Section 27(3) in Jammu and Kashmir Panchayati Raj Act, 1989
(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).]
