Section 6 in Sonowal Kachari Autonomous Council Act, 2005
6. Constitution of the General Council.
(1)The General Council shall consist of 30 (Thirty) elected members out of which 4 (Four) members shall be nominated by the Government of Assam to give representation to those group / communities of the council area which are not other wise represented in it. Out of 26 (Twenty Six) seats, 20(Twenty) seats shall be reserved for scheduled tribes and 5 (Five) seats shall be for women.(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 after the election, for the purpose of constitution of the Executive Council, 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)One Deputy Chief Executive Councilor of the Executive Council;(v)As many Executive Councilor as may be decided by the General Council, but not exceeding one-third of the total members of the members of the General Council"
