Section 29 in The Jharkhand Area Autonomous Council Act, 1994
29. Powers and Functions of the Council.
(1)The Council shall have the following powers and functions relating to the development of the Area-(a)to prepare long term and short terms plans for alround development of the Area;(b)to consider the preparation and execution of project relating to development of the Area;(c)to formulate the project relating to the Area;(d)to co-ordinate, supervise and review the projects of the Area;(e)to suggest measures for accelerated development of the Area;(2)The Council may ply passenger bus services in the Area.(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.
