Section 20(2) in The Jharkhand Area Autonomous Council Act, 1994
(2)When a resolution to remove the Chairman from his office is under consideration in the Council, he shall have a right to speak and otherwise to take part in the proceedings of the Council, and he shall be entitled to vote on such resolution or on any issue during such proceedings, but in the case of equal votes, he shall not be entitled to exercise a casting vote.
