Section 15(3) in Ladakh Autonomous Hill Development Councils Act, 1997
(3)[ If for a period of six successive months a member of the Council is, without the permission of the Council, absent from all the meetings thereof, the Election Authority may declare his seat vacant :Provided that in computing of said period of six months no account shall be taken of such absence caused by reasons beyond his control.] [Added by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.]
