Section 31 in Ladakh Autonomous Hill Development Councils Act, 1997
31. Discharge of the functions of the Council.
(1)The executive powers of the Council shall vest in the Executive Council.(2)The Executive Council shall be collectively responsible to the Council.(3)All orders or instruments made or executed by the Executive Council shall be deemed to have been made or executed by or under the authority of the Council.(4)The manner of transaction of business of the Executive Council shall be such as may be determined by the Council by regulations with the approval of the Government.
