Section 30 in Ladakh Autonomous Hill Development Councils Act, 1997
30. Term of office of Chief Executive Councillor and members of the Executive Council.
(1)The Chief Executive Councillor shall hold office until-(a)he ceases to be the Chairman; or(b)he resigns his office in writing under his hand addressed to the Council in which case the resignation shall take effect from the date of its acceptance.(2)A member of the Executive Council shall hold office at the pleasure of the Chief Executive Councillor or until-(a)he ceases to be member of the Council; or(b)he resigns his office in writing under his hand addressed to the Chief Executive Councillor in which case the resignation shall take effect from the date of its acceptance.
