Section 29 in Ladakh Autonomous Hill Development Councils Act, 1997
29. Composition of the Executive Council.
(1)There shall be an Executive Council consisting of -(a)the Chairman who shall be the Chief Executive Councillor;(aa)[ the Deputy Chairman of the Council ;and] [Inserted by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.](b)[three] [Substituted 'four' by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.] members to be nominated by the Chief Executive Councillor from amongst the members of the Council:Provided that at least one member shall be nominated from amongst the principal religious minorities in the district.(2)Any casual vacancy occurring in the Executive Council shall be filled up in the same manner as provided in sub-section (1).
