Section 12 in The Jharkhand Area Autonomous Council Act, 1994
12. Dissolution of the Council.
(1)The Governor, after providing a reasonable opportunity of being heard, may in his discretion, dissolve the Council if he is satisfied that the Council is unable to perform its functions or functioning in such a manner that it may not be able to achieve its objectives.(2)On dissolution of the Council, under sub-section (1) the new Council shall be constituted within six months from such dissolution:Provided that the said period may be extended for six months by the Governor if circumstances exist from which he is satisfied that it is impracticable to hold election within the said period.(3)In case of dissolution the Government shall appoint an officer not below the rank of Additional Secretary to the Government of India to exercise all the powers and to perform all the duties of the council.
