomination his membership of the Council shall automatically cease with effect from the date of cessation as member of Legislative Assembly or Lok Sabha as the case may be.(3)The nomination of members under clause (c) of sub-section (1) may be upto the duration of the Council:Provided that they shall not have the right to vote.(4)The members of the Council may be re-nominated.
