Section 23(2) in The Jharkhand Area Autonomous Council Act, 1994
(2)The State Government shall nominate 50 percent members of the Interim Council out of its total membership from the members of the Lok Sabha and Legislative Assembly representing the constituency which lies wholly or mostly in the Area and from the members of the Raiya Sabha and Legislative Council, who are the inhabitants of the area and the remaining 50 percent members shall be nominated from amongst the person who are inhabitants of the area and have interest in its development.
