Section 60 in Ladakh Autonomous Hill Development Councils Act, 1997
60. Power to make rules.
(1)Without prejudice to the powers to make rules under any other provisions of this Act, the Government may, by notification in the Government Gazette, make rules for the purpose of carrying out the provisions of this Act.(2)In particular and without prejudice to the generality of foregoing powers, such rules may provide for -(i)the form in which an oath or affirmation has to be subscribed by a member under section 11;(ii)the form in which an election petition shall be presented under sub-section (1) of section 12;(iii)the taxes which the Council shall collect under clause (i) of sub-section (1) of section 24;(iv)the salaries, allowances and terms and conditions of the [Chief Executive Councillor, the Deputy Chairman] [Substituted 'Chief Executive Councillor' by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.] under section 35;(v)the manner in which Recruitment Board and Departmental Promotion Committee may be constituted under sub-section (2) of section 41;(vi)the management of the Council Fund and the procedure to be followed in respect of payment into and withdrawal from the Council Fund under sub-section (5) of section 43;(vii)the form in which accounts of the Council shall be kept under sub-section (6) of section 43;(viii)the time and the manner in which a draft budget shall be prepared and the grant of imprest for such other cases under sub-section (1) of section 47;(ix)the period before which the approval of the Government has to be given for purposes of sub-section (2) of section 47;(x)the period within which representation should be made under sub-section (2) of section 52;(xi)any other matter for which rules have to be made under this Act.
