Section 27 in Jammu and Kashmir Panchayati Raj Act, 1989
27. Constitution of Block Development Council.
(1)For every Block in the State, Government shall, by notification, constitute a Block Development Council bearing the name of the Block.(2)Every Block Development Council shall be a body corporate, having perpetual succession and a common seal and shall, by its corporate name, sue and be sued, subject to such conditions or restriction as the Government may prescribe.(3)The Block Development Council shall consist of, -(i)a Chairman ;(ii)all Sarpanches of Halqa Panchayats falling within the Block ; and(iii)Chairman, Marketing Society within the jurisdication of the Block :Provided that the prescribed authority may, if it is of opinion that Woman or Scheduled Castes or any other class are not represented in the Block Development Council, nominate not more than two persons to be members thereof :[Provided further that in the case of Districts of Leh and Kargil the Councilors of any Council Constituted under the section 3 of the Ladakh Autonomous Hill Development Council Act, 1997 representing the area falling in any block shall be ex-officio members of Block Development Council for such block.] [Added by Act VII of 2003 (S-2).]
