Section 14 in Ladakh Autonomous Hill Development Councils Act, 1997
14. Term of office of the member.
- Save as otherwise provided under section 19 the term of a member, elected or nominated, shall be five years unless the Council is dissolved under section 52 and shall commence from the date appointed by the Government for the first meeting of the Council after a general election:Provided that the said period of five years may, if circumstances exist which in the opinion of the Government render the holding of election not practicable be extended by the Government by a notification in the Government Gazette for a further period not exceeding one year.
