Section 25 in Ladakh Autonomous Hill Development Councils Act, 1997
25. Chairman of the Council.
(1)[The elected members of the Council,] [Substituted 'The members of the Council' by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.] shall at its first meeting after a general election elect from amongst the elected members one member to be the Chairman.(2)On the occurrence of any vacancy in the office of the Chairman by reason of death, resignation, removal or otherwise, the Council shall within one month of the occurrence of such vacancy elect one of the elected members as the Chairman.
