Section 29(1) in Ladakh Autonomous Hill Development Councils Act, 1997
(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.
