Section 23 in The Jharkhand Area Autonomous Council Act, 1994
23. Constitution of Interim Council and interim Executive Council.
(1)The State Government before constitution of the Council under section 3, may constitute an Interim Council.(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.(3)The State Government shall nominate the Chairman and the Vice-Chairman of the Interim Council.Provided that a member of the Scheduled Tribes can only be nominated as the Chairman.(4)The State Government shall constitute an Interim Executive Council from amongst the members of the Interim Council.(5)The Chairman and the Vice-Chairman of the Interim Council shall be the ex-officio Chief Executive Councillor and Vice-Chief Executive Councillor.(6)[ The duration of the Interim Council and the Interim Executive Council shall be for 48 months or till the constitution of the Council under section 3 whichever is earlier.] [Substituted by Act 4 of 1999.](7)The Chairman and the Vice-Chairman of the Interim Council and the members of the Interim Executive Council shall hold their office during the pleasure of the State Government.
