Section 6(4) in Mising Autonomous Council Act, 1995
(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.]
